BUREAU OF INDIAN STANDARDS Vs. SURESH CHANDRA GUPTA

JUDGEMENT

(1.) IA No. 9407/2013 (u/O 1 R 10 CPC)

(2.) THE plaintiff has filed the present suit for a decree of Rs.1 crore as damages for defamation and illegal, irregular and excessive distress in favour of the plaintiff and against the defendants. A decree of permanent injunction is also sought against the defendants from hosting any blog containing any defamatory material tarnishing the image of the plaintiff.

(3.) DEFENDANT No. 1 is said to be the previous employee of the plaintiff. Pursuant to certain major penalty procedure, defendant No.1 was compulsorily retired from the services of the plaintiff vide memo dated 05.03.1999.