SHAZIA ILMI Vs. RAJDEEP SARDESAI

JUDGEMENT

(1.) I.A. No. 36026/2024 : The present application has been filed by the Plaintiff under Order XXXIX Rules 1 and 2 read with Sec. 151 of Code of Civil Procedure, 1908 (CPC), seeking interim injunction against the Defendants.

(2.) This Court vide order dtd. 13/8/2024 had passed an ad-interim injunction directing Defendant No. 1 to take down the impugned video [Defined in Para 7.5 of this Judgment] from his personal X handle pending adjudication of the captioned application. Similarly, Defendant Nos. 6 to 10 were also directed to take down the impugned video from their respective social media platform, handles and websites, until the final disposal of the captioned application. Further the Defendant No.4 was directed to take down the impugned video uploaded on its platform.

(3.) The underlying suit has been filed by the Plaintiff seeking inter alia relief of permanent injunction against the Defendants, thereby restraining them from making, publishing, circulating objectionable, offensive, ex facie false and allegedly doctored video outraging Plaintiff's modesty in the privacy of her home, followed by public statement (i.e., Quote Tweet circulated by Defendant No. 1 on his personal X handle) with malicious intent, to lower the dignity of the Plaintiff and cast a slur on her temperament and character, which as per the Plaintiff is defamatory. The Plaintiff further seeks compensation in terms of damages on account of loss of reputation and dignity and public ridicule due to the willful and malicious publication and circulation of defamatory doctored video and malicious statement by the Defendants.