RITESH PROPERTIES Vs. YOUTUBE LLC & ORS.

JUDGEMENT

(1.) Ia No.13961/2019 (for exemption)

(2.) The application is disposed of.

(3.) The plaintiff Ritesh Properties and Industries Limited has instituted this suit against (i) YouTube LLC, (ii) Google LLC and against unknown defendants impleaded as John Doe/Ashok, for (a) "permanent injunction" directing YouTube LLC and Google LLC to take down, remove and/or block/restrict access to the video/URLs/web links mentioned in paragraphs 8 and 10 of the plaint and claimed to have been uploaded by unknown defendants and alleged to be having content defamatory of the plaintiff; (b) permanent injunction and mandatory injunction directing the defendants to block/remove the impugned videos from their websites, from time to time, on receipt of complaint from the plaintiff; (c) permanent and mandatory injunction directing the defendants no.1 and 2 YouTube LLC and Google LLC, to delete all accounts maintained by the unknown defendants with the defendants No.1 & 2; (d) permanent and mandatory injunction restraining the unknown defendants from issuing any further material defamatory of the plaintiff; and, (e) for recovery of damages.