SUBODH GUPTA Vs. HERDSCENEAND

JUDGEMENT

(1.) The counsel for the defendant no.1 seeks to file Vakalatnama on behalf of defendant no.1, in a sealed cover and to file an application justifying the right of the defendant no.1, to maintain anonymity, at least at this stage, by furnishing a redacted copy thereof to the plaintiff.

(2.) Maintaining anonymity of identity in a litigation appears to run counter to our jurisprudence of adversarial nature of judicial proceedings, fairness of procedure and equality of opportunity to both/all parties. Allowing the defendant No.1 to contest the claim of the plaintiff, not only knowing the case but also knowing identity of the plaintiff, while making the plaintiff press his claim against defendant No.1 without knowing the entire defence of defendant No.1 and without even knowing identity of defendant No.1, will amount to treating the two unequally and which is against the very tenets of our jurisprudence. Disclosing the identity to the Court would not redress the aforesaid anomaly. Whenever the Courts have proceeded to adjudicate, as has happened in several cases in recent past, relying on material/information shared by one party, only with the Court, while concealing it from the opposite party, the same has created unnecessary suspicion qua the merits of the decision and invited criticism, diminishing the faith of the public in the decision making process and judiciary, and which faith of the public forms the spine of the judicial process. Moreover, the nature of the controversy subject matter of the present suit also is such, where identity of the defendant No.1 is material for the plaintiff to properly pursue his case. The defendant No.1, without disclosing identity and wearing the veil of a virtual persona, has published statements concerning the plaintiff, which according to plaintiff are defamatory of the plaintiff. The plaintiff, without knowing the identity of defendant No.1, cannot effectively prove the same to be false, motivated and defamatory. Shadow boxing is not permitted in litigation. The plaintiff cannot be compelled to fight ghosts. I have in some recent orders held that persons making such statements cannot be permitted to be a judge in their own case, by making accusations and by not giving an opportunity to accused to defend the accusation. The defence of the accused may include factors concerning the accuser. The accuser cannot be permitted to indulge in guerilla warfare against the accused. Even where the law permits "in camera hearing"?, as distinct from hearing in open Court, both parties are entitled to full knowledge of each other and each other"?s case.

(3.) The counsel for defendant No.1 has contended that disclosing the identity of the defendant No.1 is likely to cause harm to the defendant No.1 and for which sufficient protection is not available in our legal system. It is also suggested that a victim of sexual harassment, as the defendant No.1 claims to be at the hands of plaintiff, in our society has to face a large number of issue and for this reason only the movement commonly known as "Me Too"? has gained ground all over the world.