REGENT COMPUTRONICS PVT. LTD.

Suparn Pandey Appellant

V/S

Gayatri Dahiya Respondents

Referred Judgements :-

SAHARA INDIA REAL ESTATE CORP. LTD VS. SECURITIES & EXCHANGE BOARD OF INDIA [REFERRED TO]
YOUTH BAR ASSOCIATION OF INDIA VS. UNION OF INDIA AND OTHERS [REFERRED TO]
PRIMERO SKILL & TRAINING PVT. LTD. VS. SELIMA PUBLICATIONS PVT. LTD. [REFERRED TO]

JUDGEMENT

(1.) Ia No.15033/2019(exemption)

(2.) Application stands disposed of.

(3.) The plaintiff has instituted this suit for (i) recovery of damages for defamation; (ii) restraining the defendant from further defaming the plaintiff; and, (iii) taking down of the allegedly defamatory content.

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SUPARN PANDEY Vs. GAYATRI DAHIYA

Referred Judgements :-

JUDGEMENT

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