RAVI RAMAN Vs. ARUL VISWANATHAN

JUDGEMENT

(1.) The matter was heard through "Video Conference".

(2.) This Appeal has been filed against the order of dismissal of an Application in O.A. No. 1026 of 2020 on 13.08.2020, taken out by the Appellant / Plaintiff to issue summons to Google LLC at 600, Amphitheatre Parkway, Mountain View, California 94043, United States of America and Google India Private Limited at No.3, RMZ Infinity Tower E, Old Madras Road, 4 th and 5 th Floor, Bangalore 560 016 to produce all records relating to e-mail dated 17.08.2019 from Gmail email account 'arul.viswanathan@gmail.com' with the subject 'Nomination submitted by Rtn. Ravi Raman from R C Madras Coromandel for DGN 2022-23- Misrepresentation of facts, Misleading Claims and Discrepancies in the Bio data submitted Request disqualification of the candidature of Rtn.Ravi Raman'.

(3.) Heard Mr. Vineet Subramani, Learned Counsel for the Appellant and Mr. Madhu Prakash, Learned Counsel for the Respondent.