ANKITI BOSE Vs. MAHESH MURTHY

JUDGEMENT

(1.) Heard learned Advocate for the Applicant/Plaintiff and learned Advocate for the Respondent no. 1/defendant no. 1. Reply filed on behalf of the Defendant no. 1 is taken on record. Though defendant no. 2/Respondent no. 2 is served, they have not put in appearance.

(2.) Perused the application and affidavit-in-reply filed today. Also gone through annexures to the application as well as annexures to the affidavit-in-reply.

(3.) The Plaintiff is co-founder of the e-Commerce start-up Zilingo. There is an article published in outlook business magazine in the edition of March 2023 under the caption from 'Vulture Capital to Victim Capital' at page no. 28. It is written by Respondent no. 1.