Court restrains Ex-Consultant to Post Defamatory contents against Modicare on Social Media

On Monday, Patiala House Court of Delhi restrained a former Modicare consultant to post defamatory video against Modicare Ltd in any platform including social media sites till June 25.

In a hearing conducted through video-conference, Additional District Judge Ajay Garg today injuncted J.K. Jaipur News & its proprietor J.K. Vaishnava from posting defamatory videos against Modicare Ltd.

The court also issued notice to J.K. Jaipur News & its proprietor, Youtube, Facebook, & Twitter on the plea.

Advocate Vijay Agarwal & lawyer Naman Joshi representing Modicare told the Court about the defamatory videos & the law on online defamation in India & said that it is required to deal with such defamatory content at the outset & to protect the reputation of Modicare which cannot be put to naught for the agenda of any person.

A former Modicare consultant, Vaishnava had been consistently uploading defamatory videos against Modicare as well as its managing-director, Samir Modi, on Youtube & promoting the same on Facebook & Twitter, the petitioner company said.

The Court passed an order to injunct Vaishnava & his JK Jaipur News from uploading any defamatory video against Modicare till the next date of hearing on June 25.

Modicare told the Court it has built an impeccable reputation & earned name, fame, & reputation, in public at large through sheer hard work, which is evident from its work towards society over the last twenty-five years.

The Plaintiff has an unblemished record & holds great goodwill, credibility, & reputation in the eyes of the public. It must be noted that reputation & goodwill are vital to the Plaintiff since it is a company with over lakhs of Modicare Consultants, large number of vendors, & upstream & downstream suppliers, buyers, service providers, the company said.

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