On Thursday, the Mumbai City Civil Court in an interim order restrained anyone from posting & re-posting tweets, sharing posts & messages as well as videos on social media platforms that are allegedly “false & defamatory” to GOQii Technologies, its founder & CEO Vishal Gondal & Studio nCore Pvt Ltd until further orders.
Lawyer Amit Vyas, who represented the company, said they filed a ‘John Doe’ suit (defendant or the opposite party is unknown) against unknown persons who, they alleged, were falsely posting messages that online game FAU-G (Fearless & United: Guards) was conceptualised by late actor Sushant Singh Rajput. 3 social media platforms were directed to ensure the Court Order is effective in India & abroad & report compliance.
Source Link
Picture Source : https://www.businessapac.com/wp-content/uploads/2020/09/FAU-G-News.jpg