Dabur India Limited vs Swami Ramdev & Anr.
2020 Latest Caselaw 1812 Del

                               $~1
                               *        IN THE HIGH COURT OF DELHI AT NEW DELHI
                               %                                                     Date of Decision: 12.05.2020

                               +        CS(OS) 124/2020 & I.A. No.3829-30/2020
                                        DABUR INDIA LIMITED                                         ..... Plaintiff
                                                      Through                 Mr. Hemant Singh with Ms. Mamta
                                                                              Jha, Mr. Manish Kumar Mishra, Ms.
                                                                              Akansha Singh, and Mr. Nikhil
                                                                              Sonkar, Advocates.
                                                               versus
                                        SWAMI RAMDEV & ANR.                                         ..... Defendants
                                                    Through                   Mr. Rajiv Nayar, Senior Advocate
                                                                              with Mr. Simranjit Singh, Mr. Rohan
                                                                              Ahuja, Mr. Kartik Nayar, and Mr.
                                                                              Aadhar Nautiyal, Advocates.
                                        CORAM:
                                        HON'BLE MR. JUSTICE RAJIV SHAKDHER

                                         RAJIV SHAKDHER, J. (ORAL)

[Court hearing convened via video-conferencing on account of COVID-19]

1. The matter was heard at length yesterday i.e. 11.05.2020. Suggestions were made by learned counsel for the parties to settle the dispute at hand.

2. Learned counsel for the parties have returned with instructions. The counsel submit that the matter can be settled on the following terms:

(i) The defendant No. 1 will remove only the following tweet from his twitter account1:

Extracted from Page No. 20 of the Plaint in the Paper book.

Signature Not Verified digitally signed byVIPIN KUMAR RAI CS(OS) No.124/2020 Pg. 1 of 3 signing date12.05.2020 17:18

(ii) The plaintiff will have the right to approach the concerned entity i.e. Twitter Inc. for removal of the aforementioned tweet posted at the following Uniform Resource Locator [URL] number:

https://twitter.com/yogrishiramdev/status/1253543851186360320

(iii) The plaintiff will not claim any damages or any other relief, as set forth in the plaint, from defendant No. 1.

3. In view of the scope of the suit and the issues raised therein, needless to add, the following material can be tweeted by defendant No.1:

Signature Not Verified digitally signed byVIPIN KUMAR RAI CS(OS) No.124/2020 Pg. 2 of 3 signing date12.05.2020 17:18

4. Given the foregoing, both counsel say that the suit and the pending applications can be closed.

4.1 It is ordered accordingly.

5. There shall, however, be no order as to costs.

6. Decree will be prepared in the aforesaid terms.

RAJIV SHAKDHER, J.

MAY 12, 2020/pmc/kk Click here to check corrigendum, if any

Signature Not Verified digitally signed byVIPIN KUMAR RAI CS(OS) No.124/2020 Pg. 3 of 3 signing date12.05.2020 17:18