Duly Represented By vs Google Inc
2021 Latest Caselaw 11086 Mad

                                                        1

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 29.04.2021

                                                     CORAM

                          THE HONOURABLE DR. JUSTICE G.JAYACHANDRAN

                                             C.S.D.No. 41229 of 2020
                                                      and
                                               A.No.1361 of 2020

                      Tej Kohli
                      9th Floor,
                      Suite 4,
                      Berkeley Square House,
                      Berkeley Square London,
                      W I J 6DD
                      United Kingdom

                      Duly represented by
                      R.Krishna Kumar,
                      No. F-1, Old No. 28,
                      New No.18/A, Rangasamy Street,
                      Bashyam Reddy Colony,
                      Vetri Nagar,
                      Peravalur, Jawahar Nagar,
                      Chennai – 600 082.                                 ..
                      Plaintiff

                                                            ..vs..
                      1. Google Inc.,
                         1st Floor, 3 North Avenue,
                         Maker Maxity, Bandra Kurla Complex,
                         Bandra, Mumbai – 400 051.

                      2. Prithviraj Ram
                         Unknown persons in India.

                      3. Ashwin, Chennai
http://www.judis.nic.in
                                                           2

                          Unknown person in India.                                   ...Defendants

                      Prayer:Civil Suit filed under Order VII Rule 1 C.P.C and order IV Rule 1
                      of O.S. Rules, praying for the following:
                                a) to pass Mandatory order of injunction directing the 1 st
                      Defendant their servants, agents, officers and all persons claiming
                      through          them           to       remove           the        link/url
                      https://www.forbes.com/sites/daviddawkins/2019/12/24/          this-london-
                      tycoon-harbors-a-surprisingly-shady-past/                                and
                      https://www.forbes.com/sites/daviddawkins/2019/12/24/this-london-
                      tycoon-harbors-a-surprisingly-shady- past/#74f96d8533ca uploaded in its
                      platform dated 24.12.2019.
                                b) Cost of the suit .
                      Prayer in A.No.1361 of 2020: Application filed Under order XIV Rule
                      8 of OS Rules Order III Rule I of the OS Rules and Clause 12 of the
                      Letters Patent to grant leave to sue against the 1 st respondent residing at
                      outside jurisdiction of this Hon'ble Court.

                                       For Plaintiff : Mr.Karthikeyan Sekar
                                       For Defendants: Mr.R.S.Diwaagan

                                                   JUDGMENT

The Plaintiff has filed a memo seeking leave of this Court to

withdraw the suit with liberty to file fresh application pertaining to the

subject matter and if any change in circumstances.

2.Recording the memo, the suit is dismissed as withdrawn with

liberty to file fresh application for the same cause of action in case of any

change in circumstances. No costs. The connected application is also

dismissed.

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29.04.2021 vri

DR.G.JAYACHANDRAN,J.

Vri

C.S.D.No. 41229 of 2020 and A.No.1361 of 2020

29.04.2021

http://www.judis.nic.in