February 11, 2019:
On Monday, Additional Chief Metropolitan Magistrate Samar Vishal of District Court in Delhi heard a Defamation case filed by Mr. Vivek Doval against Jairam Ramesh, The Caravan magazine and its author for publishing a Defamatory Article against Doval family.
The article referred to the Doval family as D Companies, whereas the term 'D Company' is used for Dawood Ibrahim, India's most wanted criminal, Vivek Doval told the court in the last hearing.
Vivek Doval has alleges that the article intends to harm his reputation and business and this is punishable under the Indian Penal Code.
All allegations levelled against National Security Advisor Ajit Doval's son Mr. Vivek Doval by Jairam Ramesh of the Congress and The Caravan magazine are "incorrect and mala fide" and Vivek Doval is a "thorough professional", a business partner tells the court on Monday .
Recording his statement, Amit Sharma says all the allegation by the Congress leader and the author of a Caravan magazine article are defamatory.
While testifying as a complainant witness, Sharma tells the CMM that the allegations have caused "irreparable damage" to Vivek Doval's reputation and career.
Vivek Doval is a person of integrity and has a consistent value system, Sharma tells the court, adding that he did not even know who was Vivek Doval's father when he became his business partner.
"Subsequently I came to know of his father when he became the National Security Advisor. Vivek had made it very clear from the very beginning that his father or family background will not be used for any business purpose," he said.
Another friend, Nikhil Kapur, also deposed as a complainant witness and says that he was disappointed after reading the article.
After recording their statements, the court has listed the matter for next hearing on February 22 when arguments on the issue of summoning the accused would come up.
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