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Judgment
14 paragraphs · 207 wordsRajiv Shakdher, J
[Court hearing convened via video-conferencing on account of COVID-19]
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.
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 account [Extracted from Page No. 20 of the Plaint in the Paper book.]:
(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.
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:
Given the foregoing, both counsel say that the suit and the pending applications can be closed.
1It is ordered accordingly.
There shall, however, be no order as to costs.
Decree will be prepared in the aforesaid terms.