Sanjay Mehra vs Sharad Mehra & Ors

Sachin Datta, J

Rev. Pet.178/2026

With the consent of the parties, the present review petition is disposed of in the following terms:

a. Paragraphs 94(i), 94(ii) and 94 (iii) of the judgment dated 30.03.2026 are modified to clarify that:

i) The petitioner, Mr. Sanjay Mehra (hereinafter 'SM'),and his group companies shall have separate websites/social media pages without linking with each other in any manner, including no group websites. Further, all group companies of SM shall not interlink either directly or indirectly or by reference to any web links, social media, Instagram, LinkedIn, Facebook, etc.

ii) SM shall remove physical hoarding/s that interlink his group companies; and

iii) SM and group companies shall refrain from using the word/mark SUPERON (whether by itself or in conjunction with any other word/mark) on its website or any social media (including on LinkedIn, Instagram, Facebook), outside the territory of India. For the same, SM and group companies shall geo-block its website/social media handles to ensure that usage of the mark SUPERON (whether by itself or in conjunction with any other word/mark) thereon is not accessible from any location outside India.

b. It is stated that to give effect to the geo-blocking of the websites and social media handles of the parties, necessary directions are required to be passed against the service providers i.e. (i) the DNR of the websites of the parties- GoDaddy.com LLC, (ii) Meta Platforms Inc. which operates the social media platforms Facebook and Instagram of the parties, (iii) LinkedIn Corporation which operates the social media platform LinkedIn of the parties, (iv) Google LLC which operates the video streaming platform YouTube, and (v) X Corp. which operates the social media platform X (formerly known as Twitter).

c. It is further stated that though the parties, through their counsel, have already written to certain service providers to geo-block their respective websites and social media pages/profiles, however, the same has not been done till date. Thus, specific directions are required to be passed against the service providers.

d. Accordingly, the parties are at liberty to serve a copy of this order via email, post or courier to the aforesaid entities directly, or through their following counsel, as the case may be:

i. Go Daddy.com LLC: india_grievanceofficer@godadday.com ii. Meta Platforms Inc.: fbgoindia@support.facebook.com

iii. LinkedIn Corporation: sjkumar@luthra.com; abhishekks@luthra.com

iv. Google LLC: support-in@google.com

v. X Corp.: https://help.x.com/en/forms/report-to-grievance-officer-india

e. It is directed that GoDaddy.com LLC, Meta Platforms Inc., LinkedIn Corporation, Google LLC, X Corp. and DOT shall forthwith comply with this order on receipt of the same from the parties or their respective counsel therein.

f. In case the geo-blocking is not effected by the aforementioned service providers, the parties are at liberty to approach the Department of Telecom('DOT')and serve a copy of this order via email, post or courier to the DOT either directly, or through the Standing Counsel, Ms. Nidhi Raman (nidhiraman.office@gmail.com) for compliance of the aforesaid directions.

Copy of order be given dasti under the signatures of court master.

CONT.CAS(C) 1476/2023

List on the date already fixed, i.e., 30.04.2026 for filing of affidavit of compliance.