VIKRAM SAMPATH Vs. AUDREY TRUSCHKE

JUDGEMENT

(1.) I.A. 6772/2022 (U/O-XXXIX R-1 and 2 of C) The present application has been filed on behalf of the plaintiff under Order XXXIX Rule 1 and 2 of the Code of Civil Procedure, 1908, seeking a direction for taking down of further defamatory tweets posted by the defendant no.1 on the platform of the defendant no.4/Twitter.

(2.) Despite ad interim injunction passed by this Court vide orders 18/2/2022 and 24/2/2022, the defendant no.1 continues to post defamatory material against the plaintiff on the platform of the defendant no. 4/Twitter.

(3.) Further, the defendant no.1 has failed to enter appearance before this Court.