Delhi High Court: In a defamation and suit for injunction filed by Dera Sacha Sauda head, Gurmeet Ram Rahim Singh against YouTuber Shyam Meera Singh regarding a video posted by Shyam Singh on his YouTube channel, Manoj Jain, J. Directed Shyam Singh to delete the tweets against Gurmeet Ram Rahim.
Shyam singh’s case was that he is a responsible journalist, and the contents of impugned video were extensively based on ‘Dera Sacha Sauda’, book authored by Anurag Tripathi which is available on online platforms.
Gurmeet Ram Rahim Singh’s case was that the impugned video is highly defamatory in nature. It was also submitted that despite being aware of the fact that the present suit was filed, there are several tweets from Shyam Singh which are not only objectionable but highly contemptuous in nature.
The Court directed Shyam Singh to delete the tweets on the day of the order itself.
The matter was further listed for heading on 04-01-2024.
[Gurmeet Ram Rahim Singh v. YouTube LLC, 2023 SCC OnLine Del 8447, Order Dated- 30-12-2023]
Advocates who appeared in this case :
For the Petitioner- Senior Advocate Mohit Mathur, Advocate Shriya Chanda, Advocate Rajat Aneja, Advocate Yachanda, Advocate Bhaskar Bhardwaj, Advocate Chandrika Gupta, Advocate Shreyuss S. Joshi, Advocate Komal Vats, Advocate Shekhar Chauhan, Advocate Vandana Aneja, Advocate Saurabh Jha and Advocate Deepali Gupta
For the Respondents- Advocate Raunaq Kamath, Advocate Kapil Madan, Advocate Gurmukh Singh Arora, Advocate Saurabh Gauba and Advocate Manu Garg
