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MR. GAUTAM SARAF v. THE INDIAN KANOON
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HC-KAR
CNR: KAHC010156602023
NC: 2026:KHC:56868
WP No. 6965 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ WRIT PETITION NO. 6965 OF 2023 (GM-RES)
BETWEEN:
MR. GAUTAM SARAF
AGED ABOUT 38 YEARS,
SON OF SRI KISHAN LAL SARAF,
RESIDING AT A301, BRIGADE GATEWAY,
DR. RAJKUMAR ROAD,
MALLESHWARAM WEST,
BANGALORE-560055. …PETITIONER
(BY SRI. SANTOSH S GOGI.,ADVOCATE)
AND:
1. THE INDIAN KANOON
NO.724, 1STFLOOR,
9TH CROSS, 10THMAIN ROAD,
INDIRANAGAR,
BENGALURU-560038.
REPRESENTED BY ITS PROPRIETOR
SRI SUSHANT SINHA
WEBMASTER@INDIANKANOON.COM
2.
3.
GOOGLE INDIA PVT LTD
REGISTERED UNDER THE
INDIAN COMPANIES ACT, 1956
NO.3, RMZ INFINITY TOWER E,
OLD MADRAS ROAD,
3RD4THAND 5THFLOORS,
BANGALORE-560016.
REP BY IT DIRECTOR
(AMENDED CAUSE TITLE
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NOT FILED BY ADVOCATE)
…RESPONDENTS
(BY SRI. VEDANTHA ANAND CHUGH., ADVOCATE FOR R1; R2-DELETED;
SRI. MANU PRABHAKAR KULKARNI., ADVOCATE FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
MANDAMUS OR ANY OTHER ORDER DIRECTING THE RESPONDENT
TO REMOVE/MASK THE NAMES, THE ADDRESS AND PERSONAL
DETAILS OF THE PETITIONER HEREIN AND HIS FAMILY MEMBERS,
MENTIONED IN THE CAUSE TITLE AND STREAM OF THE
JUDGEMENTS/ORDERS/LINKS ON THE WEBSITE/PORTAL/DIGITAL RECORDS/SEARCH RESULTS WHEREVER IT IS APPEARING IN CONNECTION WITH THE CASE DETAILS IN CRL.P 65/2017, CRL. P. 824/2017, CRL P 4070/2017, CRL P. 8244/2018 , CRL P 7803/2018, CRL. P 6715/2017, (ANNEXURE-H SERIES) ALL ARE DISPOSED BY THIS HONBLE COURT, IN TRANSFER PETITION(C) 311/2017 BEFORE
HONBLE SUPREME COURT OF INDIA AND IN THIS WP AS WELL AND
ETC.
THIS WRIT PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
ORAL ORDER
1. The petitioner is before this Court seeking for the following reliefs:
(a). Issue a writ of mandamus or any other order directing the respondent to remove /mask the names, the address' and personal details of the petitioner herein and his family members, mentioned in the cause title and stream of the on the website/portal/digital judgments/orders/links records/search results wherever it is appearing in connection with the case details in Crl.P
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65/2017, Crl.P 824/2017, Crl.P 14070/2017, Crl.P 8244/2018, Crl.P 7803/2018, Crl.P 6715/2017, (Annexure-H Series) all are disposed by "by this Hon'ble Court, In Transfer Petition (C) 311/2017 before Hon'ble Supreme Court Of India and in this Writ Petition as well. (b). Grant such other relief/s which this Hon'ble Court deems fit including the award of costs, in the interest of justice and equity.
2. Learned counsel for the petitioner has filed a memo which reads as under:
Memo for Withdrawal
The petitioner submits that in view of compliance of interim order dated 13.04.2023 and Respondent No.1 having masked he name, the petitioner may be permitted to withdraw the above writ petition.
3. Taking the memo on record and accepting the submission of learned counsel for the petitioner, the petition is dismissed as withdrawn.
(SURAJ GOVINDARAJ)
JUDGE
LN
List No.: 3 Sl No.: 0
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