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Without any delay the proceedings in a PIL revolving around linking online identity of users with Aadhaar or other government-authorized ID proof and making social media companies duty-bound to assist probe agencies in criminal matters especially cyber crimes, the Madras High Court has directed Google LLC and Youtube to appear before it even as the notice issued to them was served on their subsidiary Google India.
Justice S Manikumar refused to grant the request of issuing a fresh notice by Google India with a view that issuing a fresh notice would delay the disposal of the writ petition and that Google India, which is a subsidiary can inform its parent company and sister concern about the order passed by the court and ask them to pass the appearance.
The matter now listed for November 22. Earlier while issuing notice to the service providers the court has taken notice of the counter affidavit filed by Additional Commissioner of Police, Central crime branch, Greater Chennai which stated the difficulties of Chennai City Cyber Crime cell in obtaining details from social media companies.
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