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An order of a Saket court passed in June, 2015, directed USA-based YouTube and its parent company Google to remove the offending post against a doctor. The order was not challenged until now, where it come in appeal, and withdrew the same after nine hearings in 64 days wherein it had sought adjournments on all dates.
The high court was also informed during the hearing of the appeal, that merely the offensive tagline has been removed but the offensive post itself has not been removed and still exists on the YouTube channels across the world.
The court noted that the appeal had no merit. This caused the appellant to sought to withdraw the appeal to pursue remedies as may be available in law on the basis of supervening, technological and technical reasons in removing the offensive post.
The Delhi High Court agitated by YouTube’s attempt to “set at naught” the judicial time consumed in hearing its appeal has directed it to pay Rs 50, 000 per hearing when it sought to withdraw its appeal that too after seeking adjournments on nine hearings in a matter of mere 64 days.
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