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Delhi HC: Parties Must First Ask Social Media Platforms to Remove Content Before Seeking Injunction - (02 Dec 2025)

MEDIA AND COMMUNICATION

Delhi High Court held that anyone seeking urgent removal of objectionable online content must first approach the relevant social media platform before seeking a court injunction. The court noted that intermediaries generally do not oppose such takedown requests.

Tags : SOCIAL MEDIA   INJUNCTION   CONTENT  

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