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Judgment
Petitioner No.1 is the doctor and also the proprietor of Petitioner No.2-Hospital.
Petitioner is practicing as a Senior Surgical Expert. That on 31.08.2026, a patient by name Shilpa Jagadish Bhajantri was admitted to Petitioner No.2-Hospital with a cyst in chest region. After clinical examination, she was advised blood transfusion, which was apparently carried on. During blood transfusion, the patient developed complication, resulting in immediate stoppage of the same and administering required treatment.
On 03.09.2026, relatives of the patients shifted her to another hospital after obtaining discharge from petitioner No.2-Hospital. However, on 06.09.2026, the said patient stated to have passed away.
This incident, according to the petitioner, has been twisted, distorted, attributing negligence on the part of the petitioner and several video clips at the instance of defendant No.1, husband of the deceased have been created, uploaded and circulated by Visual Media Houses who are arrayed as respondent Nos.2 to 10.
Learned counsel for the petitioners further submits that a complaint has been registered against the petitioners before the District Health Officer, same is under investigation.
That due to these video clips without any substance and the version of the petitioners have been widely circulated causing irreversible damage, reputation and the prospects of the petitioner. Petitioner has no say in the matter and is rendered helpless and remediless. Therefore petitioners had approached the Trial Court by filing a suit in O.S.No.952/2026 and had sought for an interim order. The Trial Court has merely issued emergent notice to the respondents and has directed the matter is to be listed before the Trial Court on 16.11.2026.
In view of the urgency and the fact circumstances, notice to the respondents in this matter is dispensed with.
Heard and perused the records.
Issue raised for the purpose of consideration is with regard to urgency of interim order restraining respondent Nos.1 to 7 from uploading and circulating any video clips concerning the aforesaid incident, till the Trial Court dispose of the application on merits.
As submitted by learned counsel for the petitioner that the enquiry against the petitioner is pending consideration before the District Health Officer. In that view of the matter a media trial of the matter of this nature, as rightly pointed out by learned counsel for the petitioner would not only adversely affect the due process of law but also would cause irreversible hardship to the petitioner. Besides, the petitioner also has approached the Trial Court and the matter is sub-judice.
In view of the aforesaid facts and circumstances, this Court deems it appropriate to grant ad-interim ex-parte order of injunction restraining respondent Nos.1 to 7 from uploading and circulating any video clips concerning the aforesaid incident, till the Trial Court disposes of the application on merits.
Since Trial Court has issued notice to the respondents returnable by 16.11.2026, this order shall in force till disposal of the application.
The Trial Court shall hear the parties and pass appropriate orders on the application.
Respondents are at liberty to seek modification or vacating the order before the Trial Court itself.
Accordingly, the writ petition is disposed of.