Supreme Court: Stating that Google India, Yahoo India and Microsoft (I) Pvt. Ltd., in the name of intermediaries, cannot put anything that violates the laws of this country, the bench of Dipak Misra and R. Banumathi, JJ directed that a memorandum shall be filed before this Court indicating the steps to be taken so that nothing goes through the search engines that violates any legislation.

Ranjit Kumar, learned Solicitor General of India had submitted that the Union of India would convene a meeting with the technical experts of the respondents along with the experts of the Department within ten days. The Court hence, directed the respondents to attend the meeting on the date and time fixed by the competent authority of the Union of India and listed the matter on 25.07.2016. [Sabu Mathew George v. Union of India, 2016 SCC OnLine SC 681, decided on 05.07.2016]

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