Delhi High Court - Orders
Ajay Alias Vishal Veeru Devgan vs The Artists Planet & Ors on 27 November, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1269/2025 & I.A. 29557/2025
AJAY ALIAS VISHAL VEERU DEVGAN .....Plaintiff
Through: Mr. Pravin Anand, Mr. Ameet Naik,
Ms. Madhu Gadodia, Mr. Dhruv Anand,
Mr. Abhishek Kale, Ms. Udita Patro,
Ms. Nimrat Singh, Mr. Dhananjay
Khanna, Ms. Unnati Gambani & Mr.
Pranav Nair, Advs.
versus
THE ARTISTS PLANET & ORS. .....Defendants
Through: Mr. Manas Raghuvanshi, Adv. for D-4
Mr. Vivek Ayyagari and Ms. Misthi
Dubey, Advs. for D-5.
Ms. Mamta Rani Jha, Mr. Rohan Ahuja
& Ms. Shruttima Ehersha, Advs. for D-
7.
Mr. Varun Pathak, Mr. Yash
Karunakaran & Mr. Mritunjoy Roy,
Advs. for D-12.
Ms. Nidhi Raman, CGSC with Mr. Om
Ram and Mr. Mayank Sansanwal, Advs.
for D-15 & 16.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 27.11.2025 I.A. 29563/2025 (seeking exemption from issuing written notice)
1. This is an application seeking exemption from issuing notice to Defendant Nos. 15 and 16 under Section 80(2) r/w Section 151 of the Code of Civil Procedure, 1908 ['CPC'].
CS(COMM) 1269/2025 Page 1 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04
2. Issue notice.
3. Ms. Nidhi Raman, CGSC. accepts notice. She states that since Defendant Nos. 15 and 16 are proforma Defendants, she has no objection to the exemption being granted.
4. Keeping in view the fact that Defendant Nos. 15 and 16 are proforma Defendants, the exemption as sought is hereby granted.
5. The application stand disposed of.
I.A. 29562/2025 (seeking time for filing required certificate)
6. This is an application filed under Section 151 CPC seeking time for filing the required certificate under Section 63(4)(c) of the Bharatiya Sakshya Adhiniyam, 2023.
7. The Plaintiff is directed to file the required certificate within four (4) weeks, failing which the document shall not be read in evidence.
8. Accordingly, the application stands disposed of. I.A. 29561/2025 (seeking exemption from pre-institution mediation)
9. This is an application under Section 12A of the Commercial Courts Act, 2015 read with Section 151 CPC, filed by the Plaintiff seeking exemption from instituting pre-litigation mediation.
10. Having regard to the facts that the present suit contemplates urgent interim relief and in light of the judgement of the Supreme Court in Yamini Manohar v. T.K.D. Keerthi1, exemption from the requirement of pre- institution mediation is granted to the Plaintiff.
11. Accordingly, the application stands disposed of. I.A. 29560/2025 (seeking extension of time for filing court fees)
12. Learned counsel for the Plaintiff states that the Court fees certificate has CS(COMM) 1269/2025 Page 2 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 already been deposited and therefore, the relief sought in this application has become infructuous.
13. In view of the aforesaid, the application is disposed of. I.A. 29559/2025 (seeking exemption from filing clearer copies)
14. Subject to the Plaintiff filing the clearer copies of dim documents sought to be relied upon within four (4) weeks from today, exemption is granted for the present. If the Plaintiff fails to file the documents, the dim documents shall not be read in evidence.
15. The application is disposed of.
I.A. 29558/2025 (seeking leave to file additional documents)
16. This is an application seeking leave to file additional documents under Order XI Rule 1(4) of the CPC [as amended by the Commercial Courts Act, 2015] read with Section 151 CPC, within thirty (30) days.
17. The Plaintiff, if they wish to file additional documents, will file the same within thirty (30) days from today, and it shall do so strictly as per the provisions of the Commercial Courts Act, 2015 and the Delhi High Court (Original Side) Rules, 2018 ['DHC Rules'].
18. For the reasons stated in the application, the same is allowed.
19. Accordingly, the application is disposed of. I.A. 29557/2025 (seeking discovery, production and inspection)
20. This is an application filed under Order XI Rule 1, 3 and 5 of the CPC seeking production, discovery and inspection of the Defendants documents, details of which are given at paragraph 3 of the captioned application.
21. Issue notice to Defendant nos. 2, 6, 8, 9, 10 and 11.
22. Reply be filed within two (2) weeks. Rejoinder thereto, if any, be filed 1 (2024) 5 SCC 815 CS(COMM) 1269/2025 Page 3 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 within two (2) weeks thereafter.
23. List before the learned Joint Registrar (J) on 26.12.2025.
24. List before Court on 30.04.2026.
CS(COMM) 1269/2025
25. The present suit has been filed seeking permanent injunction restraining trademark infringement, passing off, copyright infringement, violation of common law rights, misappropriation of personality/publicity rights, performers' right along with other ancillary reliefs against the Defendants.
26. Learned counsel for the Plaintiff submits that Defendant Nos. 1, 2, 6, 8, 9, 10 and 11 are identified infringing Defendants.
27. He states that Defendant No. 7 has been impleaded not strictly as an infringing party, but only on account of the infringement arising from its 'Your content & third-party training' policy allowing creators to permit their videos to be used for AI-model training which poses a serious risk of propagating biased and defamatory content, as AI systems trained on sexually explicit or misleading videos may falsely attribute such acts to the Plaintiff. He states that this not only multiplies the harm by enabling the same infringing content to be viewed publicly and used for AI training, but also allows Defendants, including unknown uploaders, to commercially profit through YouTube's extensive monetisation mechanisms, such as advertising revenue, and other RPM/CPM-based earnings, which increases with higher viewership of the impugned videos, thereby infringing Plaintiff's publicity and personality rights.
28. Let the plaint be registered as a suit.
29. Summons be issued to Defendant nos. 1, 2, 6, 8, 9, 10, and 11 ['infringing defendants'] as well as Defendant No. 7 through speed post and e- CS(COMM) 1269/2025 Page 4 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 mail, upon filing of process fee. Affidavit of service(s) be filed within one (1) week.
30. Summons shall state that the written statement(s) shall be filed within 30 days from the date of receipt of summons. Along with the written statement(s), the Defendants shall also file affidavit(s) of admission/denial of the documents of the Plaintiff, without which the written statement(s) shall not be taken on record.
31. Liberty is given to the Plaintiff to file replication(s) within 30 days of the receipt of the written statement(s). Along with the replication(s), if any, filed by the Plaintiff, affidavit(s) of admission/denial of documents of the Defendants, be filed by the Plaintiffs, without which the replication(s) shall not be taken on record. If any of the parties wish to seek inspection of any documents, the same shall be sought and given within the timelines.
32. It is made clear that any unjustified denial of documents may lead to an order of costs against the concerned party.
33. Any party seeking inspection of documents may do so in accordance with the Delhi High Court (Original Side) Rules, 2018.
34. Defendant Nos. 3, 4, 5, 12, 13, 14, 15, and 16 have been impleaded as 'proforma Defendants' in the suit for ensuring compliance of the Court's directions. Since they are proforma Defendants, no summons is being issued to the said Defendants. The said Defendants, therefore, do not have to file written statements. Directions for compliance have been issued qua said proforma Defendants in I.A. 29556/2025.
35. Defendant No. 17 is an unknown entity-John Doe, as Plaintiff has sought relief against the unknown entities. After Plaintiffs have received Basic Subscriber Information ['BSI'] details from the proforma Defendants with CS(COMM) 1269/2025 Page 5 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 respect to the unknown entities, it shall file an amended memo of parties within two (2) weeks from the receipt of the information and thereafter summons will be issued to the said entities by the Joint Registrar.
36. List before the learned Joint Registrar (J) for completion of service and pleadings, marking of exhibits and admission/denial of documents on 26.12.2025.
37. List before Court on 30.04.2026.
I.A. 29556/2025 (under Order XXXIX Rule 1 & 2 CPC)
38. This is an application filed under Order XXXIX Rules 1 and 2 CPC on behalf of the Plaintiff seeking ex-parte ad-interim injunction against the Defendants.
39. Mr. Pravin Anand learned counsel for the Plaintiff has set up the case of the Plaintiff's as under:
39.1. The Plaintiff, Ajay alias Vishal Veeru Devgan, is an acclaimed actor with a career spanning over four (4) decades and is widely regarded as one of the most prominent figures in Indian cinema.
39.2. The Plaintiff has starred in numerous successful films, received several national and international awards, details of which is given at paragraph no. 16 of the plaint, including multiple National Film Awards and the Padma Shri, India's fourth highest civilian honour, and has contributed significantly as an actor, producer and director. His achievements include iconic performances, commercially successful film franchises, acclaimed directorial ventures, and the establishment of a leading state-of-the-art visual effects studio NY VFXWAALA.
39.3. The Plaintiff's name, image and personality enjoy immense goodwill and commercial value. Owing to his credibility and reputation, he is a sought-CS(COMM) 1269/2025 Page 6 of 61
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 after brand ambassador associated with major national brands, details of which is given at paragraph no. 17 of the plaint. Public statements from brands consistently emphasize the trust, dependability and integrity associated with the Plaintiff.
39.4. The Plaintiff's social media following exceeding several million on major platforms like Facebook [24 million], Instagram [12.2 million], and X [15.7 million] further demonstrates the distinctiveness and exclusive public association of his name, image and persona.
39.5. It is stated that the Plaintiff enjoys personality rights over all facets of his persona, including his name, voice, likeness, and image. It is stated that these rights entitle him to control the commercial use of such attributes and no third party may use, imitate or exploit any of these attributes without the Plaintiff's express authorization.
39.6. The Plaintiff's personal/stage name, 'Ajay Devgn', 'Ajay Devgan', 'Ajay Veeru Devgn' and its variations, is exclusively associated with him and enjoys both personality-rights protection and trademark protection under various classes, certificates of which are annexed as document 29 filed along with the plaint. It is stated that the Plaintiff is the registered proprietor of relevant trademarks, and no third party has any legitimate claim to use his name.
39.7. The Plaintiff's image, photograph, and likeness, widely disseminated through films, shows and advertisements, are immediately and uniquely associated with him and no one else.
39.8. It is stated that the Plaintiff's rights in the subject matter of the present suit encompass: (a) Personality and Publicity Rights protected under Articles 19 and 21 of the Constitution of India; (b) Moral Rights recognised under CS(COMM) 1269/2025 Page 7 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 Sections 38, 38A and 38B of the Copyright Act, 1957; (c) common law rights against passing off, misappropriation and unfair competition; and (d) statutory trademark rights conferred under the Trade Marks Act, 1999. 39.9. The Defendants and their infringing activities and/or status as proforma Defendant, as provided by the learned counsel for the Plaintiff, have been specified in the table below: -
S. No. DEFENDANTS INFRINGING ACTIVITIES
1. Defendant No. 1: Impersonation through offering booking the Plaintiff for
The Artists Planet an appearance / performance
2. Defendant No. 2: Selling unauthorized posters of the Plaintiff on its own
Good Hope website and also on Amazon
3. Defendant No. 3: Allowing sellers to sell unauthorized stickers, sweatshirts,
Redbubble t-shirts, caps etc. of the Plaintiff on its platform
Proforma Defendant
4. Defendant No. 4: Allowing sellers to sell unauthorized posters of the
Amazon Seller Plaintiff on its platform
Services Private Proforma Defendant
Limited
5. Defendant No. 5: Allowing sellers to sell unauthorized posters of the
Meesho Plaintiff on its platform
Technologies Private Proforma Defendant
Limited
6. Defendant No. 6: YouTube Channel creating unauthorized AI-generated
@Dhananjay_Dhadk deepfake content of the Plaintiff
an_official
7. Defendant No. 7: Owns YouTube platform where infringing videos
Google LLC (including AI-generated deepfake content) of the Plaintiff
are being made available
8. Defendant No. 8: Facebook page publishing AI-generated deepfake images
ajaydevgnfanclub of the Plaintiff, also with other female celebrities
9. Defendant No. 9: Facebook page publishing AI-generated deepfake images
Bollywood And of the Plaintiff, also with other female celebrities in an
Entertainment unsavoury manner
10. Defendant No. 10: Facebook page publishing AI-generated deepfake images
The Masti of the Plaintiff, also with other female celebrities in an
unsavoury manner
11. Defendant No. 11: Facebook page publishing AI-generated deepfake images
Kajol Devgan fan of the Plaintiff, also with other female celebrities in an
unsavoury manner
12. Defendant No. 12: Owns Facebook and Instagram platforms where
CS(COMM) 1269/2025 Page 8 of 61
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 Meta Platforms, Inc infringing photos / videos / images of the Plaintiff are being made available Proforma Defendant
13. Defendant No. 13: X Owns 'X' (earlier Twitter) platform where infringing Corp. photos / videos (including deepfake content) of the Plaintiff are being made available Proforma Defendant
14. Defendant No. 14: Domain Name Registrar of Defendant No. 1 Endurance Digital Proforma Defendant Domain Technology Private Limited
15. Defendant No. 15: Proforma Defendant MeiTY
16. Defendant No. 16: Proforma Defendant DoT
17. Defendant No. 17: Pornographic content including face-morphed and John Does deepfake content of the Plaintiff + other unidentified parties 39.10. Learned counsel for the Plaintiff states that the Defendants are infringing Plaintiff's personality and publicity rights by selling unauthorized merchandise bearing his name and image. He states that the Defendants and unknown parties are creating AI-generated advertisements, marketing content, and videos that exploit the Plaintiff's persona for their own commercial gain while depriving him of legitimate economic opportunities. 39.11. He states that the Defendants are also defaming Plaintiff by impersonating him, creating AI-generated deepfake content, and misusing his identity to host inappropriate as well as pornographic material, each of which unlawfully exploits his persona, causes reputational harm, and misleads the public.
39.12. He submits that unless the infringing Defendants are required to obtain prior permission before using Plaintiff's name, image, likeness, or any aspect of his personality as prompts for generative AI tools, such misuse leading to CS(COMM) 1269/2025 Page 9 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 creation of inappropriate content on the social media platforms of Defendant Nos. 7, 12 and 13 will continue unchecked, leading to derogatory and harmful outputs that tarnish his reputation.
39.13. He states that the inappropriate content on the social media platforms gravely harms the Plaintiff's dignity and reputation, and the pornographic websites, anonymous and illegal, ought to be blocked. 39.14. He states that all such acts amount to infringement of the Plaintiff's personality rights and passing off, as the public is likely to believe that these products and services are endorsed or associated with the Plaintiff. 39.15. He additionally submits that in order to effectively curb infringement of personality and publicity rights arising from deepfakes and AI-morphed content, the Information Technology Act, 2000 and the Intermediary Guidelines must be strengthened and the social media intermediaries should be held responsible to take reasonable and proportionate technical measures to verify such contents so as to prevent misuse of emerging technologies. He relies upon the additional documents filed vide e-diary no. 8542038/2025 as well as the SOP issued by MeitY in October 2025 for curtailment of dissemination of non-consensual intimate content. Submissions made by the Defendants
40. Mr. Manas Raghuvanshi, learned counsel for Defendant No. 4; Mr. Vivek Ayyagari, learned counsel for Defendant No. 5; Mr. Rohan Ahuja, learned counsel for Defendant No. 7; Mr. Varun Pathak, learned counsel for Defendant No. 12; Ms. Nidhi Raman, learned CGSC for Defendant Nos. 15 and 16, have entered appearances on advance service.
41. Learned counsels for Defendant Nos. 4 and 5 states that they will abide by the interim directions issued by the Court.
CS(COMM) 1269/2025 Page 10 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04
42. Learned counsel for Defendant No. 7 states that the Plaintiff has sought directions against Defendant Nos. 6 and John Doe entities; and Defendant No. 7 will abide by the directions issued by the Court. He however submits that at the first instance directions for take down may be issued against the uploaders and if they fail to take down the infringing content within the time granted by the Court, Defendant No. 7 will take down the said content.
43. Learned counsel for Defendant No. 12 similarly states that a takedown order may be issued firstly against the uploaders and/or infringers and if the uploader fails to take down the infringing content, Defendant No. 12 will take action to take down the infringing content as per the Courts directions.
44. Mr. Abhishek Kumar, Advocate, who is part of the firm 'Poovayya & Co.' and regularly represents Defendant No. 13 in several proceedings before this Court, was served a copy of the paper-book by the Plaintiff and requested to enter appearance in the present proceedings. However, he has expressed his inability to accept notice in the absence of instructions from Defendant No. 13.
45. Ms. Nidhi Raman, learned CGSC appearing on behalf of for Defendant Nos. 15 and 16, states that the Plaintiff has sought directions for blocking certain URLs listed in Document No. 5 annexed to the captioned application. She submits that Defendant Nos. 15 and 16 are empowered to issue blocking orders only in respect of domain names and not specific URLs and therefore seeks clarification from this Court that any blocking order should pertain to the corresponding domain names.
45.1. She submits that the domain names enlisted at serial no. 4, 10 and 11 of Document-5 annexed to the captioned application, are controlled by Defendant No. 7 and appropriate orders can be issued to Defendant No. 7 to take down these URLs. Learned counsel for Defendant No. 7 states that appropriate CS(COMM) 1269/2025 Page 11 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 directions can be issued to the said Defendant in this regard. Findings and Directions of the Court
46. This Court has heard the learned counsel for the parties and has perused the record.
47. Learned counsel for the Plaintiff states that advance service has been affected on Defendant Nos. 1 to 16. However, none appears on behalf of infringing Defendant Nos. 1, 2, 6, 8, 9, 10, 11 and 13.
48. The Plaintiff is a known public figure with a distinguished career of over four decades, during which his name, image, voice and likeness have acquired immense goodwill, distinctiveness and commercial value. His reputation as a nationally celebrated actor, recipient of multiple prestigious awards including the India's fourth highest civilian honour Padma Shri, his status as a sought-after brand ambassador, and a personality with millions of followers across social media platforms demonstrates the strong public association uniquely tied to his identity and his reputation among the Indian populace not limited to his fans. Additionally, the Plaintiff has also got his personal/stage name and its variations registered as trademark under various classes.
49. On the basis of the assertions made in the plaint and perusal of documents filed on record, this Court is of the prima facie view that the Plaintiff is a well-known face in India who has gained immense goodwill and reputation over a course of a successful career and has acquired a celebrity status in India.
50. In view of the law settled in D.M. Entertainment Vs. Baby Gift CS(COMM) 1269/2025 Page 12 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 House2 , Anil Kapoor Vs. Simply Life India & Ors.3 , and Jaikishan Kaku Bhai Sarf Alias Jackie Shroff Vs. The Peppy store and Ors.4 there can be no dispute that this status inherently grants the Plaintiff proprietary rights over her personality and associated attributes.
51. Therefore, prima facie, the Plaintiff's personality traits and/or parts thereof, including the Plaintiff's name, likeness, voice, and image are protectable elements of the Plaintiff's personality rights. The Plaintiff is entitled to seek injunction against the use of his personality rights by third parties for selling merchandise for their commercial gains, without his authorisation. The URLs pertaining to Defendant Nos. 2, 3 and John Doe entities fall within this category. In view of the assertions of the Plaintiff, Defendant No. 1 is misrepresenting to the public with respect to its alleged association with the Plaintiff.
52. In addition, the Plaintiff is prima facie entitled to protect himself against morphed and distorted content created with the use of AI technology which portrays the Plaintiff in a repugnant manner, subjecting him to humiliation and ridicule. The Plaintiff is also prima facie entitled to protect himself against the circulation of morphed pornographic content and AI-generated images portraying him in obscene setting with other celebrities including female celebrities. The posts placed on record pertaining to Defendant Nos. 6, 8, 9, 10, 11 and John Doe entities fall within these categories.
53. The Plaintiff has furnished the list of URLs pertaining to his morphed photographs created with the use of AI technology posted by the unknown users of Defendant No. 13/X at serial no. 5, 6, 7 and 8 at pages 518 and 519 of 2 MANU/DE/2043/2010 3 2023 SCC Online Del 6914 [Paragraph Nos. 38 to 40] CS(COMM) 1269/2025 Page 13 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 the documents filed along with the plaint, prima facie portraying him in a repugnant manner.
54. The balance of convenience lies in favour of the Plaintiff, and the continuing availability of the infringing content would cause irreparable injury to the Plaintiff. The Plaintiff has therefore, made out a case for ex-parte ad- interim injunction against the infringing Defendants; except the URLs/posts at pages 212 to 221, which will be taken up for consideration after the infringing Defendants have entered appearance.
55. It is pertinent to note that, the posts in the URLs mentioned from page nos. 212 to 221 (post 1) of the documents filed along with the plaint are prima facie neither indulging in commercialisation nor inappropriate or obscene. Therefore, this Court is of the opinion that before considering issuance of injunction order qua the said URLs, it would be apposite to hear the said Defendant No. 8 first. Accordingly, at present ex-parte stage, no directions for the take down are being issued against the URLs provided at page nos. 212 to 221 (post 1) of the documents filed along with the plaint. The rights and contentions of the Plaintiff are left open.
56. However, before issuing the ex-parte injunction, this Court notes that the AI generated images of the Plaintiff with other female celebrities uploaded by Defendant Nos. 8, 9 10 and 11 as well as anonymous users which as per the Plaintiff are in unsavoury and inappropriate scenarios and in some cases ex- facie obscene could have been reported to the concerned social media platform for take down in accordance with The Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules 2021 ['IT Intermediary Rules'], as it is an efficacious remedy provided by the statute to a complainant 4 2024 SCC Online Del 3664.
CS(COMM) 1269/2025 Page 14 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 (such as the Plaintiff) which is not only cost effective but also time sensitive. Some of the posts complained of would have been liable to be actioned as per Rule 3(2) of the IT Intermediary Rules. This Court notes that some of the posts of Defendant Nos. 8, 9, 10 and 11 which have been complained of date back to June 2025 and it would have been prudent for the plaintiff to avail the statutory mechanism which mandates the Grievance Officer to take action within 24 hours. This Court notes that however parties such as the plaintiff are approaching the Court directly without availing the statutory mechanism and are therefore negating the objective of IT Intermediary Rules. The intent of the statutory mechanism is to provide an effective remedial mechanism to the complainant as well as to reduce burden on the judicial system. Moreover, this Court observes that the social media intermediaries appearing in Court proceedings do not object to such complaints for taking down the unsavoury and inappropriate content. Therefore, it is clarified that if henceforth a complainant/plaintiff approaches the Court without availing the statutory mechanism provided under the IT Intermediary Rules, the said party may be held to be not entitled to an ex-parte ad-interim injunction, and the Court will direct the party to first avail its remedy under the aforesaid Rules. It is the obligation of the counsel to advise the litigant about this statutory remedy.
57. In the meantime, until the next date of hearing, following directions are hereby issued: -
(a) Defendant Nos. 1, 2, 6, 7, 8, 9, 10, 11 and 17/John Doe their associates, servants, agents, affiliates, holding companies, assignees, substitutes, representatives, group entities, their subscribers, employees and/or persons claiming through them or under them and all other persons are restrained from violating the Plaintiff's CS(COMM) 1269/2025 Page 15 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 personality/publicity rights and/or passing off by utilizing and/or in any manner directly and/or indirectly, using or exploiting or misappropriating the Plaintiff's (a) name 'Ajay Devgn'/'Ajay Devgan'/'Ajay Veeru Devgn'/'Ajay Veeru Devgan'; (b) image; (c) voice; (d) and likeness; which are exclusively identifiable with him for any commercial and/or personal gain and/or otherwise by exploiting them in any manner whatsoever without the Plaintiff's consent and/or authorization, through the use of any technology including but not limited to Artificial Intelligence, Generative Artificial Intelligence, Machine Learning, Deepfakes, Face Morphing, and on any mediums and formats including the virtual medium such as websites, Metaverse, social media etc.
(b) Defendant No. 1 is directed to take down the infringing link enlisted at Annexure A attached to this order, failing which Defendant No. 14 is directed to lock and suspend the domain name of Defendant No. 1.
(c) Defendant No. 2 is directed to delist the impugned products solicited on their website which are infringing personality rights of the Plaintiff and are enlisted at Annexure A attached to this order.
(d) Defendant Nos. 3, 4 and 5 are restrained from selling and/or facilitating sale of merchandise which infringes the personality rights of the Plaintiff. The said Defendants are directed to delist the products, which are solicited on their website, and are enlisted at Annexure A attached to this order.
(e) Defendant No. 6 is directed to take down all the infringing URLs enlisted at Annexure A attached to this order. In case, Defendant No. CS(COMM) 1269/2025 Page 16 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 6 fails to take down the infringing URLs, Defendant No. 7 will take down the same.
(f) In addition, Defendant No. 7 is directed to take down the infringing URLs of John Doe entities enlisted at Annexure A attached to this order.
(g) Defendant Nos. 8, 9, 10, and 11 are directed to take down the infringing URLs, enlisted at Annexure A attached to this order, from their respective Facebook pages. In case, these Defendants fail to take down the infringing URLs, Defendant No. 12 will take down the same.
(h) In addition, Defendant No. 12 is directed to take down the infringing URLs of John Doe entities enlisted at Annexure A attached to this order.
(i) Defendant No. 13 is directed to take down the infringing URLs enlisted at Annexure A attached to this order.
(j) Defendant Nos. 15 and 16 are directed to issue appropriate orders to ISPs for blocking of the infringing domains/websites of John Doe entities/Defendant No. 17, enlisted at Section D of Annexure A attached to this order (except sl. nos. 4, 10 and 11). Defendant No. 7 will take appropriate steps for take down of the URLs/domains/websites enlisted at sl. nos. 4, 10 and 11 of Section D.
58. The Defendants will comply with these directions within 72 hours from the receipt of this Order.
59. The Defendant Nos. 3, 4, 5, 7, 12, 13 will provide BSI details of the infringing URLs of John Doe entities/Defendant No. 17 within four (4) weeks CS(COMM) 1269/2025 Page 17 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 set out in Annexure A.
60. It is further directed that in case Defendant Nos. 1, 2, 6, 8, 9, 10, and 11 fail to comply with the aforesaid directions within the time granted, Plaintiff will inform Defendant Nos. 7 and 12, who will then reindex the said URLs from its respective platforms.
61. The Plaintiff will be at liberty to approach the Defendants Nos. 4, 5, 7, 12 and 13 through counsels who have/will enter appearance for taking down any mirror or identical content which has already been directed to be taken down by the Orders of this Court. Upon receiving a request, the proforma Defendants will act upon the said request within 48 hours and if the proforma Defendants have any reservation, they will communicate the same to the Plaintiff, within 48 hours, so that the Plaintiff can take appropriate remedial steps.
62. Defendant Nos. 3, 4, 5, 7, 12, 13, 14, 15 and 16 are directed to file their compliance affidavit within four (4) weeks.
63. Issue notice to the non-appearing Defendant Nos. 1, 2, 3, 6, 8, 9, 10, 11, 13, and 14.
64. Upon the amended memo of parties being filed, issue notice to the newly impleaded defendants.
65. This Court also takes note that Defendant No. 13's platform is a social networking and microblogging platform wherein multiple users are stated to have been engaged in infringing activities under the name of the Plaintiff, without his authorisation, and since the details of such accounts are not in the public domain, Defendant No. 13 has been impleaded as a proforma party for effective implementation of the Court's orders.
However, Defendant No. 13 has failed to provide any requisite details CS(COMM) 1269/2025 Page 18 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 such as email address or nominated counsel to the Registrar for effecting advance service by a plaintiff in these kinds of matters, unlike the other intermediaries. It appears that this Defendant does not wish to be represented before the Court on the first date of hearing and be served in advance. The authorized representative of Defendant No. 13 is directed to file an affidavit furnishing requisite details to the Registrar (Original Side) for purpose of advance service; the details should include its physical address as well as email address and name of its nominated counsel, if any. It should also put in place a mechanism for its representation upon receiving advance service.
66. Compliance of Order XXXIX Rule 3 CPC be done within 10 days from today.
67. List before the learned Joint Registrar (J) on 26.12.2025.
68. List before Court on 30.04.2026.
69. The digitally signed copy of this order, duly uploaded on the official website of the Delhi High Court, www.delhihighcourt.nic.in, shall be treated as a certified copy of the order for the purpose of ensuring compliance. No physical copy of order shall be insisted by any authority/entity or litigant.
MANMEET PRITAM SINGH ARORA, J NOVEMBER 27, 2025/ng/IB/AM CS(COMM) 1269/2025 Page 19 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 ANNEXURE - A S. DEFENDAN LINKS No. TS A. IMPERSONATION
1. Defendant https://theartistplanet.in/Celebrity_Bollywood_Ajay_Devgan.html No. 1 - The Artists Planet B. SALE OF MERCHANDISE
2. Defendant https://good-hope.in/products/singham-movie-ajay-devgan-movie-
No. 2 - Good quote-framed-poster-canvas-photo-frame-wall-art-
Hope decor?variant=46900764016934 https://www.amazon.in/Matte-300gsm-Singham-Poster- multicolour/dp/B0B8X71XLF
3. Defendant No. 3 - https://www.redbubble.com/i/sticker/Ajay-devgn-Indian- Redbubble bollywood-hero-by-HoanQLutias/106178028.EJUG5 https://www.redbubble.com/i/sticker/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.JCQM3 https://www.redbubble.com/i/sticker/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.O9UDB https://www.redbubble.com/i/holographic-sticker/Ajay-devgn- Indian-bollywood-hero-by-HoanQLutias/106178028.A3LW6 https://www.redbubble.com/i/sticker/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.7ILAG https://www.redbubble.com/i/sticker/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.ZRD0N https://www.redbubble.com/i/sticker/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.KA0GC https://www.redbubble.com/i/sticker/Ajay-devgn-Indian- CS(COMM) 1269/2025 Page 20 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 bollywood-hero-by-HoanQLutias/106178028.QK27K https://www.redbubble.com/i/sticker/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.EHVJB https://www.redbubble.com/i/sticker/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.Z7RJ3 https://www.redbubble.com/i/sticker/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.OP1U7 https://www.redbubble.com/i/sticker/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.4JQVK https://www.redbubble.com/i/sticker/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.9N98L https://www.redbubble.com/i/holographic-sticker/Ajay-devgn- Indian-bollywood-hero-by-HoanQLutias/106178028.LMP2E https://www.redbubble.com/i/holographic-sticker/Ajay-devgn- Indian-bollywood-hero-by-HoanQLutias/106178028.46SXS https://www.redbubble.com/i/holographic-sticker/Ajay-devgn- Indian-bollywood-hero-by-HoanQLutias/106178028.80CH8 https://www.redbubble.com/i/hoodie/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.UP7IL https://www.redbubble.com/i/hoodie/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.2EZCB https://www.redbubble.com/i/hoodie/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.6B0YA https://www.redbubble.com/i/hoodie/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.L2ZBB https://www.redbubble.com/i/hoodie/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.JPR7B https://www.redbubble.com/i/hoodie/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.CDHU9 CS(COMM) 1269/2025 Page 21 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.redbubble.com/i/hoodie/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.0O6MK https://www.redbubble.com/i/hoodie/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.WM4U4 https://www.redbubble.com/i/hoodie/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.1SUCG https://www.redbubble.com/i/hoodie/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.CTVH8 http://redbubble.com/i/hoodie/Ajay-devgn-Indian-bollywood-hero- by-HoanQLutias/106178028.FC5MH https://www.redbubble.com/i/hoodie/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.KFL8J https://www.redbubble.com/i/hoodie/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.ORHT4 https://www.redbubble.com/i/hoodie/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.9BCBZ https://www.redbubble.com/i/hoodie/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.HGLNJ https://www.redbubble.com/i/hoodie/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.EFOPC https://www.redbubble.com/i/hoodie/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.EI96J https://www.redbubble.com/i/hoodie/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.0IK2B https://www.redbubble.com/i/hoodie/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.JH0Y6 https://www.redbubble.com/i/hoodie/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.82J2H https://www.redbubble.com/i/hoodie/Ajay-devgn-Indian- CS(COMM) 1269/2025 Page 22 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 bollywood-hero-by-HoanQLutias/106178028.DL033 https://www.redbubble.com/i/hoodie/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.Y48NR https://www.redbubble.com/i/hoodie/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.ZAWRU https://www.redbubble.com/i/hoodie/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.SEZ15 https://www.redbubble.com/i/hoodie/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.1HMP5 https://www.redbubble.com/i/hoodie/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.5RH71 https://www.redbubble.com/i/hoodie/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.IBURH https://www.redbubble.com/i/hoodie/Ajay-devgn-Indian- bollywood-hero-by-HoanQLutias/106178028.QL7F0 https://www.redbubble.com/i/hat/Ajay-devgn-Indian-bollywood- hero-by-HoanQLutias/106178028.XAK6W https://www.redbubble.com/i/hat/Ajay-devgn-Indian-bollywood- hero-by-HoanQLutias/106178028.NJ288 https://www.redbubble.com/i/hat/Ajay-devgn-Indian-bollywood- hero-by-HoanQLutias/106178028.ZLKKA https://www.redbubble.com/i/hat/Ajay-devgn-Indian-bollywood- hero-by-HoanQLutias/106178028.9AAXL https://www.redbubble.com/i/hat/Ajay-devgn-Indian-bollywood- hero-by-HoanQLutias/106178028.FACOX https://www.redbubble.com/i/hat/Ajay-devgn-Indian-bollywood- hero-by-HoanQLutias/106178028.2WLDQ https://www.redbubble.com/i/hat/Ajay-devgn-Indian-bollywood- hero-by-HoanQLutias/106178028.ARXHY CS(COMM) 1269/2025 Page 23 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.redbubble.com/i/hat/Ajay-devgn-Indian-bollywood- hero-by-HoanQLutias/106178028.JJ5VJ https://www.redbubble.com/i/hat/Ajay-devgn-Indian-bollywood- hero-by-HoanQLutias/106178028.WBD04 https://www.redbubble.com/i/t-shirt/Ajay-devgn-Indian-bollywood- hero-by-HoanQLutias/106178028.WFLAH https://www.redbubble.com/i/t-shirt/Ajay-devgn-Indian-bollywood- hero-by-HoanQLutias/106178028.0S66D https://www.redbubble.com/i/t-shirt/Ajay-devgn-Indian-bollywood- hero-by-HoanQLutias/106178028.22W0K https://www.redbubble.com/i/t-shirt/Ajay-devgn-Indian-bollywood- hero-by-HoanQLutias/106178028.S7RYU https://www.redbubble.com/i/t-shirt/Ajay-devgn-Indian-bollywood- hero-by-HoanQLutias/106178028.7H7A9 https://www.redbubble.com/i/t-shirt/Ajay-devgn-Indian-bollywood- hero-by-HoanQLutias/106178028.QUQES https://www.redbubble.com/i/t-shirt/Ajay-devgn-Indian-bollywood- hero-by-HoanQLutias/106178028.240QL https://www.redbubble.com/i/t-shirt/Ajay-devgn-Indian-bollywood- hero-by-HoanQLutias/106178028.XNZKR https://www.redbubble.com/i/t-shirt/Ajay-devgn-Indian-bollywood- hero-by-HoanQLutias/106178028.7KE4Y https://www.redbubble.com/i/t-shirt/Ajay-devgn-Indian-bollywood- hero-by-HoanQLutias/106178028.AIDLL https://www.redbubble.com/i/t-shirt/Ajay-devgn-Indian-bollywood- hero-by-HoanQLutias/106178028.1482B https://www.redbubble.com/i/t-shirt/Ajay-devgn-Indian-bollywood- hero-by-HoanQLutias/106178028.9V5H1 https://www.redbubble.com/i/t-shirt/Ajay-devgn-Indian-bollywood- CS(COMM) 1269/2025 Page 24 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 hero-by-HoanQLutias/106178028.OQF3A https://www.redbubble.com/i/t-shirt/Ajay-devgn-Indian-bollywood- hero-by-HoanQLutias/106178028.3GN0A https://www.redbubble.com/i/t-shirt/Ajay-devgn-Indian-bollywood- hero-by-HoanQLutias/106178028.VL7OD https://www.redbubble.com/i/t-shirt/Ajay-devgn-Indian-bollywood- hero-by-HoanQLutias/106178028.2EZFS https://www.redbubble.com/i/t-shirt/Ajay-devgn-Indian-bollywood- hero-by-HoanQLutias/106178028.MDRPO https://www.redbubble.com/i/t-shirt/Ajay-devgn-Indian-bollywood- hero-by-HoanQLutias/106178028.ADAKE
4. Defendant https://www.amazon.in/wallpics-Devgn-Photo-Paper-
No. 4 - Poster/dp/B08H87X253
Amazon
https://www.amazon.in/wallpics-Devgn-Photo-Paper- Poster/dp/B0DHNY48NM https://www.amazon.in/Bollywood-Singham-Satakli-Dialouges- Posters/dp/B0B8WZZL9L https://www.amazon.in/Samriddhi-bolliwood-Devgan-without- Drawing/dp/B0F3P4WJR3 https://www.amazon.in/Devgan-Poster-Multicolor-12x18- Unframed/dp/B0BY4JW3R3 https://www.amazon.in/Indian-Decoration-Decorative-Theatre- Resolution/dp/B093T15HHN https://www.amazon.in/Decorative-Interior-Hostels-Decoration- Adhesive/dp/B094WFXX5N https://www.amazon.in/Samriddhi-Devgan-Bolliwood-Driving- without/dp/B0FLQGHND9 https://www.amazon.in/Decoration-Decorative-Unframed-Theatre- Adhesive/dp/B09D3YWYL4 https://www.amazon.in/Bollywood-Decorative-Interior-Unframed- CS(COMM) 1269/2025 Page 25 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 Decoration/dp/B09D3RTQJN https://www.amazon.in/Samriddhi-Bolliwood-Devgan-Laminated- Picture/dp/B0F9LDKYQX https://www.amazon.in/Singham-Poster-Office-Rolled- Framed/dp/B0B8X7YTRX
5. Defendant https://www.meesho.com/ajay-devgn-glossy-laminated-wall-poster-
No. 5 - m7/p/6kpk1j
Meesho
https://www.meesho.com/ajay-devgn-glossy-laminated-wall-poster- m10/p/6kpk1h https://www.meesho.com/ajay-devgn-glossy-laminated-wall-poster- m8/p/6kpk1e https://www.meesho.com/ajay-devgn-glossy-laminated-wall-poster- m5/p/6kpk1f https://www.meesho.com/ajay-devgn-glossy-laminated-wall-poster- m11/p/6kpk1g https://www.meesho.com/ajay-devgn-glossy-laminated-wall-poster- m9/p/6kpk1i https://www.meesho.com/ajay-devgn-glossy-laminated-wall-poster- m6/p/6kpk1k C. THROUGH ARTIFICAL INTELLIGENCE TECHNOLOGIES INCLUDING DEEPFAKES CS(COMM) 1269/2025 Page 26 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04
6. Defendant https://www.youtube.com/watch?v=_xLuOG80PTM No. 6 -
@Dhananjay https://www.youtube.com/watch?v=0IP8R_dw1Vo _Dhadkan_of ficial https://www.youtube.com/watch?v=0wUY7u0Nzi8 (YouTube https://www.youtube.com/watch?v=5RV4jpBFX88 Channel) https://www.youtube.com/watch?v=af41oO4xJRw https://www.youtube.com/watch?v=bd9XcjrkAX4 https://www.youtube.com/watch?v=bIoJ9CUR4LQ https://www.youtube.com/watch?v=cPVDfGUBKFk https://www.youtube.com/watch?v=dFa8eSAPg84 https://www.youtube.com/watch?v=DJ8Wdhj7zpk https://www.youtube.com/watch?v=f8jtMmQ1J68 https://www.youtube.com/watch?v=glnrR5GwK9o https://www.youtube.com/watch?v=GoTi7U4EDNc https://www.youtube.com/watch?v=gUKKu_i2m9I https://www.youtube.com/watch?v=hANeDpmHgZk https://www.youtube.com/watch?v=iMDzeD5x36w https://www.youtube.com/watch?v=-IqRwzy7al4 https://www.youtube.com/watch?v=JbmryGPQoOI https://www.youtube.com/watch?v=JrNPCFAMKrc https://www.youtube.com/watch?v=kDn-jywz1Vk https://www.youtube.com/watch?v=lUFRB22ubDw https://www.youtube.com/watch?v=M6oSF9Vb5vw https://www.youtube.com/watch?v=MWLW-o_KTfw/ CS(COMM) 1269/2025 Page 27 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.youtube.com/watch?v=NBQ3zAZ4wSE https://www.youtube.com/watch?v=OcadTt52qb8 https://www.youtube.com/watch?v=s7nxAoyFKbU https://www.youtube.com/watch?v=TzpU9yRJnqY https://www.youtube.com/watch?v=v4BQlwQ_V6U https://www.youtube.com/watch?v=VptfRg0FI30 https://www.youtube.com/watch?v=vQpmlT-QJJM https://www.youtube.com/watch?v=VZbz6rVHjzU https://www.youtube.com/watch?v=wFLIHE-dPmo https://www.youtube.com/watch?v=WhpmEHujDCU https://www.youtube.com/watch?v=xd7iaDJfVTU https://www.youtube.com/watch?v=XQ25KE64TI0 https://www.youtube.com/watch?v=Xy6cWLhmz58 https://www.youtube.com/watch?v=yeIrtyiN6z0 https://www.youtube.com/watch?v=Zx7gB3mPIe4 https://www.youtube.com/watch?v=zYodfmzEEAs https://www.youtube.com/watch?v=Hbkg3jaCbqc https://www.youtube.com/watch?v=sxeP-x41npI https://www.youtube.com/watch?v=zjGq_7m-ld0 CS(COMM) 1269/2025 Page 28 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04
7. Defendant https://www.youtube.com/watch?v=pnkCSXmhD9w No. 7 -
Google LLC https://www.youtube.com/watch?v=WyDT1EKvBYs https://www.youtube.com/watch?v=4qOlVDDSb_s https://www.youtube.com/watch?v=dCBjDIjeuJs https://www.youtube.com/watch?v=xwgfvM_4k9M https://www.youtube.com/watch?v=krBEFpE6lrs https://www.youtube.com/watch?v=MQWXVIuJMnQ https://www.youtube.com/watch?v=h0lYCoMFJi0 https://www.youtube.com/watch?v=98q5ScHq-EQ https://www.youtube.com/watch?v=wYXC1E02k6U https://www.youtube.com/watch?v=PFRWitnCoaY https://www.youtube.com/watch?v=YPrNLExh-cM https://www.youtube.com/watch?v=vmxWAFWm2vI https://www.youtube.com/watch?v=kMpZQKvWU1w https://www.youtube.com/watch?v=0yJqP1FLa9Y https://www.youtube.com/watch?v=2EyETB_dRD8 https://www.youtube.com/watch?v=2PuzGmO8HmA https://www.youtube.com/watch?v=3chiI0MKiBc https://www.youtube.com/watch?v=3Gtktw8m1bM https://www.youtube.com/watch?v=3OJOdG4giKk https://www.youtube.com/watch?v=4YvKluDf9cw https://www.youtube.com/watch?v=69OTID98X_s https://www.youtube.com/watch?v=6FSEJxEN830 CS(COMM) 1269/2025 Page 29 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.youtube.com/watch?v=6trOCsu3y3Y https://www.youtube.com/watch?v=6VAP8tXuMOA https://www.youtube.com/watch?v=6y-EZMVP9bU https://www.youtube.com/watch?v=85S-y1gz0NY https://www.youtube.com/watch?v=8LYsIMqtmf8 https://www.youtube.com/watch?v=8OjBfU4IDaA https://www.youtube.com/watch?v=98nXyMMiNnA https://www.youtube.com/watch?v=A5w_fz4F87o https://www.youtube.com/watch?v=aSxiYI5qQtA https://www.youtube.com/watch?v=BELvbi5dTJs https://www.youtube.com/watch?v=beNnTp3-HxY https://www.youtube.com/watch?v=C_mPvNSjchQ https://www.youtube.com/watch?v=C1z4u3rePQE https://www.youtube.com/watch?v=cQkeDe-bh2I https://www.youtube.com/watch?v=D4J7BQPcT0k https://www.youtube.com/watch?v=D8O2gPPuLk0 https://www.youtube.com/watch?v=DA5p6F1Y4B0 https://www.youtube.com/watch?v=DMNNw7oU_kA https://www.youtube.com/watch?v=dSV2owfXo2E https://www.youtube.com/watch?v=dvMnkPsYHtQ https://www.youtube.com/watch?v=e93WfBvsh24 https://www.youtube.com/watch?v=fLUv67VAqv8 https://www.youtube.com/watch?v=fq0sP7joKOE CS(COMM) 1269/2025 Page 30 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.youtube.com/watch?v=g9UhN7n8rQw https://www.youtube.com/watch?v=grxXWYZTWhM https://www.youtube.com/watch?v=HedmuH63gfg https://www.youtube.com/watch?v=hIWQZRotGp8 https://www.youtube.com/watch?v=Hj89W1Yf8Uw https://www.youtube.com/watch?v=HU-Nw3lNQOk https://www.youtube.com/watch?v=J40YCHEdNHk https://www.youtube.com/watch?v=Jhf5kwlUFeM https://www.youtube.com/watch?v=jiwq1w9qtUw https://www.youtube.com/watch?v=JL9OuTiXm8M https://www.youtube.com/watch?v=ksmM6kQqEHE https://www.youtube.com/watch?v=KTyBacOQGXg https://www.youtube.com/watch?v=ld3FNLt5igM https://www.youtube.com/watch?v=n1Ks978g1aI https://www.youtube.com/watch?v=NdpRjlNjK0A https://www.youtube.com/watch?v=N-Fp-MFr9SM https://www.youtube.com/watch?v=oCQSP6Lixok https://www.youtube.com/watch?v=ohhxx4EAkvc https://www.youtube.com/watch?v=pCeaYoRrzOc https://www.youtube.com/watch?v=-PkH9xOBxr8 https://www.youtube.com/watch?v=pxCWyIGTSCg https://www.youtube.com/watch?v=pxCWyIGTSCg https://www.youtube.com/watch?v=qNnXGfCdkuQ CS(COMM) 1269/2025 Page 31 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.youtube.com/watch?v=QSJ5zvFYSpY https://www.youtube.com/watch?v=tV7bWoiOoDs https://www.youtube.com/watch?v=T3P7xHjDKrQ https://www.youtube.com/watch?v=U2b-ka7Gfk8 https://www.youtube.com/watch?v=u9NdtVJBzf8 https://www.youtube.com/watch?v=UBHOuxvggq8 https://www.youtube.com/watch?v=uG6TlK3jVpc https://www.youtube.com/watch?v=utLtP9E4Y30 https://www.youtube.com/watch?v=UYgIdbPmWm4 https://www.youtube.com/watch?v=VA2MLTNUgJw https://www.youtube.com/watch?v=-VF2TL-sG2w https://www.youtube.com/watch?v=W-6rh-lfCGc https://www.youtube.com/watch?v=W8elrYQTVQM https://www.youtube.com/watch?v=WIOyZJHoX20 https://www.youtube.com/watch?v=wyWQ8oVLArg https://www.youtube.com/watch?v=x1SVOVjGcB4 https://www.youtube.com/watch?v=XEMKH0Tt1eI https://www.youtube.com/watch?v=Xutfb7-K3iM https://www.youtube.com/watch?v=Y1w0RpPhaSo https://www.youtube.com/watch?v=ZeN6coIay20 https://www.youtube.com/watch?v=ZUh3wWMjImY https://www.youtube.com/watch?v=S0nP3bZ79Ls https://www.youtube.com/watch?v=wN7MVakWfF4 CS(COMM) 1269/2025 Page 32 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.youtube.com/watch?v=FRMe6sbXzOI https://www.youtube.com/watch?v=5WDSBjgoiyM https://www.youtube.com/watch?v=cLImvKAlK1M https://www.youtube.com/watch?v=HOBf8cE3hyI https://www.youtube.com/watch?v=RYQnSpcYpxk https://www.youtube.com/watch?v=u1_XC2BEC7o4 https://www.youtube.com/watch?v=uxhp_cO6sq8 https://www.youtube.com/watch?v=wRv0Cgw3PQo https://www.youtube.com/watch?v=YAakA0azeYQ https://www.youtube.com/watch?v=YjH1vHHcdco https://www.youtube.com/watch?v=zsAztXsVSuY https://www.youtube.com/watch?v=zSs0fPDpcBk CS(COMM) 1269/2025 Page 33 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04
8. Defendant https://www.facebook.com/photo.php?fbid=1089118893353459 No. 8 -
ajaydevgnfan https://www.facebook.com/photo.php?fbid=1088415446757137 club https://www.facebook.com/photo.php?fbid=1088411053424243 https://www.facebook.com/photo.php?fbid=1088410626757619 https://www.facebook.com/photo.php?fbid=1083927637205918 https://www.facebook.com/photo.php?fbid=1083927427205939 https://www.facebook.com/photo.php?fbid=1080182497580432 https://www.facebook.com/photo.php?fbid=1079454830986532 https://www.facebook.com/photo.php?fbid=1078616464403702 https://www.facebook.com/photo.php?fbid=1077923364473012 https://www.facebook.com/photo.php?fbid=1055837830014899 https://www.facebook.com/photo.php?fbid=1055843750014307 https://www.facebook.com/photo.php?fbid=1055839290014753 https://www.facebook.com/photo.php?fbid=1055847350013947 https://www.facebook.com/photo.php?fbid=1049753797289969 https://www.facebook.com/photo.php?fbid=1049752507290098 https://www.facebook.com/photo.php?fbid=1049751153956900 https://www.facebook.com/photo.php?fbid=1044864407778908 https://www.facebook.com/photo.php?fbid=1044864374445578 https://www.facebook.com/photo.php?fbid=1044717734460242 https://www.facebook.com/photo.php?fbid=1044717684460247 CS(COMM) 1269/2025 Page 34 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.facebook.com/photo.php?fbid=1044716751127007 https://www.facebook.com/photo.php?fbid=1040204518244897 https://www.facebook.com/photo.php?fbid=1107390944859587 https://www.facebook.com/photo.php?fbid=1089221620009853 https://www.facebook.com/photo.php?fbid=1089221053343243
9. Defendant https://www.facebook.com/photo.php?fbid=1173976881529234 No. 9 -
Bollywood https://www.facebook.com/photo.php?fbid=1173964981530424 And Entertainment https://www.facebook.com/photo.php?fbid=1173950181531904 https://www.facebook.com/photo.php?fbid=1173342618259327 https://www.facebook.com/photo.php?fbid=1173327304927525 https://www.facebook.com/photo.php?fbid=1173262561600666 https://www.facebook.com/photo.php?fbid=1173214008272188 https://www.facebook.com/photo.php?fbid=1173200038273585 https://www.facebook.com/photo.php?fbid=1172219761704946 https://www.facebook.com/photo.php?fbid=1153909133536009 https://www.facebook.com/photo.php?fbid=1153880783538844 https://www.facebook.com/photo.php?fbid=1153857140207875 https://www.facebook.com/photo.php?fbid=1153807410212848 https://www.facebook.com/photo.php?fbid=1153788186881437 https://www.facebook.com/photo.php?fbid=1148123500781239 https://www.facebook.com/photo.php?fbid=1148043760789213 https://www.facebook.com/photo.php?fbid=1148008000792789 https://www.facebook.com/photo.php?fbid=1140872498173006 https://www.facebook.com/photo.php?fbid=1140851761508413 https://www.facebook.com/photo.php?fbid=1140749858185270 CS(COMM) 1269/2025 Page 35 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.facebook.com/photo.php?fbid=1140731894853733 https://www.facebook.com/photo.php?fbid=1140713308188925 https://www.facebook.com/photo.php?fbid=1140699794856943 https://www.facebook.com/photo.php?fbid=1140611898199066 https://www.facebook.com/photo.php?fbid=1140579571535632 https://www.facebook.com/photo.php?fbid=1140564954870427 https://www.facebook.com/photo.php?fbid=1140547951538794 https://www.facebook.com/photo.php?fbid=1140490541544535 https://www.facebook.com/photo.php?fbid=1140468974880025 https://www.facebook.com/photo.php?fbid=1140429128217343 https://www.facebook.com/photo.php?fbid=1139929874933935 https://www.facebook.com/photo.php?fbid=1139910074935915 https://www.facebook.com/photo.php?fbid=1139861364940786 https://www.facebook.com/photo.php?fbid=1139852248275031 https://www.facebook.com/photo.php?fbid=1139812291612360 https://www.facebook.com/photo.php?fbid=1139769688283287 https://www.facebook.com/photo.php?fbid=1139660281627561 https://www.facebook.com/photo.php?fbid=1139636561629933 https://www.facebook.com/photo.php?fbid=1139614298298826 https://www.facebook.com/photo.php?fbid=1139264468333809 https://www.facebook.com/photo.php?fbid=1139111641682425 CS(COMM) 1269/2025 Page 36 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.facebook.com/photo.php?fbid=1139016895025233 https://www.facebook.com/photo.php?fbid=1138988755028047 https://www.facebook.com/photo.php?fbid=1138955261698063 https://www.facebook.com/photo.php?fbid=1138944648365791 https://www.facebook.com/photo.php?fbid=1138370201756569 https://www.facebook.com/photo.php?fbid=1138286085098314 https://www.facebook.com/photo.php?fbid=1138266125100310 https://www.facebook.com/photo.php?fbid=1138250541768535 https://www.facebook.com/photo.php?fbid=1138147958445460 https://www.facebook.com/photo.php?fbid=1137749908485265 https://www.facebook.com/photo.php?fbid=1137743621819227 https://www.facebook.com/photo.php?fbid=1137739535152969 https://www.facebook.com/photo.php?fbid=1137719005155022 https://www.facebook.com/photo.php?fbid=1137700678490188 https://www.facebook.com/photo.php?fbid=1137688528491403 https://www.facebook.com/photo.php?fbid=1137676741825915 https://www.facebook.com/photo.php?fbid=1137663381827251 https://www.facebook.com/photo.php?fbid=1137590735167849 https://www.facebook.com/photo.php?fbid=1137535371840052 https://www.facebook.com/photo.php?fbid=1137640475162875 CS(COMM) 1269/2025 Page 37 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.facebook.com/photo.php?fbid=1137622521831337 https://www.facebook.com/photo.php?fbid=1137521991841390 https://www.facebook.com/photo.php?fbid=1137502251843364 https://www.facebook.com/photo.php?fbid=1137472848512971 https://www.facebook.com/photo.php?fbid=1137451511848438 https://www.facebook.com/photo.php?fbid=1137422521851337 https://www.facebook.com/photo.php?fbid=1137375348522721 https://www.facebook.com/photo.php?fbid=1137355171858072 https://www.facebook.com/photo.php?fbid=1137327171860872 https://www.facebook.com/photo.php?fbid=1136882758571980 https://www.facebook.com/photo.php?fbid=1136842981909291 https://www.facebook.com/photo.php?fbid=1136599335266989 https://www.facebook.com/photo.php?fbid=1136550295271893 https://www.facebook.com/photo.php?fbid=1136050321988557 https://www.facebook.com/photo.php?fbid=1136002038660052 https://www.facebook.com/photo.php?fbid=1135968111996778 https://www.facebook.com/photo.php?fbid=1116720803921509 https://www.facebook.com/photo.php?fbid=1116584690601787 https://www.facebook.com/photo.php?fbid=1089094140017509 https://www.facebook.com/photo.php?fbid=1089093393350917 https://www.facebook.com/photo.php?fbid=1086495313610725 CS(COMM) 1269/2025 Page 38 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.facebook.com/photo.php?fbid=1086546563605600 https://www.facebook.com/photo.php?fbid=1081158500811073 https://www.facebook.com/photo.php?fbid=1081133600813563 https://www.facebook.com/photo.php?fbid=1069726781954245 https://www.facebook.com/photo.php?fbid=1069725991954324 https://www.facebook.com/photo.php?fbid=1058632049730385 https://www.facebook.com/photo.php?fbid=1058630166397240 https://www.facebook.com/photo.php?fbid=1051511963775727 https://www.facebook.com/photo.php?fbid=1051505247109732 https://www.facebook.com/photo.php?fbid=1174034724856783 https://www.facebook.com/photo.php?fbid=1160591616201094 https://www.facebook.com/photo.php?fbid=1032119089048348
10. Defendant https://www.facebook.com/photo/?fbid=64678134841959 No. 10- The Masti https://www.facebook.com/photo/?fbid=649304981500560 (Facebook https://www.facebook.com/photo/?fbid=649306738167051 Page) https://www.facebook.com/photo/?fbid=64932018483237 https://www.facebook.com/photo/?fbid=653269724437419 https://www.facebook.com/photo/?fbid=653270281104030 https://www.facebook.com/photo/?fbid=653271967770528 https://www.facebook.com/photo/?fbid=653578207739904 https://www.facebook.com/photo/?fbid=653622951068763 CS(COMM) 1269/2025 Page 39 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.facebook.com/photo/?fbid=664764489954609 https://www.facebook.com/photo/?fbid=664792436618481 https://www.facebook.com/photo/?fbid=664808989950159 https://www.facebook.com/photo/?fbid=666241379806920 https://www.facebook.com/photo/?fbid=666273523137039 https://www.facebook.com/photo/?fbid=667038999727158 https://www.facebook.com/photo/?fbid=712402028524188 https://www.facebook.com/photo/?fbid=712414958522895 https://www.facebook.com/photo/?fbid=720987907665600 https://www.facebook.com/photo/?fbid=721040374327020 https://www.facebook.com/photo/?fbid=721097610987963 https://www.facebook.com/photo/?fbid=721132424317815 https://www.facebook.com/photo/?fbid=721141817650209 https://www.facebook.com/photo/?fbid=741784008919323 https://www.facebook.com/photo/?fbid=741839055580485 https://www.facebook.com/photo/?fbid=741852258912498 https://www.facebook.com/photo/?fbid=741904778907246 https://www.facebook.com/photo/?fbid=74191956557243 https://www.facebook.com/photo/?fbid=741939645570426 https://www.facebook.com/photo/?fbid=741972592233798 https://www.facebook.com/photo/?fbid=742020578895666 CS(COMM) 1269/2025 Page 40 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.facebook.com/photo/?fbid=742068712224186 https://www.facebook.com/photo/?fbid=742091572221900 https://www.facebook.com/photo/?fbid=642479662183092 https://www.facebook.com/photo/?fbid=646683781762680 https://www.facebook.com/photo/?fbid=649320184832373 https://www.facebook.com/photo/?fbid=646781348419590 https://www.facebook.com/photo/?fbid=74197259223379 https://www.facebook.com/photo.php?fbid=720963437668047 https://www.facebook.com/photo.php?fbid=668648506232874 https://www.facebook.com/photo.php?fbid=665501686547556 https://www.facebook.com/photo.php?fbid=650749601356098 https://www.facebook.com/photo.php?fbid=650727251358333
11. Defendant https://www.facebook.com/photo.php?fbid=122266245416037617 No. 11- Kajol Devgan Fan https://www.facebook.com/photo.php?fbid=122249869694037617 (Facebook https://www.facebook.com/photo.php?fbid=122267437538037617 Page) https://www.facebook.com/photo.php?fbid=122266782764037617 https://www.facebook.com/photo.php?fbid=122266113602037617 https://www.facebook.com/photo.php?fbid=122265271904037617 https://www.facebook.com/photo.php?fbid=122261640068037617 https://www.facebook.com/photo.php?fbid=122255127872037617 CS(COMM) 1269/2025 Page 41 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.facebook.com/photo.php?fbid=122255087786037617 https://www.facebook.com/photo.php?fbid=122254605626037617 https://www.facebook.com/photo.php?fbid=122249738582037617 https://www.facebook.com/photo.php?fbid=122249063900037617 https://www.facebook.com/photo.php?fbid=122248504358037617 https://www.facebook.com/photo.php?fbid=122247922550037617 https://www.facebook.com/photo.php?fbid=122229905960037617 https://www.facebook.com/photo.php?fbid=122228206190037617 https://www.facebook.com/photo.php?fbid=122214375998037617 https://www.facebook.com/photo.php?fbid=122214144872037617 https://www.facebook.com/photo.php?fbid=122251859528037617 https://www.facebook.com/reel/1022934109716866 https://www.facebook.com/reel/1049458880133596 https://www.facebook.com/reel/1055363833426466 https://www.facebook.com/reel/1066483118798506 https://www.facebook.com/reel/1076830984508381 https://www.facebook.com/reel/1086458303044512 https://www.facebook.com/reel/109441735597232 https://www.facebook.com/reel/1099367354856041 https://www.facebook.com/reel/1100538518703247 https://www.facebook.com/reel/1105679608033752 CS(COMM) 1269/2025 Page 42 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.facebook.com/reel/1206185628214398 https://www.facebook.com/reel/1213294327473094 https://www.facebook.com/reel/1218591966150161 https://www.facebook.com/reel/1219212316117858 https://www.facebook.com/reel/1242213167588525 https://www.facebook.com/reel/1246831203898906 https://www.facebook.com/reel/1247408536824271 https://www.facebook.com/reel/1258459849186126 https://www.facebook.com/reel/1273907937799638 https://www.facebook.com/reel/1285345479932815 https://www.facebook.com/reel/1336718207419606 https://www.facebook.com/reel/13426090503015254 https://www.facebook.com/reel/1371393400642069 https://www.facebook.com/reel/1375642837051076 https://www.facebook.com/reel/1405364210570516 https://www.facebook.com/reel/1405508947329947\ https://www.facebook.com/reel/1412462063216851 https://www.facebook.com/reel/1415125456583370 https://www.facebook.com/reel/1434834047881967 https://www.facebook.com/reel/1442273713646646 CS(COMM) 1269/2025 Page 43 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.facebook.com/reel/1465418367806786 https://www.facebook.com/reel/1471573724021439 https://www.facebook.com/reel/1476761193330976 https://www.facebook.com/reel/1589521652005886 https://www.facebook.com/reel/1626131234769528 https://www.facebook.com/reel/1653393341954945 https://www.facebook.com/reel/1685563635410659 https://www.facebook.com/reel/1721273105182062 https://www.facebook.com/reel/1738223086808093 https://www.facebook.com/reel/1757497374877485 https://www.facebook.com/reel/1767460940847473 https://www.facebook.com/reel/1801703504094615 https://www.facebook.com/reel/1818568325424867 https://www.facebook.com/reel/1823672418186373 https://www.facebook.com/reel/1858975744835034 https://www.facebook.com/reel/1980006119477404 https://www.facebook.com/reel/2079547562526680 https://www.facebook.com/reel/2122626354833763 https://www.facebook.com/reel/2181874792332358 https://www.facebook.com/reel/2272676289828092 CS(COMM) 1269/2025 Page 44 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.facebook.com/reel/24447629248176252 https://www.facebook.com/reel/2588903081441072 https://www.facebook.com/reel/2797294263793999 https://www.facebook.com/reel/3117635468396579 https://www.facebook.com/reel/407175684308958 https://www.facebook.com/reel/532165032945896 https://www.facebook.com/reel/569285832706268 https://www.facebook.com/reel/609134761655555 https://www.facebook.com/reel/660143657012128 https://www.facebook.com/reel/665545926483023 https://www.facebook.com/reel/680481654898364 https://www.facebook.com/reel/722222110438490 https://www.facebook.com/reel/702558309228825 https://www.facebook.com/reel/724655670362122 https://www.facebook.com/reel/726220630291616 https://www.facebook.com/reel/7\27999976668420 https://www.facebook.com/reel/737309235470196 https://www.facebook.com/reel/749558180912261 https://www.facebook.com/reel/751546364233224 https://www.facebook.com/reel/782814954098439 CS(COMM) 1269/2025 Page 45 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.facebook.com/reel/793826873310309 https://www.facebook.com/reel/857465890057080 https://www.facebook.com/reel/9199728436795402 https://www.facebook.com/photo.php?fbid=122197656812037617 https://www.facebook.com/photo.php?fbid=122197666634037617 https://www.facebook.com/photo.php?fbid=122198190626037617 https://www.facebook.com/photo.php?fbid=122198198696037617 https://www.facebook.com/photo.php?fbid=122198207102037617 https://www.facebook.com/photo.php?fbid=122198364908037617 https://www.facebook.com/photo.php?fbid=122198373818037617 https://www.facebook.com/photo.php?fbid=122199239858037617 https://www.facebook.com/photo.php?fbid=122199262106037617 https://www.facebook.com/photo.php?fbid=122199761606037617 https://www.facebook.com/photo.php?fbid=122200106246037617 https://www.facebook.com/photo.php?fbid=122200159676037617 https://www.facebook.com/photo.php?fbid=122200246214037617 https://www.facebook.com/photo.php?fbid=122200256486037617 https://www.facebook.com/photo.php?fbid=122200283570037617 https://www.facebook.com/photo.php?fbid=122200559336037617 https://www.facebook.com/photo.php?fbid=122200653110037617 https://www.facebook.com/photo.php?fbid=122200738502037617 CS(COMM) 1269/2025 Page 46 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.facebook.com/photo.php?fbid=122201657282037617 https://www.facebook.com/photo.php?fbid=122203694540037617 https://www.facebook.com/photo.php?fbid=122203715540037617 https://www.facebook.com/photo.php?fbid=122203799288037617 https://www.facebook.com/photo.php?fbid=122204124902037617\ https://www.facebook.com/photo.php?fbid=122204430416037617 https://www.facebook.com/photo.php?fbid=122204494370037617 https://www.facebook.com/photo.php?fbid=122204499806037617 https://www.facebook.com/photo.php?fbid=122204699606037617 https://www.facebook.com/photo.php?fbid=122204844086037617 https://www.facebook.com/photo.php?fbid=122204853116037617 https://www.facebook.com/photo.php?fbid=122204860646037617 https://www.facebook.com/photo.php?fbid=122204893034037617 https://www.facebook.com/photo.php?fbid=122204917802037617 https://www.facebook.com/photo.php?fbid=122204987018037617 https://www.facebook.com/photo.php?fbid=122204999258037617 https://www.facebook.com/photo.php?fbid=122205041132037617 https://www.facebook.com/photo.php?fbid=122205059576037617 https://www.facebook.com/photo.php?fbid=122205124784037617 https://www.facebook.com/photo.php?fbid=122205131564037617 CS(COMM) 1269/2025 Page 47 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.facebook.com/photo.php?fbid=122205156992037617 https://www.facebook.com/photo.php?fbid=122205187586037617 https://www.facebook.com/photo.php?fbid=122205247874037617 https://www.facebook.com/photo.php?fbid=122205261296037617 https://www.facebook.com/photo.php?fbid=122205265448037617 https://www.facebook.com/photo.php?fbid=122205330020037617 https://www.facebook.com/photo.php?fbid=122205345920037617 https://www.facebook.com/photo.php?fbid=122205423950037617 https://www.facebook.com/photo.php?fbid=122207882750037617 https://www.facebook.com/photo.php?fbid=122207889776037617 https://www.facebook.com/photo.php?fbid=122209528568037617 https://www.facebook.com/photo.php?fbid=122209610732037617 https://www.facebook.com/photo.php?fbid=122209680338037617 https://www.facebook.com/photo.php?fbid=122209694912037617 https://www.facebook.com/photo.php?fbid=122209884506037617 https://www.facebook.com/photo.php?fbid=122209967648037617 https://www.facebook.com/photo.php?fbid=122209995836037617 https://www.facebook.com/photo.php?fbid=122210107322037617 h ttps://www.facebook.com/photo.php?fbid=122210113436037617 https://www.facebook.com/photo.php?fbid=122210332646037617 https://www.facebook.com/photo.php?fbid=122210479826037617 CS(COMM) 1269/2025 Page 48 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.facebook.com/photo.php?fbid=122210566850037617 https://www.facebook.com/photo.php?fbid=122210876708037617 https://www.facebook.com/photo.php?fbid=122210969600037617 https://www.facebook.com/photo.php?fbid=122211082964037617 https://www.facebook.com/photo.php?fbid=122211159542037617 https://www.facebook.com/photo.php?fbid=122211181364037617 https://www.facebook.com/photo.php?fbid=122211296036037617 https://www.facebook.com/photo.php?fbid=122211370904037617 https://www.facebook.com/photo.php?fbid=122211384896037617 https://www.facebook.com/photo.php?fbid=122211470498037617 https://www.facebook.com/photo.php?fbid=122211489314037617 https://www.facebook.com/photo.php?fbid=122211658610037617 https://www.facebook.com/photo.php?fbid=122211664442037617 https://www.facebook.com/photo.php?fbid=122211746654037617 https://www.facebook.com/photo.php?fbid=122211760724037617 https://www.facebook.com/photo.php?fbid=122211872450037617 https://www.facebook.com/photo.php?fbid=122211897434037617 https://www.facebook.com/photo.php?fbid=122212052150037617 https://www.facebook.com/photo.php?fbid=122212056308037617 https://www.facebook.com/photo.php?fbid=122212090784037617 https://www.facebook.com/photo.php?fbid=122212312862037617 CS(COMM) 1269/2025 Page 49 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.facebook.com/photo.php?fbid=122212550702037617 https://www.facebook.com/photo.php?fbid=122212652828037617 https://www.facebook.com/photo.php?fbid=122212791974037617 https://www.facebook.com/photo.php?fbid=122212809398037617 https://www.facebook.com/photo.php?fbid=122212864442037617 https://www.facebook.com/photo.php?fbid=122212891292037617 https://www.facebook.com/photo.php?fbid=122212980200037617 https://www.facebook.com/photo.php?fbid=122212988360037617 https://www.facebook.com/photo.php?fbid=122213072120037617 https://www.facebook.com/photo.php?fbid=122213273324037617 https://www.facebook.com/photo.php?fbid=122213656340037617 https://www.facebook.com/photo.php?fbid=122213810618037617 https://www.facebook.com/photo.php?fbid=122213881766037617 https://www.facebook.com/photo.php?fbid=122213887316037617 https://www.facebook.com/photo.php?fbid=122213945342037617 https://www.facebook.com/photo.php?fbid=122214058574037617 https://www.facebook.com/photo.php?fbid=122214229886037617 https://www.facebook.com/photo.php?fbid=122214460634037617 https://www.facebook.com/photo.php?fbid=122214761990037617 https://www.facebook.com/photo.php?fbid=122215271762037617 CS(COMM) 1269/2025 Page 50 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.facebook.com/photo.php?fbid=122215292390037617 https://www.facebook.com/photo.php?fbid=122215377422037617 https://www.facebook.com/photo.php?fbid=122215389200037617 https://www.facebook.com/photo.php?fbid=122215437470037617 https://www.facebook.com/photo.php?fbid=122215551362037617 https://www.facebook.com/photo.php?fbid=122216282324037617 https://www.facebook.com/photo.php?fbid=122216565584037617 https://www.facebook.com/photo.php?fbid=122216704358037617 https://www.facebook.com/photo.php?fbid=122216831654037617 https://www.facebook.com/photo.php?fbid=122216840312037617 https://www.facebook.com/photo.php?fbid=122216889350037617 https://www.facebook.com/photo.php?fbid=122216904350037617 https://www.facebook.com/photo.php?fbid=122217079442037617 https://www.facebook.com/photo.php?fbid=122217179924037617 https://www.facebook.com/photo.php?fbid=122217244892037617 https://www.facebook.com/photo.php?fbid=122217271028037617 https://www.facebook.com/photo.php?fbid=122217386828037617 https://www.facebook.com/photo.php?fbid=122217397382037617 https://www.facebook.com/photo.php?fbid=122217592952037617 https://www.facebook.com/photo.php?fbid=122217741326037617 https://www.facebook.com/photo.php?fbid=122218024670037617 CS(COMM) 1269/2025 Page 51 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.facebook.com/photo.php?fbid=122218036736037617 https://www.facebook.com/photo.php?fbid=122218215668037617 https://www.facebook.com/photo.php?fbid=122218717568037617 https://www.facebook.com/photo.php?fbid=122218772636037617 https://www.facebook.com/photo.php?fbid=122218791896037617 https://www.facebook.com/photo.php?fbid=122218855250037617 https://www.facebook.com/photo.php?fbid=122218862288037617 https://www.facebook.com/photo.php?fbid=122218904150037617 https://www.facebook.com/photo.php?fbid=122218987676037617 https://www.facebook.com/photo.php?fbid=122218991954037617 https://www.facebook.com/photo.php?fbid=122219289482037617 https://www.facebook.com/photo.php?fbid=122219496242037617 https://www.facebook.com/photo.php?fbid=122219572802037617 https://www.facebook.com/photo.php?fbid=122219578400037617 https://www.facebook.com/photo.php?fbid=122219723684037617 https://www.facebook.com/photo.php?fbid=122219768528037617 https://www.facebook.com/photo.php?fbid=122219794442037617 https://www.facebook.com/photo.php?fbid=122219843108037617 https://www.facebook.com/photo.php?fbid=122219899340037617 https://www.facebook.com/photo.php?fbid=122219981306037617 https://www.facebook.com/photo.php?fbid=122220183980037617 CS(COMM) 1269/2025 Page 52 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.facebook.com/photo.php?fbid=122220261692037617 https://www.facebook.com/photo.php?fbid=122220393644037617 https://www.facebook.com/photo.php?fbid=122220506930037617 https://www.facebook.com/photo.php?fbid=122220589376037617 https://www.facebook.com/photo.php?fbid=122220665738037617 https://www.facebook.com/photo.php?fbid=122220696692037617 https://www.facebook.com/photo.php?fbid=122220748058037617 https://www.facebook.com/photo.php?fbid=122220755060037617 https://www.facebook.com/photo.php?fbid=122220845294037617 https://www.facebook.com/photo.php?fbid=122221211936037617 https://www.facebook.com/photo.php?fbid=122221317824037617 https://www.facebook.com/photo.php?fbid=122221952942037617 https://www.facebook.com/photo.php?fbid=122222001332037617 https://www.facebook.com/photo.php?fbid=122222418014037617 https://www.facebook.com/photo.php?fbid=122222439146037617 https://www.facebook.com/photo.php?fbid=122223367796037617 https://www.facebook.com/photo.php?fbid=122223578918037617 https://www.facebook.com/photo.php?fbid=122223707924037617 https://www.facebook.com/photo.php?fbid=122223790346037617 https://www.facebook.com/photo.php?fbid=122224010942037617 https://www.facebook.com/photo.php?fbid=122224034012037617 CS(COMM) 1269/2025 Page 53 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.facebook.com/photo.php?fbid=122224091606037617 https://www.facebook.com/photo.php?fbid=122227780250037617 https://www.facebook.com/photo.php?fbid=122227791788037617 https://www.facebook.com/photo.php?fbid=122227966142037617 https://www.facebook.com/photo.php?fbid=122228027858037617 https://www.facebook.com/photo.php?fbid=122231480264037617 https://www.facebook.com/photo.php?fbid=122231507378037617 https://www.facebook.com/photo.php?fbid=122231629604037617 https://www.facebook.com/photo.php?fbid=122233051904037617 https://www.facebook.com/photo.php?fbid=122233170578037617 https://www.facebook.com/photo.php?fbid=122233601426037617 https://www.facebook.com/photo.php?fbid=122233776254037617 https://www.facebook.com/photo.php?fbid=122233833596037617 https://www.facebook.com/photo.php?fbid=122233858928037617 https://www.facebook.com/photo.php?fbid=122233954412037617 https://www.facebook.com/photo.php?fbid=122233962824037617 https://www.facebook.com/photo.php?fbid=122234017328037617 https://www.facebook.com/photo.php?fbid=12223404223403761 https://www.facebook.com/photo.php?fbid=122234134538037617 https://www.facebook.com/photo.php?fbid=122234147660037617 https://www.facebook.com/photo.php?fbid=122234238146037617 CS(COMM) 1269/2025 Page 54 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.facebook.com/photo.php?fbid=122234242832037617 https://www.facebook.com/photo.php?fbid=122234332352037617 https://www.facebook.com/photo.php?fbid=122234415566037617 https://www.facebook.com/photo.php?fbid=122234431454037617 https://www.facebook.com/photo.php?fbid=122234565758037617 https://www.facebook.com/photo.php?fbid=122234581934037617 https://www.facebook.com/photo.php?fbid=122234673314037617 https://www.facebook.com/photo.php?fbid=122234893628037617 https://www.facebook.com/photo.php?fbid=122234917658037617 https://www.facebook.com/photo.php?fbid=122234990432037617 https://www.facebook.com/photo.php?fbid=122234995616037617 https://www.facebook.com/photo.php?fbid=122251297796037617 https://www.facebook.com/photo.php?fbid=122251297916037617 https://www.facebook.com/photo.php?fbid=122251527434037617 https://www.facebook.com/photo.php?fbid=122251575194037617 https://www.facebook.com/photo.php?fbid=122252050676037617 https://www.facebook.com/photo.php?fbid=122252369432037617 https://www.facebook.com/photo.php?fbid=122254281974037617 https://www.facebook.com/photo.php?fbid=122254361588037617 https://www.facebook.com/photo.php?fbid=122257407188037617 https://www.facebook.com/photo.php?fbid=122257619042037617 CS(COMM) 1269/2025 Page 55 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.facebook.com/photo.php?fbid=122257678958037617 https://www.facebook.com/photo.php?fbid=122258502368037617 https://www.facebook.com/photo.php?fbid=122259599330037617 https://www.facebook.com/photo.php?fbid=122259603596037617 https://www.facebook.com/photo.php?fbid=122259638906037617 https://www.facebook.com/photo.php?fbid=122260064954037617 https://www.facebook.com/photo/?fbid=122267377196037617 https://www.facebook.com/photo.php?fbid=122266245416037617
12. Defendant https://www.facebook.com/reel/677398621493258 No.12 - Meta Platforms, https://www.facebook.com/photo?fbid=1126067826222227 Inc. https://www.facebook.com/photo.php?fbid=122188644836094671 https://www.facebook.com/photo.php?fbid=122188644842094671 https://www.facebook.com/photo.php?fbid=122188644830094671 https://www.facebook.com/reel/1026815402865640 https://www.facebook.com/reel/1035126068669963 https://www.facebook.com/reel/1039768341649356 https://www.facebook.com/reel/1055748776102052 https://www.facebook.com/reel/1076375287443752 https://www.facebook.com/reel/1095245929225457 https://www.facebook.com/reel/1105677374940077 https://www.facebook.com/reel/1206496101164893 CS(COMM) 1269/2025 Page 56 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.facebook.com/reel/1254355466381904 https://www.facebook.com/reel/1306934144357996 https://www.facebook.com/reel/1434504504514345 https://www.facebook.com/reel/1452447362401640 https://www.facebook.com/reel/1647535939275543 https://www.facebook.com/reel/1759055161710007 https://www.facebook.com/reel/1970637470375922 https://www.facebook.com/reel/2103900226771836 https://www.facebook.com/reel/2178244496025540 https://www.facebook.com/reel/24000061489632013 https://www.facebook.com/reel/2491977381174801 https://www.facebook.com/reel/2517789751913348 https://www.facebook.com/reel/2734114153440094 https://www.facebook.com/reel/3060977404055275 https://www.facebook.com/reel/3346386605523628 https://www.facebook.com/reel/3575665552741874 https://www.facebook.com/reel/3757932387837420 https://www.facebook.com/reel/3989396984632533 https://www.facebook.com/reel/4001657273483181 https://www.facebook.com/reel/604440469156484 https://www.facebook.com/reel/604549635812538 https://www.facebook.com/reel/611424705366524 https://www.facebook.com/reel/616589541450916 CS(COMM) 1269/2025 Page 57 of 61 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 22:00:04 https://www.facebook.com/reel/656352090809059 https://www.facebook.com/reel/677908358485051 https://www.facebook.com/reel/689590377237058 https://www.facebook.com/reel/6904441505779946 https://www.facebook.com/reel/732856095905414 https://www.facebook.com/reel/771204075268203 https://www.facebook.com/reel/773680642013548 https://www.facebook.com/reel/781240574325006 https://www.facebook.com/reel/895461385950079 https://www.facebook.com/reel/990752159689750 https://www.facebook.com/reel/9980694618723139 https://www.facebook.com/photo.php?fbid=358323824023237 https://www.facebook.com/photo.php?fbid=358387097350243 https://www.facebook.com/photo.php?fbid=411852132003739 https://www.facebook.com/photo.php?fbid=412279328627686 https://www.facebook.com/photo.php?fbid=418725811316371 https://www.facebook.com/photo.php?fbid=419057317949887 https://www.facebook.com/photo.php?fbid=419087144613571 https://www.facebook.com/photo.php?fbid=422741674248118 https://www.facebook.com/photo.php?fbid=422814704240815 https://www.facebook.com/photo.php?fbid=425225120666440 https://www.facebook.com/photo.php?fbid=425266303995655 https://www.facebook.com/photo.php?fbid=425461797309439 CS(COMM) 1269/2025 Page 58 of 61 This is a digitally signed order.
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