Sporta Technologies Private Limited vs Come Sports & Ors on 24 February, 2026

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Delhi High Court - Orders

Sporta Technologies Private Limited vs Come Sports & Ors on 24 February, 2026

Bench: Jyoti Singh

                          $~52
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +         CS(COMM) 181/2026

                                    SPORTA TECHNOLOGIES PRIVATE LIMITED              .....Plaintiff
                                                Through: Mr. Sidharth Chopra, Mr. Devvrat
                                                Joshi, Mr. Yatinder Garg, Mr. Raghav Goyal, Ms.
                                                Snehima Jauhari and Mr. Sankalp Arya,
                                                Advocates.

                                                                  versus

                                    COME SPORTS & ORS.                                                                     .....Defendants
                                                 Through:

                                    CORAM:
                                    HON'BLE MS. JUSTICE JYOTI SINGH
                                                                  ORDER

% 24.02.2026 I.A. 5112/2026 (Exemption)

1. Allowed, subject to all just exceptions.

2. Application stands disposed of.

I.A. 5113/2026 (exemption from advance service)

3. This application is filed on behalf of the Plaintiff under Section 80 read with Section 151 CPC seeking exemption from issuing notice to Defendants No. 2/DoT and 3/MeitY.

4. On account of the urgent relief prayed for by the Plaintiff which needs hearing today, Plaintiff is exempted from serving advance notice on Defendants No. 2/DoT and 3/MeitY.

5. Application is allowed and disposed of.

CS(COMM) 181/2026 Page 1 of 16

This is a digitally signed order.

6. This application is filed on behalf of the Plaintiff under Section 12-A of the Commercial Courts Act, 2015 read with Section 151 of CPC seeking exemption from Pre-Institution Mediation.

7. Having regard to the facts of the present case wherein urgent relief is prayed for and in light of the judgment of Supreme Court in Yamini Manohar v. T.K.D. Keerthi, (2024) 5 SCC 815, as also Division Bench of this Court in Chandra Kishore Chaurasia v. RA Perfumery Works Private Ltd., 2022 SCC OnLine Del 3529, exemption is granted to the Plaintiff from Pre-Institution Mediation.

8. Application is allowed and disposed of.

I.A. 5109/2026 (u/O XI Rule 1 (4) of Commercial Courts Act, 2015 r/w Section 151 CPC)

9. This application is filed on behalf of the Plaintiff seeking to place on record additional documents within 30 days.

10. Plaintiff, if it wishes to file additional documents at a later stage, shall do so strictly in accordance with provisions of the Commercial Courts Act, 2015.

11. Application is allowed and disposed of.

I.A. 5111/2026 (u/S 151 CPC)

12. This application is filed on behalf of the Plaintiff seeking permission to place on record the pen drive filed as Document No. 48 containing evidence/video clips capturing the continuous infringing activities of Defendant No.1.

13. For the reasons stated in the application, the same is allowed permitting the Plaintiff to place the aforementioned pen drive containing CS(COMM) 181/2026 Page 2 of 16 This is a digitally signed order.

14. Application stands disposed of.

CS(COMM) 181/2026

15. Let plaint be registered as a suit.

16. Upon filing of process fee, issue summons to the Defendants through all permissible modes, returnable before the learned Joint Registrar on 18.03.2026.

17. Summons shall state that written statements shall be filed by the Defendants within 30 days from the receipt of summons along with affidavit of admission/denial of the documents filed by the Plaintiff.

18. It will be open to the Plaintiff to file replications within 30 days from receipt of the written statements along with affidavit of admission/denial of documents filed by the Defendants.

19. If any of the parties wish to seek inspection of any documents, the same be done in accordance with Delhi High Court (Original Side) Rules, 2018.

20. The Joint Registrar shall carry out admission/denial of documents and marking of exhibits.

I.A. 5108/2026 (u/O XXXIX Rules 1 and 2 r/w Section 151 of CPC)

21. This application is filed on behalf of the Plaintiff under Order XXXIX Rules 1 and 2 read with Section 151 of CPC for grant of ex parte ad interim injunction.

22. Issue notice to the Defendants through all permissible modes, returnable before Court on 17 04.2026.

23. Case as set out in the plaint is that Plaintiff is the owner of well-

CS(COMM) 181/2026 Page 3 of 16

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 02/03/2026 at 20:31:36 known and reputed 'DREAM11'/ /'DREAM SPORTS' / / / series of trademarks, which has long-served as one of India's premier digital destinations for sports entertainment. Plaintiff launched its operations under the Dream11 marks in 2012 and has since been operating the widely popular and immensely successful fantasy sports platform, where sports fans built fantasy teams comprising of athletes/sportspersons like cricketers from different teams, earn points based on real-world performances of such players and participate in contests against fantasy teams created by other sports fans under pre-published rules. The users could play these contests either on free-to-play basis or in some cases on payment of nominal entry fees and winners could get rewards.

24. It is stated that since December, 2025, Plaintiff provides and acts as a second-screen sports entertainment platform, both through its website and mobile application, providing immersive sports experience and as a part of this, Plaintiff offers creator-led watch-alongs, bite-sized sport moments, real- time banter with sports fan and creators and free-to-play fantasy sports. Plaintiff's platform is operated via both a website version (https://www.dream11.com/) as well as a hugely popular mobile application which is available for download on Google Play Store and Apple App Store and is accessible throughout India, including Delhi as well as in more than ten cricket playing countries outside India, including USA, UK, Australia, South Africa, UAE etc. Plaintiff's app has more than 200 million registered CS(COMM) 181/2026 Page 4 of 16 This is a digitally signed order.

25. It is stated Plaintiff is the registered proprietor of various 'Dream' and/or 'Dream11' formative trademarks in India. An illustrative list of registrations of the valid and subsisting marks is as follows:-

26. It is stated that Plaintiff is also the owner and registered proprietor of various marks such as 'DreamSetGo', 'Dream Cricket' and 'Dream Play' for other lines of business such as travel services. As early as since 2012, CS(COMM) 181/2026 Page 5 of 16 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 02/03/2026 at 20:31:36 Plaintiff has used 'Dream11' marks openly, continuously and extensively and by virtue of such use, amassed substantial goodwill and reputation and as a result of this long use, 'Dream11' marks instantly evoke an association with the Plaintiff in the minds of sports fans, general internet users and other members of the public. Hence, any use of the mark or the image, which is visually, phonetically, literally and/or structurally similar to 'Dream11' marks is liable to confuse unwary members of the public into believing an association or endorsement in the course of trade between 'Dream11' and such other entities. Plaintiff's gross revenues in the last seven years itself demonstrate its popularity and success in India albeit the figures include businesses operated under other formative marks. The gross revenues earned are as follows:-

27. It is stated that Plaintiff has in the past regularly partnered with several national and multi-national sporting leagues and/or bodies, including but not limited to the International Council of Cricket (ICC), Board of Control for Cricket in India (BCCI), the Campeonato Nacional de Liga de Premiera Division (La Liga), the Indian Premier League (IPL), National Basketball Association (NBA) etc. Plaintiff has invested crores of rupees annually in advertising, marketing and brand building over nearly a decade CS(COMM) 181/2026 Page 6 of 16 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 02/03/2026 at 20:31:36 and a half such that Plaintiff's Dream11 marks enjoy top-of-mind recall when consumers think of sports entertainment and recreational services. The expenditure incrurred on advertisement and promotion under the 'Dream11' and formative marks is as follows:-

28. It is stated that Plaintiff owns and operates website www.dream11.com as well as mobile application under the name 'Dream11'. The user interface, which includes layout, design, colour scheme, icons, graphical and pictorial elements etc., as well as overall look and feel of the application has been created by and/or on behalf of the Plaintiff and Plaintiff holds copyright therein since the UI and various elements therein are the original artistic work under the Copyright Act, 1957 ('1957 Act') and are statutorily protected therein. Plaintiff has been vigilant in protecting its statutory and common law rights and its rights in 'Dream11' marks have been upheld by this Court in several proceedings, details of which are furnished in the plaint.

29. It is stated that in the last week of December, 2025, Plaintiff came across extensive advertisements pertaining to Defendant No. 1 i.e., rogue Defendant and other unidentifiable or anonymous rogue entities on social CS(COMM) 181/2026 Page 7 of 16 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 02/03/2026 at 20:31:36 media platforms such as Facebook and Instagram, engaged in acts of offering paid real money games in India under the trademarks 'Come x Dream11' and/or 'Come' and/or 'Come Sports' ('impugned marks'). In January and February, 2026, Plaintiff started receiving user complaints/communications regarding the 'Come'/'Come Sports' impugned mobile applications as well as various advertisements pertaining to the same. On conducting investigation, it was discovered that rogue Defendant No.1 was operating the impugned mobile applications under impugned marks from a number of domain names, all recently created, using Dream11 marks without authorization, as detailed in paragraph 32 of the plaint. The downloadable link is provided in the form of a directly downloadable 'APK' file and a user can freely download and play thereafter. Details of the rogue domain names as also illustrative screenshots respectively are as follows:-

Domain Names

1. www.come.com

2. https://web-in.comegamehub.com/en

3. https://come-dream11.com

4. https://come-game.worygo.com

5. https://dream11come.com/

6. https://comesports.in

7. https://www.9iplrummy.com/come-fantasy-app/

8. https://comeapk.in/

9. https://come-game.com/

10. https://come-games.com/

11. https://come11game.com/

12. https://comedream11-in.com/

13. https://comegameipl.live/

14. https://comeipl.in/

15. https://comedream11-com.com/ CS(COMM) 181/2026 Page 8 of 16 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 02/03/2026 at 20:31:36

16. https://comecom.co.in

17. https://comecomdream11.com/come-app/

18. https://comecom.in/

19. https://comedream11.live/

20. https://apkcome.com/

21. https://comeapp-dream11.com/ Screenshots CS(COMM) 181/2026 Page 9 of 16 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 02/03/2026 at 20:31:36

30. It is stated that clicking on the above links opens up another page and after downloading the impugned mobile application from the said page, Plaintiff discovered that the UI, graphics, structure, layout, colour scheme, look and feel and all other copyrighted elements of Plaintiff's app were blatantly copied by the rogue Defendant No.1 within its app and was being re-packaged to consumers as 'Come'/'Come Sports' app, using and throughout its app, on the header and the cup logo in conjunction with Come/Come Sports, which is nothing but a cosmetic variation/imitation of Plaintiff's logo .

31. Learned counsel for the Plaintiff submits that rogue Defendant No. 1 is blatantly exploiting 'Dream11' marks as also other intellectual property of the Plaintiff to promote its services in a manner that establishes its association with the Plaintiff in the eyes of public. The misrepresentation is clearly with the intent of deceiving unsuspected consumers and depriving them of their hard-earned money. Defendant No. 1 has brazenly attempted to come as close to the Plaintiff as possible and this indulgenece is not only violative of Plaintiff's statutory rights but also violates the letter and spirit of the Promotion and Regulation of Online Gaming Act, 1925 ('1925 Act'), which has received the assent of the President on 22.08.2025, whereby online money games have been prohibited in India.

CS(COMM) 181/2026 Page 10 of 16

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 02/03/2026 at 20:31:36

32. Having heard learned counsel for the Plaintiff, I am of the view that Plaintiff has made out a prima facie for grant of ex parte ad interim injunction. Balance of convenience lies in favour of the Plaintiff and it is likely to suffer irreparable harm in case the interim injunction, as prayed for, is not granted.

33. Plaintiff is the registered proprietor of 'Dream11' marks as also the owner of the copyright in the artistic work in the mobile application/user interface etc. By virtue of Section 28 of The Trade Marks Act, 1999, Plaintiff has the right to use the marks exclusively and restrain third parties from infringing them. Plaintiff has also secured common law rights to protect its reputation and goodwill and its goods from being passed off by Defendant No. 1, which is a rogue website. From the documents on record and the averments in the plaint, it is prima facie evident that Defendant No. 1 is promoting, advertising, offering and making available a real-money fantasy gaming mobile application in India under the impugned marks and promoting itself on various social media platforms such as Facebook and Instagram as well as through in-app advertising using Google's advertising services, as another version of and/or affiliated with 'Dream11' brand. Defendant No. 1 is using Plaintiff's marks as well as an unauthorizedly extracted footage from Plaintiff's old video advertisements and claims itself to be a 'comeback version' of 'Dream11' app, thereby fraudulently inviting users to play fantasy gaming contests under the false initial impression that it is the Plaintiff which is operating the app. A comparative showing the nature of violation is as follows:-

CS(COMM) 181/2026 Page 11 of 16

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 02/03/2026 at 20:31:36 Plaintiff's Marks / Rogue Defendant No.1's Infringing Promotional Copyright Acts Material DREAM SPORTS CS(COMM) 181/2026 Page 12 of 16 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 02/03/2026 at 20:31:36 CS(COMM) 181/2026 Page 13 of 16 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 02/03/2026 at 20:31:36

34. From a plain comparison as brought forth in the above table, Plaintiff prima facie is correct that Defendant No. 1 has deliberately and with an intent to cash-in on the goodwill and reputation of the Plaintiff launched its 'Come'/'Come Sports' real money fantasy gaming, casino and rummy mobile applications and in doing so it has used and is continuing to use and reproduce identical trademarks of the Plaintiff as also copyright material and it needs no reiteration that general public is being deceived into believing that the services provided by Defendant No. 1 emanate from the Plaintiff and/or have some association with or by endorsed by the Plaintiff.

35. Accordingly, till the next date of hearing, Defendant No. 1 and/or any person acting on its behalf, are restrained from:

a. using Plaintiff's registered trademarks 'DREAM 11', , , , , 'DREAM SPORTS' and/or any other marks which are identical and/or deceptively similar to Plaintiff's Dream11 Marks, in any manner CS(COMM) 181/2026 Page 14 of 16 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 02/03/2026 at 20:31:36 whatsoever, including as part of domain names, websites/mobile application, content, webpages, social media or in-app advertisements, promotional or commercial communications, amounting to trademark infringement and dilution by tarnishment and/or passing off.

b. Defendant No. 1 and all those acting its behalf are further restrained from reproducing, adapting, storing, copying, making available and/or communicating to the public Plaintiff's copyright-protected works i.e., its Subject Advertisements and mobile application and/or platform User Interface, in any manner so as to amount to copyright infringement.

36. Defendants No. 2 (DOT) and 3 (MeitY) are directed to issue notifications to all ISPs registered under them to block access to websites/domain names referred to in Annexure 'A' to this order.

37. It is left open to the Plaintiff to issue communications to ISPs/DNRs and/or other social media platforms, including Google and Meta to report infringing activities of other rogue websites as also violation of their common law rights and rights under the copyright regime. Similarly, Plaintiff is at liberty to intimate to DoT and MeitY of any other violation of its intellectual property rights by other rogue websites for initiating appropriate actions by issuing notifications to the concerned ISPs/DNRs.

38. Plaintiff shall comply with Order XXXIX Rule 3 of CPC within a period of one week from today and file compliance affidavit within two weeks.

JYOTI SINGH, J FEBRUARY 24, 2026/YA CS(COMM) 181/2026 Page 15 of 16 This is a digitally signed order.

1. www.come.com

2. https://web-in.comegamehub.com/en

3. https://come-dream11.com

4. https://come-game.worygo.com

5. https://dream11come.com/

6. https://comesports.in

7. https://www.9iplrummy.com/come-fantasy-app/

8. https://comeapk.in/

9. https://come-game.com/

10. https://come-games.com/

11. https://come11game.com/

12. https://comedream11-in.com/

13. https://comegameipl.live/

14. https://comeipl.in/

15. https://comedream11-com.com/

16. https://comecom.co.in

17. https://comecomdream11.com/come-app/

18. https://comecom.in/

19. https://comedream11.live/

20. https://apkcome.com/

21. https://comeapp-dream11.com/ CS(COMM) 181/2026 Page 16 of 16 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 02/03/2026 at 20:31:36

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Delhi High Court - Orders