Federated Hermes Ltd vs John Doe & Ors on 28 May, 2024

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Delhi High Court - Orders

Federated Hermes Ltd vs John Doe & Ors on 28 May, 2024

Bench: Sanjeev Narula

                                    $~15
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           CS(COMM) 454/2024
                                                FEDERATED HERMES LTD                                                                ..... Plaintiff
                                                                                      Through:                Mr. Chander M. Lall, Senior
                                                                                                              Advocate with Mr. Aaditya Vijay
                                                                                                              Kumar, Mr. Yudhveer Rawal and Ms.
                                                                                                              Ananya Mehan Advocates.

                                                                                      versus

                                                JOHN DOE & ORS.                                                                 ..... Defendants
                                                                                      Through:                None.

                                                CORAM:
                                                HON'BLE MR. JUSTICE SANJEEV NARULA
                                                           ORDER

% 28.05.2024 I.A. 30674/2024 (exemption from filing originals, clearer copies etc.)

1. Exemption is granted, subject to all just exceptions.

2. Plaintiff shall file legible and clearer copies of exempted documents, compliant with practice rules, before the next date of hearing.

3. Accordingly, the application stands disposed of. I.A. 30673/2024 (seeking leave to file additional documents)

4. This is an application seeking leave to file additional documents under the Commercial Courts Act, 2015.

5. If Plaintiff wishes to file additional documents at a later stage, they shall do so strictly as per the provisions of the said Act.

6. Accordingly, the application stands disposed of.

CS(COMM) 454/2024 Page 1 of 39

7. As the present suit contemplates urgent interim relief, in light of the judgment of Supreme Court in Yamini Manohar v. T.K.D. Krithi,1 exemption from attempting pre-institution mediation is granted.

8. Disposed of.

I.A. 30675/2024 (for extension of time for filing the court fees)

9. For the grounds and reasons stated in the application, the same is allowed and the Plaintiff is granted one week's time to file court fees along with one time process fee.

10. Disposed of.

CS(COMM) 454/2024

11. Let the plaint be registered as a suit.

12. Upon filing of process fee, issue summons to the Defendants by all permissible modes. Summons shall state that the written statements shall be filed by the Defendants within 30 days from the date of receipt of summons. Along with the written statement, the Defendants shall also file affidavits of admission/denial of the documents of the Plaintiff, without which the written statements shall not be taken on record.

13. Liberty is given to the Plaintiff to file replication(s) within 15 days of the receipt of the written statement. 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 Plaintiff, 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.

CS(COMM) 454/2024 Page 2 of 39

14. List before the Joint Registrar for marking of exhibits on 28th August, 2024. It is made clear that any party unjustifiably denying documents would be liable to be burdened with costs.

15. List before Court for framing of issues thereafter.

I.A. 30672/2024 (under Order 39 Rule 1 & 2 read with Section 151 of the Code of Civil Procedure, 1908)

16. Mr. Chander M. Lall, Senior Counsel for Plaintiff, has presented the following facts and contentions:

16.1. The present suit seeks to permanently restrain passing off through misuse of the Plaintiff's trademarks "FEDERATED HERMES" and , by certain unknown persons impleaded as 'John Doe'/ Defendant No. 1, who are unauthorizedly using the said marks to operate a fraudulent investment and stock-trading business through inter alia a series of WhatsApp Groups and portals such as www.fedhlive.com, www.federatedhermes.w2app.me/ and the mobile/web application "FHT".

16.2. Additionally, Defendant No. 1 is impersonating one Mr. Pankaj Tibrewal, who is in fact an investment professional and is completely unconnected with Federated Hermes, claiming to be Federated Hermes' representative in India. They are operating a series of WhatsApp groups and portals through which they provide live classes on how to invest in the stock market for high returns, wherein they share fake and fraudulent stock trading 1 2023 SCC OnLine SC 1382.

CS(COMM) 454/2024 Page 3 of 39

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 31/05/2024 at 23:42:53 and investment information using Federated Hermes' trademarks. The Defendant No. 1 also operates a fraudulent mobile/web application "FHT", where it provides "VIP accounts", claiming them as having been provided by Federated Hermes, and defrauds investors of large sums of money on the pretext of stock trading through said application.

About the Plaintiff 16.3. The Plaintiff is a company incorporated in England and Wales and a subsidiary of Federated Hermes, Inc., the main holding company of the Federated Hermes group of companies which together carry on business as a single economic entity under the name/mark "FEDERATED HERMES" and logo " ". By virtue of a license agreement between the Plaintiff and Federated Hermes, Inc., the Plaintiff is duly empowered to file the instant suit seeking inter alia to restrain passing off and copyright infringement. 16.4. Federated Hermes is a global leader in active, responsible investment management, with over USD 757 billion in assets under management, as of 31st December, 2023. It delivers investment advisory and solutions that help its clients target a broad range of outcomes and provide equity, fixed-income, alternative/private markets, multi-asset and liquidity management strategies, including mutual funds, exchange-traded funds (ETFs), separate accounts, closed-end funds and collective investment funds, to more than 10,000 institutions and intermediaries worldwide. Federated Hermes is widely reputed as one of the world leaders in ESG investing, screening investments based on corporate policies, to encourage CS(COMM) 454/2024 Page 4 of 39 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 31/05/2024 at 23:42:53 companies to act responsibly. 16.5 Founded in the year 1955 as Federated Investors Inc., the Plaintiff's group officially renamed itself to 'Federated Hermes' after the acquisition of a majority stake in Hermes Fund Managers Limited in 20182. Federated Hermes, Inc. is the proprietor of the trademarks "FEDERATED HERMES" and " ", which are registered in various countries across the globe. Further, the artistic work in the logo " " is duly protected by copyright vested in the favour of Federated Hermes, Inc. The logo anchors Federated Hermes' visual identity, and its colours and shapes are reflected throughout Federated Hermes' official website, www.FederatedHermes.com, and in its marketing materials. The new logo has been received positively and, since 2023, forms part of the Pittsburgh skyline, having been affixed to the masthead of Federated Hermes' global headquarters. The marks "FEDERATED HERMES" and " " have since been continuously used and widely promoted and have come to be distinctively and uniquely associated with Federated Hermes as it has expanded its operations and worldwide presence through an increase in international equity investing.

16.6. Federated Hermes' international equity business includes a 2 Plaintiff's group of companies are hereinafter referred to as "Federated Hermes"

CS(COMM) 454/2024 Page 5 of 39

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 31/05/2024 at 23:42:53 large focus on emerging markets, including specifically India. Plaintiff's investment strategies have gained an important foothold in India, with Indian stocks comprising nearly 16% of Federated Hermes' entire emerging market portfolio. Owing to its pro-India stance and outlook, Federated Hermes' analysts and officials have prominently featured in Indian and foreign media as expert economic and investment advisors. Several of Federated Hermes' funds also feature shares of prominent Indian corporations such as Pidilite Industries Ltd., Dabur India Limited, Dr. Reddy's Laboratories Ltd., GAIL India Ltd., Hero Motocorp Ltd., ICICI Bank Ltd., Infosys Ltd. and Maruti Suzuki India Ltd. among several others. 16.7. Owing to the growing recognition of Federated Hermes' business and strong reputation and goodwill among the equity markets and members of the stock/equity trading and business community in India, i.e., among the relevant section of the Indian public, any reference to the name FEDERATED HERMES draws an immediate connection with the Plaintiff and its group. Any unwarranted and unjustified reference to FEDERATED HERMES in the context of investment and stock trading may cause customer confusion and deception and would be detrimental to its business interests, entrenched goodwill and brand reputation.

Details of the Dispute 16.8. In March 2024, the Plaintiff received an email communication from an individual informing the Plaintiff about a certain WhatsApp group by the name of "Federated Hermes - VIP 02", which was engaged in stock trading in the NSE/BSE. The email indicated that the WhatsApp group could be accessed using a link on another social media platform, and CS(COMM) 454/2024 Page 6 of 39 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 31/05/2024 at 23:42:54 contained screenshots, including the below, which indicated the involvement of Mr. Tibrewal.

CS(COMM) 454/2024 Page 7 of 39

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 31/05/2024 at 23:42:54 16.9. Since the Plaintiff did not have access to the social media link leading to the abovementioned WhatsApp group, and no way to verify the claims made in the abovementioned isolated email, the Plaintiff began to survey social media for leads. In or around late March and early April 2024, the Plaintiff came across several social media posts made by Mr. Tibrewal on www.twitter.com which appeared to demonstrate the flagrant misuse of Federated Hermes' name and its logo " ", by the unknown Defendant No. 1, who had not only wilfully impersonated and wilfully misrepresented being associated with Federated Hermes, but appeared to have also misused its logo to create forged and fabricated marketing material with the intention of duping and misleading even seasoned individual investors who may otherwise question the legitimacy of the Defendant No. 1's operation. Representative screenshots of such social media posts are reproduced below:

CS(COMM) 454/2024 Page 8 of 39

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 31/05/2024 at 23:42:54 Email communications received by the Plaintiff from investors 16.10. On 15th April, 2024, the Plaintiff received another email from an Indian investor suspecting foul play owing to the alleged involvement of Mr. Tibrewal and the Plaintiff, and informing the Plaintiff about a group of people who were inducing users to pay for the opening of "VIP trading accounts" with the Plaintiff for trading in the NSE stock market. A second email was received by the Plaintiff on 16th April, 2024 seeking to ascertain the authenticity of WhatsApp groups being operated in the Plaintiff's name inducing people to join and open VIP accounts for trading in the stock market. The screenshot which was attached to the latter email clearly shows CS(COMM) 454/2024 Page 9 of 39 This is a digitally signed order.

16.11. An email was received by the Plaintiff on 17th April, 2024 expressing concerns over the genuineness of WhatsApp operations that declared the Plaintiff as registered with SEBI and RBI. This email also confirmed that by promising ten-fold returns, Defendant No. 1 had already induced several people to open the aforementioned accounts and transfer CS(COMM) 454/2024 Page 10 of 39 This is a digitally signed order.

16.12. On 21st April, 2024, the Plaintiff received a comprehensive email from a concerned investor again confirming the fraud/ scam being perpetrated by the Defendant No. 1 while impersonating Mr. Tibrewal and the Plaintiff. In addition to screenshots taken from the FHT mobile app and from the WhatsApp group named "803 Federated Hermes", the aforesaid email also shares a PDF for a video lecture purportedly delivered by Mr. Tibrewal, where he has repeatedly promoted "VIP" trading accounts with the Plaintiff. Among other things, the email and its attachments, excerpts whereof are reproduced hereafter, raised several key and alarming points:

a. The Defendant No. 1 is directing users towards a counterfeit mobile app, namely the FHT mobile app, which misuses the Federated Hermes logo;

b. Mr. Tibrewal purportedly conducts live classes twice a day, though without appearing on the screen;

c. During the classes, Mr. Tibrewal showcases substantial profits while demonstrating live stock trading and induces users to pay for a VIP trading account purported to be provided by the Plaintiff; d. To have the money deposited by a user in the FHT app, one would be required to send a screenshot confirming the money transfer to the given bank account to a person claiming to be Mr. Tibrewal's assistant; e. That the bank accounts where payments are received are not fixed and are switched frequently; and f. That no demat account was being assigned to the investors, indicating a scam.

CS(COMM) 454/2024 Page 11 of 39

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 31/05/2024 at 23:42:54 "...After careful consideration, we have established a relationship with CS(COMM) 454/2024 Page 12 of 39 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 31/05/2024 at 23:42:54 Federated Hermes in the United States, which will open a high-net-worth VIP account for our team...

We strongly encourage all team members to seize this opportunity and open a Federated Hermes high-net-worth VIP account promptly. To assist you in the process, you can find an assistant in the group who will guide you through the account opening procedure.

...

*** Another key Benefit of our Federated Hermes VIP account *** We can do daily limit trading, with our account that can be traded in after hours, and orders can be placed from 3:30pm to 06:00pm in afternoon. ...

Open a VIP Trading Account: If you don't have one already, you must open a VIP trading account with Federated Hermes. ..."

16.13. In May 2024, the Plaintiff received detailed emails from victims of the illegal schemes of the Defendant No. 1 firmly establishing that the Defendant No. 1 has continued to perpetrate fraud on individual Indian investors under the guise of offering them unforeseen stock trading opportunities, and has already defrauded members of the Indian public out of several lacs, and more likely several crores, of Indian rupees, by CS(COMM) 454/2024 Page 13 of 39 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 31/05/2024 at 23:42:54 fabricating elaborate schemes to justify seeking larger sums from investors. The Defendant No. 1 has sought to legitimize and lend credibility to its claims by misusing the Federated Hermes name/mark and logo, and by duping investors into believing that they've been given access to VIP trading accounts by Federated Hermes. Relevant screenshots to this effect are as follows:

CS(COMM) 454/2024 Page 14 of 39

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 31/05/2024 at 23:42:54 CS(COMM) 454/2024 Page 15 of 39 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 31/05/2024 at 23:42:54 CS(COMM) 454/2024 Page 16 of 39 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 31/05/2024 at 23:42:54 16.14. In or around the second week of May 2024, the Plaintiff discovered news articles indicating that the Defendant No. 1's FHT mobile app was one of two apps delisted from the Google Play Store, which is a major mobile app store, in response to a notice sent by the Gurugram Cyber Police, for being a vehicle for investment fraud. However, as is evident from emails received by the Plaintiff thereafter, while the Defendant No. 1 is still using the FHT app to perpetrate fraud upon unsuspecting individuals, the app is no longer a mobile app hosted on prominent app stores, but a web app hosted on the obscure link https://federatedhermes.w2app.io/download among others. The aforementioned news article indicates that over 1.55 lakh individuals had already downloaded said mobile app before it was removed, and Defendant No. 1's fraudulent operation still continues unabated, enabled and propelled by the use of a web app, which is functionally identical to the FHT mobile app as is evident from the below screenshots.

CS(COMM) 454/2024 Page 17 of 39

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 31/05/2024 at 23:42:54 16.15. The Plaintiff has responded to each of the emails and messages received from concerned investors, duly informing them that the Plaintiff is not involved in any of the aforementioned WhatsApp schemes, advising them to seek legal remedies, and seeking further details from them which would enable the Plaintiff to identify the persons involved in the infringement of the Plaintiff's statutory and common law rights. 16.16. During the course of the hearing, Mr. Lall has handed over across the board the following documents, which are taken on record:

a. 'DOCUMENT A', detailing the Phone Numbers and Truecaller details, along with sources for the same, which are being used for conducting infringing activities;

b. 'DOCUMENT B', detailing WhatsApp Group Names, along with sources for the same, which are being used for conducting infringing activities;

c. 'DOCUMENT C', detailing the impugned websites, domain names, web applications and mobile applications, which are being used for CS(COMM) 454/2024 Page 18 of 39 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 31/05/2024 at 23:42:54 conducting infringing activities.

17. The Court has considered the aforenoted submissions. The screenshots and other material placed on record clearly depict that Defendant No. 1, being certain unknown persons/ groups of persons, is attracting unsuspecting consumers using the Plaintiff's reputation connected with the FEDERATED HERMES trademarks. The operators/group admins of various WhatsApp groups/Communities/Channels have not been authorized by the Plaintiffs to offer any financial trading and investment advice and platform for entering into monetary transactions, including any "VIP accounts" and are misrepresenting themselves to the public to that effect. It is apparent that the activities of Defendant No. 1 are illegitimate and fraudulent, intended to be used as a ploy to induce the unwary users to "invest" substantial sums of money, which is detrimental to public interest. This also affects the Plaintiffs' standing in the market, as the consumers are initially drawn by the use of the FEDERATED HERMES trademarks and are bound to associate any financial harm caused as a result of their involvement in the Defendant No. 1's operation with the Plaintiff.

18. In view of the foregoing and considering the public interest involved in the matter, the Court is of the opinion that the Plaintiff has demonstrated a strong prima facie case in its favour and in case an ex-parte ad-interim injunction is not granted, Plaintiffs will suffer an irreparable loss. Balance of convenience also lies in the favour of Plaintiffs, and against the Defendant No. 1.

19. Accordingly, the following directions are issued:

19.1. Till the next date of hearing, the Defendant No. 1 and all others acting on its behalf are restrained from selling, offering for sale, advertising, CS(COMM) 454/2024 Page 19 of 39 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 31/05/2024 at 23:42:54 directly or indirectly dealing in any manner with any services including but not limited to trading in stocks, shares and equity and/or inducing any other persons to do so, using the trademark "FEDERATED HERMES" and logo " ", and/or any other trademark containing Federated Hermes' trademarks and/or any other mark deceptively similar thereto, as a part of its domain names, websites, mobile apps, web apps, social media handle names/ group names/ profiles credentials/ description, promotional/ business activities on digital or print media, bank accounts and/or any business papers or in any manner leading to:

(i) passing off of the Defendant No. 1's services as those of the Plaintiff's or of any member(s) of the Plaintiff's group;

(ii) infringement of copyright in the artistic work in the logo;

(iii) counterfeiting of the Plaintiff's services or of the services of any member(s) of the Plaintiff's group;

19.2. Defendant No. 2, WhatsApp LLC, is directed to:

(i) Suspend/delete/block access to all infringing WhatsApp groups as listed in the Annexure-II of the present order.

(ii) Suspend/block access to the accounts registered using the mobile phone numbers as listed in Annexure-I annexed with the present order, and disclose all particulars and details in its possession of the subscribers/users associated with said accounts, in a sealed cover with this Court, along with a copy to the Plaintiff. It is clarified that such information shall be utilised solely for the purpose of impleadment and further investigation.

(iii) It is clarified that the above direction is limited to only such phone CS(COMM) 454/2024 Page 20 of 39 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 31/05/2024 at 23:42:54 numbers which correspond to the 'Admins' of the infringing WhatsApp Groups and 'Individuals Posting on Groups'. The said directions do not extend to phone numbers of 'Individuals Participating on Groups'. Accordingly, the said phone numbers listed in DOCUMENT A which is taken on record, have been removed from the list of phone numbers mentioned in Annexure-I of the present order.

(iv) In the event that any discrepancy or deficiency is noticed by Defendant No. 2 in respect of the information provided qua the WhatsApp Groups and accounts sought to be suspended/blocked, they shall communicate the same to the counsel for Plaintiff, who shall be at liberty to provide such details, as may be necessary, for the purposes of compliance with the present directions. In case any situation arises wherein the parties are unable to arrive at a resolution, they shall be at liberty to apply to the Court to seek appropriate directions. 19.3. The Defendants No. 5 & 6 are directed to file affidavits in a sealed cover disclosing all particulars, including, name, contact details, postal address, e-mail address, bank account details, and KYC documents, as available with them, with respect to their respective subscribers corresponding to the phone numbers as noted in Annexure-I of the present order.

19.4. Defendants No. 3 (MeitY) and 4 (DoT) are directed to issue necessary notifications and/or directions to all telecom service providers and internet service providers to block access to the websites hosted on the impugned domain names "www.fedhlive.com", "www.federatedhermes.w2app.me/index2.html?w2a", "https://federatedhaemesx.com" and CS(COMM) 454/2024 Page 21 of 39 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 31/05/2024 at 23:42:54 "https://federatedhermesbne.com/#/login" and "www.muyiren.com". 19.5. Defendant No. 7 is directed to freeze the bank account of the Defendant No. 1, the details of which are as follows:

Name: Federated Hermes A/C Branch: Turbhe A/C No.: 610000000038359 IFSC Code: SRCB0000446 19.6. Defendant No. 7 is further directed to file an affidavit in sealed cover disclosing all particulars of the account holders, including, name, contact details, postal address, e-mail address, details of any other bank accounts held, and KYC documents, as are available with them in a sealed cover, along with a copy thereof to the Plaintiff. It is clarified that such information shall be utilised solely for the purpose of impleadment and further investigation.

20. List on 25th October, 2024.

SANJEEV NARULA, J MAY 28, 2024 nk CS(COMM) 454/2024 Page 22 of 39 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 31/05/2024 at 23:42:54 ANNEXURE-I Phone Numbers & Truecaller Details Admins S. Phone Number Details Source Page No. No.

1. +91 9060044358 Airtel, Bishal Social media post Pg. No. Saharsa dated March 10, 35, (PDF 2024 by Mr. 277) Tibrewal on Twitter/X and the attachments thereto

2. +91 9060040587 Airtel Social media post Pg. No. dated March 10, 36, (PDF 2024 by Mr. 278) Tibrewal on Twitter/X and the attachments thereto

3. +91 9679007460 Airtel, Bipasa Social media post Pg. No. dated March 10, 36, (PDF 2024 by Mr. 278) Tibrewal on Twitter/X and the attachments thereto

4. +91 9032718843 Airtel Social media post Pg. No. dated March 10, 39, (PDF 2024 by Mr. 281) Tibrewal on Twitter/X and the CS(COMM) 454/2024 Page 23 of 39 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 31/05/2024 at 23:42:54 attachments thereto

5. +91 7769014421 Vi, Nikhil Social media post Pg. No. dated March 10, 39, (PDF 2024 by Mr. 281) Tibrewal on Twitter/X and the attachments thereto

6. +91 9113566614 Jio Social media post Pg. No. dated March 10, 39, (PDF 2024 by Mr. 281) Tibrewal on Twitter/X and the attachments thereto

7. +91 8401864637 Airtel, Kamlesh Social media post Pg. No. dated March 10, 39, (PDF 2024 by Mr. 281) Tibrewal on Twitter/X and the attachments thereto

8. +91 6009292872 Jio, Hepnah Social media post Pg. No. Shangdiar dated March 10, 39, (PDF 2024 by Mr. 281) Tibrewal on Twitter/X and the attachments thereto

9. +91 7420809415 Airtel, Maya Social media post Pg. No. Kadam dated March 10, 40, (PDF 2024 by Mr. CS(COMM) 454/2024 Page 24 of 39 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 31/05/2024 at 23:42:54 Tibrewal on 282) Twitter/X and the attachments thereto

10.+91 7219543612 Airtel, Rajik Social media post Pg. No. Darapur dated March 10, 40, (PDF 2024 by Mr. 282) Tibrewal on Twitter/X and the attachments thereto

11.+91 7304491239 Airtel, Amit Social media post Pg. No. Pandey Sir dated March 10, 40, (PDF Fedex 2024 by Mr. 282) Tibrewal on Twitter/X and the attachments thereto

12.+91 7365014480 Airtel, Monti Social media post Pg. No. Basek dated March 10, 40, (PDF 2024 by Mr. 282) Tibrewal on Twitter/X and the attachments thereto

13.+91 7387289685 Airtel, Uday Social media post Pg. No. Kumar dated March 10, 40, (PDF 2024 by Mr. 282) Tibrewal on Twitter/X and the attachments thereto CS(COMM) 454/2024 Page 25 of 39 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 31/05/2024 at 23:42:54

14.+91 7478190065 Airtel Social media post Pg. No. dated March 10, 40, (PDF 2024 by Mr. 282) Tibrewal on Twitter/X and the attachments thereto

15.+91 8237200168 Airtel, Govind Social media post Pg. No. dated March 10, 40, (PDF 2024 by Mr. 282) Tibrewal on Twitter/X and the attachments thereto

16.+91 8290288427 Airtel, Papu Gr Social media post Pg. No. dated March 10, 40, (PDF 2024 by Mr. 282) Tibrewal on Twitter/X and the attachments thereto

17.+91 8401931894 Airtel, Social media post Pg. No. Rekhaben E dated March 10, 40, (PDF 2024 by Mr. 282) Tibrewal on Twitter/X and the attachments thereto

18.+91 9601461581 Airtel, Devraj Social media post Pg. No. Thakor dated March 10, 45, (PDF 2024 by Mr. 287) Tibrewal on Twitter/X and the attachments CS(COMM) 454/2024 Page 26 of 39 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 31/05/2024 at 23:42:54 thereto

19.+91 9725064902 Airtel, Jasu Social media post Pg. No. dated March 10, 45, (PDF 2024 by Mr. 287) Tibrewal on Twitter/X and the attachments thereto

20.+91 9938679461 Airtel, JP Singh Social media post Pg. No. Pan dated March 10, 45, (PDF 2024 by Mr. 287) Tibrewal on Twitter/X and the attachments thereto

21.+91 8401517489 Airtel, Shakti Social media post Pg. No. Bazaz dated March 10, 46, (PDF 2024 by Mr. 288) Tibrewal on Twitter/X and the attachments thereto

22.+1 2267011599 INNSYSVOICE Social media post Pg. No. Corp dated March 10, 46, (PDF 2024 by Mr. 288) Tibrewal on Twitter/X and the attachments thereto

23.+1 2267105071 INNSYSVOICE Social media post Pg. No. Corp dated March 10, 46, (PDF 2024 by Mr. 288) Tibrewal on CS(COMM) 454/2024 Page 27 of 39 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 31/05/2024 at 23:42:54 Twitter/X and the attachments thereto

24.+1 2269019670 INNSYSVOICE Social media post Pg. No. Corp dated March 10, 46, (PDF 2024 by Mr. 288) Tibrewal on Twitter/X and the attachments thereto

25.+62 PT XL Axiata Social media post Pg. No. 83869897479 Tbk dated March 10, 46, (PDF 2024 by Mr. 288) Tibrewal on Twitter/X and the attachments thereto

26.+91 8421376365 Airtel, Vijaya Social media post Pg. No. Sable dated March 10, 46, (PDF 2024 by Mr. 288) Tibrewal on Twitter/X and the attachments thereto

27.+91 8624959386 Airtel, Khan Social media post Pg. No. Gupta dated March 10, 46, (PDF 2024 by Mr. 288) Tibrewal on Twitter/X and the attachments thereto

28.+91 8735818319 Airtel, Shakti Social media post Pg. No. dated March 10, 46, (PDF CS(COMM) 454/2024 Page 28 of 39 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 31/05/2024 at 23:42:54 Bazaz 2024 by Mr. 288) Tibrewal on Twitter/X and the attachments thereto

29.+91 9601082399 Airtel, Priya Social media post Pg. No. Singh dated March 10, 46, (PDF 2024 by Mr. 288) Tibrewal on Twitter/X and the attachments thereto

30.+91 9032718843 Airtel Social media post Pg. No. dated April 7, 59, (PDF 2024 by Mr. 301) Tibrewal on Twitter/X and the attachments thereto

31.+91 7264884947 Vi, Chanu Social media post Pg. No. Ghashle) dated February 22, 66, (PDF 2024 by Mr. 308) Tibrewal on Twitter/X and the attachments thereto

32.+91 7769014478 Vi, Chodre Social media post Pg. No. dated February 22, 66, (PDF 2024 by Mr. 308) Tibrewal on Twitter/X and the attachments thereto CS(COMM) 454/2024 Page 29 of 39 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 31/05/2024 at 23:42:54

33.+91 9130660495 Idea, Sagar Social media post Pg. No. Pawar dated February 22, 66, (PDF 2024 by Mr. 308) Tibrewal on Twitter/X and the attachments thereto

34.+91 9366660890 Jio, Tamanao Social media post Pg. No. Laishram dated February 22, 68, (PDF Pungyeiba 2024 by Mr. 310) Tibrewal on Twitter/X and the attachments thereto

35.+91 7005256880 Jio, Rocko Coc Social media post Pg. No. dated February 22, 68, (PDF 2024 by Mr. 310) Tibrewal on Twitter/X and the attachments thereto

36.+91 8787362377 Jio Social media post Pg. No. dated February 22, 68, (PDF 2024 by Mr. 310) Tibrewal on Twitter/X and the attachments thereto

37.+91 7045421202 Vi, Kamal Social media post Pg. No. dated February 22, 68, (PDF 2024 by Mr. 310) Tibrewal on Twitter/X and the attachments CS(COMM) 454/2024 Page 30 of 39 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 31/05/2024 at 23:42:54 thereto

38.+91 8762662531 BSNL, Social media post Pg. No. Tharanatha A dated February 22, 68, (PDF 2024 by Mr. 310) Tibrewal on Twitter/X and the attachments thereto

39.+91 7045408979 Vodafone IN, Social media post Pg. No. Hdfc Team dated February 22, 68, (PDF 2024 by Mr. 310) Tibrewal on Twitter/X and the attachments thereto

40.+91 7396209943 Airtel, Hari Email to Plaintiff Pg. No. from Rajesh 120, (PDF Verma (Non- 362) Party) on May 4, 2024 and the attachments thereto

41.+91 8769892254 Airtel, Narpat Email to Plaintiff Pg. No. Khan Ka from Rajesh 120, (PDF Verma (Non- 362) Party) on May 4, 2024 and the attachments thereto

42.+91 8976022701 Airtel Email to Plaintiff Pg. No. from Rajesh 122, (PDF Verma (Non- 364) Party) on May 4, CS(COMM) 454/2024 Page 31 of 39 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 31/05/2024 at 23:42:54 2024 and the attachments thereto

43.+91 8401194504 Airtel, Poonam Email to Plaintiff Pg. No. Bhardwaj from Jinit Gusai 160, (PDF (Non-Party) on 402) May 13, 2024 and the attachments thereto

44.+91 8793657061 Airtel, Pankaj Email to Plaintiff Pg. No. Tibrewal from Jinit Gusai 160, (PDF (Non-Party) on 402) May 13, 2024 and the attachments thereto

45.+91 9972739445 Airtel, Email to Plaintiff Pg. No. Federated from Jinit Gusai 160, (PDF Hermes Group (Non-Party) on 402) Admin May 13, 2024 and the attachments thereto Individuals Posting on Groups S. Phone Number Details Source Page No. No.

1. +91 9773591698 Airtel, Email Social media post Pg. No. Singh Friend dated March 10, 41, (PDF 2024 by Mr. 283) Tibrewal on Twitter/X and the attachments CS(COMM) 454/2024 Page 32 of 39 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 31/05/2024 at 23:42:55 thereto

2. +91 8734943725 Airtel, Arjun Social media post Pg. No. Tenfold Lft dated March 10, 44, (PDF Aarti 2024 by Mr. 286) Gurjender Tibrewal on Sing Twitter/X and the attachments thereto

3. +91 8296681421 Airtel, Social media post Pg. No. Gowthami dated March 10, 44, (PDF 2024 by Mr. 286) Tibrewal on Twitter/X and the attachments thereto

4. +91 8401517489 Airtel, Shakti Social media post Pg. No. Bazaz dated March 10, 47, (PDF 2024 by Mr. 289) Tibrewal on Twitter/X and the attachments thereto

5. +91 8093284261 Airtel, Shakti Social media post Pg. No. Bazaz dated March 10, 48, (PDF 2024 by Mr. 290) Tibrewal on Twitter/X and the attachments thereto

6. +91 9923740759 Airtel, Archu Social media post Pg. No. Singh dated February 22, 67, (PDF 2024 by Mr. 309) Tibrewal on CS(COMM) 454/2024 Page 33 of 39 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 31/05/2024 at 23:42:55 Twitter/X and the attachments thereto

7. +91 8762662531 BSNL, Social media post Pg. No. Tharanatha A dated February 22, 70, (PDF 2024 by Mr. 312) Tibrewal on Twitter/X and the attachments thereto

8. +918401438129 Airtel, Riku Social media post Pg. No. Devi dated February 22, 76, (PDF 2024 by Mr. 318) Tibrewal on Twitter/X and the attachments thereto

9. +91 9179789493 Airtel, Email to Plaintiff Pg. No. Jitendra from Rajesh 128, (PDF Rajpoot Verma (Non- 370) Latest Party) on May 4, 2024 and the attachments thereto

10. +91 7285941337 Vi, Email to Plaintiff Pg. No. Jadakoppu from Rajesh 129, (PDF Jada Verma (Non- 371) Party) on May 4, 2024 and the attachments thereto

11. +91 9030520923 Airtel, Sarbat Email to Plaintiff Pg. No. from Rajesh 130, (PDF CS(COMM) 454/2024 Page 34 of 39 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 31/05/2024 at 23:42:55 Verma (Non- 372) Party) on May 4, 2024 and the attachments thereto

12. +91 7737382208 Airtel, Email to Plaintiff Pg. No. Bhamar Ji from Rajesh 131, (PDF Bhargava Verma (Non- 373) Party) on May 4, 2024 and the attachments thereto

13. +91 7426906931 Airtel, Lllll Email to Plaintiff Pg. No. from Rajesh 132, (PDF Verma (Non- 374) Party) on May 4, 2024 and the attachments thereto

14. +91 8401124183 Airtel, Partik Email to Plaintiff Pg. No. Patel from Rajesh 133, (PDF Verma (Non- 375) Party) on May 4, 2024 and the attachments thereto

15. +91 8401194504 Airtel, Email to Plaintiff Pg. No. Poonam from Jinit Gusai 159, (PDF Bhardwaj (Non-Party) on 401) May 13, 2024 and the attachments thereto CS(COMM) 454/2024 Page 35 of 39 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 31/05/2024 at 23:42:55 ANNEXURE-II WhatsApp Group Names & Sources S. WhatsApp Group Source Page No. No. Name

1. Stock Investment Attachments to social Pg. No. 35 Learning Ex... media post by Mr. (PDF 277) Tibrewal on March 10, 2024

2. 100 Stock Market Attachments to social Pg. No. 69 Pioneer - Junior class media post by Mr. (PDF 311) Tibrewal on February 22, 2024

3. [E 30] Free Stock Signal Attachments to social Pg. No. 40 Updates media post by Mr. (PDF 282) Tibrewal on March 10, 2024

4. Explore the Indian Stock Attachments to social Pg. No. 65 Market media post by Mr. (PDF 307) Tibrewal on February CS(COMM) 454/2024 Page 36 of 39 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 31/05/2024 at 23:42:55 22, 2024

5. 68 Stock Market Pioneer Attachments to social Pg. No. 70 media post by Mr. (PDF 312) Tibrewal on February 22, 2024

6. [A111] Federal Hermes Attachments to social Pg. No. 18 Stock Institute media post by Mr. (PDF 260) Tibrewal on March 5, 2024

7. Stock Investments Attachments to social Pg. No. 19 Learni.. media post by Mr. (PDF 261) Tibrewal on March 5, 2024

8. wealth and prosperity Attachments to social Pg. No. 48 media post by Mr. (PDF 290) Tibrewal on March 10, 2024

9. Investment Pioneer Attachments to social Pg. No. 47 media post by Mr. (PDF 289) CS(COMM) 454/2024 Page 37 of 39 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 31/05/2024 at 23:42:55 Tibrewal on March 10, 2024

10. 10x plan internal group Attachments to social Pg. No. 45 media post by Mr. (PDF 287) Tibrewal on March 10, 2024

11. Stock Learning Com... Attachments to social Pg. No. 39 media post by Mr. (PDF 281) Tibrewal on March 10, 2024

12. Federated Hermes - VIP Attachments to social Pg. No. 59 02 media post by Mr. (PDF 301) Tibrewal on April 7, 2024

13. 803 Federated Hermes Attachments to email Pg. No. 83 received by Plaintiff (PDF 225) by Rajesh (non-party) on April 21, 2024

14. Federated Hermes - Attachments to email Pg. No. 119 CS(COMM) 454/2024 Page 38 of 39 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 31/05/2024 at 23:42:55 V87 received by Plaintiff (PDF 361) by Rajesh Verma (non-party) on May 4, 2024

15. AAA Financial Attachments to social Pg. No. 66 Education Learning media post by Mr. (PDF 308) Group AAA Tibrewal on February 22, 2024

16. VIP Account Manager Attachments to email Pg. No. 144 received by Plaintiff (PDF 386) by Syed Nasir (non-

party) on May 11, 2024

17. 506 Federated Hermes Attachments to email Pg. No. 159 received by Plaintiff (PDF 401) by Jinit Gusai (non-

party) on May 13, 2024 CS(COMM) 454/2024 Page 39 of 39 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 31/05/2024 at 23:42:55

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