Delhi High Court - Orders
Optum Global Solutions (India) Private ... vs Go Daddy.Com, Llc & Ors on 1 August, 2025
$~54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 757/2025
OPTUM GLOBAL SOLUTIONS (INDIA) PRIVATE
LIMITED .....Plaintiff
Through: Mr. Dayan Krishnan, Senior Advocate
along with Mr. Dheeraj Nair, Ms.
Padmaja Kaul, Mr. Sukrit Seth, Mr.
Himanshu Vij & Mr. VanshBhutani,
Advocates.
versus
GO DADDY.COM, LLC & ORS. .....Defendants
Through: Mr. Saurabh Kumar, Ms. Rose Maria
Selu & Ms. Vedanshi Jalan,
Advocates for Defendant No.6.
Mr. Nishant Gautam, CGSC along
with Mr. Vardhman Kaushik, Mr.
Shaurya Mani Pandey & Mr. Prithvi
Raj, Advocates for Defendant Nos.23
& 24.
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 01.08.2025 I.A. 17949/2025(O-XI R-1(4) of the Code of Civil Procedure, 1908)
1. The present Application has been filed on behalf of the Plaintiff under Order XI Rule 1(4) of the Code of Civil Procedure, 1908 ("CPC") as applicable to Commercial Suits under the Commercial Courts Act, 2015 ("CC Act") seeking leave to place on record additional documents.
2. The Plaintiff is permitted to file additional documents in accordance 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 06/08/2025 at 21:43:21 with the provisions of the CC Act and the Delhi High Court (Original Side) Rules, 2018.
3. Accordingly, the Application stands disposed of. I.A. 17950/2025 (Exemption from pre-institution Mediation)
4. This is an Application filed by the Plaintiff seeking exemption from instituting pre-litigation Mediation under Section 12A of the CC Act.
5. As the present matter contemplates urgent interim relief, in light of the judgment of the Supreme Court in Yamini Manohar v. T.K.D. Krithi 2023 SCC OnLine SC 1382, exemption from the requirement of pre-institution Mediation is granted.
6. The Application stands disposed of.
I.A. 17951/2025 (U/S 80 of the CPC)
7. The present Application has been filed by the Plaintiff under Section 80 of the CPC, seeking exemption from two months‟ prior notice upon Defendant Nos. 22 to 25.
8. In view of the urgent relief and the nature of relief sought against Defendant Nos. 22 to 25, the Plaintiff is exempted from effecting two months‟ prior notice under Section 80 of the CPC upon Defendant Nos. 22 to 25.
9. The Application stands disposed of.
I.A. 17952/2025(Exemption from advance service to the Defendants)
10. This is an Application filed by the Plaintiff under Section 151 of the CPC seeking exemption from advance service to the Defendants.
11. Mr. Dayan Krishnan, the learned Senior Counsel for the Plaintiff, submitted that there is a real and imminent likelihood that the Defendants may take immediate steps to dispose of, conceal or suppress its infringing business operations and digital footprints bearing the deceptively similar Trade Mark.
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 06/08/2025 at 21:43:21
12. In view of the fact that the Plaintiff has sought an urgent ex parte ad-interim injunction, the exemption from advance service to the Defendants is granted.
13. The Application stands disposed of.
CS(COMM) 757/2025
14. Let the Plaint be registered as a Suit.
15. Issue Summons.
16. The learned Counsel for Defendant Nos. 6, 23 and 24 accepts Summons.
17. Let Summons be issued to the remaining Defendants through all permissible modes upon filing of the Process Fee.
18. The Summons shall state that the Written Statement(s) shall be filed by the Defendants within four weeks from the date of the receipt of Summons. Along with the Written Statement(s), the Defendants shall also file an Affidavit of Admission / Denial of the documents of the Plaintiff, without which the Written Statement(s) shall not be taken on record.
19. Liberty is granted to the Plaintiff to file Replication(s), if any, within thirty days from the receipt of the Written Statement(s). Along with the Replication(s) filed by the Plaintiff, an Affidavit of Admission / Denial of the documents of Defendants be filed by the Plaintiff, without which the Replication(s) shall not be taken on record.
20. The Parties shall file all original documents in support of their respective claims along with their respective pleadings. In case any Party is placing reliance on a document, which is not in their power and possession, its details and source shall be mentioned in the list of reliance, which shall also be filed with the pleadings.
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 06/08/2025 at 21:43:21
21. If any of the Parties wish to seek inspection of any documents, the same shall be sought and given within the prescribed timelines.
22. List before the Joint Registrar on 06.10.2025 for completion of service and pleadings.
I.A. 17948/2025(U/O XXXIX Rule 1 & 2 of Code of Civil Procedure, 1908)
23. Issue Notice.
24. The learned Counsel for Defendant Nos. 6, 23 and 24 accepts Notice.
25. Let Notice be issued to the remaining Defendants through all permissible modes upon filing of the Process Fee.
26. The Present Suit has been filed for injunction, damages and for seeking directions, inter alia, against unknown Defendant Nos. 10 to 17 and 19 to 21 and Defendant No. 18, from, inter alia, intentionally impersonating as employees of the Plaintiff and making false representations and communications to mislead and defraud job seekers and the public at large.
27. The Plaintiff is engaged in the business of providing healthcare technology and business process solutions. The Plaintiff is a subsidiary of United Health Group Inc. abbreviated as UHG, which is one of the leading information technology enabled health services companies in the world.
28. It is submitted that the Plaintiff‟s Trade Mark „OPTUM Mark‟("OPTUM Mark") is a registered and protected trademark in relevant classes since 2011. The details of the registration of the OPTUM Mark as set out in the Application are reproduced below-
S. TRADEMARK REGISTRATION APPLICATION CLASS
No. NO. DATE
1. OPTUM 2180383 25/07/2011 9, 10, 16, 35,
36, 38, 41, 42,
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 06/08/2025 at 21:43:21 44, 45
2. OPTUM 3202829 04/03/2016 9, 10, 16, 35, 36, 38, 41, 42, 44, 45
3. 1706040 20/05/2022 9, 35, 36, 42, 44
29. The learned Senior Counsel for the Plaintiff submitted that Defendant Nos. 1 to 5, being Domain Name Registrars ("DNRs") are engaged in the business of providing domain name registration services, enabling registrants to register domain names. Defendant No. 6 is the owner and operator of the social media platform „Linkedln‟. Defendant No. 7 is the company operating the email platform „Outlook‟. Defendant Nos. 8 and 9 are mobile phone service providers. Defendant Nos. 10 to 17 and Defendant Nos. 19 to 21 are unknown individuals who are the registrants of the alleged Infringing Domain names, email addresses and accounts on social media websites, who have registered their domains or accounts with Defendant Nos. 1 to 7. Defendant No. 18 is an educational institution located in Nashik, Maharashtra, offering diploma, undergraduate, and postgraduate courses in pharmaceutical sciences affiliated with the Savitribai Phule Pune University and functions under the aegis of the Sandip Foundation.
30. It is submitted that some of the Defendants, in order to add a layer of authenticity are forging thePlaintiff issued identity cards and Aadhar cards in the name of the employee being impersonated, and sharing the same with the candidates. It is submitted that such conduct is damaging the Plaintiff‟s reputation and is also a serious and mala fide conduct harming and duping the public at large.
31. It is submitted that in the month of October 2024, the Plaintiff received 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 06/08/2025 at 21:43:21 emails from certain individuals, stating that unknown individuals had been impersonating as employees of the Plaintiff and using email addressesbearing the name of the Plaintiff, issuing Infringing Offer Letters and soliciting monetary payments from candidates under the guise of recruiting such individuals for the Plaintiff.
32. It is further submitted that the Plaintiff has discovered that several unknown persons have registered and are operating domain names that incorporate the OPTUM Mark and / or deceptively mark suggesting an association with the Plaintiff or its parent entity i.e., United Health Group. It is submitted that these domains include, inter alia, springrecruit.com, careeroptum.com, steps4career.com, optum-ind.com, go2career.in, pharmastuff.org.in, and pharmabharat.com and recruiting.ugh.com ("Infringing Domains").
33. It is submitted that the InfringingDomains are used to create and operate email IDs such as [email protected], [email protected], [email protected], and [email protected]("Infringing email IDs") are deceptively similar to genuine email addresses used by the Plaintiff or its affiliates. It is submitted that Infringing email IDs are used to contact job aspirants and falsely represent that the communication originates from the Plaintiff.
34. It is submitted that the Infringing Domains and the Infringing email IDs are designed to lend authenticity to the alleged fraud, and to mislead the public into believing that the same are legitimate extensions of the Plaintiff's recruitment and HR functions.
35. It is further submitted that in some email communications, the impersonators have also marked genuine employees of the Plaintiff to falsely 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 06/08/2025 at 21:43:21 enhance the credibility of the exchange and further mislead the recipients.It is submitted that in February 2025, one Ms. Pooja Marikanti, an employee of the Plaintiff's Hyderabad office was impersonated by certain individual(s) to mislead the candidates.
36. It is submitted that the impersonators contacted candidates via WhatsApp and Infringing email IDs such as [email protected], poojamarikanta [email protected], falsely claiming to represent the Plaintiff. It is submitted that in furtherance of their deception, the individual(s) shared a forged copy of Ms. Pooja Marikanti's official company identity card, bearing the OPTUM Mark and her name. It is submitted that the impersonators also circulated a fabricated Aadhaar card bearing slightly modified personal details. It is submitted that in the said case the impersonators sought advance payments from the candidates under the false pretext of interview scheduling and recruitment formalities and in many cases, no actual interviews were conducted, or virtual interviews were held by the impersonators themselves while continuing to impersonate Ms. Pooja Marikanti.
37. These actions demonstrate a pattern of identity theft, forgery, and misuse of the Plaintiff's brand and personnel, undertaken with the intent to deceive the public and extract money. It is further submitted that this conduct is causing serious reputational harm to the Plaintiff and resultingin psychological distress and professional disruption for the employees being impersonated, who have had to respond to queries and clarifications arising from these incidents.
38. In some cases, the fraudulent documents refer to internal references and falsely claim to confirm the candidate‟s selection for specific roles. It is also submitted that the Infringing Offer Letters are accompanied by 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 06/08/2025 at 21:43:21 instructions requiring the candidate to pay certain amounts for interview registration, background checks, employee codes, or certification programs purportedly run by the Plaintiff.
39. That the use of digital payment methods and financial channels is central to this scam, and unless restrained immediately, further victims are likely to be defrauded and additional sums wrongfully extracted under the Plaintiff‟s name.
40. The Plaintiff has also identified multiple instances where unknown individuals and entities have misused professional and social media platforms most notably the one operated by Defendant No.6, to falsely represent that job openings are available at the Plaintiff‟s Company. It is submitted that the continued presence of such misleading content contributes to the growing belief among candidates that these are genuine opportunities affiliated with the Plaintiff.
41. It was further submitted that despite the Plaintiff making complaints to Defendant Nos. 1 to 5under Rule 3(2) of the Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021, many of these Infringing Domains continue to remain operational and accessible. It is submitted that Defendant Nos. 1 to 5 barring two instanceshave either failed to respond or refused to take effective remedial action or provide any details of the registrants of the Infringing Domains
42. It was also submitted that Defendant Nos. 1 to 5 have failed to provide any details of any of the unknown Defendants Nos. 11 to17 and therefore it is imperative that Defendant Nos. 1 to 5 and other intermediaries provide the requisite information to the Plaintiff, so that such unknown individuals can be identified and the alleged activities are stopped in the interest of the general 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 06/08/2025 at 21:43:21 public as well as to protect the Plaintiff's rights.
43. It was submitted that the alleged activities amount to blatant infringement of the Plaintiff's trade mark rights under the Trade Marks Act, 1999, as well as misrepresentation and passing off.
44. The learned Senior Counsel for the Plaintiff submitted that in the present case impersonation is at the core of the fraud, where individuals are claiming to be the recruiters from the Plaintiff. It was also pointed out that there are actual employees of the Plaintiff Company with the same name who are getting impersonated, which has made the impersonation all the more deceptive.It is submitted that the fraud also involved fake job offers for the position of Data Analyst at the Plaintiff‟s Company. To highlight the modus operandi of the impersonators, the learned Senior Counsel pointed out one instance wherein the candidatein the said case received communications via email and was interviewed over Google Meet by one person using the name „Narayanan‟. Subsequently, the candidate was asked to pay ₹22,999/- for a „MATLAB‟ professional certificate through a deceptive website.
45. The learned Senior Counsel submitted that multiple fraudulent emails and documents were shown in the said case, all using the Plaintiff‟s name and presenting fake recruitment processes. A tabulated chart highlighting similar fraudulent instances and documents impersonating the Plaintiff including Infringing Offer Letters and communications sent Infringing email IDs like [email protected] handed over during the hearing is reproduced below:
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 06/08/2025 at 21:43:21 S Candidate Email ID's used Domain Phone Mobile Money Name Date . Registrar Number service paid of of N s used to provide (Y/N) impers Com o contact r onated plaint candidat Optum e employ ee Fraudulent and infringing activities of Defendant no. 10 (Registrant of the domain "recruiting.uhg.com")
1. SiriPavani +91- Airtel Y (INR Pooja 23 8125229 4,500) Marikra June 719 Paid to nti 2025 Account no.
00141001 0000042 IFSC Code:
UTIB0SJ CUB2 Axis Bank
2. HemaSriSh poojamarikanti19 GoDaddy +91- Airtel Y (INR Pooja 4 May alini K. [email protected], (D1) 8125229 4,500) Marikra 2025 careers@recruitin 719 Paid to nti g.uhg.com following bank accounts:1.
Account no.
21460083 91 IFSC Code:
KKBK00 07904 Bank:
Kotak Mahindra 2. Account no.
11023237 3066 IFSC Code:
CNRB00 02777 Canara Bank 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 06/08/2025 at 21:43:21
3. Maduri Y (INR Pooja 5 Balraj 6750) Marikra Febru nti ary 2025 Trademark Infringement and other illegal activities of Defendant Nos. 11, 12, 13 and 14 (registrants of the domain names, "springrecruit.com", "optum-ind.com", "matlab-training.com"
and "tensor.training", respectively)
4. Krutika N (INR Priya 1 Nair 23,000) Bindra Octob er 2024
5. Anisha optum-ind@sprin GoDaddy N Priya 9 Kambale grecruit.com (D1) Bindra Octob er 2024
6. Shubham Optum-Ind@sprin GoDaddy +91 Vodafo N (INR Priya 10 Gaonkar grecruit.com, (D1), 9911832 ne Idea 22,000) Bindra Octob Optum4593@spri Nameche 256 er ngrecruit.com, ap (D2) (Chirag) 2024 [email protected] om Dynadot Tensorflow.trainin Inc. (D4) g
7. Aishwarya [email protected] Nameche Suresh 10 Patil om ap (D2) Hiriyan Octob er 2024 8. Roy GD [email protected] Nameche N 10 om ap (D2) Octob er 2024 9.
10. Sourav [email protected] Nameche N (INR Priya 10 Kumar om ap (D2) 23,000) Bindra Octob er 2024
11. Arti optum-ind@sprin GoDaddy N (INR Suresh 10 Chourasia grecruit.com, (D1), 23,000) Hiriyan Octob [email protected] Nameche er om ap (D2) 2024
12. Shreyas [email protected] Nameche 9266094 Airtel Suresh -
Kshirsagar om ap (D2) 139 Hiriyan
13. Harini optum-ind@sprin GoDaddy Y (INR Suresh -
Srinivasan grecruit.com (D1) 23,000) Hiriyan
14. KeerthanaA optum-ind@sprin GoDaddy Suresh -
tchoudane grecruit.com (D1) Hiriyan
15. Mrunali optum@springrec GoDaddy Suresh 10
Shah ruit.com (D1) Hiriyan Octob
er
2024
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 06/08/2025 at 21:43:21
16. Harish Suresh 10 Kawale Hiriyan Octob er 2024
17. Ajith Patil J Suresh -
R Hiriyan
18. Esakkimuth optum-ind@sprin GoDaddy 9266094 Airtel N (INR Suresh 10
u Pillai grecruit.com (D1) 139 and 22,999) Hiriyan Octob
9266290 er
Matlab-training.co MarkMon 5943 2024
m (this website itor Inc.
does not seem to (D3)
be currently
active)
19. Rakshitha Y Suresh -
Hiriyan
20. Sandhiya Suresh -
Hiriyan
21. Shivam [email protected] Nameche Priya -
Mishra om ap (D2) Bindra
22. Sukanya B [email protected] Nameche Priya -
om ap (D2) Bindra
23. Vikramadit Suresh -
ya Patil Hiriyan
24. Vudayagiri [email protected] Nameche Y (INR Suresh 16
Likitha om ap (D2) 22,999) Hiriyan Octob
er
2024
25. Piyush Optum-Ind@sprin GoDaddy 8510952 Vodafo N Priya 24
Mani grecruit.com, (D1), 993 ne-idea (22,999) Bindra Octob
Optum4593@spri Nameche er
ngrecruit.com, ap (D2) 2025
[email protected]
om
MarkMon
Matlab-training.co itor Inc.
m (this website (D3)
does not seem to
be currently
active)
26. Divya Sonar [email protected] Nameche Y 25
om ap (D2) Octob
er
2024
27. Kanika optum-ind@sprin GoDaddy 9266317 Airtel Y (INR Priya 28
Maheshwari grecruit.com, (D1), 564 22,999) Bindra Octob
[email protected] Nameche (Money er
om ap refunded) 2024
Matlab-training.co MarkMon
m (this website itor Inc.
does not seem to (D3)
be currently
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 06/08/2025 at 21:43:21 active)
28. Baji Sri optum-ind@sprin GoDaddy Y (INR Suresh 29 Mogilicharl grecruit.com, (D1), 20,000) Hiriyan Octob a [email protected] Nameche er om ap (D2) 2024 Trademark Infringement and other illegal activities of Defendant Nos. 16, 17 and 18 (registrant(s) of the domains "careeroptum.com", go2career.in and steps4career.com, respectively)
29. Babitha Rao amitvaish@career Go2career +91-723 Vodafo Y (INR Amit 2 optum.com, .in and 1809855 ne Idea 47,199) Vaish Octob wahipuneet717@ steps4care (Puneet er gmail.com er.com: Wahi) 2024 (arranged GoDaddy interview) (D1) go2career.in steps4career.com Careeropt um.com:
(Go2Careers, Big Rock
changed to Solutions
Steps4Careers) (D5)
Other similar cases
30. Kobika M. Workame@outloo +91 Airtel Y ( INR 5
k.com 9220841 27,200/-, Febru
848 to UPI ary
(Christop IDs 2025
her) worka.1@
ibl and
worka79
@ybl and
the phone
number
+91
92207698
32)
Trademark Infringement and other illegal activities of Defendant Nos. 19, Defendant No. 20 (Registrant(s) of the domain pharmastuff.org.in), Defendant No. 21 (Owner of the LinkedIn account Medical Coding Vacancies) and Defendant No. 22 (Registrant(s) of the domain pharmabharat.com) S. Website/ Domain No. account registrar URLs /platform
31. Medical Coding LinkedIn 1. https://www.linkedin.com/posts/medical-coding-
Vacancies Corporation vacancies_optumhiring-medicalcoding-pharmajo (D6) bs-activity-7313220036851023872AJdt?utm_sou rce=share&utm_medium=member_desktop&rcm =ACoAAAF155EBchLLU_WeplOq_EFzTU6rtx Iygns
2. https://www.linkedin.com/posts/medical-coding-
vacancies_optum-walk-in-drive-for-certified-med ical-activity-7348579419273297920-ULGK, https://www.linkedin.com/posts/medical-coding- vacancies_optum-hiring-freshers-medical-coding-
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 06/08/2025 at 21:43:21 analyst-activity-7348554014185189376-KIKh
3. https://www.linkedin.com/posts/medical-coding- vacancies_optum-hiring-junior-medical-coders-fr eshers-activity-7328102706206691328-bJez
4. https://in.linkedin.com/company/medical-coding- vacancies?trk=public_post_feed-actor-name
5. https://www.linkedin.com/posts/medical-coding- vacancies_optum-hiring-freshers-in-bangalore-lif e-activity-7315569158195146752-Pcd9
6. https://www.linkedin.com/posts/medical-coding- vacancies_optum-campus-hiring-medical-coding- jobs-activity-7335947834707349504TBS1?utm_ source=share&utm_medium=member_desktop&r cm=ACoAADPShnQBk8HUX0gSryZtzcseIC1rh moaDsQ
7. https://www.linkedin.com/posts/medical-coding- vacancies_optum-fresher-medical-coding-jobs-ac tivity-7334091185268948992-YRFy?utm_source =share&utm_medium=member_desktop&rcm=A CoAADPShnQBk8HUX0gSryZtzcseIC1rhmoaD sQ
8. https://www.linkedin.com/posts/medical-coding- vacancies_medical-coder-ed-job-in-hyderabad-fo r-life-activity-7333815803630206976VJgx?utm_ source=share&utm_medium=member_desktop&r cm=ACoAADPShnQBk8HUX0gSryZtzcseIC1rh moaDsQ
9. https://www.linkedin.com/posts/medical-coding- vacancies_optum-hiring-fresher-junior-medical-c oder-activity-7311927077337710593Rudt?utm_s ource=share&utm_medium=member_desktop&rc m=ACoAADPShnQBk8HUX0gSryZtzcseIC1rh moaDsQ
10. https://www.linkedin.com/posts/medical-coding- vacancies_optum-hiring-freshers-medical-coding- analyst-activity-7280787722405851136-3Yvz?ut m_source=share&utm_medium=member_deskto p&rcm=ACoAADPShnQBk8HUX0gSryZtzcseI C1rhmoaDsQ
11. https://www.linkedin.com/posts/medical-coding- vacancies_optum-fresher-medical-coding-jobs-as sociate-activity-7321412956460605440-kNYb?ut m_source=share&utm_medium=member_deskto p&rcm=ACoAADPShnQBk8HUX0gSryZtzcseI C1rhmoaDsQ
32. Pharmastuff.org GoDaddy https://pharmastuff.org.in/job/optum-trainee-medical-c .in (D1) oders
33. Pharmabharat.c GoDaddy https://pharmabharat.com/optum-hiring-freshers-as-me om (D1) dical-coders-pune-mumbai-chennai/ 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 06/08/2025 at 21:43:21
46. Technology has posed a major challenge for entities like the Plaintiff, as there is a proliferation of a large number of platforms, including various domain names and websites, from where unauthorised and fraudulent activities are being carried out. Considering pleadings, submissions and material placed on record a prima facie case is made out in favour of the Plaintiff. A review of the documents filed by the Plaintiff also suggests that repeated instances of fraud have occurred through Infringing Domains and email IDs using the OPTUM Mark to lure candidates with Infringing Offer Letters
47. In the present case, the creation and operation of such Infringing Domains and Infringing email IDs that are deceptively similar to those of the Plaintiff is a continuing problem, with new domains and email addresses being generated on a regular basis, making it difficult for the Plaintiff to approach the Court on every occasion. The Infringing email Ids are created and operated to impersonate the Plaintiff and its employees. In view of the modus operandi substantiated with instances of genuine employees of the Plaintiff being impersonated, fake interviews, and monetary demands made through digital channels, the Plaintiff has made out a prima facie case for passingan order granting ex parte ad-interim injunction to ensure the protection of the Plaintiff‟s OPTUM Mark.
48. Accordingly, it is directed that till the next date of hearing:
a) The unknown Defendant Nos. 10 to 17, 19 to 21 and Defendant No. 18 are restrained by themselves / itself, their / its directors, promoters, affiliates, representatives, partners, servants,agents, assigns and all those acting in concert with or claiming under or 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 06/08/2025 at 21:43:21 through it / them or otherwise howsoever, from directly or indirectly using the name and OPTUM Mark and / or any deceptively similar variation thereof upon or in relation to its business, products, services as a trade mark or as part of its trade name, trade style, corporate name, store name, domain name, web address, email address, social media handle, branding products, stationery and / or in any other manner whatsoever so as to infringe, pass off and / or dilute the registered Trade Mark of the Plaintiff;
b) Defendant Nos. 1 to 5 are directed to block access to and suspend the registration of the following Infringing Domain Names of Defendant Nos. 11 to 17, 19 and 21 or such other URLs that may subsequently be notified by the Plaintiff to be infringing of its exclusive rights and provide all information of the domain registrants like name, phone numbers and address and payment details pertaining to the person(s) / entity(ies) to the Plaintiff;
S. No. Domain
1. Springrecruit.com
2. Optum-ind.com
3. Matlab-training.com
4. Tensor.training
5. Pharmastuff.org.in
6. Go2career.in
7. Steps4career.com
c) The Plaintiff is permitted, upon identifying any future domain names containing the OPTUM Mark or any deceptively similar variation, to notify the concerned Defendant Nos. 1 to 5 for blocking and suspension of such domains by placing reliance on this 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 06/08/2025 at 21:43:21 order, without requiring further directions from this Court.
d) Defendant No. 6 is directed to block access to and suspend the registration of the account of Defendant No. 20, i.e. "Medical Coding Vacancies" and provide to the Plaintiff all information of the owner of such account, such as name, phone numbers, address and payment details pertaining to person(s) / entity(ies) who registered such account;
e) Defendant No. 7 is directed to suspend the registration of the email address [email protected] provide to the Plaintiff all information and of the owner of such account, such as name, phone numbers, address and payment details pertaining to the person(s) / entity(ies) who registered such account;
f) Defendant No. 8 is directed to provide to the Plaintiff the information of the owner of the following phone numbers, such as name, address and payment details pertaining to the person(s) / entity(ies) who registered such phone numbers, and temporarily block such numbers:
S. No. Phone Number
1. +91 81252 29719
2. +91 9266317564
3. +91 9266094139
4. +91 9266205943
5. +91 9266317564
6. +91 9220841848
g) Defendant No. 9 is directed to provide to the Plaintiff the information of the owner of the following phone numbers, such as name, address and payment details pertaining to the person(s) / 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 06/08/2025 at 21:43:21 entity(ies) who registered such phone numbers, and temporarily block such numbers;
S. No. Phone Number
1. +91 9911832256
2. +91 8510952993
3. +91 7231809855
h) Defendant No. 22 is directed to provide to the Plaintiff the information of the owner(s) of the following bank accounts and UPI IDs, such as name, address and other details pertaining to the person(s) / entity(ies), who registered such accounts:
S.No. Bank Account/UPI ID
1. Account no. 2146008391, having IFSC
code: KKBK0007904, registered
withKotak Bank
2. Account no. 1102323 73066, having
IFSC code: CNRB0002777, registered
with Canara Bank
3. Account no. 001410010000042, having IFSC Code: UTIB0SJCUB2, registered with Axis Bank
4. UPI ID worka.1@ibl
5. UPI ID worka79@ybl
i) Defendant Nos. 23 and 25 are directed to issue notifications / directions to all telecom and internet service providers registered under it to suspend access and to provide to the Plaintiff the information of the registrants / users of the following domains / websites / URLs:
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 06/08/2025 at 21:43:21 S.No. Domain
1. Springrecruit.com
2. Optum-ind.com
3. Matlab-training.com
4. Tensor.training
5. Pharmastuff.org.in
6. go2career.in
7. steps4career.com
8. Recruiting.ugh.com
49. Let the Reply(s) to the present Application be filed within four weeks after service of pleadings and documents. Rejoinder(s) thereto, if any, be filed before the next date of hearing.
50. The compliance of Order XXXIX Rule 3 of the CPC be done within two weeks.
51. List before the Court on 13.11.2025.
TEJAS KARIA, J AUGUST 1, 2025/ „hk‟ 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 06/08/2025 at 21:43:21