Delhi High Court - Orders
Dazn Limited & Anr vs Abbonamentoiptvitalia.Com & Ors on 8 December, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~44
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1306/2025 & I.As. 30663-67/2025
DAZN LIMITED & ANR. .....Plaintiffs
Through: Mr. Siddharth Chopra, Mr. Yatinder
Garg, Mr. Ishi Singh and Mr.
Priyansh Kohli, Advocates
versus
ABBONAMENTOIPTVITALIA.COM & ORS. .....Defendants
Through: Mr. Abhi Udai Singh Gautam,
Advocate for D-21
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 08.12.2025 I.A. 30667/2025 (seeking exemption from filing court fee)
1. This is an application filed under Section 149 of the Code of Civil Procedure, 1908 ('CPC') seeking exemption from filing court fee at present.
2. The application is allowed subject to the court fee being deposited within one (1) week, failing which the consequences of Order VII Rule 11(b) CPC shall follow and the plaint shall stands rejected.
3. The application stands disposed of.
I.A. 30666/2025 (seeking exemption from pre-institution mediation)
4. This is an application filed under Section 12A of the Commercial Courts Act, 2015 read with Section 151 CPC seeking exemption from instituting pre-litigation mediation.
5. Having regard to the fact that the present suit contemplates urgent CS(COMM) 1306/2025 Page 1 of 18 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 12/12/2025 at 20:57:47 interim relief and in light of the judgement of the Supreme Court in Yamini Manohar v. T.K.D. Keerthi1, exemption from the requirement of pre- institution mediation is granted to the plaintiffs.
6. Accordingly, the application stands disposed of. I.A. 30665/2025 (Under Order XI Rule 1(4) CPC)
7. This is an application seeking leave to file additional documents under Order XI Rule 1(4) of CPC [as amended by the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 ('Commercial Courts Act')] read with Section 151 CPC, within thirty (30) days.
8. The Plaintiff, if it wishes to file additional documents, will file the same within thirty (30) days from today, and it shall do so strictly as per the provisions of the Commercial Courts Act and the Delhi High Court (Original Side) Rules, 2018 ('DHC Rules').
9. For the reasons stated in the application, the same is allowed.
10. Accordingly, the application is disposed of. I.A. 30664/2025 (seeking exemption from issuing statutory notice)
11. This is an application filed under Section 80 read with Section 151 of CPC seeking exemption from issuing notice.
12. Issue notice to defendant nos. 28, 31, 36 and 37 through all modes.
13. Keeping in view the fact that Defendant Nos. 28, 31, 36 and 37 are proforma Defendants, the exemption as sought is hereby granted.
14. The application stand disposed of.
CS(COMM) 1306/2025
15. Let the plaint be registered as a suit.
1(2024) 5 SCC 815 CS(COMM) 1306/2025 Page 2 of 18 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 12/12/2025 at 20:57:47
16. Summons be issued to defendant nos. 1 to 9, which are identified as the infringing defendants by e-mode on filing of process fee. Affidavit of service be filed within two (2) weeks.
17. The summons shall indicate that the written statement(s) must be filed within thirty (30) days from the date of receipt of the summons. The defendants shall also file affidavit(s) of admission/denial of the documents filed by the plaintiffs, failing which the written statement(s) shall not be taken on record.
18. The plaintiffs are at liberty to file replication(s) thereto within thirty (30) days after filing of the written statement(s). The replication(s) shall be accompanied by affidavit(s) of admission/denial in respect of the documents filed by defendants, failing which the replication(s) shall not be taken on record.
19. It is made clear that any unjustified denial of documents may lead to an order of costs against the concerned party.
20. Any party seeking inspection of documents may do so in accordance with the Delhi High Court (Original Side) Rules, 2018.
21. After Plaintiffs have received Basic Subscriber Information ['BSI'] details from the proforma Defendants with respect to Defendant Nos. 1 to 9, it shall file an amended memo of parties within two (2) weeks from the receipt of the information and thereafter fresh summons will be issued to the said entities by the Joint Registrar.
22. Defendant Nos. 10 to 37 have been impleaded as 'proforma Defendants' in the suit for ensuring compliance of the Court's directions. Since they are proforma Defendants, no summons is being issued to the said Defendants. The said Defendants, therefore, do not have to file written CS(COMM) 1306/2025 Page 3 of 18 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 12/12/2025 at 20:57:47 statements. Directions for compliance have been issued qua said proforma Defendants in I.A. 30663/2025.
23. Defendant No. 38 is an unknown entity-John Doe, as Plaintiff has sought relief against the unknown entities.
24. List before the learned Joint Registrar (J) on 19.01.2026.
25. List before Court on 20.05.2026.
I.A. 30663/2025 (Under Order XXXIX Rule 1 and 2 CPC)
26. The Plaintiffs have filed the present Suit seeking a permanent injunction to restrain infringement of their broadcast reproduction rights by Defendant Nos. 1 to 9 and other unknown parties.
27. The learned Counsel for the Plaintiffs sets up the plaintiff's case as follows:
27.1. The Plaintiff No. 1, DAZN Limited, is a global sports streaming and entertainment platform that offers live and on-demand/over-the-top (OTT) sports broadcasting in over 200 countries. The Plaintiff No. 1 is also an exclusive right owner for several works broadcast on its platform. 27.2. Plaintiff No. 2, DAZN Software Private Limited is the Indian subsidiary of Plaintiff No.1, overseeing operations in India as well as technological developments.
27.3. Plaintiff No. 1 owns and operates the online streaming platform/website https://dazngroup.com and https://www.dazn.com/en-
IN/home ("DAZN") and mobile application which enables its viewers to watch sporting content including live streaming of sporting events etc. 27.4. It is stated that the subject matter of the present suit pertains to the matches of the ongoing event i.e., Serie A Championship, which was commenced on 23.08.2025 and is scheduled to conclude 24.05.2026. The CS(COMM) 1306/2025 Page 4 of 18 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 12/12/2025 at 20:57:47 said event is the 124th season of top-tier Italian football, the 94th in a round- robin tournament, and the 16th since its organization under an own league committee.
27.5. The Plaintiffs have acquired exclusive global media rights, comprising television rights to be exercised via broadcast delivery systems, digital rights to be exercised via digital delivery systems, including internet and mobile technology, and certain ancillary rights ("Exclusive Rights") in respect of the ongoing event 'Serie A Championship' ("Event"). In exercise of the exclusive rights in the Event granted by one Lega Calcio Serie A ("LCA") which is the owner of the Exclusive Rights, the Plaintiffs have acquired the Exclusive Rights to be exercised via Plaintiff No. 2 in India. Overview of the Defendants:
27.6. Defendant nos. 1 to 9 are the IPTV Service Providers operating through their respective websites and associated domains. 27.7. Defendant Nos. 10 to 19 are Domain Name Registrars ("DNRs") arrayed for the purpose of blocking access to domains used by the Defendant Nos. 1 to 9 and to disclose information such as Name, Address, Email address, Mobile Number, payment details, etc. ('BSI') related to the Registrants of Defendant Nos. 1 to 9.
27.8. Defendant no 20/ WhatsApp and 21/Telegram FZ-LLC are impleaded to seek direction to block/delete the groups or accounts made on their platforms, which are used by the infringing Defendants to communicate with the users for registering them.
27.9. Defendant Nos. 22 - 26 are payment processors utilized by Defendant Nos. 1-9 and their associated domains.
27.10.Defendant nos. 27 to 35 are Internet Service Providers ("ISPs"), CS(COMM) 1306/2025 Page 5 of 18 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 12/12/2025 at 20:57:47 engaged in the business of providing internet and telecommunication services to the public in India and are the gateways which enable access of such rogue Defendant Nos. 1-9 and their associated domains through internet into India.
27.11.Defendant No. 36/Department of Telecommunications ('DoT') and Defendant No. 37/Ministry of Electronics and Information Technology ('MeitY'), are impleaded to assist in enforcing/ensuring compliance with any orders of Court.
27.12.Defendant no. 38 is an unknown identity that has been impleaded as John Doe.
Overview of Infringement 27.13.The Defendant Nos. 1 to 9 under their IPTV services are communicating, hosting, streaming, and making available to the public live sporting events without authorisation from lawful rights holders ("Impugned Services") using IPTV Players without any authorisation. The Defendant Nos. 1-9 offer their IPTV services through their respective websites. To access the infringing content via the IPTV Player, Defendant Nos. 1-9 provide their customers with (a) a username, (b) a password, and (c) a URL on the medium of WhatsApp and Telegram upon payment of substantial subscription fees through payment channels of Defendant Nos. 22 to 26. The option to communicate through WhatsApp and Telegram are available on the respective websites. A screenshot of the WhatsApp exchange between the investigator and Defendant Nos. 1 to 9, wherein subscription details were requested, is annexed as Document 11 filed along with the plaint.
CS(COMM) 1306/2025 Page 6 of 18This 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 12/12/2025 at 20:57:47 27.14.The offering of Impugned Services of the infringing defendants is not geo-restricted and freely accessible to users across India, including in Delhi as evidenced from the affidavit of the investigator2. 27.15.The Plaintiffs, as rightsholders and exclusive licensees of the 'original works' as well as 'broadcasts', enjoy protection under Section 37 of the Copyright Act, 1957 ("Act"). Therefore, the making available and/or communication to the public of the content in which the Plaintiffs have the Exclusive Rights, without the Plaintiffs' authorisation by the Defendant Nos. 1 - 9 or any other unknown websites/ domains/ UIs/ URLs would amount to a violation of the Plaintiffs' exclusive rights. The alleged reproduction/communication is contemporaneous and has a potential to erode the Plaintiffs' market, a considerable compensation for which has been paid by the Plaintiffs.
27.16.The Plaintiffs have also issued email notices to Defendants No. 1 to 9 informing them of the infringing domains hosted or facilitated through their services and requesting that they investigate the matter and take appropriate action. Despite these clear and specific notifications, no remedial action has been taken to date thereby showing that these are rogue defendants on the principles identified by the Court in UTV Software Communication v 1337x.To3.
27.17.It is further submitted that during the live transmission of major sporting events, including the aforesaid event, the Plaintiffs have observed that the infringing Defendants frequently re-emerge by creating multiple associated domains and mirror websites mere minutes before the 2 Annexed as Document no.9 along with the plaint.
32019 SCC OnLine Del 8002 CS(COMM) 1306/2025 Page 7 of 18 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 12/12/2025 at 20:57:47 commencement of the match. Moreover, each time an infringing website, URL, or domain is blocked, new websites and associated domains are promptly generated to continue the unlawful activity. In view of these peculiar circumstances and the Defendants' persistent evasive conduct, the grant of a Dynamic Injunction to safeguard the Plaintiffs exclusive rights is warranted.
27.18.Learned counsel for the Plaintiff has also placed reliance on the judgment passed in its favour by the Coordinate Bench of this Court in CS(COMM) 1152/2025 dated 06.11.2025, suit titled as DAZN Limited & Anr. vs 9GOALS.IO & Ors., granted in favour of the Plaintiff for the same Event with respect to rogue websites.
Court's Findings:
28. The Court has heard the learned counsel for the plaintiff and has perused the case.
29. Learned counsel for the Plaintiff states that an advance service has been affected on the defendants. However, none appears for the defendants except Defendant No. 21.
30. After considering the submissions of learned counsel for the Plaintiffs, as well as the pleadings and documents on record, the Court is satisfied that the Plaintiffs have made out a prima facie case for an ex parte ad-interim injunction.
31. The Plaintiffs have acquired exclusive rights for multiple events, including the Event mentioned in the Rights Confirmation Letter dated 10.10.2025, through substantial financial investment.
32. The Defendant Nos. 1 to 9's failure to reply to the Plaintiffs' email notices and their non-appearance despite due service of the suit paper book CS(COMM) 1306/2025 Page 8 of 18 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 12/12/2025 at 20:57:47 further militates against them and reflects a lack of due diligence and good faith.
33. The apprehension of the unauthorised dissemination, telecasting, or broadcasting of the Event by IPTV Service Providers is substantiated by the report of the investigator placed on record. This Courts finds merit in the submissions of the plaintiff that any delay in blocking access to Defendant Nos. 1 - 9 or any other IPTV Service Providers/ websites/ domains providing the Impugned Services, could lead to financial losses for the Plaintiffs, and an irreparable breach of the Exclusive Rights.
34. In respect of the prayer of the Plaintiff for a dynamic injunction during the subsistence of the series/Event, this Court notes that the Courts have recognised that due to the dynamic and continuously evolving nature of the digital ecosystem, legal remedies must remain sufficiently robust and effective to curb copyright infringement, particularly in the fast-paced and ever-changing environment of the internet. The Court, in Universal City Studios (supra), has elaborated on this principle, the relevant paragraph of which is reproduced below:
"17. Any injunction granted by a Court of law ought to be effective in nature. The injunction ought to also not merely extend to content which is past content created prior to the filing of the suit but also to content which may be generated on a day-to-day basis by the Plaintiffs. In a usual case for copyright infringement, the Court firstly identifies the work, determines the Copyright of the Plaintiff in the said work, and thereafter grants an injunction. However, owing to the nature of the illegalities that rogue websites indulge in, there is a need to pass injunctions which are also dynamic qua the Plaintiffs as well, as it is seen that upon any film or series being released, they may be immediately uploaded on the rogue websites, causing severe and instant monetary loss. Copyright in future works comes into existence immediately upon the work being created, and Plaintiffs may not be able to approach the Court for each and every film or series that is produced in the future, to secure an injunction against piracy.CS(COMM) 1306/2025 Page 9 of 18
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 12/12/2025 at 20:57:47
19. As innovation in technology continues, remedies to be granted also ought to be calibrated by Courts. This is not to say that in every case, an injunction qua future works can be granted. Such grant of an injunction would depend on the fact situation that arises and is placed before the Court.
20. In the facts and circumstances as set out above, an ex parte ad interim injunction is granted restraining the Defendants, who are all rogue websites, from in any manner streaming, reproducing, distributing, making available to the public and/or communicating to the public any copyrighted content of the Plaintiffs including future works of the Plaintiffs, in which ownership of copyright is undisputed, through their websites identified in the suit or any mirror/redirect websites or alphanumeric variations thereof including those websites which are associated with the Defendants' websites either based on the name, branding, identity or even source of content. To keep pace with the dynamic nature of the infringement that is undertaken by hydra- headed websites, this Court has deemed it appropriate to issue this 'Dynamic+ injunction' to protect copyrighted works as soon as they are created, to ensure that no irreparable loss is caused to the authors and owners of copyrighted works, as there is an imminent possibility of works being uploaded on rogue websites or their newer versions immediately upon the films/shows/series etc. The Plaintiffs are permitted to implead any mirror/redirect/alpha numberic variations of the websites identified in the suit as Defendants Nos.1 to 16 including those websites which are associated with the Defendants Nos.1 to 16, either based on the name, branding, identity or even source of content, by filing an application for impleadment under Order I Rule 10 CPC in the event such websites merely provide new means of accessing the same primary infringing websites that have been injuncted. The Plaintiffs are at liberty to also file an appropriate application seeking protection qua their copyrighted works, including future works, if the need so arises. Upon filing such applications before the Registrar along with an affidavit with sufficient supporting evidence seeking extension of the injunction to such websites, to protect the content of the Plaintiffs, including future works, the injunction shall become operational against the said websites and qua such works. If there is any work in respect of which there is any dispute as to ownership of copyright, an application may be moved by the affected party before the Court, to seek clarification."
(Emphasis Supplied) CS(COMM) 1306/2025 Page 10 of 18 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 12/12/2025 at 20:57:47
35. In view of the findings recorded above, grounds for immediate injunctive relief as well as dynamic injunction is made out in this case, considering the live broadcast of the Event.
36. Accordingly, till the next date of hearing the following directions are issued:
I. Defendant Nos. 1- 9, their owners, partners, proprietors, officers, and all others in capacity of principal or agent acting for and on their behalf, or anyone claiming through, by or under them are restrained from in any manner hosting, streaming, broadcasting, making available for viewing/downloading, communicating, and / or sharing without authorization, any part of the Event i.e., 'Serie A Championship' in any manner whatsoever so as to infringe the Plaintiffs' Exclusive Rights.
II. Defendant Nos. 10 to 19/DNRs are directed to lock and suspend the domain name registrations of the Defendant Nos. 1 to 9 and their associated domain as mentioned at ANNEXURE-A attached along with this order and to disclose the complete details such as name, address, email, phone number, IP address, Mode of payment along with payment details used for registration of domain name by the registrant(s).
III. Defendant No. 20/WhatsApp LLC is directed to suspend the WhatsApp accounts of the numbers mentioned in ANNEXURE-B attached along with this order and to provide the BSI report of the said WhatsApp accounts.CS(COMM) 1306/2025 Page 11 of 18
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 12/12/2025 at 20:57:47 IV. Defendant No. 21/Telegram FZ-LLC is directed to suspend the Telegram account - '@migliore_tv (+39 351 073 9501)' and to provide the BSI details of the said Telegram account. V. Defendant Nos. 22 - 26 their directors, partners, officers, affiliates, and all others in capacity of principal or agent acting for and, on their behalf, or anyone claiming through, by or under are directed to block the account of the recipient mentioned at ANNEXURE-C attached along with this Order.
VI. Likewise, Defendant Nos. 27 - 35 (ISPs) are directed to block the infringing websites of the Defendant Nos. 1 to 9.
VII. Defendant Nos. 36 (DoT) and 37 (MeitY) are directed to issue a notification calling upon the various ISPs registered under it to block access to the infringing websites of Defendant Nos. 1 to 9. VIII. Proforma Defendants will comply with the aforesaid directions within 48 hours from receipt of this order.
37. During the Event, which is scheduled to last until 24.05.2026 if any further additional websites/domains/URLs, are discovered by the Plaintiffs, which are unauthorisedly streaming and communicating content of the live event which is the subject matter of this suit, the Plaintiff is granted liberty to communicate the details of such websites/URLs to the proforma Defendants i.e., DNRs, ISPs and DoT as well as MeitY for locking and suspending the said websites/URLs on real time basis without undue delay.
Upon receiving the said intimation from the Plaintiffs, Defendant Nos. 27 - 35 (ISPs) shall take steps to immediately block the said websites/URLs. Defendant No. 36 (DoT) and Defendant No. 37 (MeitY) shall also issue necessary blocking orders to the ISPs/DNRs for blocking the said websites.
CS(COMM) 1306/2025 Page 12 of 18This 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 12/12/2025 at 20:57:47 The proforma defendants will take step in a timely manner to ensure that these websites can be blocked on a real time basis and there is no undue delay.
38. For directions issued hereinabove, the Plaintiffs shall file affidavits providing the details of the newly discovered websites/domain names/URLs, DNRs which are communicated and locked/blocked to ensure that the Court is fully informed of the websites in respect of which blocking orders are sought.
39. If any website, which is not primarily an infringing website, is blocked in pursuance of this Order, it is permitted to approach the Court by giving an undertaking that it does not intend to do any illegal dissemination of the content over which the Plaintiffs have Exclusive Rights and the Court would consider modifying the injunction if the facts and circumstances, so warrant.
40. The provisions of Order XXXIX Rule 3 CPC shall be complied within one (1) week from today and an affidavit shall be filed within one (1) week
41. Issue notice.
42. Upon steps being taken by the Plaintiff issue notice to Defendant Nos. 1-37 through all modes. Affidavit of service be filed withing two [2] weeks.
43. Learned counsel for defendant no. 21 has entered an appearance on advance service and accepts notice. He states that defendant no. 21 will abide by the directions issued by the Court.
44. Defendant nos. 10 to 37 are directed are directed to file their compliance affidavit within four (4) weeks and provide BSI details as directed above.
CS(COMM) 1306/2025 Page 13 of 18This 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 12/12/2025 at 20:57:47
45. Let the reply to this application be filed by Defendant Nos. 1 to 9, within a period of four (4) weeks.
46. Rejoinder thereto, if any, be filed within a period of two (2) weeks thereafter.
47. List before the learned Joint Registrar (J) on 19.01.2026.
48. List before Court on 20.05.2026.
49. The digitally signed copy of this order, duly uploaded on the official website of the Delhi High Court, www.delhihighcourt.nic.in, shall be treated as a certified copy of the order for the purpose of ensuring compliance. No physical copy of order shall be insisted by any authority/entity or litigant.
MANMEET PRITAM SINGH ARORA, J DECEMBER 8, 2025/rhc/AJ CS(COMM) 1306/2025 Page 14 of 18 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 12/12/2025 at 20:57:47 ANNEXURE- A A. Hostinger Operations UAB (Defendant No.10)
1. abbonamentoiptvitalia.com (Defendant No.1)
2. xtremehd.io (Defendant No.5)
3. iptv-italia-extreme.com (Defendant No.7) B. NameCheap Inc. (Defendant No.11)
4. cf.business-cdn.me (Associated Domain of 1)
5. cf.hi-ott.me (Associated Domain of 2)
6. o4x5a3l4f4t2y424z2i4.fw1.frontcloud.pro (Associated Domain of 3)
7. o4x5a3l4f4t2y424z2i4.spn3.frontcloud.me (Associated Domain of 3)
8. dino-4k.online (Associated Domain of 7)
9. cf.business-cdn.me (Associated Domain of 8)
10. v4k.top (Associated Domain of 9)
11. cf.hi-ott.me (Associated Domain of 2) C. Porkbun LLC (Defendant No.12)
12. best4kliveiptv.com (Defendant No.2) D. Ultahost, Inc.(Defendant No.13)
13. migliore-tv.sbs (Defendant No.3) E. OVH (Defendant No.14)
14. serverplay.shop (Defendant No.4)
15. online.serverplay.vip (Associated Domain of 9) F. Cloudflare, Inc.(Defendant No.15)
16. live4.playsapp.org (Associated Domain of 4) G. Cloud DNS Ltd (Defendant No.16)
17. fls-c84p.dnsabr.com (Associated Domain of 3)
18. 90276-apnic.new-tx.com (Associated Domain of 5)
19. 97004-myers.new-tx.com (Associated Domain of 6) H. Realtime Register B.V. (Defendant No.17)
20. extremeiptv.it (Defendant No.6) I. PDR Ltd. d/b/a PublicDomainRegistry.com (Defendant No.18) CS(COMM) 1306/2025 Page 15 of 18 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 12/12/2025 at 20:57:47
21. cnamenl3.cdnnet.xyz (Associated Domain of 7)
22. clien-01.clien-01.com (Associated Domain of 9)
23. it2.beesolo.pet (Associated Domain of 9) J. Hosting Concepts B.V. d/b/a Registrar.eu (Defendant No.19)
24. tutto-iptv.com (Defendant No.8) CS(COMM) 1306/2025 Page 16 of 18 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 12/12/2025 at 20:57:47 ANNEXURE-B S.No. Details of the WhatsApp accounts
1. +1 252-510-4361
2. +44 7491599584
3. +33 7 56 75 73 68
4. +44 7366820657
5. +44 7491284998
6. +33 7 56 75 69 29
7. +44 7878757088 CS(COMM) 1306/2025 Page 17 of 18 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 12/12/2025 at 20:57:47 ANNEXURE-C S.No. Payment Details Payment Processor
1. [email protected] PayPal Payments Private (44 7401495938) Limited (For Defendant No.1) (Defendant No.22)
2. https://www.paypal.com/ncp/paymen PayPal Payments Private t/YJG2CTEJFMEKS Limited ( For Defendant No.2) (Defendant No.22)
3. paypal.me/madu60 PayPal Payments Private (For Defendant No.3) Limited (Defendant No.22)
4. https://pay.sumup.com/b2c/X7XVZB SumUp KYPC?checkout_id=1ad772de- (Defendant No.25) 404d-452e-9848-113ef26eac03 (For Defendant No.4)
5. https://digitalisation10.myshopify.co Shopify Commerce India m/cart/45080160501956:1 (Defendant No.23) (For Defendant No.5)
6. http://digitalisation10.myshopify.com Shopify Commerce India /cart/45080160469188:1 (Defendant No.23) (For Defendant No.6)
7. https://whop.com/checkout/6PHKUR Whop QCbBllZ30Icp-3c2Q-1FU4-W0N3- (Defendant No.24) hPkSP7Sa7i0d/ (For Defendant No.7)
8. https://buy.stripe.com/eVqbJ282s1qu Stripe 23R4Ji4Ja0j (Defendant No.26) (For Defendant No.8)
9. paypal.me/AliBaaliouy/30 PayPal Payments Private Limited (For Defendant No.9) (Defendant No.22) CS(COMM) 1306/2025 Page 18 of 18 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 12/12/2025 at 20:57:47