Delhi High Court - Orders
Mr Konidala Pawan Kalyan vs Ashok Kumar John Doe & Ors on 22 December, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~58
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1336/2025 & I.A. 31232-31235/2025
MR KONIDALA PAWAN KALYAN .....Plaintiff
Through: J. Sai Deepak, Sr. Adv. with Mr.
Himanshu Deora, Mr. Rahul Mehta,
Mr. Arpit Choudhary, Mr. Krumal
Mehta, Ms. Anupriya Alok, Ms.
Shambhavi Sharma, Mr. Sanat, Ms.
Shambhavi Bhardwaj, Ms. Karen
Koya and Ms. Dhwani Vora, Advs.
Versus
ASHOK KUMAR JOHN DOE & ORS. .....Defendants
Through: Ms. Shilpa Gupta and Ms. Surabhi
Pande, Advs. for D-2
Ms. Srishti Dhoundiyal, Advocate for
D-3
Ms. Mishthi Dubey, Adv. for D-4
Mr. Aditya Gupta, Ms. Vani Kaushik
and Mr. Rohith Venkatesan, Advs. for
D-5
Mr. Varun Pathak, Mr. Yash
Karunakaran and Ms. Varsha Jhavar,
Advs. for D-6
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 22.12.2025 I.A. 31233/2025
1. This application under Order XI Rule 1(4) of the Code of Civil Procedure Code, 1908 ['CPC'] [as amended by the Commercial Courts Act, 2015] has been filed by the Plaintiff seeking leave to file additional documents within a period of thirty [30] days.
CS(COMM) 1336/2025 Page 1 of 22This 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 25/12/2025 at 20:34:33
2. The Plaintiff, if it wishes to file additional documents will file the same within a period of thirty [30] days from today, and it shall do so strictly as per the provisions of the Commercial Courts Act, 2015 and the Delhi High Court (Original Side) Rules, 2018.
3. For the reasons stated in the application, the same is allowed.
4. Accordingly, the application is disposed of.
I.A. 31234/20255. This application under Section 12A of the Commercial Courts Act, 2015 read with Section 151 CPC, has been filed by the Plaintiff seeking exemption from instituting pre-litigation mediation.
6. Having regard to the facts that the present suit contemplates urgent interim relief and in light of the judgement of the Supreme Court in Yamini Manohar v. T.K.D. Keerthi1, exemption from the requirement of pre- institution mediation is granted to the Plaintiff.
7. Accordingly, the application stands disposed of.
I.A. 31235/20258. The present application has been filed under Section 80 of CPC read with Section 151 CPC on behalf of the Plaintiff seeking exemption from issuing advance notice to Defendant Nos. 13 and 14 under Section 80(1) of CPC.
9. In view of the fact that the plaintiff has sought an ex parte ad-interim injunction and Defendant Nos. 13 and 14 are proforma Defendants, the exemption from effecting service of statutory notice upon the Defendant Nos. 13 and 14 is granted.
10. Accordingly, the application stands disposed of.
1(2024) 5 SCC 815 CS(COMM) 1336/2025 Page 2 of 22 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 25/12/2025 at 20:34:33 CS(COMM) 1336/2025
11. The present suit has been filed seeking permanent injunction restraining misappropriation of personality/publicity rights, infringement of copyright, passing off and other ancillary reliefs against the Defendants.
12. Mr. J. Sai Deepak, learned senior counsel for the Plaintiff states that advance service has been affected on all the Defendants, except Defendant No. 1 i.e., Ashok Kumar/John Doe.
13. He states that Defendant Nos. 7 to 12 are identified infringing Defendants.
14. Let the plaint be registered as a suit.
15. Summons be issued to Defendant Nos. 7 to 12 ['infringing Defendants'] through speed post and e-mail, upon filing of process fee. Affidavit of service(s) be filed within one [1] week.
16. Summons shall state that the written statement(s) shall be filed within thirty [30] days. Along with the written statement(s) the Defendants shall also file affidavit(s) of admission/denial of the documents filed by the plaintiff, failing which the written statement(s) shall not be taken on record.
17. The Plaintiff is 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 of admission/denial in respect of the documents filed by the Defendants, failing which the replication(s) shall not be taken on record.
18. It is made clear that any unjustified denial of documents may lead to an order of costs against the concerned party.
19. Any party seeking inspection of documents may do so in accordance with the Delhi High Court (Original Side) Rules, 2018.
CS(COMM) 1336/2025 Page 3 of 22This 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 25/12/2025 at 20:34:33
20. Upon perusal of the plaint, Defendant Nos. 2 to 6, 13 and 14 appear to have been impleaded as 'proforma Defendants' in the suit for removing infringing links and ensuring compliance of the Court's directions. Since they are proforma Defendants, no summons is being issued to the said Defendants. The said Defendants, therefore, do not have to file written statements. However, in case subsequently it is observed that the said Defendants are asserting a position which is adversarial to the Plaintiff in these proceedings, summons will be issued to them.
The directions for compliance qua said proforma Defendants have been issued in I.A. 31232/2025.
21. Defendant No. 11 is Ashok Kumar/John Doe entity. Directions have been issued to the proforma Defendants for furnishing BSI details within three [3] weeks. The Plaintiff is granted liberty file an amended memo of parties with process fee after receiving the BSI2 details, within one [1] week.
22. List before the learned Joint Registrar (J) for completion of service and pleadings, marking of exhibits and admission/denial of documents on 09.02.2026.
23. List before the Court on 12.05.2026.
I.A. 31232/202524. This application under Order XXXIX, Rules 1 and 2 read with Section 151 of CPC has been filed on behalf of the Plaintiff seeking ex-parte ad-interim injunction against the Defendants.
25. Mr. J. Sai Deepak, learned senior counsel for the Plaintiff has set up the case of the Plaintiff as under: -
25.1. The present suit pertains to the misappropriation of the Plaintiff's 2 Basic Subscriber Information CS(COMM) 1336/2025 Page 4 of 22 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 25/12/2025 at 20:34:33 personality rights, including but not limited to his name 'Pawan Kalyan', his images, likeness, persona, which are instantly and solely associated by the general and the relevant public with the Plaintiff. 25.2. The Plaintiff is one of India's most prominent public figures, an acclaimed film actor, producer, choreographer, philanthropist, and a nationally recognized political leader currently serving as the Deputy Chief Minister of the State of Andhra Pradesh.
25.3. Over the course of nearly three [3] decades, the Plaintiff has acted in more than '25' commercially successful films, many of which have attained blockbuster status and remain among the highest-grossing Telugu language films of all time.
25.4. The Plaintiff also undertakes numerous philanthropic, humanitarian, and community-driven initiatives. The Plaintiff's achievements span feature films, performance awards, social welfare contributions, and global recognitions for public service. The details of the same are provided at paragraph no. 19 of the plaint.
25.5. The Plaintiff enjoys an extraordinary digital footprint. He has 4 million followers on Instagram, 6 million followers on X, 1.1 million followers on Facebook and thousands of dedicated fan pages across social media platforms.
25.6. The Plaintiff's persona is distinctive and any unauthorized use of the same by third parties is likely to create confusion and deception amongst the public. The infringing Defendants, without seeking and obtaining consent from the Plaintiff, are making use of his name, image, likeness and persona for their commercial gains.
25.7. The Plaintiff retains proprietary rights and has commercial value CS(COMM) 1336/2025 Page 5 of 22 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 25/12/2025 at 20:34:33 associated with his image, likeness, voice, name, initials, signature styles and public persona.
25.8. The Plaintiff respectfully submits that the attributes of his personality including his name, titles such as 'Konidala Pawan Kalyan', 'Pawan Kalyan', 'Power Star', 'PSPK', 'PK', his likeness, image, photographs, voice, signature style, stature, screen persona, speeches, digital presence and all distinctive elements of his identity enjoy protection under multiple statutory, constitutional and common law frameworks. 25.9. It is stated that the Defendants are encashing upon the enormous goodwill that exists in the Plaintiff's name, image, likeness and persona for their own commercial gain.
26. The Defendants and their infringing activities and/or status as proforma Defendants, as provided by the learned counsel for the Plaintiff, have been specified in the table below: -
Sl. Defendants Defendants Infringing Activities No. Infringing Activities Defendant No. 1-
1. Ashok Kumar / John Doe/Ashok Kumar John Doe ⚫ Online marketplace unauthorizedly selling Defendant No. 2- merchandise like t-shirts, mugs, key chains, etc.
2. Flipkart Internet using the name/image/personality of the Plaintiff.
Private Limited Defendant No. 3- ⚫ Online marketplace unauthorizedly selling T- Amazon Seller shirts, mugs, key chains, etc. using the 3. Services Private name/image/personality of the Plaintiff Limited
4. Defendant No. 4- ⚫ Online marketplace unauthorizedly selling T-
CS(COMM) 1336/2025 Page 6 of 22This 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 25/12/2025 at 20:34:33 Meesho Limited shirts, mugs, key chains, etc. using the name/image/personality of the Plaintiff.
⚫ Applications on Google Play misusing the
personality/features of the Plaintiff with
wallpapers, stickers, name, images etc. of the Plaintiff.
Defendant No. 5- ⚫ Artificial Intelligence generated videos of the 5. Google LLC Plaintiff on 'YouTube', which are disparaging in nature/not in good taste/falsely aligning the Plaintiff with people, products, incidents, etc. ⚫ GIFs and Games listed on Google Play, misusing the image/personality/works of the Plaintiff.
⚫ Instagram account with content which can
influence the political thoughts, establish
association with individuals or different
Defendant No. 6-
6. organizations and impersonating accounts,
Meta Platforms Inc.
deepfakes, manipulated videos, etc. In relation to the plaintiff.
⚫ WhatsApp groups are in name of the Plaintiff. Defendant No. 7- ⚫ Online marketplace/ webpage selling
7. Plan Z Digital unauthorized desk poster having the image and Private Limited name of the Plaintiff.
⚫ Online marketplace manufacturing, marketing,
and selling unauthorized apparel and
Defendant No. 8-
8. merchandise featuring the Plaintiff's image, TFI Yuvatha name, photographs, and persona through online platforms and physical retail outlets.
⚫ Online marketplace selling and facilitating third- Defendant No. 9-
9. party sales of infringing footwear and apparel Saleshedet.click falsely suggesting endorsement or association CS(COMM) 1336/2025 Page 7 of 22 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 25/12/2025 at 20:34:33 with the Plaintiff in his name, images, and likeness.
⚫ A webpage misusing the image and name of the Defendant No. 10- Plaintiff misleading event listings, promotional Hyderabad Events
10. materials, and photographs using the Plaintiff's Industry Private name and image, falsely suggesting association Limited and causing public confusion.
⚫ A webpage misusing enabling unauthorized AI-
generated voice replication and synthetic content Defendant No. 11-
11. using the Plaintiff's name, voice, and speech Sendfame.com patterns, resulting in impersonation and misappropriation of personality rights.
⚫ A webpage facilitating generation of unauthorized prompts to generate AI-created Defendant No. 12-
12. texts, images, and conversational outputs Docsbot.Ai imitating the Plaintiff's identity and persona without authorization.
Defendant No.13- ⚫ Meity is impleaded solely for enforcement and Ministry of implementation of orders; no direct infringing
13. Electronics and activity alleged.
Information Technology Defendant No. 14- ⚫ DOT is impleaded solely for enforcement and
14. Department of implementation of orders; no direct infringing Telecommunications activity alleged.
Submissions on behalf of the Plaintiff
27. Mr. J. Sai Deepak, learned senior counsel for the Plaintiff states that in addition to the infringing Defendant Nos. 7 to 12, there are unidentified individuals/entities, who are engaged in the unauthorized, illegal, and CS(COMM) 1336/2025 Page 8 of 22 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 25/12/2025 at 20:34:33 wrongful exploitation of the Plaintiff's personality rights, publicity rights, privacy rights, and other proprietary attributes. He states since the details of the said individuals/entities is unknown, they have been arrayed as 'Ashok Kumar/John Doe' i.e., Defendant No. 1 herein. Infringement by unknown entities/persons through online marketplaces 27.1. He states that the unknown infringers are using the e-commerce platforms of Defendant No. 2/Flipkart, Defendant No. 3/Amazon, and Defendant No. 4/Meesho to unauthorizedly sell the infringing merchandise [including T-shirts, hoodies, stickers, and fan-merchandise] bearing 'Pawan Kalyan', 'Power Star', PSPK', and other identifiers, which are uniquely associated with the Plaintiff.
27.2. He states that Defendant No. 7 [i.e., Plan Z Digital Private Limited] is an online marketplace/webpage, which is unauthorizedly selling 'desk posters' having the image and name of the Plaintiff. 27.3. He states that Defendant No. 8 [i.e., TFI Yuvatha] is marketing and selling T-shirts featuring the Plaintiff's name, identity, and photographs to create an unauthorized commercial catalogue built around the Plaintiff without any permission or license granted by the Plaintiff. It is stated that Defendant No. 8 operates an online and offline merchandise business through its website https://tfiyuvatha.in/ and retail outlets in Hyderabad. 27.4. He states that Defendant No. 9 [i.e., Saleshedet.click] is an online retail platform under the name 'Online Store', which facilitates the sale of infringing footwear and apparel using unauthorized depictions of the Plaintiff's name, image, likeness, and persona.
Defendant No. 9 is engaged in listing slippers and related products falsely suggesting that they are worn, used, or endorsed by the Plaintiff. That CS(COMM) 1336/2025 Page 9 of 22 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 25/12/2025 at 20:34:33 Defendant No. 9 further allows the sale of such infringing goods by third- party sellers including 'Metro Brands Ltd.', despite having no license, assignment, authorization, or endorsement from the Plaintiff. Infringement by webpages permitting its Artificial Intelligence ['AI'] software to use the Plaintiff's personality attributes 27.5. He states that Defendant No. 11 [i.e., Sendfame.com] through its dedicated page titled 'Pawan Kalyan AI Voice', allows users to recreate the Plaintiff's distinctive speech patterns, tone, and unique vocal identity, thereby misleading the public into believing that the Plaintiff has endorsed, recorded, or participated in such content.
27.6. He states that Defendant No. 12 [i.e., Docsbot.ai] provides systems, which are capable of generating synthetic images, texts, descriptions, and conversational outputs in the Plaintiff's name and likeness, including unauthorized AI generated imitations of the Plaintiff's persona. Infringement by unknown users on the social media platforms 27.7. He states that the unauthorized content involving the Plaintiff's image, manipulated videos via impersonation accounts AI-generated outputs and illegally distributed movie clips is hosted by unknown users on the platforms of Defendant No. 5/Google LLC and Defendant No. 6/Meta.
Infringement through misinformation 27.8. He states that Defendant No. 10 [i.e., Hyderabad Events Industry Private Limited] is engaged in releasing of unauthorized and non-associated events being listed in the Plaintiff's name on its webpage - https://www.hyderabadevents.com/, misleading general public to believe that there is an association between Plaintiff and the said Defendant. 27.9. He states that the acts of the infringing Defendants and the John Doe CS(COMM) 1336/2025 Page 10 of 22 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 25/12/2025 at 20:34:33 entities are illegal, deliberate, malicious, commercially motivated and blatantly violate the Plaintiff's exclusive control over his personality Rights, cause moral injury, humiliate the Plaintiff, mislead the public, and amount to defamation and dilution.
27.10. He states that aggrieved by such unauthorized and illegal acts; the Plaintiff has filed the captioned suit along with the interim injunction application.
28. Learned senior counsel for the Plaintiff states that Defendant No. 11 has already removed the infringing links.
29. Learned counsel appearing on behalf of Defendant Nos. 3 states that the infringing links already stands removed and the KYC details of the infringers have been provided to the Plaintiff.
30. Learned counsel for Defendant No. 4 states that the infringing links have been taken down and the KYC details of the infringer will be provided to the Plaintiff.
Directions
31. This Court has heard the learned counsel for the parties and has perused the record.
32. Upon a perusal of the averments made in the plaint and documents placed on record, there is no doubt that the Plaintiff is a known public figure. Apart from having a distinguished career in south Indian cinema, the Plaintiff is presently serving as the Deputy Chief Minister of the State of Andhra Pradesh. The Plaintiff over the course of three [3] decades in cinema and public life has gained commercial brand value with regard to his name, image, voice and likeness. The Plaintiff has millions of followers across various social media platforms, which shows his reach and influence across CS(COMM) 1336/2025 Page 11 of 22 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 25/12/2025 at 20:34:33 India as well as globally.
33. In view of the law settled in D.M. Entertainment Vs. Baby Gift House3, Anil Kapoor Vs. Simply Life India & Ors.4, and Jaikishan Kaku Bhai Sarf Alias Jackie Shroff Vs. The Peppy store and Ors.5 there can be no dispute that this celebrity status inherently grants the Plaintiff, proprietary rights over his personality and associated attributes.
34. In addition, from the documents on record, it is prima facie evident that Defendant No. 1/John Doe and Defendant Nos. 7 to 9, without the Plaintiff's consent/authorisation are using the Plaintiff's name, likeness, voice, and image for selling merchandise for commercial gains either directly or through e-commerce platforms. Defendant No. 10 is using the name and image of the Plaintiff without his consent for its commercial gains. And, Defendant Nos. 11 and 12 are using the personality attributes of the Plaintiff for the AI software used on their webpages without the consent of the Plaintiff for commercial exploitation.
Such unauthorised use of the Plaintiff's attributes by these infringing Defendants, prima facie, amounts to violation of the Plaintiff's personality rights.
35. The balance of convenience lies in favour of the Plaintiff, and the continuing availability of the infringing content would cause irreparable injury to the Plaintiff. The Plaintiff has therefore, made out a case for ex- parte ad-interim injunction against the infringing Defendants. Directions qua Defendant Nos. 1/John Doe, 2 to 4, and 7 to 12
36. In the meantime, until the next date of hearing, following directions 3 MANU/DE/2043/2010 4 2023 SCC Online Del 6914 [Paragraph Nos. 38 to 40] 5 2024 SCC Online Del 3664.
CS(COMM) 1336/2025 Page 12 of 22This 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 25/12/2025 at 20:34:33 are hereby issued: -
a. Defendant Nos. 7 to 12 and Defendant No. 1/Ashok Kumar, their associates, servants, agents, affiliates, holding companies, assignees, substitutes, representatives, group entities, their subscribers, employees and/ or persons claiming through them or under them and all other persons are restrained from violating the Plaintiff's personality rights by utilizing and/or in any manner directly and/or indirectly, using or exploiting or misappropriating the Plaintiff's personality/ publicity rights by the using the Plaintiff's (a) name i.e., 'Pawan Kalyan', (b) images, (c) likeness, and (d) voice, which are exclusively identifiable with the Plaintiff for any commercial gain by exploiting them in any manner whatsoever without the Plaintiffs consent and/or authorization, through the use of any technology including but not limited to Artificial Intelligence, Generative Artificial Intelligence, Machine Learning, Deepfakes, Morphing, Digital Editing and on any mediums and formats, including but not limited to the physical medium and the virtual medium such as websites.
b. Defendant Nos. 2 to 4 are restrained from selling and/or facilitating sale of merchandise, which infringes the personality rights of the Plaintiff.
i. Defendant No. 2 is directed to take down the infringing links and/or delist the impugned goods sold on their websites, which are infringing personality rights of the Plaintiff and are enlisted in Annexure B, attached to this order, within one [1] week.CS(COMM) 1336/2025 Page 13 of 22
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 25/12/2025 at 20:34:33 ii. In addition, Defendant Nos. 2 and 4 are directed to provide KYC details of the infringers to the Plaintiff, within three [3] weeks from receipt of this order.
iii. Defendant Nos. 3 and 4 have already taken down the infringing URLs [which were provided by the Plaintiff] and/or de-listed impugned goods.
iv. Defendant No. 3 has also provided the KYC details of the infringers to the Plaintiff on 21.12.2025. c. Defendant Nos. 7, 8 and 9 are restrained from selling and/or facilitating sale of merchandise, which infringes the personality rights of the Plaintiff. The said Defendants are also directed to delist the impugned goods sold on their websites, which are infringing personality rights of the Plaintiff and are enlisted in Annexure B attached to this order, within one [1] week. d. Defendant No. 10 is restrained from publishing/uploading any material, which infringes the personality rights of the Plaintiff and is also directed to take down the URLs enlisted in Annexure B attached to this order, within one [1] week.
In case, Defendant No. 10 fails to comply with the said directions, Defendant No. 5/Google will reindex the said URL, within one [1] week thereafter.
e. Defendant Nos. 11 and 12 are restrained from facilitating and enabling creation of AI generated videos, images and conversational outputs, which infringes the personality rights of the Plaintiff. It is noted that Defendant No. 11 has already taken down the infringing links.CS(COMM) 1336/2025 Page 14 of 22
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 25/12/2025 at 20:34:33 Defendant No. 12 is directed to take down the URLs enlisted in Annexure B attached to this order, within one [1] week. In case, Defendant No. 12 fails to comply with the said directions, Defendant No. 5/Google will reindex the said URL, within one [1] week thereafter.
Directions qua unknown users on the social media platforms of Defendant Nos. 5 and 6
37. Mr. J. Sai Deepak, learned counsel for the Plaintiff states that in pursuance to the order dated 12.12.2025 intermediaries have reviewed the infringing links provided by the Plaintiff and have partially acted upon the same. He has handed over a revised list of infringing/offending links as of 22.12.2025, which depicts the status of the steps taken by the intermediaries/concerned Defendants. The said document is titled as Annexure-B, [which has been referred to hereinabove] and has also been attached to this order. He states that however, the Plaintiff continues to have a cause of action against the remaining infringing links.
38. He states that the Plaintiff is not pressing upon URL enlisted at serial nos. 4(iii) and (iv) of Annexure-B, which pertains to the platform of Defendant No. 5.
39. Mr. Aditya Mathur, learned counsel for Defendant No. 5/Google submits that the some of the infringing links [available on Defendant No. 5's platform], which are mentioned in Annexure-B [attached to this order] would fall within the category of parody and satire. In this regard, he relies upon paragraph no. '14' of the judgment titled D.M. Entertainment Vs. Baby Gift House [supra]. He states that with respect to the links at Sr. Nos. 4 (i), (ii) and (v) the facts that these are AI generated images is apparent from the caption under these images and therefore there is no CS(COMM) 1336/2025 Page 15 of 22 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 25/12/2025 at 20:34:33 misrepresentation.
40. Mr. Varun Pathak, learned counsel for Defendant No. 6/Meta submits that the URLs [available on Defendant No. 6's platform], which are mentioned in Annexure-B [attached to this order] are 'fan pages' of the Plaintiff, which have existed for a very long time on the platform. He suggests that instead of taking down the said profiles, the owner(s) of the concerned Instagram profiles may be directed to add a disclaimer on the profile that it is a fan account.
41. In response, learned senior counsel for the Plaintiff states disputes the submissions of Defendant Nos. 5 and 6.
42. Having reviewed the printouts of the active links on the platform of Defendant No. 5 enlisted at Sr. Nos. 4(i), (ii) and (v), this Court notes that the said content is neither derogatory nor obnoxious. It is also prima facie not evident if the uploaders of these links have created the images for commercial gains or recreational purpose. In these facts, this Court deems it appropriate to hear the uploaders of the said links before passing any directions for take down. The rights and contentions of the Plaintiff are left open.
43. With respect to the Instagram profiles [URLs of which are provided in Annexure-B] available on the social media platform of Defendant No. 6, which are still active, the sole objection raised by the Plaintiff is that the said accounts appear to impersonate him. It is not the argument of the Plaintiff that these accounts contain any derogatory content or misinformation. Defendant No. 6 has contended that these are fan accounts, which have existed for a long period. In the plaint6 itself, the Plaintiff itself had relied 6 Paragraph no. 19 and 20 of the plaint CS(COMM) 1336/2025 Page 16 of 22 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 25/12/2025 at 20:34:33 upon the existence of dedicated fan pages on social media platforms as evidence of his celebrity status.
44. This Court is of the considered opinion that subject to the account owner(s) specifically including a disclaimer on the profile description that it is a 'fan account', no further action of take down is required against the said accounts. The account owner(s) shall comply with the said direction within one [1] week, failing which Defendant No. 6 is directed to make the said accounts inactive until they carry out these directions. To ensure compliance of this direction, Defendant No. 6 is directed to communicate this direction to the respective Instagram account owner(s).
45. In addition to the aforesaid directions, Defendant Nos. 5 and 6 will provide BSI and IP login details of the URLs attributed to them, which are enlisted in Annexure-B [attached to this order], within three [3] weeks.
46. Issue Notice.
47. Learned counsels for Defendant Nos. 2, 3, 4, 5 and 6 accepts notice.
48. Notice be issued to Defendant Nos. 7 to 12 [i.e., infringing Defendants] and to Defendant Nos. 13 and 14 [i.e., proforma Defendants] through speed post and e-mail, upon filing of process fee. Affidavit of service(s) be filed within one [1] week.
49. Reply to be filed within four [4] weeks. Rejoinder, if any, be filed within four [4] weeks thereafter.
50. Compliance of Order XXXIX Rule 3 of CPC be done within a period of one [1] week from today. Affidavit of service be filed within one (1) week.
51. List before the learned Joint Registrar (J) on 09.02.2026.
52. List before the Court on 12.05.2026.
CS(COMM) 1336/2025 Page 17 of 22This 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 25/12/2025 at 20:34:33
53. If any website/aggrieved party, which is not primarily an infringing party, is blocked/affected 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, which infringes the personality rights of the Plaintiff and the Court would consider modifying the injunction if the facts and circumstances, so warrant.
54. 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 22, 2025/msh/MG CS(COMM) 1336/2025 Page 18 of 22 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 25/12/2025 at 20:34:33 ANNEXURE-B [LIST OF REVISED INFRINGING/ OFFENDING LINKS AS OF 22.12.2025] S. STATUS NO. DEFENDANTS INFRINGING/ OFFENDING LINKS i. https://www.flipkart.com/tee-gallery-
printed-men-round-neck-white-t-
shirt/p/itm7a2ea3bb66985?pid=TSHGSZ 7TWCQSP7CF&lid=LSTTSHGSZ ii. https://www.flipkart.com/deccan-store-
graphic-print-men-round-neck-white-t-
shirt/p/itmb0065fc9d93e1?pid=TSHFZP Z4YWHGCGZJ&lid=LSTTS iii. https://www.flipkart.com/deccan-store-
printed-men-round-neck-white-t-
shirt/p/itme22fb230f772c?pid=TSHH4C BD5ESGADEC&lid=LSTTSHH iv. https://www.flipkart.com/deccan-store-
printed-men-round-neck-white-t-
shirt/p/itm41c87c84b58fa?pid=TSHH5B RSGRSUHBHF&lid=LSTTSHH5 v. https://www.flipkart.com/deccan-store-
printed-men-round-neck-yellow-t-
shirt/p/itm33ac6da59d812?pid=TSHH6K Flipkart Internet HEEC3FFWXG&lid=LSTTSH
1. Private Limited vi. https://www.flipkart.com/deccan-store-
Not Removed [Defendant No. 2] printed-men-round-neck-white-t-
shirt/p/itmf91c149b9fe53?pid=TSHGSP ZNPGM3M4GD&lid=LSTTSHG vii. https://www.flipkart.com/pawan-kalyan-
wall-poster-print-art-paper-13x19- inches/p/itm543a62ab8f9ca?pid=POSF5 NVM2HDRHYDD&lid=LSTPOS...
viii. https://www.flipkart.com/pawan-kalyan-
poster-multicolor-photo-paper-print-
fine-
art/p/itmf6c52786e813e?pid=POSHE8X YHQ7ARP2C&lid=LST ix. https://www.flipkart.com/pawan-kalyan-
wall-poster-print-art-paper-13x19- inches/p/itmd2047d98d94e6?pid=POSF5 NVMV4QPY5ZE&lid=LSTPOS x. https://www.flipkart.com/pawan-kalyan-
poster-multicolor-photo-paper-print-
fine-
art/p/itm9bf111cfd8865?pid=POSHE8X2 CS(COMM) 1336/2025 Page 19 of 22 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 25/12/2025 at 20:34:33 YRTGP4AV&lid=LSTP xi. https://www.flipkart.com/pawan-kalyan-
poster-multicolor-photo-paper-print-
photographic/p/itm021e71a2b2dcd?pid= POSGDUXWDM8GY7K9&li xii. https://www.flipkart.com/peacockride-
60-cm-pawan-kalyan-self-adhesive-
sticker/p/itmfar9gaymks34y?pid=STIFA R4NJG5KBJRU&lid=LSTSTIFA Amazon Seller All infringing links have been taken down and Services Private
2. KYC details of the infringers have been Limited Removed provided on 21.12.2025 [Defendant No. 3] Meesho Limited All infringing links have been taken down.
3. [Defendant No. 4] However, KYC details of the infringers have not Removed been provided.
Out of 15 links provided, 10 have been removed while the following 5 are still active:
i. https://www.youtube.com/shorts/KDjFfg 7aZzs ii. https://www.youtube.com/shorts/uLtHh Google LLC OgaqRI
4. [Defendant No. 5] iii. https://www.youtube.com/shorts/SwTRJ Partially Removed pumSz0 iv. https://www.youtube.com/shorts/G8vcT N9hNeM v. https://www.youtube.com/shorts/s32isMt AGcs i. http://www.instagram.com/pspk.in_/ ii. https://www.instagram.com/pawankalya Meta Platforms n.konidhela/?igsh=dHZydHIxNW5wY2 Inc. (Formerly Rs Known as iii. https://www.instagram.com/pawankalya
5. Facebook) Not n.konidhela/?igsh=dHZydHIxNW5wY2 [Defendant No. 6] Removed Rs iv. https://www.instagram.com/pawankalya n.k/?igsh=MW04ZzB0dWhlejBwMw%3 D%3D CS(COMM) 1336/2025 Page 20 of 22 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 25/12/2025 at 20:34:33 Plan Z Digital https://fullyfilmy.in/products/pspk-2026-desk-
Not
6. Private Limited calendar?srsltid=AfmBOoqft7AMuexvy2cCvoS Removed [Defendant No. 7] RniXGu-ReFEEM5gGPwW4IxT-WjKKnYJaN i.https://tfiyuvatha.in/products/pawan-
kalyan-oversized-t-shirt-
unisex?_pos=7&_sid=778f56515&_ss=r ii. https://tfiyuvatha.in/products/babu-lake-
babu-t-shirt-kalyan-babu-back-printed-
oversized-
tee?_pos=13&_sid=778f56515&_ss=r iii. https://tfiyuvatha.in/products/babu-lake- TFI Yuvatha
7. babu-kalyan-babu-
[Defendant No. 8] Not Removed hoodie?_pos=12&_sid=778f56515&_ss=r iv. https://tfiyuvatha.in/products/pawan-
kalyan-t-shirt-
printed?_pos=4&_sid=778f56515&_ss=r v. https://tfiyuvatha.in/products/pawan-
kalyan-back-printed-unisex-
hoodie?_pos=3&_sid=778f56515&_ss=r
i. https://saleshedet.click/product_details/8
0689574.html
ii. https://saleshedet.click/product_details/8
Saleshedet.click 0689561.html
(Also known as iii. https://saleshedet.click/product_details/8
'Online Store') 0689573.html
8. Not
iv. https://saleshedet.click/product_details/8
Removed
[Defendant No. 9] 0689566.html
v. https://saleshedet.click/product_details/8
0689562.html
vi. https://saleshedet.click/product_details/8
0689568.html
Hyderabad Events
i. https://www.hyderabadevents.com/event
Industry Private
cat/actors
9. Limited Not
ii. http://www.hyderabadevents.com/pawan
[Defendant No. 10] Removed
-kalyan
CS(COMM) 1336/2025 Page 21 of 22
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 25/12/2025 at 20:34:33 Sendfame.com
10. All infringing links have been taken down. Removed [Defendant No. 11] i. https://docsbot.ai/prompts/creative/pawa Docsbot.Ai n-kalyan-outdoor-image (Uglyrobot LLC) ii. https://docsbot.ai/prompts/creative/powe
11. Not r-star-pawan-kalyan-image-prompt Removed [Defendant No. 12] iii. https://docsbot.ai/prompts/images/pawan
-kalyan-photos5/ CS(COMM) 1336/2025 Page 22 of 22 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 25/12/2025 at 20:34:33