Mr Akira Desai Alias Akira Nandan vs Sambhawaami Studios Llp & Ors on 23 January, 2026

[Cites 6, Cited by 0]

Delhi High Court - Orders

Mr Akira Desai Alias Akira Nandan vs Sambhawaami Studios Llp & Ors on 23 January, 2026

Bench: Tushar Rao Gedela

              $~29
              *         IN THE HIGH COURT OF DELHI AT NEW DELHI
              +         CS(COMM) 68/2026
                        MR AKIRA DESAI ALIAS AKIRA NANDAN                                                         .....Plaintiff
                                                      Through:            Mr. J. Sai Deepak, Sr. Adv. with Mr.
                                                                          Himanshu Deora, Mr. Rahul Mehta,
                                                                          Mr.Arpit Choudhary, Mr. Kunal
                                                                          Mehta, Ms. Anupriya Alok and Mr.
                                                                          Sanat Saswadkar, Advs.
                                                      versus
                        SAMBHAWAAMI STUDIOS LLP & ORS.             .....Defendants
                                     Through: Mr. Aditya Gupta and Ms.Vani
                                              Kaushik, Advs. for D-2
                                              Mr. Varun Pathak, Mr. Yash
                                              Karunakaran     and     Ms.    Prasidhi
                                              Agrawal, Advs. for D-3
                        CORAM:
                        HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                     ORDER

% 23.01.2026 I.A. 2009/2026 (Exemption)

1. This is an application filed on behalf of the plaintiff under section 151 of the Code of Civil Procedure, 1908 ("CPC") for exemption from filing clear copies of dim documents.

2. The clear and typed/translated copies of the documents with proper margins of the dim annexures be filed within four weeks with an advance copy to the defendants.

3. Accordingly, the application stands disposed of. I.A. 2005/2026 (Additional Documents)

4. The present application has been filed on behalf of the plaintiff under Order XI Rule 1(4) of the CPC as applicable to Commercial Suits under the Commercial Courts Act, 2015 ("CC Act") seeking leave to place on record CS (COMM) 68/2026 Page 1 of 27 This is a digitally signed order.

5. The plaintiff is permitted to file additional documents in accordance with the provisions of the CC Act and the Delhi High Court (Original Side) Rules, 2018.

6. Accordingly, the application stands disposed of. I.A. 2006/2026 (Exemption from Pre-Institution Mediation)

7. This is an application filed by the plaintiff seeking exemption from instituting Pre-Litigation Mediation under Section 12A of the CC Act.

8. As the present matter contemplates urgent interim relief, in light of the judgment of the Supreme Court in Yamini Manohar v. T.K.D. Keerthi:

(2024) 5 SCC 815, exemption from the requirement of Pre-Institution Mediation is granted.

9. The application stands disposed of.

I.A. 2007/2026 (Exemption from Advance Notice)

10. This is an application filed by the Plaintiffs under Section 151 of the CPC, seeking exemption from advance service to the defendant nos. 5 and 6.

11. For the reasons stated therein, the application is allowed.

12. Accordingly, the application stands disposed of. I.A. 2008/2026 (Extension of time to file Court Fees)

13. The present application has been filed by the Plaintiffs under Section 149 of the CPC, seeking exemption from payment of Court Fees at the time of the filing of the Suit.

14. Considering the submissions made in the present application, time of ten days is granted to deposit the Court Fees.

15. The application stands disposed of.

I.A. 2004/2026 (Stay)

16. The plaintiff, Mr. Akira Desai (alias Akira Nandan) is aged 21 years CS (COMM) 68/2026 Page 2 of 27 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 26/01/2026 at 20:40:24 and is a student residing in Caladia, The Botanika, Gachibowli, K.V. Rangareddi, Telangana. The plaintiff claims to be belonging to the illustrious Konidala family which is stated to be one of the influential families in Telugu Entertainment Industry. Plaintiff's father is a renowned, well-known and a popular film actor and is presently the deputy Chief Minister of the State of Andhra Pradesh. Plaintiff's mother is an acclaimed actress, director and producer. On account of the lineage and popularity in the entertainment industry, the plaintiff claims to have developed a distinct, recognizable, independent public persona, goodwill and reputation. Plaintiff claims that his name, image, likeness, voice and identity enjoys a substantial public recognition and carries significant reputational and commercial value which renders the plaintiff susceptible to unlawful exploitation.

17. Plaintiff claims that the present suit has been preferred on account of violation of his rights to privacy, unlawful exploitation and misappropriation of the plaintiff's distinct identity "Akira Nandan" / "Akira Desai". Plaintiff claims that defendant no.1 has created and posted on YouTube, a full movie of around one hour, allegedly claiming to be the world's first global AI movie that features the plaintiff in the lead role without his authorisation/ permission clearly violating his right to privacy as also his personality rights containing complete attributes of the plaintiff's persona, image, photograph with such accuracy as to synthetically create the AI avatar of the plaintiff in the movie. Plaintiff also claims that the AI morphing content portraying fabricated intimate/romantic scenes involving the plaintiff without any authorisation has already had, and has the potential to irreparably damage his name, image, goodwill and reputation resulting from the infringement of the copyright of his personality.

18. This unauthorised and unlawful exploitation, misuse and creation of the CS (COMM) 68/2026 Page 3 of 27 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 26/01/2026 at 20:40:24 morphed content involving the plaintiff's personality has caused extreme confusion and deception among the public; created a false impression of association, affiliation, consent or endorsement of the plaintiff and also resulting in continuing harm to the plaintiff's image, personality, dignity, privacy, reputation and goodwill. It is stated that the alleged misuse of AI and deep fake technology also violates his personality rights, moral rights, publicity rights and right to privacy as well as breach of copyright recognised under law. It is also claimed that the said infringement also attempts to defraud the innocent members of the public.

19. On account of the lineage and his own versatility, plaintiff claims that from a very young age he had synonyms "KONIDALA KID", "POWER STAR KID" "RISING STAR KID AKIRA" and widely recognised as a "PSPK STAR KID" in the popular industry discourse. Certain virtual images of the plaintiff over news and social media have been illustrated in para 12 of the plaint. The same is extracted hereinbelow:-

SL.No. IMAGE DESCRIPTION 1 The Image has been uploaded by Smt. Renu Desai (Plaintiff's Mother and acclaimed Producer and Director of the Telugu and Marathi Cinemas) on her personal Instagram Source: Renu Desai Instagram Handle showing the Plaintiff performing some Handle. martial arts skills with sticks following his father "Power Star Pawan Kalyan" footsteps, who is excellently skilled and expert in martial arts and holds black belt in karate. 2 The Allu-Konidela family is having a memorable Sankranti celebration in Bangalore in 2024. Upasana Konidela, Ram Charan's wife, shared a video clip of Source: etimes.in/Jan 16,2024, Akira Nandan showcasing his musical 16:55 IST. Available at: prowess on the piano. Akira's piano skills https://timesofindia.indiatime were praised, and he had previously s.com/entertainment/telugu/m played the piano in a movie. ovies/news/akiranandanspiano-

performance-at-megafamilys-

sankranti-

bash/articleshow/106899089 CS (COMM) 68/2026 Page 4 of 27 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 26/01/2026 at 20:40:24 3 The Image shows the Telugu star Pawan Kalyan's son Akira Nandan (Plaintiff) has released another blockbuster song's piano cover version, after recently Source: IANS / Jun 17, 2022, demonstrating his musical talent by 14:04 IST. Available at: playing 'Dosti' on the piano. https://timesofindia.indiatime s.com/entertainment/telugu/m ovies/news/cover-ofhrudayama-

from-major-bypawan-

kalyans-son-akiragoesviral/ articleshow/92277119.c ms

20. Plaintiff also asserts that in early life he made an on screen appearance in a Cameo role in a film "ISHQ WALA LOVE" which is stated to have been originally produced in Marathi language and later dubbed in Telugu language. The plaintiff is stated to be an accomplished piano player and his creative aptitude was recognised when he received the "Best Creative Music Talent Award (2022-22)" at IBDP-2 level. Plaintiff also states to have contributed to the telugu film "OG" in the music department apart from involving himself extensively in social activities and participating in Blood donation drives and community oriented activities. Plaintiff also operates a music focused digital platform "thechordfather" on YouTube which garnered approximately 90,400 subscribers and over 14 published videos and more than 2.6 lakh cumulative views. Plaintiff claims to be trained in martial arts and kick boxing.

21. Plaintiff claims that his name "Akira Nandan" was chosen by his mother, where the name "Akira" was inspired by legendary Japanese film maker Akira Kurosava and the name Akira Nandan is not arbitrary but carries cultural, artistic and creative significance and has come to be uniquely associated with the plaintiff in the mind of public. In para 19 of the plaint, the plaintiff has attempted to demonstrate the goodwill, reputation, inherited fame, lineage and public recognition cumulatively gathered by his family CS (COMM) 68/2026 Page 5 of 27 This is a digitally signed order.

                SL            RELATIONSHIP                                   NAME                          PROFESSION
               No.
                 1                     Father                           Pawan Kalyan                      Actor, Politician
                 2                     Mother                             Renu Desai                      Actress, Director
                 3                      Uncle                       Chiranjeevi Actor,                    Actor, Politician
                                                                           Politician
                 4                      Uncle                          Nagendra Babu                       Actor, Producer
                                                                          (Nagababu)
                 5                     Cousin                            Ram Charan                        Actor, Producer
                 6                     Cousin                              Varun Tej                           Varun Tej
                 7                     Cousin                          Sai Dharam Tej                              Actor
                 8                     Cousin                       Niharika Konidela                            Actress,
                                                                                                                Producer

22. The family tree of the plaintiff's family is also extracted hereinbelow:-

23. The defendant no.1, created, published and circulated the impugned AI movie titled "AI LOVE STORY" and hosted on the YouTube platform which appears to have attracted 1,109,255 views for the version in Telugu language and 24354 for the English language, and growing by the minute. In para 8 of CS (COMM) 68/2026 Page 6 of 27 This is a digitally signed order.

a) Creation, generation, and circulation of AI-generated deepfakes or synthetic content using the Plaintiff's face, voice, likeness, or identity;

b) Creation and circulation of AI-morphed content depicting the Plaintiff in fabricated intimate/romantic scenes and the use of impersonation accounts to solicit monetary donations in the Plaintiff's name.

c) Operation and maintenance of fake profiles, impersonation accounts, and misleading social media pages falsely purporting to represent, be associated with, or be endorsed by the Plaintiff to gain commercial benefits out of these profiles based on the views, likes and followers earned in Plaintiff's name.

d) Misrepresentation of the brand and merchandise being associated with the Plaintiff's usage via; name, image, photographs, style and likeness;

e) Deployment of image generation tools, datasets, or AI models trained on, derived from, or utilizing the Plaintiff's photographs, likeness, or visual attributes;

f) Creation, publication, and dissemination of morphed, altered, manipulated, images and visual content involving the Plaintiff;

g) Circulation of false, misleading, deceptive, or fabricated communications, messages, or representations using or impersonating the Plaintiff's identity; and

h) Such circulation constitutes an unlawful intrusion into the Plaintiff's private sphere and amounts to a grave violation of the Plaintiff's right to privacy, dignity, and personal autonomy, as protected under law.

i) Commercial exploitation of the Plaintiff's photographs, visual depictions, action poses, distinctive appearance, and overall persona for unlawful gain.

24. In respect of defendant no.1, the plaintiff has, in para 34 delineated the CS (COMM) 68/2026 Page 7 of 27 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 26/01/2026 at 20:40:24 illegal infringing activities which are said to have caused irreparable harm to the plaintiff's reputation, privacy, dignity, commercial interest, stature and proprietary rights. Plaintiff claims that the infringing activities of defendant no.1 are traceable from its official website https://sambhawaamistudios.com/. Plaintiff claims that all the infringing acts enumerated in para 36 are without any authorisation or permission. Some of the URLs and extracts of the infringing material are detailed and depicted in para 36. The plaintiff has also annexed alongwith the plaint, Document A, inter alia, providing the list of URLs and websites on which the said infringing AI movie and other materials including those purported to have been uploaded by the fans on facebook etc. The list of infringing URLs and websites are appended to this Order as Annexure-A.

25. The aforesaid infringing, unlawful and unauthorised acts of the defendant no.1 and other defendants are claimed to have constituted direct damage to the plaintiffs privacy and dignity. It is stated that the circulation and hosting of the said content on digital platforms including YouTube and other social media intermediaries violates the privacy of the plaintiffs. Below are some of the extracts of infringing materials:-

CS (COMM) 68/2026 Page 8 of 27

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 26/01/2026 at 20:40:24

26. Mr. Jai Sai Deepak, learned senior counsel after having adverted to contents of the plaint and images depicting the claim of the plaintiff and the infringing acts of the defendants, particularly defendant no.1, invites attention to certain images filed alongwith the documents predicated whereon he submits that the law as developed by this Court in the judgment rendered in CS OS 893/2002 titled "DM Entertainment Pvt. Ltd. vs Baby Gift House and ors" decided on 29.04.2010, clearly recognised the rights of individuals like the plaintiff and lays down the proposition that such infringement of copyright in respect of the plaintiff's persona is well recognised and protected under the law. He states that the popularity and the distinct image and personality of the plaintiff has been unauthorisedly used to generate a movie by using AI tools and by morphing images, which constitute infringement of the plaintiff's copyright over his own name, image, personality and other distinctive virtues. He also submits that in similar circumstances a coordinate Bench of this Court in CS COMM 1392/2025 titled "Ranganathan Madhawan vs. G Filmz Studioz and Others", had passed an ad interim injunction order granting similar reliefs as prayed for by the plaintiff in the injunction application. Learned senior counsel drew attention to certain relevant paragraphs of the said interim order dated 22.12.2025 passed by the coordinate Bench. He states that the images which have been placed on record CS (COMM) 68/2026 Page 9 of 27 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 26/01/2026 at 20:40:24 are very disturbing, more so those which are using the name of the plaintiff on websites such as KETTO which is a crowd funding platform wherein there is a plausible and possible misuse of the name of the plaintiff for illegal and unlawful financial benefits. The said facebook post is extracted hereinbelow:-

27. Predicated on the above, Mr. Sai Deepak, learned senior counsel states that though the law in respect of recognising such rights as a common law right as raised in the present plaint, are at the stage of infancy, yet, keeping in view the gravity and the lurking dangers of unexceptionable magnitude of exploitation, particularly the AI generated and morphed images of well recognised personalities like the plaintiff, if unchecked, would be an insurmountable but impending disaster apart from infringement of the provisions of the Copyright Act, 1957. He thus prays that ex parte ad interim injunction of the nature sought in prayers (a), (b) and (c) of the present application be passed forthwith against all the defendants. He also prays that defendant nos.7 & 8 be also directed to take stringent action against such unscrupulous and blatant infringers so as to send strong signal to such CS (COMM) 68/2026 Page 10 of 27 This is a digitally signed order.

28. Having perused the application as also the documents and consequent submission of Mr. Jai Sai Deepak, learned senior counsel, this Court is inclined to grant ex parte ad interim injunction for the following reasons.

29. The need to protect individuals like the plaintiff to the present case stems from the erudite judgment of this Court authored by his Lordship S. Ravinder Bhat, J as he then was, in DM Entertainment (Supra) particularly para 13, 14 and 15 which read thus:-

"13. To avail the right against the infringement of right to publicity, the plaintiff must be "identifiable" from defendant's unauthorized use. In the instant case, the evidence on record very well establishes the primary requirement. As a secondary consideration, it is necessary to show that the use must be sufficient, adequate or substantial to identify that the defendant is alleged to have appropriated the persona or some of its essential attributes. The right of publicity protects against the unauthorized appropriation of an individual's very persona which would result in unearned commercial gain to another. In the present instance, the commercial use of an individual's identity is intended to increase the sales of product by fusing the celebrity's identity with the product and thereby the defendants were selling those dolls, on the basis of publicity value or goodwill in the artist's persona into the product i.e. doll. In Ali v. Playgirl Inc. 447 F Supp 723, it was observed that;

The distinctive aspect of the common law right of publicity is that it recognizes the commercial value of the picture or representation of a prominent person or reputation or performer, and protects his proprietary interest in the profitability of his public reputation.

A similar view is echoed in Onassis v. Christian Dior - New York Inc. 472 NYS 2d 261;

No one is free to trade on another's name or appearance and claim immunity because what he is using is similar to but not identical with the original.

14. The right of publicity can, in a jurisprudential sense, be located with the individual's right and autonomy to permit or not permit the commercial exploitation of his likeness or some attributes of his personality. However, a word of caution has to be expressed here. In a free and democratic society, where every individual's right to free speech is assured, the over emphasis on a famous person's publicity rights can tend to chill the exercise of such invaluable democratic right. Thus, for instance, caricature, lampooning, CS (COMM) 68/2026 Page 11 of 27 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 26/01/2026 at 20:40:24 parodies and the like, which may tend to highlight some aspects of the individual's personality traits, may not constitute infringement of such individual's right to publicity. If it were held otherwise, an entire genre of expression would be unavailable to the general public. Such caricature, lampooning or parody may be expressed in a variety of ways, i.e. cartoons in newspapers, mime, theatre, even films, songs etc. Such forms of expression cannot be held to amount to commercial exploitation, per se; if the individual is of the view that the form of expression defames him or disparages him, the remedy of damages for libel, or slander, as the case may be, would then, is available to him.

15. An individual claiming false endorsement must prove that the use of the identity likely misled consumers into believing the concerned personality endorsed the product at issue. In this case, it has seen that the use of Mr. Mehndi's persona for the purpose of capitalizing upon his name by using its conjunction with the commercial product is not proper or legitimate; it amounts to a clear dilution of uniqueness of such personality and gives rise to a false belief that, plaintiff has either licensed or the Defendants have some connection with them (i.e. the plaintiff or the artist), to use its exclusive right to market images of the artist."

30. A coordinate Bench of this Court in CS COMM 1392/2025; Ranganathan Madhawan vs. G Filmz Studioz and Others, vide the order dated 22.12.2025 in similar circumstances granted ex parte ad interim injunction based on the law settled in DM Entertainment (supra).

31. Upon overall appreciation of the facts of the case, prima facie, it appears that the plaintiff is a prominent personality belonging to a highly reputed family in the entertainment industry in the State of Andhra Pradesh. The plaintiff, though young, appears to have a large fan following which indicates his popularity in the public as also in the entertainment industry. Having regard to the fact that he appeared in a movie and also claims to have contributed to music in the Telugu Film "OG", it can be presumed at this stage that he has a noticeable presence in the entertainment industry, though at infancy. The very act of deploying AI tools to create a movie with the plaintiff in the lead role, itself is a testament to his distinctive image and persona. It also appears that there is every likelihood of exploitation of his CS (COMM) 68/2026 Page 12 of 27 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 26/01/2026 at 20:40:24 name, image, picture, personality, voice etc. The images placed on record manifestly depict the vulnerability the plaintiff faces in the hands of purported infringers like defendant no.1. Apart from that, another image at page 93 of the documents, which show the plaintiff embracing a young girl who stated to be only 14 years and a daughter of a famous personality, depict a serious and a dangerous trend of exploitation of innocent personalities for possible unlawful financial gains too. According to Mr. Jai Sai Deepak, learned senior counsel this image too is AI generated. If that is so, the gravity and the seriousness with which this Court should approach such an infringer has to be underscored and in case such images are attributable to defendant no.1 or such other persons who are associated as John Doe/Ashok Kumar, a strict and stringent message ought to be sent.

32. Since the suit is at a nascent stage, the aforesaid observations are only prima facie. Ergo, this Court is of the prima facie view that the plaintiff has a strong case and having regard to the material placed on record the balance of convenience, as of now, is tilted in favour of plaintiff. The irreparable injury and loss that the plaintiff may suffer, if no restraint orders are passed, would be irreparable inasmuch as, a dent to the personality and the very image of the plaintiff, can neither be measured in monetary terms nor be resurrected conveniently. Thus, the plaintiff is entitled to ex parte ad interim in following terms:

a. Defendants, their partners, associated/affiliated companies and entities, subsidiaries, holding companies, directors, distributors, or proprietors, as the case may be, its principals, employees, agents, associates, servants, assignees, substitutes, representatives and all persons acting for or through them, are restrained from creating, publishing, uploading, sharing, transmitting, communicating to the CS (COMM) 68/2026 Page 13 of 27 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 26/01/2026 at 20:40:24 public and/or disseminating, the Impugned AI-generated cinematographic film titled "AI LOVE STORY (Telugu) 4K"

(available in Telugu and English languages), or any content related thereof, and / or in any manner whatsoever, using or exploiting or misappropriating the Plaintiff's personality traits and/ or imitating of any facet of the Plaintiff's personality (such as name, image, likeness, persona, voice, and identity), on its website (https://sambhawaamistudios.com/) or on any public/online platforms in any manner whatsoever, through the use of any technology, including but not limited to Artificial Intelligence, Generative artificial Intelligence, Machine Learning, Deepfakes, and on any mediums and format, including but not limited to the physical medium, the virtual medium such as websites, Metaverse, social media, mobile apps, etc., and are directed forthwith to take down the links identified in Annexure - A attached to this order. b. Defendants (including John Does), and/or anyone acting on their behalf are retrained from violating the plaintiff's personality / publicity rights by utilizing in any manner and/or directly and/or indirectly, using or exploiting or misappropriating any facets of the plaintiff's personality traits, including but not limited to:

(i) his name "Akira", "Akira Nandan", "Akira Desai", "or any variant,

(ii) his photographs, images, likeness,

(iii) visuals,

(iv) his voice and speech patterns (including AI-generated versions),

(v) his mannerisms, gestures, signature poses, CS (COMM) 68/2026 Page 14 of 27 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 26/01/2026 at 20:40:24

(vi) his performances, characters, dialogues,

(vii) any other attributes of his persona which are exclusively identifiable with him,

(viii) any deepfake, morphed, superimposed, or manipulated content, for any commercial and/or personal gain and/or otherwise by exploiting them in any manner whatsoever without the plaintiff's consent and/or authorization, through the use of any technology including but not limited to Artificial Intelligence, Generative Artificial Intelligence, Machine Learning, Deepfakes, and on any mediums and formats, including but not limited to the physical medium, the virtual medium such as websites, Metaverse, social media, mobile apps, or otherwise, without the Plaintiff's express consent;

c. Defendants (including John Does), and/or anyone acting on their behalf are restrained from violating the plaintiff's right to privacy by modifying, distorting, reproducing, creating or utilizing and/or in any manner directly and/or indirectly, using or exploiting or misappropriating the plaintiff's personality traits and/or imitating any facet of the plaintiff's personality (such as name, photograph, image, persona, signature, voice, likeness, etc.) in any manner, directly and/or indirectly that results in distortion, mutilation that is prejudicial to the plaintiff's reputation through the use of any technology including but not limited to Artificial Intelligence, Generative Artificial Intelligence, Machine Learning, Deepfakes, and on any mediums and formats, including but not limited to the physical medium, the virtual medium such as websites, Metaverse, CS (COMM) 68/2026 Page 15 of 27 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 26/01/2026 at 20:40:24 social media, mobile apps, etc. d. Defendant no.3/Meta is directed to inform the user of the infringing URLs enlisted in Annexure-A attached to this order qua direction for take down in 72 hours, in case the user fails to take down the content, the defendant no.3 will take down the said content. In addition, it shall provide BSI details and IP login details of the account owner to the plaintiff, within three weeks.

33. Mr. Aditya Gupta appearing on behalf of defendant no.2 submits that defendant no.2 would comply with the orders passed by this Court including blocking of the sites which are depicted in document A annexed at page 93 of the paperbook.

34. Mr. Varun Pathak, learned counsel appearing on behalf of defendant no.3 also reiterates the sentiments expressed by Mr. Aditya Gupta, and submits that D-3 would comply with orders that may be passed.

35. Apart from the aforesaid orders which have been passed today so far as this aspect is concerned, this Court would request Mr. Sai Deepak, learned senior counsel, Mr. Pathak and Mr. Gupta learned counsel for the defendant nos.2 and 3 respectively, to assist this Court in formulating appropriate procedure to be followed while passing orders on such grievances.

36. Issue Notice.

37. Let reply to this application be filed by the defendants within 4 weeks from service.

38. Rejoinder thereto, if any, be filed within a period of two weeks thereafter.

39. List before the Joint Registrar (Judicial) for completion of service and pleadings on 23.03.2026.

40. List before this Court on 05.02.2026. High on board.

CS (COMM) 68/2026 Page 16 of 27

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 26/01/2026 at 20:40:24

41. Compliance of Order XXXIX Rule 3 of CPC shall be carried out within a week.

CS(COMM) 68/2026

42. Let the Plaint be registered as a Suit.

43. Issue Summons. Let the Summons be served to the Defendant(s) through all permissible modes upon filing of the Process Fee.

44. The Summons shall state that the Written Statement(s) shall be filed by the Defendant(s) within 30 days from the date of the receipt of Summons. Along with the Written Statement(s), the Defendant(s) shall also file an Affidavit of Admission / Denial of the documents of the Plaintiff(s), without which the Written Statement(s) shall not be taken on record.

45. Liberty is granted to the Plaintiff(s) to file Replication(s), if any, within 30 days from the receipt of the Written Statement(s). Along with the Replication(s) filed by the Plaintiff(s), an Affidavit of Admission / Denial of the documents of Defendant(s) be filed by the Plaintiff(s), without which the Replication(s) shall not be taken on record.

46. 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.

47. If any of the Parties wish to seek inspection of any documents, the same shall be sought and given within the prescribed timelines.

48. List before the learned Joint Registrar on 23.03.2026 for completion of service and pleadings.

49. List before this Court on 05.02.2026. High on board.

TUSHAR RAO GEDELA, J JANUARY 23, 2026/rl CS (COMM) 68/2026 Page 17 of 27 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 26/01/2026 at 20:40:24 ANNEXURE-A LIST OF VIOLATING/INFRINGINGLINKS AND THEIR DESCRIPTION[Status as on 22.01.2026] Name of the Infringing/ Current Defendant's S. N. Description Violating Link's Status (Platforms) Full-Length AI Generated Defendant DeepFakeMovie(Telugu Dubbed) called No. 1 https://www.youtube.com/w "AI LOVE STORY | World's First Video has (Sambhawaa 1. atch?v=2hZ4IhPs3Lw&t=23 Global AI Movie | Sci-Fi Romance | been made mi Studio's 31s Space Thriller | 2025," available on private LLP) YouTube (Def. No. 2's Platform). The said film has 1,109,494 views.

Full-length AI-generated film titled "AI https://www.youtube.com/w LOVE STORY (English Dubbed) | Video has

2. atch?v=_nox- Space Thriller | 2025," with been made AYWprQ&t=910s approximately 24,335 views. private Full-Length AI Generated DeepFakeMovie trailer (Motion Pictures) Video has https://www.youtube.com/w called "AI LOVE STORY | World's

3. been made atch?v=9bZknfENJTs First Global AI Movie, 2025" has 581 private views.