Delhi High Court - Orders
Kumar Sanu Bhattacharjee vs Jammable Limited & Ors on 13 October, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1097/2025 & I.A. 25443-25447/2025
KUMAR SANU BHATTACHARJEE .....Plaintiff
Through: Ms. Sana Raees Khan, Ms. Shikha
Sachdeva, Ms. Kriti Rathi, and Ms.
Annie Jacob, Advs.
versus
JAMMABLE LIMITED & ORS. .....Defendants
Through: Mr. Varun Pathak, Mr. Yash
Karunakaran and Mr. Debditya Saha,
Advs. for D-7
Ms. Aishwarya Kane and Ms. Vani
Kaushik, Advs. for 20
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 13.10.2025
1. The present suit has been filed for permanent and mandatory injunction restraining infringement of copyright, misappropriation of personality/publicity rights, dilution, passing off, unfair competition, damages/rendition of accounts of profits and delivery up.
2. At the outset, learned counsel for the plaintiff clarifies that defendant no. 3 has taken down the impugned URL/s after being served with the advance paper-book.
3. Learned counsel for the defendant nos. 6, 7 and 20 have entered appearance on advance service.
4. Learned counsel appearing on behalf of defendant no. 20 states that Page 1 of 3 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 13/10/2025 at 23:34:27 the relief sought in this suit against defendant no. 6 can be complied by defendant no. 20 itself, and defendant no. 6 may be deleted from the array of parties.
5. She states that the plaintiff has handed over a list of infringing URLs and she seeks time to review these infringing URLs.
6. Learned counsel appearing on behalf of defendant no. 7 states that he represents the social media platforms of Facebook and Instagram. He, as well, submits that the URLs handed over by the plaintiff will be reviewed and he seeks time to revert back.
7. Learned counsel for the plaintiff clarifies that in the plaint at paragraph nos. 41 and 42 vis-à-vis defendant no. 7, four social media accounts have been mentioned, however, in the list handed over during the course of hearing, the plaintiff is only seeking for take down of specific URLs uploaded on these accounts.
8. She further clarifies that in the plaint at paragraph 40, details of infringing YouTube channels have been mentioned, however, during the course of hearing, the list of specific URLs uploaded on these channels have been provided to the counsel for defendant no. 20 for taking down the said URLs.
9. She states that plaintiff would be satisfied that if the specific URLs are taken down by defendant nos. 7 and 20.
10. In view of the submissions made by the plaintiff that the impugned URLs on the social media platforms of defendant nos. 7 and 20 contain morphed videos of the plaintiff and/or use of profane language against the plaintiff; defendant nos. 7 and 20 are directed to review the said URLs and take appropriate action against the said URLs in accordance with the Page 2 of 3 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 13/10/2025 at 23:34:27 Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021 as well as its own policy.
Learned counsel for defendant nos. 7 and 20 will revert with the action taken with respect to the identified URLs and in respect of the URLs which are not actioned, appropriate directions will be issued on the next date of hearing.
11. The plaintiff is directed to provide a tabular representation of the defendants and the relief sought against each the said defendants and provide the table to the Court master on 14.10.2025.
12. List on 15.10.2025 in supplementary list.
13. 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 OCTOBER 13, 2025/hp/IB Page 3 of 3 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 13/10/2025 at 23:34:27