Delhi High Court - Orders
Jiostar India Private Limited vs Https//Iptvworld.In & Ors on 15 September, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 756/2025
JIOSTAR INDIA PRIVATE LIMITED .....Plaintiff
Through: Mr. Yatinder Garg, Ms. Disha
Sharma, Mr. Priyansh Kohli and Ms.
Ishi Singh, Advs.
versus
HTTPS//IPTVWORLD.IN & ORS. .....Defendants
Through: Mr. Shashank Mishra and Mr.
Vaarish K. Sawlani, Adv. for D-6
Ms. Amee Rana, Ms. Sana Banyal
and Mr. Debditya Saha, Advs. for D-
86
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 15.09.2025 I.A. 22885/2025 (seeking impleadment of the necessary defendants)
1. This is an application filed by the plaintiff under Order I Rule 10 Code of Civil Procedure, 1908 ('CPC') seeking impleadment of defendant nos. 21 to 86.
2. At the outset, learned counsel for the applicant/plaintiff states that, though the averments in the application pertaining to the proposed defendant Nos. 21 to 86 are correct, a typographical error has inadvertently crept into prayer clauses (b), (c), and (d).
2.1 He states that on his oral request, the prayer clauses be corrected to read as under:
CS(COMM) 756/2025 Page 1 of 12This 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 18/09/2025 at 21:45:33 "...
b. Implead the Domain name Registrars of the additional associated domain URLs/ UIs, i.e., Defendant Nos. 67 - 84, to the instant suit; c. Implead Binance Holdings Limited as Defendant No. 85; d. Implead Meta Platforms Inc. as Defendant No. 86; "
3. It is noticed that the error is in reference to the defendant number. The same is corrected and has been highlighted in bold. The oral prayer of the plaintiff is accepted and the prayer shall read as above.
4. Learned counsel for the plaintiff submits that the proposed defendant nos. 21 to 66 are additional associated domain/URLs/UIs; proposed defendant nos. 67 to 84 are Domain Name Registrants ('DNRs') of the said additional domains; proposed defendant no. 85 is Binance Holding limited; and proposed defendant no. 86 is Meta Platforms Inc.
5. In view of the averments made in the application, the Court is satisfied that proposed defendant nos. 21 to 66 are necessary parties and defendant nos. 67 to 85 are proper parties for adjudication of the reliefs sought in the present suit; so as to stop the continuing infringing activities by the defendants. Accordingly, the application is allowed and defendant nos. 21 to 86 are hereby impleaded.
6. Amended memo of parties, filed along with this application, be taken on record.
7. Learned counsel for the plaintiff states that he will move an appropriate application for amending the plaint for incorporating necessary averments qua defendant nos. 21 to 86 within a period of one (1) week.
This statement is taken on record.
CS(COMM) 756/2025 Page 2 of 12This 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 18/09/2025 at 21:45:33
8. With the aforesaid directions, the application is disposed of. I.A. 22889/2025 (under Order XXXIX Rules 1 & 2 CPC)
9. This is an application filed by the plaintiff under Order XXXIX Rules 1 and 2 CPC seeking injunction against defendant nos. 21 to 66 from infringing copyright and broadcast reproduction rights of the Plaintiff by unlawfully providing access to the Plaintiff's exclusive content, including live channels and films, without authorization, and seeking directions to defendant nos. 67 to 86 as well as defendant nos. 6, 8 to 18.
10. Learned counsel for the applicant/plaintiff, at the outset, states that typographical errors have crept in the prayer clauses of the captioned application.
10.1 He states that on his oral request, the prayer clauses be corrected. He states that the defendant number has been mentioned incorrectly at prayer clause (ii), (iii), (vii) and (viii) to read as under:
"
i. Pass an order of ex-parte injunction restraining the Defendant Nos.
21 to 66, their owners, partners, proprietors, officers, servants, affiliates, employees, and all others in capacity of principal or agent acting for and on its behalf, or anyone claiming through, by or under it, from in any manner communicating to the public, hosting, storing, reproducing, streaming, broadcasting, re-broadcasting, causing to be seen or heard by public on payment of charge and/or making available for viewing the Plaintiff's Exclusive Content through any app / domains / Rogue Domains, amounting to infringement of the Plaintiff's copyright and broadcast reproduction rights;
ii. Pass an order of injunction directing the Defendant Nos. 67 to 84, its directors, officers, affiliates, servants, employees, and all others in capacity of principal or agent acting for and, on their behalf, or anyone claiming through, by or under it, to suspend the domain name registration of the websites identified at Document 'A';
CS(COMM) 756/2025 Page 3 of 12This 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 18/09/2025 at 21:45:33 iii. Pass an order of injunction directing the Defendant No. 67 to 84, its directors, officers, affiliates, servants, employees, and all others in capacity of principal or agent acting for and, on their behalf, or anyone claiming through, by or under it, to disclose the following information of the Additional Defendant Domains/UIs (Defendant Nos. 21 to 66) as identified at Document 'A':
a) Complete details (such as Name, Address, Email address, Phone Number, IP Address etc.);
b) Mode of payment along with payment details used for registration of domain name by the Registrant.
iv. Pass an order directing Defendant No.6, WhatsApp LLC, their directors, partners, proprietors, officers, affiliates, servants, employees, and all others in capacity of principal or agent acting for and, on their behalf, or anyone claiming through, by or under it, to:
a) suspend the WhatsApp account associated with the number +92 344 7215113 (evidence identified at Document 'D');
b) disclose the Basic Subscriber Information (BSI) report for WhatsApp accounts / groups associated with number +92 3447215113 (evidence identified at Document 'D') v. Pass an order directing the Defendant Nos. 8 to 16, their directors, officers, affiliates, servants, employees, and all others in capacity of principal or agent acting for and on their behalf, or anyone claiming through, by or under it, to block access to the Additional Defendant Domains/UIs (Defendant Nos. 21 - 66) identified by the Plaintiff in the instant suit at Document 'A';
vi. Pass an order of interim injunction Defendant Nos. 17 and 18 to issue a notification calling upon the various internet and telecom service providers registered under it to block access to the various domains / websites/ UIs identified by the Plaintiff in the instant application at Document 'A';
vii. Pass an order of interim injunction directing the Defendant No.85, its directors, officers, affiliates, servants, employees, and all others in capacity of principal or agent acting for and, on their behalf, or anyone claiming through, by or under it, to disclose complete details (such as Name, Address, Email address, Phone Number etc.) of the accounts in which the payment is made by Mr. Komal Thakur, as reflected in Document - 'B';
viii. Pass an order of interim injunction directing the Defendant No.86, its directors, officers, affiliates, servants, employees, and all others CS(COMM) 756/2025 Page 4 of 12 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 18/09/2025 at 21:45:33 in capacity of principal or agent acting for and, on their behalf, or anyone claiming through, by or under it, to suspend the Facebook account identified at Document 'C'; Also, to disclose IP addresses and other associated information provided for registration of this account."
11. It is noticed that the error is in reference to the defendant number. The same is corrected and has been highlighted in bold. The oral prayer of the plaintiff is accepted and the prayer shall read as above.
12. Learned counsel for the plaintiff relies upon the orders dated 29.07.2025 and 12.08.2025 and states that the settlement agreement dated 08.08.2025 was executed with defendant no. 1/Mr. Komal Thakur. 12.1 He states that Mr. Komal Thakur provided the plaintiff with (i) a list of additional server domains, URLs, and UI (ii) details of Defendant No. 1's Binance account; (iii) records of WhatsApp communications with Defendant No. 1 relating to the services rendered; and (iv) details of Defendant No. 1's Facebook page, also used for communications. 12.2 He states that in consonance with the order dated 29.07.2025, the injunction order/directions are also sought against the newly impleaded defendant nos. 21 to 66.
12.3 The plaintiff has also placed on record documents evidencing the use of WhatsApp accounts associated with the number +923447215113. He states that evidence has been filed as Document D to this application. With respect to the Facebook account, the plaintiff states that defendant no. 1 has verified that upon viewing the said Facebook account, details of the aforesaid WhatsApp account are made available to the user for gaining access to the rogue websites, upon payment. He states therefore, the plaintiff seeks suspension of the Facebook account identified at Document C of this CS(COMM) 756/2025 Page 5 of 12 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 18/09/2025 at 21:45:33 application.
13. Issue notice. Learned counsels for defendant no. 6 and defendant no. 86 accepts notice.
14. Issue notice to the remaining defendants through all permissible modes.
15. Having heard the learned counsel for the plaintiff and having perused the documents filed on record and on perusing the orders dated 29.07.2025 and 12.08.2025, this Court is of the view that plaintiff has made out a prima facie case on infringement of its copyrights and broadcast rights. The plaintiff has thus made out a case for grant of an ad-interim injunction against the rogue websites Defendant nos. 21 to 66 as well as for suspension of the WhatsApp account and the Facebook account. The balance of convenience also lies in plaintiff's favour and plaintiff may suffer irreparable harm if the injunction is not granted.
16. Accordingly, till the next date of hearing:
a. Defendant Nos. 21 to 66, their owners, partners, proprietors, officers, servants, affiliates, employees, and all others in capacity of principal or agent acting for and on its behalf, or anyone claiming through, by or under it, are restrained from, in any manner communicating to the public, hosting, storing, reproducing, streaming, broadcasting, re- broadcasting, causing to be seen or heard by public on payment of charge and/or making available for viewing the Plaintiff's Exclusive Content through any app / domains / Rogue Domains, amounting to infringement of the Plaintiff's copyright and broadcast reproduction rights.
b. Defendant Nos. 67 to 84, its directors, officers, affiliates, servants, employees, and all others in capacity of principal or agent acting for CS(COMM) 756/2025 Page 6 of 12 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 18/09/2025 at 21:45:33 and, on their behalf, or anyone claiming through, by or under it, are directed to lock and suspend the domain name registration of the websites identified at Document 'A' annexed with this order; c. Defendant No. 67 to 84, its directors, officers, affiliates, servants, employees, and all others in capacity of principal or agent acting for and, on their behalf, or anyone claiming through, by or under it, are directed to disclose the following information of the Defendant Nos. 21 to 66:
i. Complete details (such as Name, Address, Email address, Phone Number, IP Address etc.);
ii. Mode of payment along with payment details used for registration of domain name by the Registrant.
d. Defendant No.6, WhatsApp LLC, their directors, partners, proprietors, officers, affiliates, servants, employees, and all others in capacity of principal or agent acting for and, on their behalf, or anyone claiming through, by or under it, are directed to:
i. suspend the WhatsApp account associated with the number +92 344 7215113 ii. disclose the Basic Subscriber Information ('BSI') report for WhatsApp accounts/groups associated with number +92 3447215113 e. Defendant Nos. 8 to 16, their directors, officers, affiliates, servants, employees, and all others in capacity of principal or agent acting for and, on their behalf, or anyone claiming through, by or under it, are directed to block access to the Defendant Nos. 21 - 66 identified by the Plaintiff in the instant application at Document 'A' annexed with this order;
f. Defendant Nos. 17 and 18 are directed to issue a notification calling upon the various internet and telecom service providers registered under CS(COMM) 756/2025 Page 7 of 12 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 18/09/2025 at 21:45:33 it to block access to the various domains / websites/ UIs identified by the Plaintiff in the instant application at Document 'A' annexed with this order;
g. Defendant No. 85, its directors, officers, affiliates, servants, employees, and all others in capacity of principal or agent acting for and, on their behalf, or anyone claiming through, by or under it, are directed to disclose complete details (such as Name, Address, Email address, Phone Number etc.) of the accounts in which the payment is made by Mr. Komal Thakur, as reflected in Document - 'B' annexed in the documents filed under the cover index dated 08.09.2025; h. Defendant No. 86, its directors, officers, affiliates, servants, employees, and all others in capacity of principal or agent acting for and, on their behalf, or anyone claiming through, by or under it, are directed to suspend the Facebook account identified at Document 'C' annexed in the documents filed under the cover index dated 08.09.2025; and disclose IP addresses and other associated information provided for registration of this account.
17. Defendant nos. 67 to 86, defendant no. 6, and defendant nos. 8 to 18 are directed to file its compliance report within two (2) weeks from receipt of order.
18. Learned counsel for defendant no. 6 states that BSI details as available, will be provided to the plaintiff.
The said statement is taken on record.
19. The plaintiff, upon receiving the BSI details from defendant nos. 67 to 86, will implead the proprietor within one (1) week. And thereafter, upon steps being taken by the plaintiff, issue notice to defendant nos. 21 to 66 through all modes.
CS(COMM) 756/2025 Page 8 of 12This 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 18/09/2025 at 21:45:33
20. Let the reply to this application be filed by defendant nos. 21 to 66 within a period of four (4) weeks, from receipt of notice.
21. Rejoinder thereto, if any, be filed within a period of four (4) weeks thereafter.
22. Compliance of Order XXXIX Rule 3 of CPC be done within a period of three (3) weeks from today.
23. List before Court on 29.10.2025, date already fixed. CS(COMM) 756/2025
24. List before Court on 29.10.2025, date already fixed.
25. 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 SEPTEMBER 15, 2025/msh/AM CS(COMM) 756/2025 Page 9 of 12 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 18/09/2025 at 21:45:33 DOCUMENT - A Proposed Additional Rogue Server Defendant Domain Name Defendant Domains/URLs/UIs No./ Registrar (DNR) Domains/UIs (Mirror/redirect/alphanumeric Proposed Nos. domain name of the Proposed Defendant Defendant Domains/UIs) DNRs Nos.
21. http://premiumtvs.ae 67. AESERVER
22. http://starshare.fun:80 68. Tucows.com Co.
23. http://starshare.st:8080 69. FlokiNET
24. http://webhop.xyz 70. Dynadot LLC (http://webhop.xyz:8080)
25. http://starshare.me:8080 71. NameCheap, Inc.
26. http://ssoweb.xyz:8080 3. Go Daddy, LLC
27. http://starshare.org:8080 72. Internet Domain Service BS Corp
28. http:/premiumtvs.net:808 71. NameCheap, Inc.
29. http://starshare.me:80 71. NameCheap, Inc.
30. http://opplex.shop:8080 73. Registrar.eu
31. http://opplex.rw:8080 74. LAGOM LIMITED
32. http://etrontv.xyz 70. Dynadot LLC (http://etrontv.xyz:8080) CS(COMM) 756/2025 Page 10 of 12 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 18/09/2025 at 21:45:33
33. http://opplex.to:8080 75. Ascio Technologies, Inc.
34. http://hybridtv.live:8080 71. NameCheap, Inc.
35. http://opplex.ch 76. EPAG Domainservices GmbH
36. http://opplex.st 77. NETIM
37. http://opplex.tv:8080 78. NameSilo, LLC
38. http://xsmarters.top:8080 78. NameSilo, LLC
39. http://opplex.live:8080 78. NameSilo, LLC
40. http://zonflix.vip:8080 78. NameSilo, LLC
41. http://B1G.one 71. NameCheap, Inc.
42. http://B1G.fun 71. NameCheap, Inc.
43. http://b1g.ooo:80 79. Squarespace Domains II LLC
44. http//webo.asia:80 80. IONOS SE
45. tvplusott.one 71. NameCheap, Inc.
46. b1g.us 79. Squarespace Domains II LLC
47. b1g.pw 71. NameCheap, Inc. (http://b1g.pw:80/) 48, djan.club 71. NameCheap, Inc.
49. mynxg.top 81. PDR Ltd.
50. yell.hyria-ottl.me - -
CS(COMM) 756/2025 Page 11 of 12This 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 18/09/2025 at 21:45:33
51. godzilla.gtistreams.net 71. NameCheap, Inc.
52. srv.b1gplayer.net 80. IONOS SE
53. cot.igsuae.xyz 3. Go Daddy, LLC (http://cot.igsuae.xyz:80/)
54. cp.hum4k.online 71. NameCheap, Inc.
55. biscl63dy8da.hyria-ott1.me 71. NameCheap, Inc.
56. http://star4k.one:8080 70. Dynadot Inc
57. http:// 45.12.3.196:8080 82. Virtual Systems LLC
58. http://afpanel.one:8080 70. Dynadot Inc
59. https://bostv.asia:8443 4. Hosting Concepts B.V. d/b/a Registrar.eu
60. https://bostv.vip:8443 70. Dynadot Inc
61. http://bostv.uk:8080 83. Cloudflare, Inc.
62. bsgpt- 84. Sarek Oy xic2ndwrbw.mylogin.cc
63. starshare.org:2096 72. Internet Domain Service BS Corp
64. pennys.b1g.one 71. NameCheap, Inc.
65. bostv.one:2087 70. Dynadot Inc
66. xpanel.live 70. Dynadot Inc CS(COMM) 756/2025 Page 12 of 12 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 18/09/2025 at 21:45:33