Delhi High Court - Orders
Warner Bros. Entertainment Inc. & Ors vs Moviesmod.Bet & Ors on 30 August, 2024
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 738/2024
WARNER BROS. ENTERTAINMENT INC. & ORS. .....Plaintiffs
Through: Mr. Saikrishna Rajagopal, Ms.
Suhasini Raina, Ms. Anjali
Agrawal, Ms. Mehr Sidhu, Ms.
Priyanka Jaiswal, Advocates.
Versus
MOVIESMOD.BET & ORS. .....Defendants
Through: None.
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 30.08.2024
I.A. 37866/2024-Exp
1. Exemption allowed, subject to all just exceptions.
2. The applications stand disposed of. I.A. 37867/2024-Exp. from issuing notice to D-55 and D-56
3. This is an application seeking exemption from serving notice under Section 80 CPC to exempt the plaintiff from issuing notice to the defendant No.55, Department of Telecommunications (DoT) and defendant No.56, the Ministry of Electronics and Information Technology (MEITY) under Section 80 of the Code of Civil Procedure, 1908, as the relief being claimed against the said defendants is limited to ensure compliance of any orders of this Hon'ble Court in favour of the plaintiffs.
4. Exemption is granted.
5. The application stands disposed of.
CS(COMM) 738/2024 Page 1 of 18This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/09/2024 at 20:49:52 I.A. 37868/2024-Exp from filing documents in separate volumes
6. Exemption allowed, subject to all just exceptions.
7. The application stands disposed of. I.A. 37869/2024-Addl.doc.
8. The plaintiffs seek time of thirty days to file additional documents.
9. The plaintiffs will be at liberty to file additional documents within thirty days, albeit, strictly as per the provisions of the Commercial Courts Act, 2015 and Delhi High Court (Original Side) Rules, 2018.
10. Accordingly, the present application is disposed of. CS(COMM) 738/2024
11. Let the plaint be registered as a suit.
12. Upon filing of the process fee, issue summons of the suit to the defendants through all permissible modes returnable before the Joint Registrar on 28.11.2024.
13. The summons shall state that the written statement(s) be filed by the defendants within a period of thirty days from the date of the receipt of the summons. Written statement(s) be filed by the defendants along with affidavit(s) of admission/ denial of documents of the plaintiffs, without which the written statement(s) shall not be taken on record.
14. Replication(s) thereto, if any, be filed by the plaintiffs within a period of fifteen days from the date of receipt of written statement(s). The said replication(s), if any, shall be accompanied by with affidavit(s) of admission/ denial of documents filed by the defendants, without which the replication(s) shall not be taken on record within the aforesaid period of fifteen days.
15. If any of the parties wish to seek inspection of any document(s), the CS(COMM) 738/2024 Page 2 of 18 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/09/2024 at 20:49:52 same shall be sought and given within the requisite timelines.
16. List before the Joint Registrar for completion of pleadings on 28.11.2024. It is made clear that if any party unjustifiably denies any document(s), then it would be liable to be burdened with costs.
17. List before the Court on 13.01.2025. I.A. 37865/2024-Stay
18. The plaintiff seeks temporary injunction restraining the defendant Nos.1-45 from hosting, streaming, reproducing, distributing, making available to the public and/ or communicating to the public, or facilitating the same, on their websites, through the internet in any manner whatsoever, any cinematograph work/ content/ programme/ show to which the plaintiffs have a copyright and to block access to the defendant Nos.1- 45 websites identified by the plaintiffs in the instant suit.
19. As per the pleadings of the plaintiff and after hearing arguments of the learned counsel, the following emerge:-
19.1. The plaintiffs namely, Warner Bros. Entertainment Inc., Columbia Pictures Industries, Inc., Disney Enterprises, Inc., Netflix US, LLC, SBS Co. Ltd., SLL Joongagng Co. Ltd. and CJ ENM Co. Ltd., are all owners of content. Plaintiffs claim to be leading global entertainment companies engaged in the business of creation, production, and distribution of motion pictures/ cinematograph films.
19.2. The works created by plaintiffs include sound recordings accompanied with visuals, and qualify as cinematograph film under Section 2(f) of the Copyright Act, 1957 ['the Act'] and, therefore, are entitled to protection by virtue of Section 13(1) read with Sections 13(2) and (5) of the Act.CS(COMM) 738/2024 Page 3 of 18
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/09/2024 at 20:49:53 19.3. The content in question, in this suit is cinematograph films ['plaintiffs' works'], an illustrative list of which included in the plaint are extracted as under:-
Studio Film Year
Warner Friends 1994-2004
Warner Suicide Squad 2016
Warner Mob Psycho 2016
Warner The Conjuring 2 2016
Warner Wonder Woman 2017
Warner A Star Is Born 2018
Warner Aquaman 2018
Warner Batman 2022
Columbia This is the End 2013
Columbia Miracles from Heaven 2016
Columbia Ghostbusters: Afterlife 2021
Columbia Spider-Man: No Way Home 2021
Disney Finding Dory 2016
Disney The Jungle Book 2016
Disney Mulan 2020
Disney Encanto 2021
Netflix Stranger Things - Season 1 2016
Netflix Stranger Things - Season 2 2017
Netflix Ibiza 2018
Netflix Stranger Things - Season 3 2019
Netflix Triple Frontier 2019
Netflix Ghost Stories 2020
Netflix Stranger Things- Season 4 2022
SBS Running Man 2010
SBS Romantic Doctor, Teacher Kim 2016
SBS The Fiery Priest 2019
SBS The Penthouse: War in Life 2020
SBS Taxi Driver 2021
SBS Business Proposal 2022
SBS Revenant 2023
SLL Sky Castle 2018
SLL The World of the Married 2020
SLL Reborn Rich 2022
CS(COMM) 738/2024 Page 4 of 18
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/09/2024 at 20:49:53 SLL Doctor Cha 2023 CJ ENM Grandpas Over Flowers 2013 CJ ENM Ode to My Father 2014 CJ ENM Veteran 2015 CJ ENM I Can See Your Voice 2015 CJ ENM Guardian: The Lonely and Great 2016 God CJ ENM Crash Landing on You 2019 CJ ENM Parasite 2019 CJ ENM Vincenzo 2021 19.4. The plaintiffs, therefore, claim to have exclusive rights under Section 14(d) read with Section 17 of the Act. 19.5. Grievance of plaintiffs is against defendant nos.1-45 who are hosting and operating the respective domain names/websites ['infringing domains/ websites'] tabulated by plaintiffs are extracted as under:-
Defendant Nos. Domain Name
01 moviesmod.bet; moviesmod.win; and moviesmod.band
02 vegamovies.nu; vegamovies.nz; vegamovies.tw; and
vegamovies.to
03 fmoviesto.cc
04 animeflix.website
05 animixplay.st; animixplay.best; and
animixplay.funanimixplayer.top
06 onlykdrama.sbs
07 watchsomuch.to; and watchsomuch.se
08 animerulz.pro; and animerulz.to
09 starflix.in
10 animeTMdubbers.net
11 kdramasmaza.com
12 24baze.com
CS(COMM) 738/2024 Page 5 of 18
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/09/2024 at 20:49:53 13 animesuge.to 14 popcorntimeonline.xyz 15 dramanice.la 16 myasiantv.ac; myasiantv.ru; and myasiantv.tv 17 onetouchtv.co 18 starflixdrama.com 19 1flix.to 20 movieshd.watch 21 hdtodayz.to 22 winnoise.com 23 anix.vc; anixtv.to 24 1hd.to 25 9anime.com.pl 26 thenollyverse.com 27 draplay.info; draplay2.pro; and asianhd1.net 28 katmoviehd.fyi; katmoviehd.foo 29 6movies.stream 30 anicrush.to 31 animefox.in 32 binge.lol; binged.in; and binged.live 33 hydrahd.com 34 nites.is 35 vxanime.com 36 kissasiantv.cx 37 kshow123.tv 38 newasiantv.pro 39 asianc.sh 40 runasian.net CS(COMM) 738/2024 Page 6 of 18 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/09/2024 at 20:49:53 41 kissasian.lu 42 theflixertv.to 43 braflix.ru 44 gostream.to 45 1tamilblasters.mov; and 1tamilblasters.link 19.6. Further, these infringing domains/ websites are carrying and disseminating content, consisting of plaintiffs' copyrighted works, without any license or authorization. More than twenty of plaintiffs' works are being unauthorisedly made available by defendant nos.1-45. Further, legal notices were sent to these infringing domains/ websites operated by defendants to take down infringing content. However, none of them have responded to the said legal notices.
19.7. Further, defendant nos.46 to 54 are various Internet Service Providers ['ISPs'] available domestically in India who provide access to internet in India. They control access to internet and are in a position to ensure that access to these infringing websites is not available. 19.8. Defendant no.55 is DoT, while defendant no.56 is MeitY, which form part of the Government of India and are the overall Regulators of the internet environment in the country. They have been called upon for the purpose of ensuring that the ISPs are in compliance with any directions which may be passed by this Court.
19.9. Defendant no.57 has been arrayed as "Ashok Kumar" which is a generic name to include all those who, in the future, may be discovered to be using the plaintiffs' content.
20. The present is a classic case exhibiting the evolution of "hydra-
CS(COMM) 738/2024 Page 7 of 18This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/09/2024 at 20:49:55 headed" DNRs/ websites for streaming, reproducing, distributing, making available to the public and/ or communicating to the public any copyrighted content without appropriate licensing, where ownership of copyright is undisputed, the broad parameters to deal such issues were set out by this Court, in UTV Software Communication Ltd. And Ors. vs. 1337X.to and Ors., 2019:DHC:2047 which were "... ...required to be considered for determining, whether the website complained of is a FIOL/ Rogue Website... ..." as under:-
i. "whether the primary purpose of the website is to commit or facilitate copyright infringement;
ii. the flagrancy of the infringement, or the flagrancy of the facilitation of the infringement;
iii. Whether the detail of the registrant is masked and no personal or traceable detail is available either of the Registrant or of the user. iv. Whether there is silence or inaction by such website after receipt of take down notices pertaining to copyright infringement. v. Whether the online location makes available or contains directories, indexes or categories of the means to infringe, or facilitate an infringement of, copyright;
vi. Whether the owner or operator of the online location demonstrates a disregard for copyright generally; vii. Whether access to the online location has been disabled by orders from any court of another country or territory on the ground of or related to copyright infringement;
viii. whether the website contains guides or instructions to circumvent measures, or any order of any court, that disables access to the website on the ground of or related to copyright infringement;
ix. the volume of traffic at or frequency of access to the website; and
x. Any other relevant matter."
21. Technology, certainly has its (ill)effects, which can be (mis)utilized if there is no proper channelisation. It may be a 'boon' for one, but if it is without any right, it can (soon) prove to be a 'bane' as well. The use of the contents of the plaintiffs by the defendants on multiple websites in the present case, without any of the said defendants having any right, title and/ CS(COMM) 738/2024 Page 8 of 18 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/09/2024 at 20:49:55 or interest, much less having obtained any authority, permission, sanction, clearance to do so from any of the plaintiffs, are certainly a 'bane' which calls for some remedial order(s).
22. The mushrooming of the defendants like the present types and that too by blatant and utter slavish activities with ulterior purpose(s), cannot be allowed to continue and calls upon for grant of an order of ex parte ad interim injunction against them by this Court, both not only qua the present but also qua the future, more so, since the plaintiffs do not know what beholds for them in future causing them to be helpless despite having an order of a Court of Law in their favour. The present is a situation where the defendants herein are like a sapling with very few branches and will soon grow into a big tree with many branches and deep roots. The defendants, as also anyone like them, need to be stopped as earliest as possible and they are required to abide by any such order passed by a Court of Law, both in the present as also in the future, which being binding upon them, has to be followed and adhered by them in letter and spirit.
23. As per the case set up by the plaintiff, the defendants are in flagrant infringement/ facilitation of infringement as is evident from the vast volume of content available on its websites, the systematic, organised and intentional nature of the infringement, and the regularity and consistency with which content is updated/uploaded on the websites. The defendants are also attempting to mask their websites' registration/ contact details which make it virtually impossible to locate the operators of most of the defendants' websites and extremely difficult to contact the operators of these websites to demand seizure of this infringing conduct.
CS(COMM) 738/2024 Page 9 of 18This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/09/2024 at 20:49:55
24. Further, the defendants' silence/ inaction to notices demonstrates the hydra-headed nature of these rogue websites, which even if blocked, multiply and resurface as alphanumeric or mirror websites. Moreover, the defendants' websites provide directories, indexes and categories for hyperlinks to copyrighted content located on a host/ server, where the end user can stream/ download the content. Thereby, defendants' websites provide a means of locating sources for content to be directly downloaded from a cloud storage site, hence, facilitating infringement.
25. Lastly, the defendants' general disregard for copyright is evident from the fact that the defendants websites tout that they provide content from third party websites which they are supposed to know, are not authorized to distribute copyright materials of the plaintiffs or other rights holders, also from the fact that latest content of the plaintiffs is regularly and consistently made available on majority of the defendants websites.
26. The plaintiff today is asking for a dynamic injunction, which recently has also been considered in Interim Application (Lodging) No.10257 of 2023 titled "Applause Entertainment Private Limited vs. Meta Platforms Inc. and others" wherein the Bombay High Court, while dealing with clips of the audio-visual content of the webseries, copyright whereof were held by the plaintiff therein, has granted an ex parte ad interim injunction of the same nature.
27. Similarly, this Court in Universal City Studios LLC. and Ors. vs. Dotmovies.baby and Ors. [2023:DHC:5842] has also recently, while considering similar issues, after noting the necessity and change, granted an ex parte ad interim injunction and held as under:-
"20. ... ... To keep pace with the dynamic nature of the infringement CS(COMM) 738/2024 Page 10 of 18 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/09/2024 at 20:49:56 that is undertaken by hydra-headed websites, this Court has deemed it appropriate to issue this 'Dynamic+ injunction' to protect copyrighted works as soon as they are created, to ensure that no irreparable loss is caused to the authors and owners of copyrighted works, as there is an imminent possibility of works being uploaded on rogue websites or their newer versions immediately upon the films/shows/series etc. The Plaintiffs are permitted to implead any mirror/redirect/alphanumeric variations of the websites identified in the suit as Defendants Nos. 1 to 16 including those websites which are associated with the Defendants Nos. 1 to 16, either based on the name, branding, identity or even source of content, by filing an application for impleadment under Order I Rule 10 CPC in the event such websites merely provide new means of accessing the same primary infringing websites that have been injuncted. ... ..."
28. For the afore-going reasons, especially as set out in paragraph nos.23 to 25 hereinabove as also the legal position qua grant of dynamic injunction in suits of the present nature, the plaintiffs have been able to make out a prima facie case with the balance of convenience for grant of an ad interim ex-parte injunction as also for dynamic injunction in their favour and against the defendants. In case the defendants are not restrained by way of an ad interim ex-parte injunction, there is a likelihood of the plaintiffs suffering irreparable harm, loss, injury and prejudice which cannot be compensated for in terms of money.
29. Accordingly, keeping in mind the existing position of law as also since this Court has taken note of the changing times coupled with the changing technology to keep pace, till the next date of hearing:
29.1. Defendant nos.1 to 45 including 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 communicating to the public in any manner i.e. by hosting, storing, reproducing, CS(COMM) 738/2024 Page 11 of 18 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/09/2024 at 20:49:56 streaming, broadcasting, re-broadcasting, causing to be seen or heard by public on payment of charge and/or making available for viewing plaintiffs' content through their websites including those listed in Annexure A, attached to this order. 29.2. Defendant nos.46 to 54 (ISPs) are directed to block access to the infringing websites tabulated in Annexure A within 48 hours of receipt of this order.
29.3. Defendant nos.55 and 56 (DoT and MeitY) shall take steps to ensure that ISPs comply with the directions issued above, through appropriate communications and notices sent to the said ISPs, including other ISPs which are registered with them. 29.4. Lastly, 'Dynamic+ injunction' is granted to the plaintiffs to protect their copyrighted works as soon as they are infringed/ created, in order to ensure no irreparable loss is caused to the owners of copyrighted works. Consequently, the plaintiffs are permitted to implead any mirror/redirect/alphanumeric variations of the websites, as given in Annexure A, including those websites which are associated with them, either based on the name, branding, identity or even source of content, by making an appropriate application for impleadment.
30. Upon filing of process fee, issue notice to the defendants through all permissible modes including through email returnable before the Joint Registrar on 28.11.2024.
31. Reply be filed within eight weeks with advance copy to counsel for plaintiffs. Rejoinder thereto, if any, be filed on or before the next date of hearing.
CS(COMM) 738/2024 Page 12 of 18This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/09/2024 at 20:49:58
32. The provisions of Order XXXIX Rule 3 CPC be complied within one week.
33. List before the Court on 13.01.2025.
SAURABH BANERJEE, J AUGUST 30, 2024/akr CS(COMM) 738/2024 Page 13 of 18 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/09/2024 at 20:49:58 Annexure A List of defendants as per the plaint:
S. No. Domain Name URL IP Address Defendant No. 1 1. moviesmod.bet https://moviesmod.bet 172.67.188.82 2. 172.67.201.249 moviesmod.win https://moviesmod.win 104.21.42.62 3. https://moviesmod.band/ 104.21.32.135 moviesmod.band 172.67.152.75 Defendant No. 2 4. 172.67.171.168 vegamovies.nu https://vegamovies.nu 104.21.55.159 5. 104.21.45.226 vegamovies.nz https://vegamovies.nz 172.67.219.173 6. 172.67.135.105 vegamovies.tw http://vegamovies.tw 104.21.6.224 7. 104.21.1.231 vegamovies.to http://vegamovies.to 172.67.152.143 Defendant No. 3 8. fmoviesto.cc 104.21.234.98 https://fmoviesto.cc/ 104.21.234.99 Defendant No. 4 9. animeflix.website https://animeflix.website 104.199.204.141 Defendant No. 5 104.21.1.133 10. animixplay.st https://animixplay.st 172.67.129.78 11. 104.21.15.217 animixplay.best https://animixplay.best 172.67.164.130 104.21.91.205 12. animixplay.fun https://animixplay.fun 172.67.179.89 13. 104.21.70.227 animixplayer.top https://animixplayer.top 172.67.140.41 Defendant No. 6 14. onlykdrama.sbs https://onlykdrama.sbs/ 188.114.96.2 CS(COMM) 738/2024 Page 14 of 18 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/09/2024 at 20:49:59 188.114.97.2 Defendant No. 7
15. 104.21.55.24 watchsomuch.to https://watchsomuch.to 172.67.144.34
16. https://watchsomuch.se 104.21.88.143 watchsomuch.se 172.67.182.96 Defendant No. 8
17. 104.21.47.247 animerulz.pro https://animerulz.pro 172.67.174.214
18. 104.21.19.156 animerulz.to http://animerulz.to 172.67.186.205 Defendant No. 9
19. starflix.in https://starflix.in 103.163.247.98 Defendant No. 10
20. animeTMdubbers.net https://animeTMdubbers.net 142.251.16.121 Defendant No. 11 188.114.96.2
21. kdramasmaza.com https://kdramasmaza.com/ 188.114.97.2 Defendant No. 12
22. https://download.24baze.co 24baze.com 104.21.16.200 m Defendant No. 13
23. animesuge.to 172.64.108.25 https://animesuge.to 172.64.109.25 Defendant No. 14
24. popcorntimeonline.xy https://popcorntimeonline.x 104.21.92.197 z yz 172.67.197.93 Defendant No. 15
25. dramanice.la 104.21.67.145 https://dramanice.la/ 172.67.177.87 Defendant No. 16 104.26.4.93
26. myasiantv.ac https://myasiantv.ac/ 104.26.5.93 172.67.73.22 CS(COMM) 738/2024 Page 15 of 18 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/09/2024 at 20:49:59
27. 188.114.96.2 myasiantv.ru https://w1.myasiantv.ru/ 188.114.97.2
28. https://www13.myasiantv.tv 188.114.96.0 myasiantv.tv / 188.114.97.0 Defendant No. 17
29. onetouchtv.co 104.21.5.43 https://onetouchtv.co 172.67.132.243 Defendant No. 18
30. 188.114.96.2 starflixdrama.com https://starflixdrama.com/ 188.114.97.2 Defendant No. 19
31. 1flix.to 104.21.5.50 https://1flix.to/ 172.67.132.251 Defendant No. 20
32. 104.21.42.172 movieshd.watch https://movieshd.watch 172.67.206.207 Defendant No. 21 104.21.74.225
33. hdtodayz.to https://hdtodayz.to/ 172.67.164.13 Defendant No. 22 winnoise.com 104.21.28.76
34. https://winnoise.com/ 172.67.144.225 Defendant No. 23
35. anix.vc https://anix.vc 104.21.32.84
36. anixtv.to https://anixtv.to 104.21.27.168 Defendant No. 24
37. 1hd.to 104.21.65.16 https://1hd.to/ 172.67.139.69 Defendant No. 25
38. 9anime.com.pl https://9anime.com.pl 172.67.144.128 Defendant No. 26
39. thenollyverse.com https://www.thenollyverse.c 104.21.24.42 om Defendant No. 27 188.114.96.2
40. draplay.info https://draplay.info/ 188.114.97.2
41. draplay2.pro https://draplay2.pro/ 188.114.96.2 CS(COMM) 738/2024 Page 16 of 18 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/09/2024 at 20:50:00 188.114.97.2
42. 104.21.9.118 asianhd1.net https://asianhd1.net/ 172.67.189.61 Defendant No. 28
43. 172.67.143.13 katmoviehd.fyi https://katmoviehd.fyi 104.21.79.92
44. 172.67.131.48 katmoviehd.foo https://katmoviehd.foo 104.21.3.208 Defendant No. 29
45. 6movies.stream 104.21.22.150 https://6movies.stream 172.67.205.88 Defendant No. 30
46. anicrush.to 104.21.71.65 https://anicrush.to 172.67.143.183 Defendant No. 31
47. animefox.in 104.21.73.123 https://animefox.in 172.67.190.6 Defendant No. 32 https://binged.lol 104.21.33.224
48. binge.lol 172.67.151.22 https://binged.in 104.21.40.228
49. binged.in 172.67.157.144 104.21.20.12
50. https://binged.live binged.live 172.67.190.197 Defendant No. 33
51. hydrahd.com https://hydrahd.com 104.21.64.103 Defendant No. 34
52. nites.is https://w1.nites.is 79.124.78.248 Defendant No. 35
53. vxanime.com 104.21.17.86 https://vxanime.com 172.67.175.99 Defendant No. 36 104.26.14.2
54. kissasiantv.cx https://kissasiantv.cx 104.26.15.2 172.67.75.226 Defendant No. 37
55. kshow123.tv https://kshow123.tv/ 188.114.96.2 CS(COMM) 738/2024 Page 17 of 18 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/09/2024 at 20:50:02 188.114.97.2 Defendant No. 38 https://www2.newasiantv.pr 188.114.96.2
56. newasiantv.pro o/ 188.114.97.2 Defendant No. 39 104.26.10.121
57. asianc.sh https://asianc.sh/ 104.26.11.121 172.67.69.240 Defendant No. 40 104.26.6.4
58. runasian.net https://runasian.net/ 104.26.7.4 172.67.74.124 Defendant No. 41
59. kissasian.lu 188.114.96.2 https://kissasian.lu 188.114.97.2 Defendant No. 42
60. 104.21.76.15 theflixertv.to https://theflixertv.to/ 172.67.185.15 Defendant No. 43 104.26.2.82
61. braflix.ru 104.26.3.82 https://www.braflix.ru/ 172.67.72.132 Defendant No. 44
62. gostream.to 104.31.16.8 https://gostream.to/ 104.31.16.121 Defendant No.45
63. 104.21.68.88 1tamilblasters.mov https://1tamilblasters.mov 172.67.192.127
64. 104.21.19.85 1tamilblasters.link https://1tamilblasters.link 172.67.185.175 CS(COMM) 738/2024 Page 18 of 18 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/09/2024 at 20:50:04