Delhi High Court - Orders
Pi Investment Advisory Llp & Anr vs Registrant Of Premjiex.Com & Ors on 18 August, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 846/2025 & I.A. 19993/2025
PI INVESTMENT ADVISORY LLP & ANR. .....Plaintiffs
Through: Mr, Anuj Berry with Ms. Anusha
Ramesh, Ms. Gauri Pasricha & Ms.
Nitya Jain, Advs.
versus
REGISTRANT OF PREMJIEX.COM & ORS. .....Defendants
Through: Mr. Varun Pathak, Adv. for D-4
(through VC).
Ms. Swati Agarwal with Mr.
Shashank Mishra, Ms. Shivika
Mattooa & Ms. Rithika Mathur,
Advs. for D-5.
Mr. Gaurav Barathi, SPC with Mr.
Rishav Dubey, Ms. Srika Selvam &
Mr. Harsh Gupta, Advs. for D-6 & 7.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 18.08.2025 I.A. 19994/2025
1. This is an application under Section 149 of the Code of Civil Procedure, 1908 ['CPC'], filed by the Plaintiffs seeking 4 weeks' time for filing of the Court fees.
2. Learned counsel for the Plaintiffs states that Court fee certificate has since been deposited with the Registry and the prayer sought in the application has become infructuous.
3. Accordingly, the application stands disposed of.
CS(COMM) 846/2025 Page 1 of 17This 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 19/08/2025 at 22:43:28 I.A. 19995/2025
4. This is an application seeking leave to file additional documents under Order XI Rule 1(4) of CPC [as amended by the Commercial Courts Act, 2015 ('Act of 2015)] read with Section 151 CPC.
5. The Plaintiffs, if they wish to file additional documents will file the same within thirty (30) days from today, and it shall do so strictly as per the provisions of the Act of 2015 and the Delhi High Court (Original Side) Rules, 2018 ['DHC Rules'].
6. For the reasons stated in the application, the same is allowed.
7. Accordingly, the application is disposed of.
I.A. 19996/20258. This is an application under Section 12A of the Commercial Courts Act, 2015 read with Section 151 CPC, filed by the Plaintiffs seeking exemption from instituting pre-litigation mediation.
9. 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.
10. Accordingly, the application stands disposed of.
I.A. 19997/202511. This is an application under Section 80 and Section 151 of CPC seeking exemption from giving an advance notice to defendant nos. 6 and 7.
12. Mr. Gaurav Barathi, SPC has entered appearance for Defendant Nos. 6 and 7. He states that he has no objection to the exemption being allowed.
13. For the reasons stated in the application, and considering the fact that 1 (2024) 5 SCC 815 CS(COMM) 846/2025 Page 2 of 17 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 19/08/2025 at 22:43:28 the said defendants have been impleaded to secure compliance of the directions, the same is allowed.
CS(COMM) 846/2025
14. Let the plaint be registered as a suit.
15. Issue summons.
16. Summons be issued to Defendant Nos. 1, 2, 3, 8, 10 and 12 by all permissible modes on filing of process fee. Affidavit of service be filed within two (2) weeks.
17. Summons to Defendant Nos. 9, 11, 13 and 14 will be issued after the necessary details have been given by the respective banks [i.e., Defendant Nos. 15, 16, 18 and 19] qua the said entities.
18. The summons shall indicate that the written statements must be filed within thirty (30) days from the date of receipt of the summons. The Defendants shall also file affidavits of admission/denial of the documents filed by the Plaintiffs, failing which the written statements shall not be taken on record.
19. The Plaintiffs are at liberty to file replications thereto within thirty (30) days after filing of the written statements. The replications shall be accompanied by affidavits of admission/denial in respect of the documents filed by Defendants, failing which the replications shall not be taken on record.
20. The parties shall file all original documents in support of their respective claims along with their respective pleadings. In case parties are placing reliance on a document, which is not in their power and possession, its detail and source shall be mentioned in the list of reliance, which shall also be filed with the pleadings.
CS(COMM) 846/2025 Page 3 of 17This 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 19/08/2025 at 22:43:28
21. It is made clear that any unjustified denial of documents may lead to an order of costs against the concerned party.
22. Any party seeking inspection of documents may do so in accordance with the Delhi High Court (Original Side) Rules, 2018.
23. Mr. Varun Pathak, learned counsel on behalf of Defendant No. 4; Ms. Swati Agarwal, learned counsel on behalf of Defendant No. 5; and Mr. Gaurav Barathi, learned counsel on behalf of Defendant Nos. 6 and 7, accept summons. They confirm the receipt of the suit paper-book and waive the right of formal service of summons.
Since, Defendant Nos. 4 to 7 have been impleaded for seeking compliance of the interim order, no direction is being issued to the said Defendants for filing written statement.
24. Issuance of Summons to Defendant Nos. 15 to 19 is deferred at this stage.
25. Defendant No. 20 is an unknown entity. The Plaintiffs are granted liberty to sue the said as Ashok Kumar. However, no summons are being issued to the said entity at this stage.
26. List before the learned Joint Registrar (J) for completion of service and pleadings, marking of exhibits and admission/denial of documents on 24.09.2025.
27. List before the Court on 06.02.2026.
I.A. 19993/202528. This is an application under Order XXXIX Rules 1 and 2 CPC seeking ex-parte ad-interim injunction against Defendant Nos. 1, 2 and 20 [unknown entity]. The Plaintiffs is also seeking reliefs vis-a-vis Defendant Nos. 8 to 14.
CS(COMM) 846/2025 Page 4 of 17This 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 19/08/2025 at 22:43:28
29. The present suit has been filed seeking a decree of permanent and dynamic injunction restraining Defendant Nos. 1, 2 and 20 from accessing or operating the fake domain name/website/App using the Plaintiffs' name in any manner, and from dishonestly and illegally cheating the public of India.
30. The case set up by the Plaintiff in the plaint may be summarized as under: -
30.1. Plaintiff No. 1 - was established in 2021 and its primary purpose is to manage the investment of Premji Invest group entities through long-term investments across a diverse range of asset classes. Plaintiff No. 2 is a part of the Plaintiffs' group of entities and is the registered proprietor of the trademarks PREMJI INVEST [wordmark] and [logo mark] in India [collectively referred to as 'PI Marks'], which are used by Plaintiff No. 1. The said mark is a combination of the globally renowned "PREMJI"
family name, which is exclusively associated with Mr. Azim Hasham Premji and his business, and the word "INVEST", which denotes the nature of their services. The details of registered trademarks of the Plaintiffs are provided at paragraph no. 30 of the plaint.
30.2. Plaintiff No. 1 maintains a website at the domain name:
https://in.premjiinvest.com/ ['Original Website'], which prominently displays the PI Marks, as well as a detailed description of Plaintiff No. 1's, key investments and holdings, and its achievements.
Plaintiff No.1's original artistic works, including Plaintiff No. 1's logo, the unique content and layout of their Original Website and the photographs of their management personnel are original works in which CS(COMM) 846/2025 Page 5 of 17 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 19/08/2025 at 22:43:28 copyright subsists under the Copyright Act, 1957. Plaintiff No. 1 is the exclusive owners of the copyright in the said works. The screenshots of the Original Website of Plaintiff No. 1 are inserted at paragraph no. 29 of the plaint.
Over a period of time, the Plaintiffs also created various unique and distinctive artistic works containing the leading and essential feature of the PI Marks, viz. the name 'Premji', such as the Premji Invest Logo . Plaintiff No. 2 is also the copyright owner of the artistic work in the Premji Invest Logo [hereinafter collectively, "Plaintiffs Copyrights"], under the provisions of the Copyright Act, 1957. 30.3. Plaintiff No. 1 also operates a professional profile on LinkedIn, which also displays the PI Marks. The said profile can be accessed herein below:
https://www.linkedin.com/company/premjiinvest/?originalSubdomain=in. 30.4. It is Plaintiff No.1's consistent policy to 'not' provide any investment advisory services to the general public and the Plaintiffs do 'not' use social media platforms like WhatsApp, Facebook, or Instagram to solicit investments, provide stock tips, or communicate with the public for advisory purposes. Furthermore, the Plaintiffs do 'not' have any mobile application available to the public for trading or investment services. 30.5. However, Plaintiff No. 1 has discovered that various unknown individuals including Defendant Nos. 1, 2 and 20 ['perpetrators'] have been engaging in a deliberate, ongoing and sophisticated scheme to fraudulently misrepresent themselves as Plaintiff No. 1 and members of its senior management to members of the general public in India in order to illegally invite investments and then siphon off the funds of the general public. These CS(COMM) 846/2025 Page 6 of 17 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 19/08/2025 at 22:43:28 perpetrators approach unsuspecting members of the public and trick them into parting with money by using the PI Marks, to create an association with the Plaintiffs, as a part of a fraudulent impersonation scheme. 30.6. These funds are being received into multiple bank accounts across India, operated by entities i.e., Defendant Nos. 8 to 14, which appears to be various sham entities.
30.7. Pertinently, Defendant Nos. 1 and 2 and the other perpetrators availing the services of Defendant No. 3 have registered a domain name "premjiex.com" and "pladadgoogle.org" ['Fake Domain Names'].
The domain name "premjiex.com" is ex-facie similar to the domain name of Plaintiff No. 1 (premjiinvest.com), solely created in order to pass off as Plaintiff No. 1. The Defendant No. 1, whose identity is presently unknown, has also registered and is operating a fraudulent website under the domain https://premjiex.com/ ['Fake Website']. This website, which is deceptively named to mimic the Plaintiff's trade name and contains the leading and essential elements of the PI Marks, that is, the name 'Premji Invest' serves as a portal for the fraudulent scheme.
Defendant Nos. 1 and 2 have also developed fraudulent mobile applications, each of which is named "PREMJIEX," ['Fake Apps']. The domain name "pladadgoogle.org" hosts a link https://pmjx.pladadgoogle.org/install.html, which can be used to download one of the Fake Apps. These Fake Apps are the central tool of the fraudulent scheme through which victims are induced to deposit money under the guise of trading in financial assets on a platform operated by "Premji Invest". The details of these Fake Apps are provided at paragraph no. 7 of the plaint and is reproduced hereinbelow: -
CS(COMM) 846/2025 Page 7 of 17This 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 19/08/2025 at 22:43:28 App Name/ Identifier Distribution Platform/ Link PREMJIEX https://play.google.com/store/apps/deta ils?id=com.gmcdcb.stopwatch PREMJIEX https://pmjx.pladadgoogle.org/install.html 30.8. It is averred that Defendant No. 3 [Domain Name Registrar] has masked the details of Defendant Nos. 1 and 2 due to privacy setting ostensibly activated by Defendant Nos. 1 and 2. This has enabled Defendant Nos. 1 and 2 and other perpetrators to continue their illegal activities without anyone being able to determine who they are.
30.9. Defendant Nos. 1 and 2 have also placed deceptive advertisement ['Fake Posts/Advertisements'] on Facebook [platform operated by Defendant No. 4].
30.10. Defendant Nos. 1 and 2 and persons associated with them have also approached individual members of the general public via WhatsApp [platform operated by Defendant No. 5], falsely claiming to be associated CS(COMM) 846/2025 Page 8 of 17 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 19/08/2025 at 22:43:28 with Plaintiff No.1, and misusing the name of Plaintiff No.1, to solicit individuals to trade in stocks with "Premji Invest" via the Fake Apps ['Fake WhatsApp Groups'].
30.11. The Plaintiffs were shocked to receive email, complaints and enquiries [along with screenshots of WhatsApp conversations, Fake Apps, false and fraudulent documents created under the name of the Plaintiffs name and bearing the PI Marks] on the email address provided by the Plaintiffs on the Original Website2 from various affected/cheated individuals, who had been approached in the manner above and/or had been duped of their hard-earned monies by individuals associated with Defendant Nos. 1 and 2 and money transferred to the bank accounts held by Defendant Nos. 8 to 14.
30.12. The Plaintiffs are also compelled to initiate the present suit against those other websites, applications, posts and/or registrants of the Fake Website, whose identities are not known at the time of institution of the suit.
The Plaintiffs have referred to all such unknown/other websites, accounts, pages, registrants, etc. as "Ashok Kumar(s)" - Defendant No. 20, as it is impossible to specifically identify or gauge more information about them presently.
30.13. It is contended that since adoption of its PI Marks, the Plaintiffs have developed a strong reputation and goodwill in India. Therefore, the Premji Marks/PI Marks are associated by the public exclusively with the Plaintiffs and no one else. Accordingly, any colourable imitation thereof by any person is bound to cause confusion in the minds of the public.
31. Mr. Anuj Berry, learned counsel for the Plaintiffs prays for ex-parte CS(COMM) 846/2025 Page 9 of 17 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 19/08/2025 at 22:43:28 ad interim reliefs in terms of prayer clauses of this application. 31.1. He has handed-over the known list of fake mobile applications hosted on Google Play Store [hereinafter referred to as Annexure-A]. It is stated that these mobile applications are unauthorizedly using and displaying the Plaintiffs brand name, tradename, and trademark, and misleading the unsuspecting users to believe that they are dealing with the Plaintiffs or its officials.
31.2. He has also handed over a list of WhatsApp numbers, group names and group admins, compiled on the basis of information mentioned in the complaints received by the Plaintiffs, wherein the unsuspecting members of the public are misled to believe that they are dealing with the Plaintiffs or its officials [hereinafter referred to as Annexure-B]. 31.3. He has also handed over a list of bank accounts used by Defendant Nos. 8 to 14 [hereinafter referred to as Annexure-C], wherein the funds are being illegally received from the unsuspecting members of the public. 31.4. The said lists handed-over by the Plaintiffs also contain the corresponding page nos. of the relevant documents filed along with the plaint. The said Annexures A, B, and C are enclosed with this order. 31.5. He states that the Plaintiffs are seeking a direction to Defendant No. 3 to lock and suspend the domain names "premjiex.com" and "pladadgoogle.org"; enlisted at paragraph 7 of the plaint.
32. This Court has considered the submissions of the plaintiffs and perused the record.
33. It is a matter of record that Plaintiff No. 2 is the registered proprietor of the word mark/ device mark 'PREMJI INVEST' and logo 2 https://in.premjiinvest.com/ CS(COMM) 846/2025 Page 10 of 17 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 19/08/2025 at 22:43:28 .
34. Upon a perusal of the documents placed on record and the averments made in the plaint, this Court is of the prima facie opinion that Defendant Nos. 1 and 2 as well as unknown persons/Defendant No. 20 by using the marks 'PREMJI' on their platforms/WhatsApp Groups/Applications are trying to create an impression that their websites, social media groups, applications are connected and associated with the Plaintiffs and/or its officials.
35. The inclusion of the mark PREMJI by Defendant Nos. 1 and 2 as well as unknown persons/Defendant No. 20 on their fake website, fake application and WhatsApp groups; prima facie appears to be identical or deceptively similar to the registered trademarks. The unauthorized use of the names and pictures of the senior management of the Plaintiffs in these groups and circulation of fake documents in the name of the Plaintiffs in these groups substantiates the pleas of fraud alleged in the plaint. On the basis of the documents brought on record, it is evident that if Defendant Nos. 1 and 2 as well as unknown persons/Defendant No. 20 are not restrained from infringing the Plaintiffs registered trademarks, the said Defendants will continue to confuse and mislead the general public to believe that said Defendants are associated with the Plaintiff. As a result, these malafide and dishonest acts of Defendant Nos. 1 and 2 as well as unknown persons/Defendant No. 20 would cause potential damage to the reputation and goodwill of the Plaintiffs.
36. The Plaintiffs have placed on record the documents showing complaints evidencing payments to the accounts of Defendant Nos. 8 to 14 CS(COMM) 846/2025 Page 11 of 17 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 19/08/2025 at 22:43:28 by unsuspecting general public.
37. In view of the aforesaid, this Court is of the prima facie opinion that that Plaintiffs have established a case of grant of ex-parte ad-interim injunction in their favour and against the Defendant Nos. 1 and 2 as well as unknown persons/Defendant No. 20. The balance of convenience also lies in favour of the Plaintiffs and irreparable loss would be caused to the Plaintiffs, if the ex-parte ad-interim injunction is not granted at this stage.
38. Accordingly, till the next date of hearing, the following directions are issued: -
38.1. Defendant Nos. 1, 2 and 20 (and other similar websites/domains/entities which are discovered during the proceedings), their employees, agents, representatives, assignees, and all persons acting for or on their behalf, are restrained from infringing the Plaintiffs' registered trademarks and copyrighted content in any manner whatsoever, including by reproducing the Plaintiffs' marks/logo/website content in any Fake Website, Fake Domain Name, Fake App, or otherwise.
38.2. Defendant Nos. 1, 2 and 20 (and other similar websites/domains/entities which are discovered during the proceedings), their employees, agents, representatives, assignees, and all persons acting for or on their behalf, are restrained from passing off, or facilitating the passing off, of their services or products as those of the Plaintiffs, whether by use of any Fake Website, Fake Domain Name, the 'Premji Invest' trademark or Premji Invest Logo, or otherwise in any form.
38.3. The Defendant No. 3 [Gname.com Pte. Ltd. i.e., the Domain Name CS(COMM) 846/2025 Page 12 of 17 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 19/08/2025 at 22:43:28 Registrar ('DNR')], its servants, employees, agents are restrained from registering any domain names/websites identical or deceptively similar to the Plaintiffs marks.
38.4. The Defendant No. 3 is directed to immediately lock and suspend the domain "Premjiex.com" and "pladadgooogle.org" and any mirror/redirect/alphanumeric variants thereof, and to disclose details of the registrants of Defendant Nos. 1 and 2. 38.5. The Defendant No. 6 [Ministry of Electronics and Information Technology] and Defendant No. 7 [Department of Telecommunication] are directed to issue necessary directions to the telecom service providers and internet service providers to block/delete/suspend the access to the Fake App and Fake Website hosted on the impugned domains "Premjiex.com" and "pladadgooogle.org".
38.6. Google LLC is directed to take down the Fake Apps enlisted in 'Annexure-A' to this order.
38.7. The Defendant No. 4 [Meta Platforms Inc.] is directed to take down/delete/remove deceptive posts and advertisements as listed in Document P3, filed along with this plaint.
38.8. The Defendant No. 5 [WhatsApp LLC] is directed to block/suspend/delete/remove the Telephone numbers/WhatsApp numbers/ WhatsApp Groups as reproduced in 'Annexure-B' to this order.
38.9. The Defendant Nos. 15 to 19 (Banks mentioned in the Memo of Parties) are directed to freeze the Bank accounts of the account holder(s) as reproduced in 'Annexure - C' annexed to the present CS(COMM) 846/2025 Page 13 of 17 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 19/08/2025 at 22:43:28 order and disclose complete KYC documents as well as bank statement of owner/beneficiaries of the bank accounts.
39. In the facts of this case, the Plaintiffs have also prayed for a dynamic injunction against the fake websites/applications, as soon as they are created. The Plaintiffs state that it is the general public which is being duped of its money by the use of these fake websites/applications. It is contended that loss of each day in seeking take down or locking of the website and applications, will cost the general public. Learned counsel for the Plaintiffs states that Plaintiffs have received 70 complaints from general public prior to filing of the present suit and 10 complaints after the filing of the present suit. He states that there may be many more victims, who have not approached the Plaintiffs. The Plaintiffs have drawn this Court's attention to the FIR and the complaints filed with the regulator. Given these facts, this Court is satisfied in the facts of this case, dynamic injunction ought to be issued to protect the Plaintiff's registered trademarks and the unsuspecting members of the public from the fraudulent acts of Defendant Nos. 1 and 2 as well as unknown persons i.e., Defendant No. 20.
39.1. It is thus further directed that if any other mirror/alphanumeric/similar/redirect variation of the websites/applications, identified in the suit as Defendant Nos. 1 and 2 as well as unknown persons, are found to be directly or indirectly infringing Plaintiff's rights, the Plaintiffs will be at liberty to communicate; the details of the said websites and/or applications to both DoT and MeitY, for issuance of blocking orders and simultaneously to the concerned DNRs/ISPs for blocking the said websites and also to Google LLC for taking CS(COMM) 846/2025 Page 14 of 17 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 19/08/2025 at 22:43:28 down of said applications from its play store, so as to ensure that these websites/applications can be blocked on a real time basis and there is no considerable delay.
39.2. Upon receiving such communication from the Plaintiffs, the DNRs/ISPs/Google LLC shall take steps to immediately (within 24 hours) block the said websites and/or applications in question. 39.3. The DoT and MeitY shall also issue blocking orders immediately (within 24 hours) upon the Plaintiffs communicating details of the said websites.
39.4. In case the DNRs/ISPs and/or Google LLC has any objection to the request of the Plaintiffs it shall inform the Plaintiffs in writing withing 24 hours, with the reasons for the objections to comply with the said request. The Plaintiffs will thereafter be at liberty to approach this Court.
39.5. After communicating the details of the said websites and/or applications to DNRs/ISPs, DoT and MeitY, and Google LLC, the Plaintiffs shall continue to file affidavits along with evidence of infringement, with the Court in order to ensure that the Court is fully informed of the same, in respect of which blocking orders are sought by the Plaintiffs. The affidavits shall be filed within 48 hours of issuing the communication.
40. If any website and/or application, which is not primarily an infringing website and/or application, is blocked in pursuance of the present order, the said website/application is permitted to approach this Court by giving an undertaking that it does not intend to infringe the Plaintiffs trademarks and thereafter, the Court would consider modifying the injunction accordingly.
CS(COMM) 846/2025 Page 15 of 17This 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 19/08/2025 at 22:43:28
41. The provisions of Order XXXIX Rule 3 CPC shall be complied within one (1) week from today.
42. Issue Notice.
43. Learned Counsels for Defendant Nos. 4, 5, 6-7, accepts notice and waives formal service of notice. Mr. Aditya Gupta, Advocate who is present in Court and regularly appears for Google LLC has been requested to accept notice in this matter for ensuring compliance of the directions issued.
44. In the peculiar facts of this case, issue notice to Defendant Nos. 1 to 3, 8, 10, 12, 15 to 19 through e-mode, by the registry.
45. Notice to Defendant Nos. 9, 11, 13 and 14 will be issued after the necessary details have been given by the respective banks [Defendant Nos. 15, 16, 18 and 19] qua the said entities.
46. It is clarified that since Defendant Nos. 4 to 7 and 15 to 19 have been impleaded for seeking compliance of the interim order, the said defendants are exempted to file a reply to this application. However, the said Defendants are directed to inform this Court about the compliance of the interim order by way of filing affidavits within three (3) weeks.
47. Let the reply to this application be filed by remaining Defendants within a period of three (3) weeks.
48. Rejoinder thereto, if any, be filed within a period of three (3) weeks thereafter.
49. List before the learned Joint Registrar (J) on 24.09.2025.
50. List before the Court on 06.02.2026.
51. 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 CS(COMM) 846/2025 Page 16 of 17 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 19/08/2025 at 22:43:28 physical copy of order shall be insisted by any authority/entity or litigant.
MANMEET PRITAM SINGH ARORA, J AUGUST 18, 2025/gm/MG CS(COMM) 846/2025 Page 17 of 17 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 19/08/2025 at 22:43:28 Annexure-A List of Fake Mobile Applications hosted on App Stores / Platforms S. Link / Platform Defendant Reference in No. Document 8 (Part IV) 1 https://play.google.com/store/apps No. 1 Volume IV;
/details?id=com.gmcdcb.stopwatch Document 8 @Pg.
63 (PDF Pg. 232) & @Pg. 130 (PDF Pg.
299) 2 https://pmjx.pladadgoogle.org/install.html No. 2 Volume IV;
Document 8 @ Pg.
140 (PDF Pg. 309), @Pg. 188 (PDF Pg.
357) & @Pg. 40 (PDF g. 209) 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 19/08/2025 at 22:43:28 Annexure-B List of WhatsApp Numbers, Group Names, and Admins Mentioned in Complaints No. Name Number Reference page numbers 1 Kritika Thakur +91 8099939054 Volume IV; Document 8 @Pg 81 (PDF Pg. 250) 2 Kritika Thakur +91 8401664157 Volume IV; Document 8 @ Pg. 84 (PDF Pg.
253) 3 Kritika Thakur +91 8117055785 Volume IV; Document 8 @Pg. 86 (PDF Pg. 255) 4 Kritika Thakur +91 8401176403 Volume IV; Document 8 @Pg. 125 (PDF Pg.
294) 5 Kritika Thakur +91 9561590324 Volume IV; Document 8 @Pg. 136-137 (PDF Pg 304-305) 6 Rajeev Eyunni +91 9707612843 Volume IV; Document 8 @Pg. 81 (PDF Pg. 250) 7 Rajeev Eyunni +91 9422314386 Volume IV; Document 8 @Pg. 90 (PDF Pg. 259) 8 Rajeev Eyunni +918341241172 Volume IV; Document 8 @Pg. 121-122 (PDF Pg. 290-291) 9 - +91 8336999015 Volume IV; Document 8 @Pg. 81 (PDF Pg. 250) 10 - +91 8972240808 Volume IV; Document 8 @Pg. 81 (PDF Pg. 250) 11 - +91 8756017469 Volume IV; Document 8 @Pg. 94 (PDF Pg. 263) 12 ConsBot +91 7794006397 Volume IV; Document 8 @Pg. 96 (PDF Pg. 265) 13 - +9172607035980 Volume IV; Document 8 @ Pg. 96 (PDF Pg.
265) 14 - +919114175530 Volume IV; Document 8 @Pg. 96 (PDF Pg. 265) 15 ~D~ +918871433911 Volume IV; Document 8 @Pg. 107 (PDF Pg.
276) 16 Tanvi Deshpande +919007792174 Volume IV; Document 8 @Pg. 107 (PDF Pg.
276) 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 19/08/2025 at 22:43:28 17 - +91 7869514855 Volume IV; Document 8 @Pg. 107 (PDF Pg.
276) 18 - +919972673226 Volume IV; Document 8 @Pg. 107 (PDF Pg.276) 19 - +918117806589 Volume IV; Document 8 @Pg. 256 (PDF Pg.
425) 20 - +917396609767 Volume IV; Document 8 @Pg. 258 (PDF Pg.
427) 21 - +917845527700 Volume IV; Document 8 @Pg. 262 (PDF Pg.
431) 22 - +917684936938 Volume IV; Document 8 @263 (PDF Pg. 432) 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 19/08/2025 at 22:43:28 S. WhatsApp Group Name Volume IV; Volume IV;
No. Document 8 Document 8
Page number in PDF Page
the Suit number in the Suit
1 58-1 Premji Invest Equity Group 82 251
2 T663 Premji Investment Equity 86 255
3 J52 Premji Invest Equity Group 89 258
4 K510 Premji Invest Stock 94 263
5 554 Premji Stock Exchange 96 265
6 Y99 Premji Invest Equity Research 100 269
Learning Group
7 F169 Premji Invest 107 276
8 553 Premji Stock Exchange Group 119-121 287-289
9 A53 - Premji Invest 1vs1 Investment 135 304
10 K1 Premji 1vs1 member Series Group 230 399
11 S088-Premji Invest Stock Exchange Group 238 407
12 22 Premji Invest Stock Exchange Group 241 410
13 N27 Premji Stock Exchange Group 247 416
14 M017 - Premji Trading Group 258 427
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 19/08/2025 at 22:43:28 Annexure -C List of Bank Accounts Used by Defendants S. Bank Account Name Account Number IFSC Reference No. Name 1 Kotak DOAZE DESIGN 5645514165 KKBK0000193 Volume IV;
Mahindra PVT LTD Document 8 -
Bank @Pg 149
(PDF Pg. 318)
2 IDBI GANESH 02611 IBKL0000261 Volume IV;
Bank ENTERPRISES 02000039011 Document 8 -
@Pg 148
(PDF Pg. 378)
@Pg. 210
(PDF Pg. 379)
3 Axis Bank MOSTEC 923020055940795 UTIB0003248 Volume IV;
SERVICES Document 8 -
PRIVATE @ Pg. 148
LIMITED (Pdf 317)
4 Bandhan BHAGAVATI 20100044073473 BDBL0002510 Volume IV;
Bank ENTERPRISES Document 8 -
@ Pg. 150
(PDF 318)
5 Axis Bank ECOASSET 924020052387349 UTIB0000190 Volume IV;
REAL ESTATE Document 8 -
PVT LTD @ page 150
(Pdf 318) Part IV
of the Suit
6 Yes Bank R B 067889400001021 YESB0000678 Volume IV;
ENTERPRISES Document 8
- @ Pg. 153
(PDF 321)
7 Kotak TRINITY 2747236469 KKBK0007852 Volume IV;
Mahindra FOUNDATION Document 8 -
Bank @ Pg. 153
(PDF Pg. 321)
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 19/08/2025 at 22:43:28