Delhi High Court - Orders
Dr Aniruddha Dhairyadhar Joshi Through ... vs John Does Ashok Kumars & Ors on 24 February, 2026
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 178/2026
DR ANIRUDDHA DHAIRYADHAR JOSHI THROUGH POWER
OF ATTORNEY HOLDER .....Plaintiff
Through: Mr. Rajshekhar Rao, Senior
Advocate with Mr. R. Sudhinder, Ms.
Ekta Bhasin, Mr. Anand Ankit and
Mr. Harshil, Advocates.
versus
JOHN DOES ASHOK KUMARS & ORS. .....Defendants
Through: Mr. Dhananjay Rana, CGSC for UOI.
Mr. Aditya Gupta and Ms. Vani
Kaushik, Advocates for D-4.
Mr. Varun Pathak and Mr. Yash
Karunakaran, Advocates for D-5.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 24.02.2026 I.A. 5045/2026 (For discovery and disclosure)
1. This is an application filed on behalf of the plaintiff under Order XI Rules 1, 3 and 5 read with Section 151 of the Code of Civil Procedure, 1908 ('CPC') for discovery and disclosure alongwith supporting affidavit.
2. Issue notice.
3. Reply be filed within four weeks from the date of service. Rejoinder thereto be filed within two weeks thereafter.
I.A. 5046/2026 (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) 178/2026 Page 1 of 32 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 25/02/2026 at 20:38:45 additional documents.
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. 5047/2026 (Exemption from filing original copy of records and documents)
7. This is an application filed on behalf of the plaintiff under Section 151 of CPC seeking exemption from filing original electronic records at the present stage.
8. Exemption allowed, subject to just exceptions. However, original electronic records be filed within four weeks with an advance copy to the defendant accompanied by an appropriate affidavit as per law.
9. The application stands disposed of.
I.A. 5048/2026 (Exemption from pre-institution mediation)
10. This is an application filed by the plaintiff seeking exemption from instituting pre-litigation mediation under Section 12A of the CC Act.
11. As the present matter contemplates urgent interim relief, in light of the judgment of the Supreme Court in Yamini Manohar vs. T.K.D. Keerthi:
(2024) 5 SCC 815, exemption from the requirement of pre-institution mediation is granted.
12. The application stands disposed of.
I.A. 5049/2026 (Exemption from advance notice to D2 & D3)
13. This is an application under Section 80(2) read with Section 151 of CPC, filed on behalf of the plaintiff seeking exemption from service of advance notice defendant nos.2 and 3, namely, Department of Telecommunications, through Secretary, Ministry of Communications and IT and Ministry of Electronics and Information Technology, through the CS(COMM) 178/2026 Page 2 of 32 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 25/02/2026 at 20:38:45 Director General (DIT) respectively.
14. Since Mr. Dhananjay Rana, learned CGSC has entered appearance and accepts notice on behalf of defendant nos.2 and 3, the application is rendered infructuous.
15. The application is disposed of as infructuous. I.A. 5044/2026 (OXXXIX R1 & 2, CPC)
16. This is an application under Order XXXIX Rules 1 & 2, CPC seeking ex-parte ad-interim injunction against the defendants.
17. It is stated that the plaintiff i.e., Dr. Aniruddha Dhairyadhar Joshi is a renowned social, cultural and spiritual leader, as also an author and executive editor of Marathi Daily - Pratyaksha and is fondly revered as 'Sadguru Shree Aniruddha Bapu', 'Sadguru Aniruddha Bapu', 'Sadguru Shree Aniruddha' and/or 'Aniruddha Bapu' by his millions of followers. He claims to be a qualified Doctor, M.D. Medicine and a Consulting Rheumatologist in Mumbai, Maharashtra. It is claimed that the plaintiff is a Vedic Hindu, a bhakta of Dattaguru and Maa Jagadamba and is widely revered as a spiritual leader known for his deep spiritual knowledge and humanitarian outlook.
18. The plaintiff claims to have been regularly delivering religious discourses (Pravachans) since August, 1995 in Mumbai on a wide range of subjects and topic-specific discourses extending beyond spirituality, which provide practical and pragmatic guidance to individuals for navigating day-to-day life with clarity and balance. It is claimed that till date, over 1400 discourses have been delivered by the plaintiff.
19. It is stated that the plaintiff preaches and propagates path of devotion i.e., Bhakti Marg and has a mission which has been enshrined in the treatise 'Shreemadpurushartha Grantharaj' authored by him, which is claimed to be a complete life guide, meant for every human being seeking Bhakti and CS(COMM) 178/2026 Page 3 of 32 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 25/02/2026 at 20:38:45 Maryada while living a normal life. It is stated that various devotional songs and poetries have been composed by the followers and devotees in praise of the plaintiff, and several satsangs have been organised which has brought together large numbers of devotees, the renditions of which are now accessible digitally on the platform 'Aniruddha Bhajan Music', available on, both, the Play Store and App Store. A selection of videos from the satsangs can also be found on YouTube channels.
20. To accomplish the plaintiff's spiritual and humanitarian mission rooted in compassion and service to humanity, the plaintiff had conceptualized and guided the formation of various organizations, enumerated in para 17 of the plaint, such as Dilasa Medical Trust and Rehabilitation Centre, Sadguru Shree Aniruddha Upasana Trust, Shree Aniruddha Aadesh Pathak, Aniruddha Charities Foundation etc. Further, the plaintiff has conceptualised and guided the establishment of certain centres of spiritual importance and over 900 Upasana centres, functioning across India, intended for organising gatherings, collective prayers, and spiritual practices conducted in accordance with the plaintiff's teachings. The list of these centres is enumerated in para 18 of the plaint, which includes Sadguru Shree Aniruddha Upasana Centres in Vasant Vihar and Vikaspuri, New Delhi. It is stated that many initiatives were ideated and conceptualised based on the plaintiff's strategic vision which have since evolved into prominent activities such as Aniruddha's Academy of Disaster Management (AADM), Aniruddha's Bank for the Blind, Shree Aniruddha Upasana Foundation and Aniruddha's Universal Bank of Ramnaam. The plaintiff was also associated with Swami Prakashananda Ayurveda Research Centre (SPARC), which was attached to Bhartiya Vidya Bhavan, in the capacity of Honorary Assistant Dean.
21. It is further stated that the plaintiff is known worldwide for his CS(COMM) 178/2026 Page 4 of 32 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 25/02/2026 at 20:38:45 spiritual, social and cultural teachings, preaching and guidance and his recorded discourses are made available on online platforms, especially YouTube on the YouTube Channels, namely, a) Aniruddha Bapu All - He and His World (English); b) Aniruddha Bapu All - He and His World (Hindi); and, c) Aniruddha Bapu All - He and His World (Marathi). Selected excerpts, short clips, and reels from these discourses are shared on social media platforms such as Instagram, Facebook, YouTube and X (formerly Twitter) and are also available on the websites and apps. The lists of websites and applications as well as blogs and social media handles of the plaintiff's teachings are enumerated in para 23 of the plaint, which are managed by plaintiff's Power of Attorney Holder. Further, the details of publications/spiritual books authored by the plaintiff are enumerated in para 24 of the plaint.
22. It is stated that the plaintiff's personality, goodwill and repute are intrinsically tied to his name, voice, image, likeness, manner of speech, and other characteristics that are uniquely identifiable and exclusively associated with him. The plaintiff exercises complete control over the commercial and non-commercial use of these distinctive attributes, which collectively constitute his 'personality rights' and/or 'publicity rights'. It is claimed that these rights have been judicially recognized in India, as emanating from the right to privacy under Article 21 and the right to freedom of speech under Article 19(1)(a) of the Constitution of India, 1950.
23. It is claimed that the plaintiff is a renowned spiritual, social and cultural leader with millions of followers and devotees across the globe and through decades of dedicated work, he has guided individuals toward inner harmony and self-upliftment, emphasizing the principle "Uddharet Atmana Atmanam" meaning one should uplift oneself through one's own efforts.
24. It is claimed that plaintiff's various initiatives and motivational CS(COMM) 178/2026 Page 5 of 32 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 25/02/2026 at 20:38:45 spiritual discourses have established him as an illustrious and well-known personality. As a result, the plaintiff claims to possess exclusive personality, publicity, and celebrity rights over all identifiable aspects of his persona, and he alone has the authority to control, authorize and license the use of his name, image, likeness, and other personal attributes, particularly in commercial or promotional contexts. It is claimed that any content uploaded, circulated, or published online in the plaintiff's name, likeness, or voice, other than through his official channels, is unauthorised, false, and without the plaintiff's consent, and no person or entity is entitled to upload or disseminate content purporting to emanate from the plaintiff without his prior authorisation. It is claimed that the unauthorized or unlicensed use of these attributes for exploitation, misrepresentation, or other gain constitutes a misappropriation of his goodwill, dilution of the uniqueness of his identity, and deception of the public, all of which the law protects against. Further, it is stated that any such unauthorized use, including in the form of digitally manipulated 'deep fake' content, amounts to a violation of the plaintiff's personality and publicity rights and copyright infringement and constitutes actionable misappropriation and passing off, necessitating the present suit.
25. It is stated that the protectable aspects of the plaintiff's personality that are the subject matter of the present suit include, inter alia, the names given to the plaintiff by his followers being 'Sadguru Shree Aniruddha Bapu', 'Sadguru Aniruddha Bapu', 'Sadguru Shree Aniruddha', 'Aniruddha Bapu' and his voice, including distinct tone, articulation, style, warmth, stable, low pitched, calm but firm, reflecting authority; his image, photograph, persona, and likeness; his distinctive style of public speaking and spiritual discourse; and his unique appearance and body language, which are immediately identifiable by the world at large.
26. It is claimed that certain defendants, through advanced AI tools have CS(COMM) 178/2026 Page 6 of 32 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 25/02/2026 at 20:38:45 created unlawful and deepfake images and audio-visual material, purporting to be that of the plaintiff. It is claimed that these fabricated works are used to mislead the public into believing that they are endorsed, created, or authorized by the plaintiff, thereby tarnishing his reputation and misleading his followers. It is stated that any unauthorized imitation, synthesis, or manipulation of the plaintiff's personality rights, particularly for misleading the public and deriving commercial gains, amounts to blatant misappropriation and infringement of his personality and copyright.
27. Plaintiff claims that defendant no.1/John Doe(s), being the unknown perpetrators, are responsible for the infringement of the plaintiff's name, image, photograph, likeness and persona by creating, publishing, producing, circulating, reproducing, generating and disseminating false and misleading content on various social media platforms, featuring fabricated videos of the plaintiff generated using advanced AI technology, including 'deep fake' tools, to digitally impersonate and imitate the plaintiff's voice, persona, image, likeness, body language and facial expressions.
28. It is claimed that several of these videos include fabricated narratives designed to lend credibility to these false claims, such as plaintiff visiting them personally, or misusing photos and videos of plaintiff in manner not intended to be used or in derogatory manner or using photos of plaintiff on objects to increase the sale of such objects. Some videos explicitly identify the impersonated figure as plaintiff delivering sermons or using his voice to deliver sermons on topics which the plaintiff is identified with by his followers and the general public. Plaintiff claims that the scale of dissemination is substantial as the impugned videos have been viewed by tens of thousands to millions of users and have garnered thousands of likes and hundreds of views and comments. It is claimed that the comments from viewers include expressions of gratitude, reverence, and requests for further CS(COMM) 178/2026 Page 7 of 32 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 25/02/2026 at 20:38:45 instructions, clearly indicating that members of the public believe the videos to be authentic communications from the plaintiff. There exists numerous posts on Facebook, Instagram and X (Formerly Twitter) where similar videos and photos have been uploaded, or otherwise circulated as separate posts, thereby substantially amplifying their reach and impact.
29. The plaintiff further submits that such widespread and uncontrolled dissemination of the alleged infringing content has caused serious and irreparable harm in multiple ways, such as:-
(i) The plaintiff's global standing and reputation are founded on authenticity, ethical guidance, and verified teachings. When the public is exposed to fabricated material falsely attributed to him, the trust and credibility painstakingly built over decades is diluted. Even a single misleading video can undermine confidence in the plaintiff's work, particularly if the advice therein is later proven false or harmful.
(ii) The plaintiff verily believes that due to the wide outreach of social media, the alleged infringing content is being downloaded, re-uploaded, and re-shared by users across various channels, including Facebook, Instagram, YouTube, WhatsApp and Telegram. This exponentially increases the reach of the false content, making containment difficult and magnifying the harm being caused to the plaintiff.
(iii) The plaintiff apprehends that the creators of the alleged infringing content are exploiting his goodwill to drive traffic to monetized channels, promote dubious and misleading content or lure viewers towards content that tarnishes the plaintiff's image, reputation and credibility. The deceptive association with the plaintiff's persona is being used as a hook to achieve financial gain and mislead viewers and channel them towards content intended to tarnish, dilute, and damage the plaintiff's image and goodwill.CS(COMM) 178/2026 Page 8 of 32
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 25/02/2026 at 20:38:45
(iv) By making it appear that the plaintiff is personally advocating for certain, products/goods, the defendants are creating the false impression of endorsement. Such misrepresentation is actionable, as it misleads the public into believing that the plaintiff is affiliated with or stands behind these offerings, which is entirely untrue.
30. Apart from the above, the plaintiff also claims that many persons, who may be devotees, have also uploaded photographs, short videos and pictures eulogizing the plaintiff and raising their devotion to the level as if he is God. Plaintiff states that such eulogization is antithetical to his teachings and spreading of such message through pictures and videos would definitely harm his image and may also hurt the sentiments, devotion and faith of regular and sincere devotees. Some of such pictures as an example are extracted hereunder:-
CS(COMM) 178/2026 Page 9 of 32This 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 25/02/2026 at 20:38:45 CS(COMM) 178/2026 Page 10 of 32 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 25/02/2026 at 20:38:45
31. In view of the above, issue notice. Notice is accepted by Mr. Aditya Gupta for defendant no.4/Google and Mr. Varun Pathak, learned counsel for defendant no.5/Meta Platforms.
32. Mr. Aditya Gupta, learned counsel appearing for defendant no.4/Google hands over the Bench a list of URLs/links of YouTube, as provided by the plaintiff to it which, according to the plaintiff, are infringing his personality/publicity rights. The said list of URLs is taken on record.
33. Mr. Gupta, learned counsel states that so far as URLs/content on S.Nos.1 to 6 of the list are concerned, the defendant no.4 has already acted upon them and either the uploader has removed the said content or possibly, the defendant no.4 has done so. Further, so far as the URLs on S.Nos.8 and 9 are concerned, he submits that these are YouTube channels. He also submits that in case the plaintiff informs about the particular video links infringing his rights, appropriate action may be taken in accordance with the Rules and a compliance affidavit would also be filed accordingly. He further states that so far as URL on S.No.10 is concerned, in case this Court is inclined to pass any direction in that regard, necessary compliance would be ensured by the defendant no.4.
34. Mr. Varun Pathak, learned counsel appearing for defendant no.5/Meta Platforms submits that none of the content which has been placed on record by the plaintiff could be stated to be infringing and it is only the devotees of the plaintiff who have voiced their faith in different forms. He submits that before an order can be passed by this Court, it may be material to consider as to whether most of the content is infringing at all in the first place.
35. This issue shall be considered when the application is being finally heard.
36. After having perused the plaint, and the documents annexed therewith and having heard the arguments of learned counsel for the plaintiff, this CS(COMM) 178/2026 Page 11 of 32 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 25/02/2026 at 20:38:45 Court is of the considered opinion that an ex-parte ad-interim injunction would be in order.
37. In the considered opinion of this Court, the plaintiff has a, prima facie, strong case and having regard to his well-known, popular and well-accepted personality, the balance of convenience is tilted in favour of the plaintiff. In case an ex-parte ad-interim injunction and other directions, as sought, are not passed, irreparable loss and injury which may occasion, may not be compensated in monetary terms. The dent and damage to the image and personality of the plaintiff, prima facie, appears to be real and present.
38. Accordingly, the following directions are passed:-
(i) Defendant no.1/John Doe(s), and their affiliates including but not limited to their associates, employees, servants, agents, partners, holding companies, assignees, licensees, substitutes, representatives, their subscribers and/or persons claiming through them or under them and all other persons, are restrained from infringing the plaintiff's personality rights and publicity rights or from passing off their goods, services, or content, as emanating from or being endorsed by the plaintiff, by utilizing and/or in any manner directly and/or indirectly using or exploiting or misappropriating the plaintiff's copyright, personality and publicity rights by the use of the plaintiff's (a) name and/or abbreviation, moniker, sobriquet, or variation thereof; (b) voice; (c) image; (d) likeness; (e) unique style of discourse and delivery; and/or (f) any other attribute which is exclusively identifiable with the plaintiff, for any commercial and/or personal gain and/or otherwise by exploiting them in any manner whatsoever without the plaintiff's consent, approval and/or authorization, as also from causing dilution of or tarnishing the same, including in all formats and on all mediums, such as but not limited to AI generated CS(COMM) 178/2026 Page 12 of 32 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 25/02/2026 at 20:38:45 content, deepfake videos, voice-cloned audio, metaverse environments, or any future formats/mediums;
(ii) Defendant no.4/Google, defendant no.5/Meta Platforms and defendant no.6/X (Formerly Twitter), their principals, employees, agents, associates, representatives, licensees, as the case may be, are directed to remove/delete/take down/disable and/or cause to be removed/ deleted/taken down/disabled, as the case may be, the infringing content, as identified in Annexure A attached to this Order, and content similar to the infringing content or content infringing the plaintiff's copyright, personality rights and publicity rights, which have been uploaded from IP addresses located within India, on the domains and/or websites and/or social media platforms owned, operated and controlled by defendant nos.4, 5 and 6 from time to time, as expeditiously as possible but in no later than forty eight (48) hours from a complaint being made by the plaintiff and/or his authorized representatives;
(iii)Defendant nos.4, 5 and 6 are directed to disclose to the plaintiff the available Basic Subscriber Information (BSI) pertaining to the URLs, posts, accounts, and handles connected with the infringing deepfake or impersonated content uploaded from IP addresses located within India, which have been blocked, removed, or disabled pursuant to the directions above, and/or which may be notified by the plaintiff to defendant nos.4, 5 and 6 from time to time. The BSI including but not limited to the name, address, phone number, email address, IP address, any other information available, and any other associated identifiers, shall be disclosed by defendant nos.4, 5 and 6 to the plaintiff in the form of password-protected file(s), within three (3) weeks from date;
CS(COMM) 178/2026 Page 13 of 32This 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 25/02/2026 at 20:38:45
(iv) Defendant no.1/John Doe(s) are directed to delete, cease use, and provide copies/metadata to the plaintiff of all infringing content as well as all deepfake videos, AI-generated or voice cloned content, finished and unfinished products, promotional material, data files, domain names, social media handles, packaging, labels, devices, stationery, or any other medium in which the plaintiff's personality or attributes are used without his consent and/or authorization;
39. Pursuant to the BSI details which may be provided by the defendant nos.4, 5 and 6, the plaintiff may file appropriate applications to implead the parties and seek extension of the interim order passed above.
40. Compliance affidavits, alongwith requisite details and documents, be filed by the respective defendants within three (3) weeks from date of service.
41. Let a reply to this application be filed by the defendants within four (4) weeks from service. Rejoinder, thereto, if any, be filed within two (2) weeks thereafter.
42. The compliance of Order XXXIX Rule 3 of the CPC be done within ten days.
CS(COMM) 178/2026
43. Let the plaint be registered as a suit.
44. Upon filing of the process fee, issue summons of the suit to defendant no.1/John Doe(s) through all permissible modes.
45. The summons shall state that the Written Statement shall be filed by the defendant within 30 days from the date of the receipt of summons. Alongwith the Written Statement, the defendant shall also file Affidavit of Admission/Denial of the documents of the plaintiff, without which the Written Statement shall not be taken on record.
CS(COMM) 178/2026 Page 14 of 32This 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 25/02/2026 at 20:38:45
46. Liberty is granted to the plaintiff to file Replication, if any, within 30 days from the receipt of the Written Statement. Along with the Replication filed by the plaintiff, an Affidavit of Admission/Denial of the documents of defendant be filed by the plaintiff, without which the Replication shall not be taken on record.
47. 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.
48. If any of the parties wish to seek inspection of any documents, the same shall be sought and given within the prescribed timelines.
49. List before the Joint Registrar (Judicial) on 29.04.2026 for completion of service and pleadings.
50. List before the Court on 25.08.2026.
TUSHAR RAO GEDELA, J FEBRUARY 24, 2026/yrj/rl CS(COMM) 178/2026 Page 15 of 32 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 25/02/2026 at 20:38:45 ANNEXURE A Sr. No. Channel/ Link Remarks Username YOUTUBE (SUBSIDIARY OF DEFENDANT NO.4)
1. Sadgurunchya https://youtu.be/r_gBGrl_sn4?s The video has been taken down.
Sanidhyat" i=j9p_d-XJ-xfwctIu (Page7, Vol. IV; PDF Pg. 218) (सद्गु�ं�ा साि��ात)
2. Sadgurunchya https://www.youtube.com/watc The video has been taken down.
Sanidhyat" h?v=7klz8NKnM0M (Page 8, Vol. IV; PDF Pg. 219) (सद्गु�ं�ा साि��ात)
3. Sadgurunchya https://www.youtube.com/watc The video has been taken down.
Sanidhyat" h?v=MS_OIkgLy0c (Page 9, Vol. IV; PDF Pg. 220) (सद्गु�ं�ा साि��ात)
4. Sadgurunchya https://www.youtube.com/short The video has been taken down.
Sanidhyat" s/W9Lol-J7HpE (Page 10, Vol. IV; PDF Pg. 221) (सद्गु�ं�ा साि��ात)
5. Sadgurunchya https://www.youtube.com/short The video has been taken down.
Sanidhyat" s/3R2GjDo0iFw. (Page 11, Vol. IV; PDF Pg. 222) (सद्गु�ं�ा साि��ात)
6. Sadgurunchya https://www.youtube.com/short The video has been taken down.
Sanidhyat" s/b870KmKQ-VE (Page 12, Vol. IV; PDF Pg. 223) (सद्गु�ं�ा साि��ात)
7. Sadgurunchya https://www.youtube.com/@% The video has been taken down.
Sanidhyat" E0%A4%B8%E0%A4%A6%E (Page 13, Vol. IV; PDF Pg. 224) (सद्गु�ं�ा 0%A5%8D%E0%A4%97%E0 साि��ात) %A5%81%E0%A4%B0%E0% A5%81%E0%A4%82%E0%A 4%9A%E0%A5%8D%E0%A4 %AF%E0%A4%BE%E0%A4 %B8%E0%A4%BE%E0%A4 %A8%E0%A5%8D%E0%A4 %A8%E0%A4%BF%E0%A4 %A7%E0%A5%8D%E0%A4 %AF%E0%A4%BE%E0%A4 %A4/shorts.
CS(COMM) 178/2026 Page 16 of 32This 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 25/02/2026 at 20:38:45
8. PuranKatha_God_ https://www.youtube.com/@Pu YouTube Page containing several Blessing' ranKatha_God_Blessing infringing/AI generated videos of Plaintiff.
(Page 14, Vol. IV; PDF Pg. 225)
LINKS OF INFRINGING VIDEOS FROM THE PAGE
'PuranKatha_God_Blessing'
(i) https://www.youtube.com/watch
?v=fVTaMxXnR9Q
(ii) https://youtu.be/1f24I6NRI8
w?si=eW8kJShQ_pbwM4pw
(iii) https://youtu.be/PxQM5Ahq
_Bc?si=-3kJGgbGbEjceLRF
(iv) https://youtu.be/l-sMtA0WcOI
?si=CPu56dJq
OukcE-4M
(v) https://youtu.be/GvujzdMYxW
M?si=lR4Xgsg03E_4jr
VE
(vi) https://youtu.be/sIlVDKmHbZ
0?si=ivf_mgEelVeAVtY
M
(vii) https://youtu.be/LYm_McK
WVh0?si=MtOZu0T0KCQNw
HVZ
(viii) https://youtu.be/be3OpY2V5D
Y?si=HdurWNvOc8hjPf
zk
CS(COMM) 178/2026 Page 17 of 32
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 25/02/2026 at 20:38:45
(ix) https://youtu.be/0vIFX37sZdE?
si=a0MpB6vobMXVOT w6
9. NamratasCreativit https://www.youtube.com/@Na YouTube Page containing several y mratasCreativity infringing / AI generated videos of Plaintiff.
(Page 15, Vol. IV ;PDF Pg.226)
LINKS OF INFRINGING VIDEOS FROM THE PAGE
'NamratasCreativity'
(i) https://youtu.be/2fDYA382cWI
?si=A3G9q3yVus7GHS
LQ
(ii) https://youtu.be/PV3HG0T9
1R8?si=uUCyLOja6-wGf02R
(iii) https://youtu.be/xTndYEEso
-I?si=qNeMvNM-8VSPdB0x
(iv) https://youtu.be/6hwfOHJaM
AA?si=-KRdQU0pONj-
6Tr0
(v) https://youtu.be/AX6822O_27
Q?si=YiEXZbeVhSs0gm
CO
(vi) https://youtu.be/NQ6EAwcmO
CI?si=5TXtsagwfWP0Q
S1e
(vii) https://youtu.be/c70pdmrtukg?s
i=qqE264bmBvlMCqH
W
CS(COMM) 178/2026 Page 18 of 32
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 25/02/2026 at 20:38:45
(viii) https://youtu.be/c70pdmrtukg?si =IGZOWe8Nlm-axS8Z
(ix) https://youtu.be/q_bjpqLnuvo?si =Ys5b161Ed4GQjWHz
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(xvi) https://youtu.be/4T_0I3L6VJY?s
i=yzQFJ2HigW-mIgNg
CS(COMM) 178/2026 Page 19 of 32
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 25/02/2026 at 20:38:45 (xvii) https://youtu.be/CqQwVbNPg4 c?si=cJSMnaov0BgfoF2 G (xviii) https://youtu.be/6pfuZ00Up BM?si=jvu41hTxeYwBlQ61 (xix) https://youtu.be/1SKvy5KQx5 M?si=e3kVQF_P5ZYxm kBq (xx) https://youtu.be/21_RlhAAX UQ?si=-EAXfzmqsL3uzPRi (xxi) https://youtu.be/gVFxFlH1bJA ?si=p1MaoxmMUdLtkF Z7 (xxii) https://youtu.be/gUbCjRJR_I8?
si=1rjOiDmhGTGKC15
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CS(COMM) 178/2026 Page 20 of 32
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 25/02/2026 at 20:38:45 (xxvi) https://youtu.be/Lu2G8kRK gko?si=TwmYlm7FpXnIjXeA (xxvii) https://youtu.be/npW52deaswY?
si=zO-XrjhJkDyQ_reP
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Ag?si=Ame5yHP8w0iMD2vC
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i=J7zvygIsUttBLHwU
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(xxxiv) https://youtu.be/qriyTRnBmE8?
si=LhpxuUn7ii6H34gx
CS(COMM) 178/2026 Page 21 of 32
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si=uN5D6HY4ioTP3p3r
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si=SJy6HIavin2NxJi1
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CS(COMM) 178/2026 Page 22 of 32
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 25/02/2026 at 20:38:45 (xliv) https://youtu.be/mwEnOyQpth 8?si=ILRejDYq_Nw3Dx Lj (xlv) https://youtu.be/HX4cH-
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(lii) https://youtu.be/plVinZlWam8?s
i=5a8aZqwp1H-kn9Ib
CS(COMM) 178/2026 Page 23 of 32
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 25/02/2026 at 20:38:45 (liii) https://youtu.be/v0j5SPExK2o?s i=DrVwOFj_TkQgea0u GOOGLE PLAY STORE
10. https://play.google.com/store/a Photo of mobile application using pps/details?id=com.tejas.anirud the Plaintiff's photo and name. dhajaap&pcampaignid=web_sh (Page 91, Vol. IV; PDF Pg. 302) are&pli=1 INSTAGRAM (SUBSIDIARY OF DEFENDANT NO.5)
11. kadipa2023 https://www.instagram.com/p/ Photos depicting the Plaintiff's AI-
DPVupzxjdv4/ generated childhood photos with goddess.
(Page 16, Vol. IV; PDF Pg. 227)
12. kadipa2023 https://www.instagram.com/p/ Photos depicting the Plaintiff's AI-
DThc_OLjfVk/ generated image driving car with gods.
(Page 17, Vol. IV; PDF Pg.228)
13. kadipa2023 https://www.instagram.com/p/ Photos depicting the Plaintiff's DSc5-wHDVe4 AI-generated childhood photos sitting on lap of goddess.
14. kadipa2023 https://www.instagram.com/p/ Photos depicting the Plaintiff's AI-
DRM6pAgDZsP generated photo cutting cake with gods.
(Page 19, Vol. IV; PDF Pg. 230)
15. kadipa2023 https://www.instagram.com/p/ Photos depicting the Plaintiff's AI-
DTuNMSujQE4/ generated photo explaining and visualization of Plaintiff's Editorial namely Tulsipatra 1.
(Page 20, Vol. IV; PDF Pg. 231)
16. kadipa2023 https://www.instagram.com/p/ Photos depicting the Plaintiff's AI-
DTxYyOKjSyl/ generated photo explaining and visualization of Plaintiff's EditorialnamelyTulsipatra2.
Has comment from New Delhi (Page 21, Vol. IV; PDF Pg. 232) CS(COMM) 178/2026 Page 24 of 32 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 25/02/2026 at 20:38:45
17. kadipa2023 https://www.instagram.com/p/ Photos depicting the Plaintiff's AI-
DTz9U7ojR9v/ generated photo explaining and visualization of Plaintiff's Editorial namely Tulsipatra 3.
(Page 22, Vol. IV; PDF Pg. 233)
18. kadipa2023 https://www.instagram.com/p/ Photos depicting the Plaintiff's AI-
DT2tI7SDUTL/ generated photo explaining and visualization of Plaintiff's Editorial namely Tulsipatra 4.
(Page 23, Vol. IV; PDF Pg. 234)
19. kadipa2023 https://www.instagram.com/p/ Photos depicting the Plaintiff's AI-
DT8HH0rDQYA/ generated photo explaining and visualization of Plaintiff's Editorial namely Tulsipatra 5.
(Page 24, Vol. IV; PDF Pg. 235)
20. kadipa2023 https://www.instagram.com/p/ Photos depicting the Plaintiff's AI-
DT8HH0rDQYA/ generated photo explaining and visualization of Plaintiff's Editorial namely Tulsipatra 6.
(Page 25, Vol. IV; PDF Pg. 236)
21. kadipa2023 https://www.instagram.com/p/ Photos depicting the Plaintiff's AI-
DT-odP5jYWi/ generated photo explaining and visualization of Plaintiff's Editorial namely Tulsipatra 7.
(Page 26, Vol.IV; PDF Pg. 237)
22. kadipa2023 https://www.instagram.com/p/ Photos depicting the Plaintiff's AI-
DUBQfE5DRpV/ generated photo explaining and visualization of Plaintiff's Editorial namely Tulsipatra 8.
(Page 27, Vol. IV; PDF Pg.238)
23. kadipa2023 https://www.instagram.com/p/ Photos depicting the Plaintiff's AI-Generated photo explaining and DUD1hFeDXwG/ visualization of Plaintiff's Editorial namely Tulsipatra 9.
(Page 28, Vol.IV; PDF Pg. 239)
24. kadipa2023 https://www.instagram.com/p/ Photos depicting the Plaintiff's AI-
DUGjZlDDfhf/ generated photo explaining and visualization of Plaintiff's Editorial namely Tulsipatra 10.
(Page 29, Vol.IV; PDF Pg. 240)
25. kadipa2023 https://www.instagram.com/p/ Photos depicting the Plaintiff's AI-
DUIn9GwkqUV/ generated photo explaining and visualization of Plaintiff's Editorial namely Tulsipatra 11.
(Page 30, Vol.IV; PDF Pg. 241) CS(COMM) 178/2026 Page 25 of 32 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 25/02/2026 at 20:38:45
26. kadipa2023 https://www.instagram.com/p/ Photos depicting the Plaintiff's AI-
DULRi5tkhiM/ generated photo explaining and visualization of Plaintiff's Editorial namely Tulsipatra 12.
(Page 31, Vol. IV; PDF Pg. 242)
27. Nagesh_Shikhare https://www.instagram.com/p/ AI generated Video of Plaintiff DR5FmkaDPTb/ showing him walking.
(Page 52, Vol. IV; PDF Pg. 263)
28. Nagesh_Shikhare https://www.instagram.com/p/ AI generated Video of Plaintiff DRMBRpSDOAW/ showing him walking in sea water.
(Page 53, Vol. IV; PDF Pg. 264)
29. Nagesh_Shikhare https://www.instagram.com/p/ AI generated Video of Plaintiff DQHujNADHNg/ showing him walking.
(Page54,Vol.IV; PDF Pg.265)
30. Nagesh_Shikhare https://www.instagram.com/p/ AI generated Video of Plaintiff DPwdxFwjO8Z/ praying to goddess.
(Page 55, Vol. IV; PDF Pg.266)
31. Aniruddhadas_om https://www.instagram.com/p/ Photo depicting the Plaintiff'sAI-
sinh DTb5OVYCGKu/ generated photo on an Eagle.
(Page65,Vol.IV;PDFPg.
276)
32. thinkbigreshma https://www.instagram.com/p/ Photo depicting the Plaintiff'sAI-
DTar5jQDXVf/ generated photo walking with Swami Samarth.
(Page 66, Vol. IV; PDF Pg. 277)
33. Nikhil https://www.instagram.com/p/ Photo depicting the Plaintiff's Prabhavalkar DPDzgc-D7c5/ AI-generated photo with Narad Muni. (Page 70, Vol. IV; PDF Pg.
281)
34. annuswara https://www.instagram.com/ree Photo depicting the Plaintiff's AI-
l/DTzESafCMRP/ generated photo cycling.
(Page 71, Vol. IV; PDF Pg. 282) CS(COMM) 178/2026 Page 26 of 32 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 25/02/2026 at 20:38:45
35. Aniruddhacreatio https://www.instagram.com/ree Photo depicting the Plaintiff's AI-
n108 l/DRxWxwRDON0/?igsh=MT generated photo walking.
BvYmZvb2JpM3B4ZQ%3D% (Page 72, Vol.IV; PDF Pg.283) 3D
36. Ambadnya.renuka https://www.instagram.com/p/ Photo depicting the Plaintiff's AI-
DOiNnzgkewPgyxgDuCYd0g generated photo showing Plaintiff
APG5F-qw_jAy4Q5Y0 holding a baby.
(Page 74, Vol.IV; PDF Pg.285)
37. Atharvsinh_bagul https://www.instagram.com/p/ Photo depicting the Plaintiff's AI-
DTGGn7rk7ju/ generated photo showing Plaintiff
with a third eye.
(Page 75, Vol. IV; PDF Pg. 286)
38. Atharvsinh_bagul https://www.instagram.com/p/ Photo depicting the Plaintiff's AI-
DOVmAjDE- generated photo showing Plaintiff
wU/?img_index=1 with another person.
(Page 76, Vol.IV; PDF Pg. 287)
39. anantrg https://www.instagram.com/p/ Photo depicting the Plaintiff's AI-
DRL7S1cjwnz/ generated photo showing Plaintiff
Standing in snowfall.
(Page 77, Vol. IV; PDF Pg. 288)
40. thinkbigreshma https://www.instagram.com/p/ Photo of the Fake video showing
DUWE8vDDdg5/ the Plaintiff walking.
(Page78, Vol. IV; PDF Pg. 289)
41. Aniruddhabhakti1 https://www.instagram.com/ani Photo of fake handles with the
811 ruddhabhakti1811/ Plaintiff's photo as profile picture.
(Page 79, Vol.IV; PDF Pg. 290)
42. aniruddhareels https://www.instagram.com/ani Photo of Instagram profile with the
ruddhareels/ Plaintiff in the profile photo.
(Page 80, Vol. IV; PDF Pg. 291)
43. Aniruddha_prems https://www.instagram.com/ani Photo of Instagram profile with the
agara ruddha_premsagara/ Plaintiff in the profile photo.
(Page 81, Vol. IV; PDF Pg. 292)
CS(COMM) 178/2026 Page 27 of 32
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44. aniruddhabapu_b https://www.instagram.com/ani Photo of Instagram profile with the h akti ruddhabapu bhakti/ Plaintiff in the profile photo.
(Page 82,Vol. IV; PDF Pg.293)
45. Aniruddha_898 https://www.instagram.com/ani Photo of Instagram profile with the ruddha_898/ Plaintiff in the profile photo.
(Page 83,Vol.IV;PDF Pg. 294) FACEBOOK (SUBSIDIARY OF DEFENDANT NO. 5)
46. Prem https://www.facebook.com/reel/ Video snippet depicting the Vishwakarma 865918806326987 Plaintiff's AI-generated photo blessing his followers.
(Page 32, Vol. IV; PDF Pg. 243)
47. Prem https://www.facebook.com/reel/ Video snippet depicting the Vishwakarma 1531971951455803 Plaintiff's AI-generated photo riding motorcycle.
(Page 33, Vol. IV; PDF Pg. 244)
48. Prem https://www.facebook.com/reel/ Video snippet depicting the Vishwakarma 740885969088974 Plaintiff's AI-generated photo.
(Page 34, Vol.IV; PDF Pg. 245)
49. Prem https://www.facebook.com/reel/ Video snippet depicting the Vishwakarma 1182705917101745 Plaintiff's AI-generated photo along with Dattaguru.
(Page 35, Vol.IV; PDF Pg.346)
50. Prem https://www.facebook.com/reel/ Video snippet depicting the Vishwakarma 1487475779167741 Plaintiff's AI-generated photo.
(Page 36, Vol.IV; PDF Pg. 247)
51. Prem https://www.facebook.com/reel/ Video showing the AI generated Vishwakarma 1182705917101745 video of the Plaintiff with Lord Dattaguru in the background.
(Page 37, Vol.IV; PDF Pg.248) CS(COMM) 178/2026 Page 28 of 32 This is a digitally signed order.
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52. Prem https://www.facebook.com/100 Video snippet depicting the Vishwakarma 000485472269/videos/151371 Plaintiff's AI-generated photo 7566561617/ walking.
(Page 38,Vol.IV; PDF Pg. 249)
53. Prem https://www.facebook.com/reel/ Video depicting the Plaintiff Vishwakarma 1346397063783876 laughing wholeheartedly.
(Page39,Vol.IV;PDFPg.
250)
54. Prem https://www.facebook.com/reel/ Video snippet depicting the Vishwakarma 1346397063783876 Plaintiff's AI-generated photo.
(Page 40, Vol.IV; PDF Pg. 251)
55. Prem https://www.facebook.com/100 Video snippet depicting the Vishwakarma 000485472269/videos/151371 Plaintiff's AI-generated photo 7566561617/ walking.
(Page41,Vol.IV;PDFPg.
252)
56. Prem https://www.facebook.com/reel/ Video snippet depicting the Vishwakarma 1225815822758873 Plaintiff's AI-generated photo (Page 42, Vol. IV; PDF Pg. 253)
57. Prem https://www.facebook.com/pho Video snippet depicting the Vishwakarma to/?fbid=34393143896951687 Plaintiff's AI-generated photo &set=pcb.34393144226951654 doing penance in Himalayas.
(Page 43,Vol. IV; PDF Pg. 254)
58. Prem https://www.facebook.com/pho Video snippet depicting the Vishwakarma to/?fbid=34239408815658530 Plaintiff's AI-generated photo in &set=a.211066452252869 between Jyotirlingas.
(Page 44,Vol.IV;PDF Pg. 255)
59. Prem https://www.facebook.com/reel/ Video snippet depicting the Vishwakarma 1339979004147686 Plaintiff's AI-generated photo waving hand.
(Page45,Vol.IV;PDFPg.
256)
60. Prem https://www.facebook.com/reel/ Video snippet depicting the Vishwakarma 842859291470975 Plaintiff's AI-generated photo waving hand.
(Page 46, Vol.IV; PDF Pg.257) CS(COMM) 178/2026 Page 29 of 32 This is a digitally signed order.
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61. Prem https://www.facebook.com/reel Video snippet depicting the Vishwakarma /711409838181977 Plaintiff's AI-generated photo with Lord Ram in background.
(Page47,Vol.IV;PDFPg. 258)
62. DevoteeForDr https://www.facebook.com/pho Photo depicting the Plaintiff'sAI-
AniruddhaJoshi to/?fbid=122142569090420596 generated photo with lady's head &set=pb.61562617906555.- on his shoulder.
2207520000 (Page56,Vol.IV;PDFPg.
267)
63. DevoteeForDr https://www.facebook.com/pho Photo depicting the Plaintiff's
AniruddhaJoshi to.php?fbid=122135649380420 AI-generated photo with a man
596&set=pb.6156261790655 resting his head on Plaintiff's lap.
5.-2207520000&type=3 (Page 57,Vol.IV; PDF Pg. 268)
64. DevoteeForDr https://www.facebook.com/pho Photo depicting the Plaintiff's AI-
AniruddhaJoshi to/?fbid=122142477302420596 generated photo praying in
&set=pb.61562617906555.- Himalayas with Swami Samarth.
2207520000 (Page58,Vol.IV;PDFPg.
269)
65. DevoteeForDr https://www.facebook.com/pho Photo depicting the Plaintiff'sAI-
AniruddhaJoshi to/?fbid=122142006128420596 generated photo praying in
&set=pb.61562617906555.- Himalayas with Nandi.
2207520000 (Page59,Vol.IV;PDFPg.
270)
66. DevoteeForDr https://www.facebook.com/pho Photo depicting the Plaintiff's AI-
AniruddhaJoshi to/?fbid=122142168842420596 generated photo offering leaves to
&set=pb.61562617906555.- Shivling.
2207520000 (Page60,Vol.IV;PDFPg.
271)
67. DevoteeForDr https://www.facebook.com/pho Photo depicting the Plaintiff's AI-
AniruddhaJoshi to/?fbid=122142070112420596 generated photo sitting in front of a
&set=pb.61562617906555.- Shivling in ancient temple.
2207520000 (Page 61, Vol. IV; PDF Pg. 272)
68. DevoteeForDr https://www.facebook.com/reel/ Photo depicting the Plaintiff's AI-
AniruddhaJoshi 625825110411169 generated photo sitting beneath a
tree with a man resting his head on
his lap.
(Page 62,Vol.IV; PDF Pg.273)
69. DevoteeForDr https://www.facebook.com/reel/ Photo depicting the Plaintiff's
AniruddhaJoshi 625825110411169 AI-generated photo sitting in
different pose.
(Page 63, Vol. IV; PDF Pg. 274)
CS(COMM) 178/2026 Page 30 of 32
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70. DevoteeForDr https://www.facebook.com/reel/ Photo depicting the Plaintiff's AI-
AniruddhaJoshi 1432495218435165 generated photo raising his arms up in the air. Has comment from New Delhi.
(Page64,Vol.IV;PDFPg.
275)
71. KunalLaud https://www.facebook.com/reel/ Photo depicting the Plaintiff's 1111976234237253 AI-generated photo hugging someone.
(Page 67, Vol. IV; PDF Pg.278)
72. Kapil Bodke https://www.facebook.com/pho Photo depicting the Plaintiff's AI-
to/?fbid=10163702397269592 generated photo with someone. &set=pb.554944591.-22075200 (Page 68,Vol. IV; PDF Pg.279) 00
73. PrashantSawant https://www.facebook.com/pho Photo depicting the Plaintiff's AI-
to/?fbid=25482650651338223 generated statue. &set=pcb.25482650768004878 (Page 69, Vol. IV; PDF Pg.280)
74. ReshmaNarkhede https://www.facebook.com/pho Photo depicting the Plaintiff's AI-
to/?fbid=33459817873661741 generated photo in different avatar
&set=a.2331585346911734 or forms.
(Page 73, Vol.IV; PDF Pg.284)
75. https://www.facebook.com/Dr. Photo of Facebook page with the
AniruddhaBapu Plaintiff in the profile photo.
(Page84,Vol.IV;PDF Pg.295)
76. https://www.facebook.com/anir Photo of Facebook page with the
uddhabapu.ambadnya Plaintiff in the profile photo.
(Page 85, Vol. IV; PDF Pg.296)
77. https://www.facebook.com/profi Photo of Facebook page with the
le.php?id=61562617906555 Plaintiff in the profile photo.
(Page 86, Vol. IV; PDF Pg.297)
78. https://www.facebook.com/gro Photo of Facebook page with the
ups/71609702278 Plaintiff in the profile photo.
(Page87,Vol.IV;PDFPg.
298)
CS(COMM) 178/2026 Page 31 of 32
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79. https://www.facebook.com/gro Photo of Facebook page with the ups/1065683044263803 Plaintiff in the profile photo.
(Page88, Vol.IV; PDF Pg. 299)
80. https://www.facebook.com/prof Photo of Facebook page with the ile.php?id=100064541985915 Plaintiff in the profile photo.
(Page 89, Vol. IV; PDF Pg.300)
81. https://www.facebook.com/gro Photo of Facebook page with the ups/943861047720972 Plaintiff in the profile photo.
(Page 90, Vol.IV; PDF Pg. 301) X (FORMERLY TWITTER) (DEFENDANT NO. 6)
82. Nikhil https://x.com/NBhalwankar/stat Photo depicting the Plaintiff'sAI-
Bhalwankar us/1990884511186374981 generated photo on X with other people in the background.
(Page 48, Vol.IV;PDF Pg.259)
83. Mihir https://x.com/mihirnagarkar/stat Photo depicting the Plaintiff'sAI-
Nagarkar us/1932746884181098808 generated photo on X waving his hands.
(Page 50, Vol.IV; PDF Pg.261) CS(COMM) 178/2026 Page 32 of 32 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 25/02/2026 at 20:38:45