Varun Dhawan vs Artist Booking Company & Ors on 29 May, 2026

[Cites 6, Cited by 0]

Delhi High Court - Orders

Varun Dhawan vs Artist Booking Company & Ors on 29 May, 2026

Bench: Jyoti Singh

                          $~13
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CS(COMM) 626/2026
                                    VARUN DHAWAN                                  .....Plaintiff
                                               Through: Mr. Sandeep Sethi, Senior Advocate
                                               with Mr. Pravin Anand, Mr. Ameet Naik, Ms.
                                               Madhu Gadodia, Mr. Dhruv Anand, Mr.
                                               Dhananjay Khanna, Ms. Unnati Gambani, Ms.
                                               Nimrat Singh, Ms. Bhavya Verma, Ms. Shreya
                                               Sethi, Mr. Krisna Gambhir, Mr. Pranav Nair and
                                               Ms. Vinayika Shahi, Advocates.

                                                                  versus

                                    ARTIST BOOKING COMPANY & ORS.                                                          .....Defendants
                                                                  Through: Mr. Tushar Gupta, Mr. Sumit Kumar
                                                                  Mishra, Mr. Lakhvinder Singh, Mr. Manuj Gautam
                                                                  and Mr. Nirbhay Saxena, Advocates for D-2.

                                    CORAM:
                                    HON'BLE MS. JUSTICE JYOTI SINGH
                                                 ORDER

% 29.05.2026 I.A. 15433/2026 (Exemption)

1. Allowed, subject to all just exceptions.

2. Application stands disposed of.

I.A. 15432/2026 (u/O XI Rule 1 (4) r/w Section 151 CPC)

3. This application is filed on behalf of Plaintiff seeking to place on record additional documents within 30 days.

4. Plaintiff, if he wishes to file additional documents at a later stage, shall do so strictly in accordance with provisions of the Commercial Courts Act, 2015.

CS(COMM) 626/2026 Page 1 of 23

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 01/06/2026 at 21:33:00

5. Application is allowed and disposed of.

I.A. 15434/2026 (u/S 149 r/w Section 151 CPC)

6. This application is filed on behalf of Plaintiff seeking extension of time for filing the court fees.

7. For the reasons stated in the application, the same is allowed granting one week to file the requisite Court fee.

8. Application stands disposed of.

I.A. 15435/2026 (for pre-institution mediation)

9. This application is filed by the Plaintiff under Section 12-A of the Commercial Courts Act, 2015 read with Section 151 CPC seeking exemption from Pre-Institution Mediation.

10. Having regard to the facts of the present case wherein urgent relief is prayed for and in light of the judgment of Supreme Court in Yamini Manohar v. T.K.D. Keerthi, (2024) 5 SCC 815, as also Division Bench of this Court in Chandra Kishore Chaurasia v. RA Perfumery Works Private Ltd., 2022 SCC OnLine Del 3529, exemption is granted to the Plaintiff from Pre-Institution Mediation.

11. Application is allowed and disposed of.

I.A. 15436/2026 (u/S 151 CPC)

12. This application is filed by the Plaintiff seeking time to file Certificate under Section 63(4)(c) of the Bharatiya Sakshya Adhiniyam, 2024.

13. For the reasons stated in the application, the same is allowed permitting the Plaintiff to file the Certificate under Section 63(4)(c) of the Bhartiya Sakshya Adhiniyam, 2024 with four weeks.

14. Application stands disposed of.

CS(COMM) 626/2026 Page 2 of 23

This is a digitally signed order.

15. This application is filed on behalf of Plaintiff under Section 80(2) read with Section 151 CPC seeking exemption from giving written notice to the Government Authority i.e., Defendants No. 17 and 18.

16. On account of the urgent relief prayed for by the Plaintiff which needs hearing today, Plaintiff is exempted from serving the two months prior notice on Defendants No. 17 and 18.

17. Application is allowed and disposed of.

CS(COMM) 626/2026

18. Let plaint be registered as a suit.

19. Mr. Tushar Gupta, learned counsels, accepts summons on behalf of Defendant No. 2.

20. Written statements shall be filed by the Defendant No. 2 within 30 days from today along with affidavit of admission/denial of the documents filed by the Plaintiff.

21. It will be open to the Plaintiff to file replication within 30 days from the date of receipt of written statement along with affidavit of admission/ denial of documents filed by the Defendant No. 2.

22. Upon filing of process fee, issue summons to the remaining Defendants through all permissible modes, returnable before the learned Joint Registrar on 05.08.2026.

23. Summons shall state that the written statements shall be filed by the remaining Defendants within 30 days from the receipt of summons along with affidavits of admission/denial of the documents filed by the Plaintiff.

24. It will be open to the Plaintiff to file replications within 30 days from the date of receipt of written statements along with affidavits of admission/ CS(COMM) 626/2026 Page 3 of 23 This is a digitally signed order.

25. If any of the parties wish to seek inspection of any documents, the same be sought and given the timeline prescribed in Delhi High Court (Original Side) Rules, 2018.

26. Learned Joint Registrar will carry out admission/denial of documents and marking of exhibits.

I.A. 15431/2026 (u/O XXXIX Rules 1 and 2 r/w Section 151 CPC)

27. This application is filed by the Plaintiff under Order XXXIX Rules 1 and 2 read with Section 151 of CPC for grant of ex parte ad interim injunction.

28. Issue notice.

29. Mr. Tushar Gupta, learned counsel, accepts notice on behalf of Defendant No. 2.

30. Issue notice to the remaining Defendants, through all permissible modes, returnable before Court on 01.10.2026.

31. Case of the Plaintiff as set out in the plaint is that the Plaintiff is a renowned actor of Hindi Cinema, with an acting career spanning over 14 years. Plaintiff made his acting debut in 2012 with 'Student of the Year' movie, which was a commercial success directed by Karan Johar and Plaintiff's performance received wide acclaim owing to his acting abilities, comic timing and dancing skills. This movie set the stage for several commercial hits with the Plaintiff as a lead actor and the critically appreciated films such as 'Main Tera Hero' (2014), 'Humpty Sharma Ki Dulhania' (2014), 'Badlapur' (2015), 'ABCD 2' (2015), 'Dilwale' (2015), 'Dishoom' (2016), 'Badrinath Ki Dulhania' (2017), 'Judwaa 2' (2017), 'October' (2018), 'Sui Dhaaga' (2018), 'Kalank' (2019), 'Street Dancer 3D' CS(COMM) 626/2026 Page 4 of 23 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 01/06/2026 at 21:33:00 (2020), 'Coolie No. 1' (2020), 'Jug Jugg Jeeyo' (2022), 'Bhediya' (2022), 'Bawaal' (2023), 'Baby John' (2024) and 'Sunny Sanskari ki Tulsi Kumari' (2025), established the Plaintiff as one of Bollywood's leading stars. His notable performance in 'Border 2' (2026) has further enhanced his reputation as one of the most popular actors in the film industry. Many of Plaintiff's films have been box office hits, with 'Dilwale' (2015) producing a domestic net of approximately Rs.148.42 Crore and worldwide gross of approximately Rs.388 Crore; 'Judwaa 2' (2017) recording domestic net of approximately Rs.138.55 Crore and worldwide gross of approximately Rs.227.51 Crore; and 'Badrinath Ki Dulhania' (2017) recording domestic net of approximately Rs.117.89 crore and worldwide gross of approximately Rs.201.07 Crore. Industry analysts have estimated that Plaintiff's commercial success ratio i.e. hits versus total releases is 81.25%.

32. It is stated that the Plaintiff's work as an actor has earned him several nominations and accolades including Stardust Awards (2013, 2015, 2017), International Indian Film Academy (IIFA) Awards (2015, 2017, 2018), Zee Cine Awards (2015, 2018, 2023), 2015 Star Guild Awards - Most Promising Debut (Male), 2016 Screen Awards - Best Actor (Popular Choice) for 'Badlapur', Nickelodeon Kids' Choice Awards India (2018, 2019), 2022 Indian Television Academy (ITA) Awards - Best Actor of the Decade, GQ Men of the Year Awards (India) - Entertainer of the Year (2018 and 2024), 2022 Pinkvilla Style Icons Awards, 2019 Lions Gold Awards - Best Actor (Critics) for 'October', and 2019 Grazia India Millennial Awards - Entertainer of the Year. Plaintiff has consistently featured in Forbes India's Celebrity 100 List since 2014 and is frequently shown as among HT Most Stylish Awards' and 'Most Stylish Actors'.

CS(COMM) 626/2026 Page 5 of 23

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 01/06/2026 at 21:33:00

33. It is stated that apart from his work in several movies, Plaintiff has endorsed several renowned brands such as Smoodh, Emami Navratna Talc, Denver Facewash, Maruti Suzuki, Envy, Lux Cozi, Fossil, Walkaroo, Center Fresh, Fast N Up, Crimsoune Club, Softovac and Havells. Plaintiff has shown unwavering commitment to philanthropy and social causes, including support for the Sujana foundation, the ImPaCCT Foundation run by the Tata Memorial of Cancer for Kids and YODA (Youth Organization in Defense of Animals).

34. It is stated that Plaintiff has extensively featured in many renowned and widely circulated magazines, newspapers, entertainment portals, blogs and biographical publications as also cover pages of magazines such as Femina, Filmfare, Vogue, GQ etc. Plaintiff enjoys massive fan following across social media platforms such as Instagram, X and Facebook with millions of followers. Plaintiff's name, image and personality are powerful tools used for the purpose of marketing products and the public associates Plaintiff and his name, image and persona with qualities of trust, credibility, and excellence. Plaintiff's on-screen appearances and commercial endorsements are done through utilization of attributes of his personality/persona such as his name, likeness, signature/autograph, voice, image and other characteristics that are uniquely identifiable and associated with the Plaintiff and over which Plaintiff enjoys exclusive control as the same form Plaintiff's Personality/Publicity Rights. Hence, no individual or entity has the right to utilize and/or misappropriate and/or imitate any facet of the Plaintiff's personality and/or exploit the same commercially in any manner whatsoever, without the consent or express authorization of the Plaintiff.

CS(COMM) 626/2026 Page 6 of 23

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 01/06/2026 at 21:33:00

35. It is stated that the name 'Varun Dhawan', being the Plaintiff's personal name, immediately gets associated with the Plaintiff and no one else and carries enormous goodwill and reputation exclusively associated with the Plaintiff. Plaintiff has secured trademark registration for the trademarks , being his personal name and , his signatures/autograph and any unauthorized use of the marks amounts to infringement.

36. It is stated that Defendant No.1 operates a website accessible at https://artistbookingcompany.com/artists/varun-dhawan/, that purports to be a platform to book appearances/performances by the Plaintiff unauthorizedly using his name, image and likeness. Defendant No.2 operates website accessible at https://www.hire4event.com/artist/varundhawan, which also offers appearance/performance of the Plaintiff unauthorizedly by using his name, image and likeness. Defendant No.3 is an entity operating website https://www.iceposter.com/ and sells infringing posters, merchandise, mugs, mouse pads, calendars, pillows, phone cases, tote bags, towels, stickers, puzzles etc. using Plaintiff's name and photographs. Defendant No.4 is Amazon, an e-commerce platform accessible at https://www.amazon.in/ that offers for sale various infringing articles such as posters, without Plaintiff's authorization and provides a platform to third parties to advertise, offer for sale and sell infringing products.

37. It is further stated that Defendant No.5 operates and maintains an e- commerce platform accessible at https://www.redbubble.com/ and offers merchandise etc. and is impleaded for implementation of Court orders.

CS(COMM) 626/2026 Page 7 of 23

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 01/06/2026 at 21:33:00 Defendant No.6 operates website https://www.desertcart.in/ and sells infringing cutouts, posters etc. using name and photographs of the Plaintiff. Defendants No.7 and 8 are YouTube Channels generating unauthorized and unpleasant AI generated content using Plaintiff's name, image and likeness. Defendants No.10 and 11 are Facebook pages containing AI generated unpleasant content using Plaintiff's name, image and likeness. Defendants No.12 and 13 are Instagram accounts also creating unauthorized AI generated content using Plaintiff's persona.

38. Mr. Sandeep Sethi, learned Senior counsel for the Plaintiff submits that Plaintiff has established extensive goodwill and reputation in the film industry through his remarkable contributions and achievements to Indian cinema and is a public figure. In a career spanning over a decade, Plaintiff has demonstrated versatile acting skills and is extremely popular and well respected amongst the masses. Defendant Nos. 1 and 2 are infringing Plaintiff's personality and publicity rights by falsely and unauthorizedly offering bookings for Plaintiff's appearances/performances. Defendant Nos. 3 to 6 are selling unauthorized merchandise bearing his name, face, image, signature/autograph etc. and in fact Defendant No. 3 is a habitual infringer having previously been sued by other celebrities for selling unauthorized merchandise. Some of the Defendants as identified in the plaint, are publishing videos/posts on social media channels which brings ill-repute to the Plaintiff and also using Artificial Intelligence and deepfake technology to create false and misleading deepfake images/videos of the Plaintiff, sometimes with other celebrities as also creating and hosting pornographic content by using his name and image.

39. It is urged that the YouTube channels of Defendant Nos. 7 and 8 CS(COMM) 626/2026 Page 8 of 23 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 01/06/2026 at 21:33:00 publish videos containing AI generated content portraying the Plaintiff in inappropriate scenarios with other celebrities of the film industry and the said video uploaded by Defendant No.8 infringes Plaintiff's personality and publicity rights and has a direct monetary impact on the Plaintiff. Facebook pages of Defendant Nos. 10 and 11 portray the Plaintiff in suggestive and inappropriate scenarios with other female celebrities and Defendant No.10 is a repeat infringer. Instagram accounts of Defendant Nos. 12 and 13 use abusive and derogatory language. X account of Defendant No.15 portrays the Plaintiff in suggestive and inappropriate scenarios. There are also various third parties/John Does disbursing similar content on Defendant Nos. 9, 14 and 16's platforms, the infringing links of which have been enlisted separately as Document-2 (YouTube), Document-3 (Facebook/Instagram) and Document-4 (X) with the plaint. In this backdrop, Mr. Sethi submits that ex parte ad interim injunction be granted protecting the trademarks and Plaintiff's signature/autograph from infringement, restraining Defendants from passing off and/or misappropriating Plaintiff's personality/publicity/privacy/common law rights and more particularly, from hosting pornographic and other inappropriate content.

40. Learned counsel appearing for Defendant No. 2 at the outset, on instructions, submits that after receipt of advance copy of the plaint, the specific profile of the Plaintiff at Page 50 of the List of Documents filed with the plaint has been taken down. Statement is taken on record and accepted and shall bind Defendant No. 2.

CS(COMM) 626/2026 Page 9 of 23

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 01/06/2026 at 21:33:00

41. I have heard learned Senior counsel for the Plaintiff and carefully perused the documents, screenshots etc. placed on record.

42. On a holistic reading of the plaint and perusal of the documents, Court is of the view that the Plaintiff has made out a prima facie case for grant of ex parte ad interim injunction. Balance of convenience lies in favour of the Plaintiff and irreparable harm and injury shall be caused to him if the ex parte injunction, as sought, is not granted.

43. Plaintiff is a celebrated actor of Hindi Cinema with an acting career of over 14 years and has acted in multiple commercially successful and critically acclaimed films. Plaintiff has won several awards including Stardust Awards, IIFA Awards, Zee Cine Awards, GQ Men of the Year Awards (India) - Entertainer of the Year (twice), and has persistently featured in Forbes India's Celebrity 100 List since 2014. Plaintiff has 46.2 million followers on Instagram, 11.7 million on X (earlier Twitter), 11 million on Facebook and 550K on YouTube. Plaintiff has been and is a brand ambassador for several renowned brands, as aforementioned. He has secured trademark registrations for the trademark 'VARUN DHAWAN' and his signatures and thus has statutory right to its exclusive use and to restrain third parties from infringing.

44. As noted above, prima facie Defendants No.1 to 3, 5 to 8, 10 to 13 and 15 (including John Does) are violating Plaintiff's personality/publicity rights as also passing off their goods and infringing Plaintiff's registered trademark. Defendants No.10 and 11 are portraying the Plaintiff in inappropriate scenarios with female co-stars and Defendants No.12 and 13 have uploaded content which is extremely abusive and derogatory. Defendant No.15 is also hosting content which is portraying the Plaintiff in CS(COMM) 626/2026 Page 10 of 23 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 01/06/2026 at 21:33:00 inappropriate scenarios and needless to state that the contents are causing irreparable damage to Plaintiff's immense goodwill and reputation. It needs no reiteration that sale of merchandise using Plaintiff's name, image and likeness and other elements of his persona to make commercial gains without Plaintiff's consent and authorization, is unlawful. If the goods are of inferior quality, it would amount to a further debasement of Plaintiff's goodwill and reputation garnered over the years through hard work. In Anil Kapoor v. Simply Life India, 2023 SCC Online Del 6914, this Court has held that a celebrity's right of endorsement acts as a major source of livelihood, which cannot be destroyed by permitting unlawful dissemination and sale of merchandise or other articles, bearing the face or attributes of their persona on it without lawful authorisation.

45. Plaintiff also has the right to protect his name, likeness, voice and image, which are elements and attributes of his persona and personality and no third party has a right to use these attributes without his authorisation. As held in Jaikishan Kakubhai Saraf v. Peppy Store and Others, 2024 SCC OnLine Del 3664 and Aishwarya Rai Bachchan v. Aishwaryaworld.com and Others, 2025 SCC OnLine Del 5943, when attributes of famous personalities are used unauthorisedly, it leads not only to commercial detriment but also impacts his/her right to privacy/personality and live with dignity. Plaintiff is entitled to protection against dissemination of pornographic content as well as AI-generated images portraying him in an inappropriate scenario. Such a distasteful content is harming and damaging the reputation of the Plaintiff and may mislead the public into believing what is depicted may be true. Plaintiff's right to restrain third parties from infringing and passing off also needs to be preserved. Accordingly, CS(COMM) 626/2026 Page 11 of 23 This is a digitally signed order.

(a) Defendants No.1 to 3, 5 to 8, 10 to 13 and 15, their associates, servants, agents, affiliates, assignees, representatives etc. are restrained till the next date of hearing from violating Plaintiff's Personality/Publicity Rights by utilising and/or in any manner directly or indirectly, using or exploiting or misappropriating Plaintiff's: (a) name Mr. Varun Dhawan; (b) image; (c) voice; and (d) likeness and/or any other attribute of his persona, without his authorisation, for any commercial and/or personal gain, through the use of technology including but not limited to Artificial Intelligence, Generative Artificial Intelligence, Machine Learning, Deepfakes, AI Chatbots, Face Morphing and/or any other mediums and formats;

(b) Defendants No. 1 to 3, 5 to 8, 10 to 13 and 15 and all those acting on their behalf are restrained till the next date of hearing from selling, offering for sale and/or facilitating sale of merchandise and/or any other articles in a manner that infringes the personality rights of the Plaintiff and/or amounts to passing off and/or infringes Plaintiff's registered trademarks and .

(c) Defendants No. 7, 8, 10, 11, 12 and 13 are restrained from creating, sharing, disseminating any content that is derogatory, abusive or shows the Plaintiff in inappropriate scenarios through use of technology including but not limited to Artificial Intelligence, Generative Artificial Intelligence, Machine Learning, Deepfakes, AI Chatbots, Face Morphing and/or any other mediums and formats such that it results in dilution or tarnishment of Plaintiff's public persona;

CS(COMM) 626/2026 Page 12 of 23

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 01/06/2026 at 21:33:00

(d) Defendant No.1 is directed to take down URL at Serial No.1 of Annexure-A of this order. Defendant No.2 shall take down URL at Serial No.2 of Annexure-A and Defendant No.3 shall take down URLs from Serial Nos.3 to 39. Defendant No.4 shall take down URLs from Serial Nos.40 to 88. Defendant No.5 shall take down URL at Serial No.89 and Defendant No.6 shall take down URLs from Serial Nos.90 to 96. Defendant No.7 is directed to take down URLs mentioned at Serial Nos.97 to 100 while Defendant No.8 will take down URL at Serial No.101. Defendant No.9 shall take down URLs from Serial Nos.102 to 119 and Defendant No.10 will take down URLs from Serial Nos.120 to 129. Similarly, Defendant No.11 will take down URLs from Serial Nos.130 to 139 and Defendants No.12 and 13 shall take down URLs at Serial Nos.140 and 141 respectively. Defendant No.14 shall take down URLs from Serial Nos.142 to 145 and Defendants No.15 and 16 shall take down URLs at Serial Nos.146 and 147. Defendants No.17 and 18 shall issue necessary directions to block and disable all URLs from Serial Nos. 148 to 168 relating to the pornographic content. The necessary action, as directed above, will be taken by the concerned Defendants within 36 hours from the date of receipt of copy of this order.

(e) Defendant No.9 will disclose Basic Subscriber Information (BSI) details of YouTube channels which are part of Document-2 to the plaint and Defendant No.14 will disclose BSI details of Facebook/Instagram accounts which are part of Document-3. Defendant No.16 will provide BSI details of 'X' which are part of Document-4.

CS(COMM) 626/2026 Page 13 of 23

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 01/06/2026 at 21:33:00

(f) Defendants No.9, 14 and 16 are directed that in case any fresh URLs/ posts/videos/mobile applications/links are provided by the Plaintiff, which unlawfully infringe his personality/publicity rights or are in any manner abusive/derogatory and/or contain pornographic content, the same shall be taken down within 36 hours from the date of communication of the intimation.

46. Plaintiff shall comply with the provisions of Order XXXIX Rule 3 CPC within a period of one week from today.

JYOTI SINGH, J MAY 29, 2026/AK CS(COMM) 626/2026 Page 14 of 23 This is a digitally signed order.

1. 1 https://artistbookingcompany.com/artists/varun-dhawan/

2. 2 https://www.hire4event.com/artist/varundhawan

3. https://www.iceposter.com/search/G3478965

4. https://www.iceposter.com/search/G3478966

5. https://www.iceposter.com/search/G3478967

6. https://www.iceposter.com/search/G3478968

7. https://www.iceposter.com/search/G3478969

8. https://www.iceposter.com/search/G3478970

9. https://www.iceposter.com/gty/poster_1481819153_varun- dhawan.html?src=1481819153/photo/mumbai-india-varun-dhawan-and-tiger- shroff-attends-the-jio-studio-announcement-of- upcoming.jpg?s=612x612&w=0&k=20&c=BrOsMkTlYhk6suzKvmI-OITv- VDziZ6tbxSRC_dFgxc=

10. https://www.iceposter.com/gty/poster_1481819160_varun- dhawan.html?src=1481819160/photo/mumbai-india-varun-dhawan-attends- the-jio-studio-announcement-of-upcoming-films-and- web.jpg?s=612x612&w=0&k=20&c=adWyPiIRKUpFFkCQfAG68_B- 19Y2XyeeHXYe0F2aMnY=

11. https://www.iceposter.com/gty/poster_1483131220_varun- dhawan.html?src=1483131220/photo/london-england-varun-dhawan-attends- 3 the-citadel-global-premiere-ahead-of-the-prime-

video.jpg?s=612x612&w=0&k=20&c=LjZGOsqeBkNVg- N_FFZUdOAxRklrFompooha4j-DEmk=

12. https://www.iceposter.com/gty/poster_1483131219_varun- dhawan.html?src=1483131219/photo/london-england-varun-dhawan-attends- the-citadel-global-premiere-ahead-of-the-prime- video.jpg?s=612x612&w=0&k=20&c=ZhJCwvWVxlnS5_pBtseB5S3frrJyOl qsDGufNFEXYy8=

13. https://www.iceposter.com/gty/poster_815264536_varun- dhawan.html?src=815264536/photo/east-rutherford-nj-actor-varun-dhawan- attends-the-2017-international-indian-film- academy.jpg?s=612x612&w=0&k=20&c=akQbgfZep8zbMkkIAI2uf6s7WbO x1V8CuUYZbFMl21I=

14. https://www.iceposter.com/gty/poster_499472958_varun- dhawan.html?src=499472958/photo/feltham-england-varun-dhawan-kriti- sanon-kajol-and-shah-rukh-khan-attend-photocall- for.jpg?s=612x612&w=0&k=20&c=BVRdO8joazAiQ7wQjW8WiOWe7j6K 6LKoWgToSMvq0eo=

15. https://www.iceposter.com/gty/poster_2235527646_varun- CS(COMM) 626/2026 Page 15 of 23 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 01/06/2026 at 21:33:00 dhawan.html?src=2235527646/photo/mumbai-india-varun-dhawan-and- janhvi-kapoor-attend-the-trailer-launch-of-film-sunny- sanskari.jpg?s=612x612&w=0&k=20&c=erbxOEDE8DJr0ymnquyZalOJCL H68dKI6ywR77y8UW4=

16. https://www.iceposter.com/gty/poster_2209080203_varun- dhawan.html?src=2209080203/photo/mumbai-india-varun-dhawan-attends- as-maddock-films-celebrates-its-phenomenal-journey-at- the.jpg?s=612x612&w=0&k=20&c=9G0Xh0GpAYwvdg_SQcbBB- 4Xw5yLo8kxTTB3i9ze6Dc=

17. https://www.iceposter.com/gty/poster_2161800873_varun- dhawan.html?src=2161800873/photo/mumbai-india-varun-dhawan-attends- the-lagna-vidhi-of-the-wedding-of-anant-ambani-and- radhika.jpg?s=612x612&w=0&k=20&c=2MQxXUIBlDBM-CXKh- EeMRVAXvsoszaPgDWPwO_u4fw=

18. https://www.iceposter.com/gty/poster_2097682740_varun- dhawan.html?src=2097682740/photo/mumbai-indiasajid-nadiadwala-pooja- hegde-ahan-shetty-and-varun-dhawan-attend-the-prime- video.jpg?s=612x612&w=0&k=20&c=uf7nPmq6RXa3LD4H2vF24zkg2ikF G88XzXUbCuKmfAo=

19. https://www.iceposter.com/gty/poster_1548387863_varun- dhawan.html?src=1548387863/photo/mumbai-india-varun-dhawan-and- janhvi-kapoor-attend-the-prime-videos-bawaal-film-photocall- on.jpg?s=612x612&w=0&k=20&c=OMHTFAOsN4_0kbJbBab6quAvBmt9w ouz8EKr6X7-DtQ=

20. https://www.iceposter.com/gty/poster_1437215583_varun- dhawan.html?src=1437215583/photo/mumbai-india-varun-dhawan-and-kriti- sanon-attend-the-song-launch-of-film-bhediya-on- october.jpg?s=612x612&w=0&k=20&c=FQOj04t641Nw8GZuaQY09HQCB 37Z10GmXisHoJC7u-o=

21. https://www.iceposter.com/gty/poster_1398628577_varun- dhawan.html?src=1398628577/photo/mumbai-india-varun-dhawan-kiara- advani-neetu-singh-and-anil-kapoor-attend-the-jug-jugg- jeeyo.jpg?s=612x612&w=0&k=20&c=E5c2N7BZ_IATeZBlTep8nHrkHTtoh 68tShwAqU5fp1Y=

22. https://www.iceposter.com/gty/poster_1388199797_varun- dhawan.html?src=1388199797/photo/mumbai-india-manish-paul-salman- khan-varun-dhawan-and-ananya-pandey-attend-the-22-iifa- awards.jpg?s=612x612&w=0&k=20&c=yoSHiu8fRp1X9Rkaw0kIcZn3vQkF COUajT0lFQHE43k=

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168. https://3.bp.blogspot.com/-

z4F3amSO9dA/W7FSgGR_sQI/AAAAAAAAAI8/uIr5xKPX6ZU5WcSNbh 6q4d9sO9fZLImTwCLcBGAs/s1600/IMG_20181001_040243-01.jpeg CS(COMM) 626/2026 Page 23 of 23 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 01/06/2026 at 21:33:00

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Delhi High Court - Orders