Indmoney Tech Private Limited & Anr vs Ashok Kumar And Ors on 28 July, 2025

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Delhi High Court - Orders

Indmoney Tech Private Limited & Anr vs Ashok Kumar And Ors on 28 July, 2025

Author: Manmeet Pritam Singh Arora

Bench: Manmeet Pritam Singh Arora

                   $~46
                   *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                   +         CS(COMM) 744/2025 & I.As. 17713-17/2025
                             INDMONEY TECH PRIVATE LIMITED & ANR.                                                      .....Plaintiffs

                                                           Through:            Mr. Kripa Pandit, Mr. Navreet Kaur,
                                                                               Mr. Avijit Sharma, Mr. Christopher
                                                                               Thomas, Ms. Pranjali Arya and Mr.
                                                                               Bhanu Gupta, Advocates

                                                           versus

                             ASHOK KUMAR AND ORS                                                          .....Defendants

                                                           Through:            Mr. Mohit Singh, Ms. Shivika Mattoo,
                                                                               Advocates for D-5

                                                                               Mr. Madhav Khosla, Advocate for D-6

                                                                               Mr. Vihan Dang, Ms. Anuparna
                                                                               Chatterjee and Mr. Aditya Mathur,
                                                                               Advocates for D-9

                   CORAM:
                   HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
                                     ORDER

% 28.07.2025 I.A. 17716/2025 (for extension of time for filing of court fees)

1. This application under Section 149 of the Code of Civil Procedure, 1908 ['CPC'] has been filed by the Plaintiffs seeking three (3) weeks' for filing of Court fees of Rs. 2,13,952/- and one time process fee of Rs. 1,000/-.

2. The time sought for is granted, failing which the consequences of Order VII Rule 11(b) CPC shall follow.

3. In view of the aforesaid, this application is disposed of. I.A. 17717/2025 (for exemption)

4. This application under Section 151 CPC has been filed seeking CS(COMM) 744/2025 Page 1 of 28 This is a digitally signed order.

5. Subject to the Plaintiffs filing the original/certified copies of the documents at page nos. 70 to 887 of the Plaintiff's documents within four (4) weeks from today, exemption is granted for the present.

6. The application is disposed of.

I.A. 17714/2025 (for seeking exemption from pre-institution mediation)

7. This is an application under Section 12A of the Commercial Courts Act, 2015 read with Section 151 CPC seeking exemption from instituting pre- litigation mediation.

8. 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. Krithi1, exemption from the requirement of pre- institution mediation is granted to the Plaintiffs.

9. Accordingly, the application stands disposed of. I.A. 17715/2025 (Under Order XI Rule 1(4) CPC)

10. This is an application under Order XI Rule 1(4) CPC [as amended by the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 ('Commercial Courts Act')] read with Section 151 CPC, for seeking leave to file additional documents as per law.

11. The Plaintiffs, if they intend to file additional documents will file the same within thirty (30) days from today, and they shall do so strictly as per the provisions of the Commercial Courts Act and the Delhi High Court (Original Side) Rules, 2018 ['DHC Rules'].

12. For the reasons stated in the application, the same is allowed.

13. Accordingly, the application is disposed of.

(2024) 5 SCC 815 CS(COMM) 744/2025 Page 2 of 28 This is a digitally signed order.

14. The present suit has been filed seeking relief of permanent injunction restraining the Defendant No. 1 from infringing the trademark of the Plaintiffs, passing off services as those of the Plaintiffs, as well as infringement of copyright along with other ancillary reliefs.

15. Let the plaint be registered as a suit.

16. Summons be issued to Defendant No. 1 by all permissible modes on filing of process fee. Affidavit of service be filed within two (2) weeks.

17. The summons shall indicate that the written statement must be filed within thirty (30) days from the date of receipt of the summons. The Defendant No. 1 shall also file affidavit of admission/denial of the documents filed by the Plaintiffs, failing which the written statement shall not be taken on record.

18. The Plaintiffs are at liberty to file replication thereto within thirty (30) days after filing of the written statement. The replication shall be accompanied by affidavits of admission/denial in respect of the documents filed by Defendant No. 1, failing which the replication shall not be taken on record.

19. 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.

20. It is made clear that any unjustified denial of documents may lead to an order of costs against the concerned party.

21. Any party seeking inspection of documents may do so in accordance with the Delhi High Court (Original Side) Rules, 2018.

22. List the matter before the Ld. Joint Registrar (J) on 02.09.2025.

23. List the matter before the Court on 17.12.2025.

CS(COMM) 744/2025 Page 3 of 28

This is a digitally signed order.

24. This application under Order XXXIX Rules 1 and 2 CPC has been filed by the Plaintiffs, inter-alia seeking an ad interim order for mandatory injunction restraining the Defendant No. 1, its associates, business partners, legal heirs or any person involved with Defendant No. 1 from infringing the Plaintiff's registered trademarks, wordmarks, device marks and/or any other deceptively or confusingly similar variant/marks thereof in any manner along with other ancillary reliefs.

25. The relevant facts, as stated in the pleadings are as under: -

25.1. It is stated that the present suit has been preferred by the Plaintiffs against Ashok Kumar/ Unknown i.e., Defendant No. 1 herein, who without any authorization and prior permission is using, advertising, offering services and seeking money from the public at large, under the trademarks of the Plaintiffs being , , , and and leading to infringement, passing off, misappropriation, dilution and tarnishment of the reputation and goodwill earned by the Plaintiffs on account of its trademarks, tradename and business.

26. It is stated that the present suit has been preferred against unknown Defendant no. 1, as the identity is not known and this person has been described as Ashok Kumar in the memo of parties. It is stated that the said Defendant No. 1 is operating using fictitious identities, such as Rama Seth, Arman Goenka, Ravi Saraogi, Jay Rajnikant Thacker, Rohan Mehta, Mayank Singh Chandel etc., who are publicly known individuals and are investment advisors in the industry. Additionally, Defendant No. 1 has been impersonating Mr. CS(COMM) 744/2025 Page 4 of 28 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 30/07/2025 at 22:16:03 Ashish Kashyap, the founder and promoter of the Plaintiffs Company. It is stated that by such impersonation and/or misrepresentation, Defendant No. 1 lures unwary customers/individuals into social media groups2 with the false promise of securing inflated return on investments.

Plaintiff No. 1

27. It is stated that Plaintiff No. 1 develops and manages digital platforms that offer a wide range of financial services, including but not limited to investment services, financial analytics, financial tracking, and financial distribution services.

27.1. It is stated that Plaintiff No. 1 is the registered trademark owner for the brand/trademark INDmoney, , and , in various classes. The trademark 'INDmoney/ ' with an arrow extending from the letter "N" has been honestly created and adopted by Plaintiff No. 1 after much thought and deliberation, to give an overall striking and distinctive effect to its branding. The Plaintiff No.1 has also honestly conceived the unique tagline(s) "Track Invest Grow your money on INDmoney" and "Tag Invest Grow your Net worth" and have been continuously using the taglines to promote and draw connection between the Plaintiffs services and its unique and popular trademark 'INDmoney/ '. 27.2. Plaintiff No. 1's most relevant registered trademarks referred to in the plaint at paragraph no. 9 are reproduced herein below: -

On WhatsApp and Telegram CS(COMM) 744/2025 Page 5 of 28 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 30/07/2025 at 22:16:03 Trade Application User Date of Class Valid Upto Mark No. Claimed registration 5119712 36 05.06.2020 06.09.2021 06.09.2031 5120143 36 05.06.2020 06.09.2021 06.09.2031 5993077 35 06.03.2023 23.06.2023 23.06.2033 27.3. It is stated that Plaintiff No. 1 displays its services under the trademark device on the internet through its domain name namely https://www.indmoney.com/. The said domain name of Plaintiff No. 1 contains extensive information about the business provided by Plaintiff No. 1 under its said tradename, and registered trademarks INDmoney, , and . The Plaintiff No. 1 is the owner and registrant of the aforementioned domain name since 16.04.2017 (as per the information available on www.whois.com) and is the operator of the said domain name which continues to be valid and subsisting. 27.4. It is stated that Plaintiff No. 1 is using the said domain name not only provide information to its customers about its services under its registered trademarks but is also using it as a tool to carry out its business thereunder.

The said domain name of Plaintiff No. 1 is interactive in nature. Further, the CS(COMM) 744/2025 Page 6 of 28 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 30/07/2025 at 22:16:03 images, pictures and photographs contained on Plaintiff's Website/ domain name qualify as 'artistic works' per Section 2(c) of the Copyright Act, 1957. 27.5. It is stated that Plaintiff No. 1 also runs and operates its Mobile Application, INDmoney-Demat, Stock, SIP, under the trademark device . The Mobile Phone Application, is an all-in-one Finance App to track finances, invest in the share market and easily set up Systematic Investment Plan (SIP's). The platform aims to be a one-stop solution for users' financial needs by integrating services such as payments, neo-banking, investing, saving, wealth management, goal-based planning, and financial tracking. It is submitted that since its launch 2019, INDmoney mobile application has gained a strong user base with 12 million+ registered users and continues to expand at a rapid pace.

27.6. It is submitted that for financial year 2024-25, the marketing expenses incurred by Plaintiff No. 1 was Rs. 27.16 Crores and revenue earned by Plaintiff No. 1 was 46.47 Crores. The details of the revenue earned and marketing expenses incurred by Plaintiff No. 1 are mentioned in paragraph nos. 14 and 15 of the plaint.

Plaintiff No. 2

28. It is stated that Plaintiff No. 2 is a depository participant, research analyst and a registered stockbroker with Securities and Exchange Board of India ['SEBI']. It is submitted that Plaintiff No. 2 is the registered proprietor for the brand/trademark and INDstocks in various classes in India.

29. Plaintiff No. 2's most relevant registered trademarks referred to in the plaint at paragraph 18 are reproduced herein below: -

CS(COMM) 744/2025 Page 7 of 28

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 30/07/2025 at 22:16:03 Trade Applicat User Date of Class Valid Upto Mark ion No. Claimed registration INDstocks 5763440 36 21.08.2018 13.01.2023 13.01.2033 INDstocks by 5763073 41 21.08.2018 13.01.2023 13.01.2033 INDmone y 5763448 42 21.08.2018 13.01.2023 13.01.2033 29.1. It is stated that Plaintiff No. 2 displays its services under the Plaintiff's trademark on the internet through its domain namely https://www.indstocks.com/. The said domain of the Plaintiff No. 2 contains extensive information about the business and services provided by the Plaintiff No. 2 under its well-known trademark INDstocks. The Plaintiff No. 2 is the owner and registrant of the aforementioned domain since 21.08.2018 (as per the information available on www.whois.com) and is the operator of the said domain which continues to be valid and subsisting. 29.2. It is stated that Plaintiff No. 2 runs and operates its Mobile Application, INDstocks: FnO & Trading App, under the trademark device . The Mobile Application provides a seamless, intuitive experience for stock investing. The Mobile Application is an integration of features like instant withdrawals, AI-powered chart patterns, a dividend calendar, and live market updates simplifies the investment process for users. 29.3. It is submitted that for financial year 2024-25, the marketing expenses incurred by Plaintiff No. 2 was Rs. 102.87 Crores and revenue earned by CS(COMM) 744/2025 Page 8 of 28 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 30/07/2025 at 22:16:03 Plaintiff No. 2 was 53.78 Crores. The details of the revenue earned and marketing expenses incurred by Plaintiff No. 2 are mentioned in paragraph 22 of the plaint.

Submissions by the learned counsel for the Plaintiffs

30. Ms. Kripa Pandit, learned counsel for the Plaintiffs states that the Plaintiffs have taken proactive measures to warn the public about the fraudulent activities of various unknown entities/fraudsters by publishing/posting/circulating warnings on their blog/website and YouTube channel; and, through these platforms, the Plaintiffs have outlined the deceptive tactics and modus operandi of Unknown entities/fraudsters like Defendant No. 1, providing detailed information to help unwary individuals recognize and to avoid falling prey to the scam perpetrated by Defendant No.1. 30.1 She states that in and around November 2024, the Plaintiffs started receiving several emails/ complaints, from the public wherein Defendant No. 1 is found to be impersonating the Plaintiffs and its representatives to deceive unsuspecting individuals. She states that Defendant No. 1 by creating fake WhatsApp and Telegram groups, using names of well-known financial advisors, and even impersonating Plaintiffs' founder, Ashish Kashyap, thus, lures victims with false promises of high investment returns through block trading, IPOs, and stock tips. The Defendant No.1's fraud involves circulating forged SEBI registration certificates, fake agreements, and counterfeit loan documents to the unsuspecting users, as well as deploying fraudulent mobile apps that imitate Plaintiff's trademarks. 30.2 She states that the Plaintiffs found that the Impugned websites/URLs enlisted in Annexure-A are not simply imitating the Plaintiff's copyrights and trademarks but are also duping innocent customers and circulating the aforementioned impugned websites/URLs through various messaging platforms like WhatsApp and/or Telegram and/or via other social media CS(COMM) 744/2025 Page 9 of 28 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 30/07/2025 at 22:16:03 channels claiming to be a representative(s) from the Plaintiffs Company. Such dubious messages are sent to unsuspecting customers in order to lure them into investing money in financial instruments and various fraudulent schemes/programs under false pretenses of securing unrealistic profits. 30.3 She states that Defendant No.1 is operating its fraudulent activities through rogue websites, mobile applications, mobile numbers, WhatsApp groups, Telegram channel and accounts by infringing Plaintiff's marks. It is stated that Defendant No.1 at various instances, is misrepresenting itself to be associated with the Plaintiffs as either its promoters, key management personnel, directors, employees or agents. The general members of the public who are being duped by these perpetrators have parted away huge sums of money. It is further stated that the exact modus operandi of these unknown defendants can only be ascertained after investigation. The Plaintiffs have been informed and made aware of such rogue websites, mobile applications, mobile numbers, social media groups, and accounts by its clients and the public at large. Copies of communications from clients and members of the public, notifying the Plaintiffs about the existence of these infringing and impersonating instances, are filed as documents along with the plaint. 30.4 She states that the above detailed facts, showing several instances of infringement of the Plaintiff's marks, unambiguously makes it clear that Defendant No. l has been constantly infringing the brand name and logo of the Plaintiffs with a sole motive to defraud the customers and causing a great damage to the Plaintiff's goodwill as well as the clientele. 29.1 She states that the Plaintiffs to protect their rights, as well as the rights of the unsuspecting users, have through its officials filed several Cyber Cell complaints against Defendant No. 1 before the National Cyber Cell Crime Reporting Portal.

30.5 She states that the Plaintiffs have also published a public notice in the CS(COMM) 744/2025 Page 10 of 28 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 30/07/2025 at 22:16:03 leading newspaper, the 'Business Standard', in both English and Hindi, dated 12.02.2025, thereby warning its customers and the general public about the fraudulent activities of Defendant No. 1 and caution general public against engaging with unauthorized sources.

30.6 She states that Defendant No.1's wrongful and dishonest acts of using the deceptive and identical impugned mark(s) in course of a trade has caused and will continue to cause confusion and deception in the minds of the public and the members of trade circles. Moreover, it would also lead to the common belief, that there is a definite association/ connection between the Plaintiffs and Defendant No.1 services. Such actions apart from being violative of statutory and common law rights are also opposed to honest business practices and amount to unfair trade practices and misappropriation. 30.7 She states that the Plaintiffs are suffering irreparable damage and injury on account of maligning of its goodwill and reputation. The injury suffered by the Plaintiffs to its goodwill and reputation is not tangible and cannot be quantified or compensated.

31. It is submitted that the detailed description of the infringing activities by defendant no. 1 is provide in paragraph nos. 31 to 35, 43, 47, 49, 52, 53 of the plaint.

32. It is stated that aggrieved by the illegal and infringing acts of Defendant No. 1/unknown person, the present suit has been filed. It is stated that the remaining defendants have been arrayed to ensure the compliance of the orders passed in these proceedings and to ascertain the details and whereabouts of Defendant No. 1.

33. This Court has considered the submissions of the plaintiffs and perused the record.

34. Learned counsel for the Plaintiffs has handed over list of domain names/URLs of impugned websites as well as mobile applications titled as CS(COMM) 744/2025 Page 11 of 28 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 30/07/2025 at 22:16:03 Annexure-A and Annexure-B, respectively. It is stated that these websites and mobile applications are unauthorizedly using and displaying the registered trademarks as well as images, pictures and photographs contained on the Plaintiffs' website, which misleads the users to believe that they are dealing with the Plaintiffs herein. The Plaintiffs have also handed over a list of WhatsApp numbers, WhatsApp group details and Telegram links wherein the unsuspecting members of the public are led to believe that they are dealing with the Plaintiffs or its officials. This list is titled Annexure-C and Annexure- D, respectively. It is stated that Defendant No. 1/unknown person has been collecting amounts from unsuspecting users by impersonating the Plaintiffs in its bank accounts. The list of the bank accounts handed over is titled as Annexure-E. The said Annexures A, B, C, D and E are enclosed with this order.

35. The Plaintiffs have enlisted eight (8) websites/URLs at Annexure-A however, the same are not arrayed as Defendants. On the oral prayer on the learned counsel for the Plaintiffs, the eight (8) websites are arrayed as Defendant Nos. 26 to 33. Similarly, the Plaintiff has enlisted four (4) mobile applications in Annexure-B. On the oral prayer on the learned counsel for the Plaintiffs, the four mobile applications are arrayed as Defendant Nos. 34 to 37.

The Plaintiffs are directed to file an amended memo of parties within one week.

36. Having considered the submissions of the learned counsel for the Plaintiffs and having perused the averments in the plaint and documents annexed thereto, this Court is prima facie satisfied that Defendant No. 1/unknown person by making unauthorised use of the Plaintiffs' trademarks has been luring unsuspecting users to invest monies with the said Defendant No. 1. The aforesaid activities of Defendant No. 1 appear to be infringing the trademarks of the Plaintiffs and their continued presence would cause prejudice and harm the business of the Plaintiffs. The actions of Defendant No. CS(COMM) 744/2025 Page 12 of 28 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 30/07/2025 at 22:16:03 1 are misleading unsuspecting customers, resulting in them sharing their confidential information and spending their hard-earned money on these infringing platforms. It is evident that Defendant No. 1 are trying to create the impression that their websites, Social Media Groups, are associated with the Plaintiffs. The filing of the cyber cell criminal complaints by the Plaintiffs shows that Defendant No. 1/unknown person in addition to the illegal use of the trademarks is defrauding the unsuspecting users by causing losses to them. This Court is therefore satisfied that the balance of convenience is in favour of the Plaintiffs and irreparable injury is being caused to the Plaintiffs due to the illegal actions of the Defendant No. 1/unknown user.

37. Accordingly, till the next date of hearing, the following directions are issued: -

A. Defendant No. 1 their representatives, principal officers, proprietor/partners, servants, agents, their affiliates, subsidiaries, distributors, and all others acting for and on their behalf, are restrained from infringing the Plaintiff's registered trademarks (as provided in paragraph nos. 8 and 16 of the injunction application), word marks, device marks, and/or any other deceptively or confusingly similar variant/marks thereof in any manner including operating/hosting/owning/circulating/ making available the Impugned websites/domains/Mobile Application/messaging platforms, bank accounts etc., or in any other manner uploading or sharing or hosting on any websites or domains/URL's/ Mobile Applications either by itself or through third party whatsoever, or making it available to public in any other manner whatsoever amounting to trademark infringement, passing off and misappropriation of the Plaintiffs' registered trademarks and its services;

CS(COMM) 744/2025 Page 13 of 28

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 30/07/2025 at 22:16:03 B. Defendant No. 1 their representatives, principal officers, proprietor/partners, servants, agents, their affiliates, subsidiaries, distributors, and all others acting for and on their behalf, are restrained from using the Plaintiff's copyright, by reproducing or publishing the Impugned websites/domains/Mobile Application or any other website/domain/ URLs/ Mobile Applications other false and fabricated content in any other form or part thereof and/or uploading or sharing or hosting/ reproducing on any websites or domains/URL's on any other online platform either by itself or through third party whatsoever, so as to infringe the Plaintiffs' copyright including not limited to Plaintiff's trade dress/ device and Plaintiffs websites being

- www.indmoney.com and www.indstocks.com and Mobile Application -

https://play.google.com/store/apps/details?id=in.indwealth&hl=en_I N/https://apps.apple.com/in/app/indmoney-stocks-mutual- fund/id1450178837 or content or any other content and/or look and feel and/or reproducing the same in any material form or using the same of any colourable imitation thereof or otherwise amounting to infringement of Plaintiffs copyright;

C. The Defendant No. 2 (Gname.com Pte Ltd), Defendant No. 3 (Dominet (HK) Limited, Defendant No. 4 (Dyanadot LLC), Defendant No. 7 (Department of Telecommunication), Defendant No. 8 (Ministry of Electronics and Information Technology), Defendant No. 9 (Google LLC) and Defendant No. 10 (Apple India Private Limited) are directed to take down/remove/block/ suspend the domains/URLs of the Impugned websites and Mobile Applications as reproduced in 'Annexure A' and 'Annexure - B' annexed to the present Order and provide disclosure of details of ownership and other CS(COMM) 744/2025 Page 14 of 28 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 30/07/2025 at 22:16:03 associated information of the Impugned websites/URL's/links/MobileApplication/domains etc., as available with the Defendants to the Plaintiffs;

D. The Defendant No. 5 (WhatsApp LLC) and Defendant No. 6 (Telegram) are directed to block/suspend/delete the Telephone numbers/WhatsApp numbers/ WhatsApp Groups/Telegram links as reproduced in 'Annexure-C' and 'Annexure - D' respectively. E. The Defendant Nos. 11 to 25 (Banks mentioned in the Memo of Parties) are directed block/suspend/freeze the Bank accounts of the account holder(s) as reproduced in 'Annexure - E' annexed to the present order and disclose complete KYC documents as well as bank statement of owner/beneficiaries of the bank accounts. F. The National Cyber Cell, New Delhi and Cyber Police Station, South Gurugram, are directed to provide a status report/investigation report on the complaints filed by the Plaintiff No. 2, and provide relevant information about the rogue defendants and place the same before this Court.

38. Plaintiffs are also given liberty to implead any other domain/website/URL/mobile application, if discovered, by filing an application under Order I Rule 10 CPC, based on which the learned Joint Registrar (J) may extend the order passed today, in respect of the new website(s) or mobile application(s), so discovered.

39. Similarly, with respect to social media accounts, telephone numbers, bank accounts or UPI Ids, etc. which are discovered during the pendency of the suit, the Plaintiff shall be at liberty to approach this Court for seeking appropriate directions in this regard.

40. Issue notice.

41. Learned counsel for Defendant Nos. 5, 6 and 9 have entered appearance CS(COMM) 744/2025 Page 15 of 28 This is a digitally signed order.

42. Issue notice to Defendant Nos. 2 to 25 through all permissible modes, upon filing of process fees, returnable on the next date of hearing.

Since Defendant No. 1 and newly impleaded Defendant Nos. 26 to 37 are unknown entities, no notice is being issued to them.

43. Let the reply and/or compliance report for the directions issued today be filed within a period of four (4) weeks, from receipt of issue notice.

44. Rejoinder thereto, if any, be filed within a period of four (4) weeks thereafter.

45. Compliance of Order XXXIX Rule 3 of CPC be done within a period of one (1) week from today. The affidavit in terms of Order XXXIX Rule 3 of the CPC shall be filed by the Plaintiff within one week thereafter.

46. List before the learned Joint Registrar (J) for completion of service and pleadings on 02.09.2025.

47. List before Court on 17.12.2025.

48. The digitally signed copy of this order, duly uploaded on the official website of the Delhi High Court, www.delhihighcourt.nic.in, shall be treated as a certified copy of the order for the purpose of ensuring compliance. No physical copy of order shall be insisted by any authority/entity or litigant.

MANMEET PRITAM SINGH ARORA, J JULY 28, 2025/rhc/MG CS(COMM) 744/2025 Page 16 of 28 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 30/07/2025 at 22:16:03 ANNEXURE A The list of infringing domain names operated by Defendant No. 1 S.No. Domain Name Domain Name Particulars of Page Nos Registrar Defendant

1. https://www.indmoneyin.com/ Dominet (HK) Defendant No. 3 @Pg 189, 191 of Limited Part IV.

2. https://www.indmoneyln.com/ Dominet (HK) Defendant No. 3 @Pg 189, 195 of Limited Part IV.

3. http://stocks.inmoneyfotrading.com/ Dynadot LLC Defendant No. 4 @Pg 876, 877 of Part IV.

4. http://www.e001daefe.com/ Gname.com Pte. Defendant No. 2 @Pg 844 of Part IV Ltd.

5. http://www.be002daefe.com/ Gname.com Pte. Defendant No. 2 @Pg 819, 844 of Ltd. Part IV

6. https://www.ce003daefe.com/ Gname.com Pte. Defendant No. 2 @Pg 127 of the Additional Ltd.

Documents dated 25.07.2025

7. https://www.cd001avvip.com/ Gname.com Pte. Defendant No. 2 @Pg 844 of Part IV Ltd.

8. https://app.vrieos.com/ Dominet (HK) Defendant No. 3 @Pg 803, 811 of Limited Part IV.

ANNEXURE B The list of fake mobile applications on mobile app stores impersonating the Plaintiffs official app S.No URL's for fake mobile applications Mobile App Store Particulars of Page Nos.

                    .                                                                               Defendant



                    1.          https://play.google.com/store/apps/details?i   Google Play Store    Defendant No. 9             Pg No. 28; Pg
                                d=com.YouMi.Bollywood&hl=en_IN                                                                  No. 1169; @Pg
                                                                                                                                No. 1508 of Part
                                                                                                                                IV
                    2.          https://play.google.com/store/apps/details?i   Google Play Store    Defendant No. 9             Pg No. 29 of Part
                                d=com.names_of_allah.asmaulhusna.muha                                                           IV
                                mmad.names&hl=en&gl=in
                    3.          https://apps.apple.com/in/app/indm-            Apple App Store      Defendant No. 10            Pg No. 30 of Part
                                pv/id6744645308?uo=4                                                                            IV
                    4.          https://apps.apple.com/in/app/indm-            Apple App Store      Defendant No. 10            Pg No. 31 of Part
                                pvl/id6745373337?uo=4                                                                           IV



                   CS(COMM) 744/2025                                                                                                          Page 17 of 28
This is a digitally signed order.

1. 6203975606 08.11.2024; 14.11.2024 @Pg 83 of Part IV; @Pg 102 of Part IV

2. 9279835771; 8092324384, 8797260251, 14.11.2024 @Pg 88 of Part IV 6202857439, 8102474953; 9279842624;

7410578451; 7558575364; 8421020472;

8978581675; 8309959178; 8237594270;

8247230348; 7558641649; 8438353588;

8797261288

3. 9065194098; 8294282879; 9304346361; 18.11.2024 @Pg 114 of Part IV 7739395209; 810274153; 8235626469

4. 78703 83629; 6203300317; 8409545811 19.11.2024 @Pg 124 of Part IV

5. 8457958397 20.11.2024 @Pg 177 of Part IV

6. 9263650687; 6201424234 24.12.2024 @Pg 202 of Part IV

7. 8926125604 ; 7842791043 ; 7060787299 ; 29.01.2024 @Pg 773 of Part IV; @Pg 776;

                             9959252263                                                                    @781;@795 of Part IV
                     8.      9263650687 ; 6201424234 ; 9241800172 ;        30.01.2025                      @Pg 799 of Part IV
                             8149639485 ; 7395978279 ; 9039013212;
                             7028623614 ; 7248918350 ; 9557518452 ;
                             7387794629 ; 8149639485 ; 903974482;
                             8603043773; 8538981635
                     9.      8538981635; 7702553860; 7285994136;           31.01.2025                      @Pg 804; @812 of Part IV
                             7078578341
                     10.     8538981635; 9241800172; 9959252263            31.01.2025                      @Pg 819 &820 of Part IV
                     11.     7028616418 ; 8982072425 ; 80082 36751;        17.02.2025                      @Pg 4 of the Additional Documents
                             7249538781                                                                    dated 25.07.2025

                     12.     9060639345; +91 8797168239; +91               18.02.2025                      @Pg 6 of the Additional Documents
                             9241800172) ; +91 8125953854; 8409238599 ;                                    dated 25.07.2025
                             +91 9035380912; 7050400129; 7367811329;
                             8102241215; ;+91- 9142536255
                     13.     +918100312565; +917366096034; +91             19.02.2025                      @Pg 13 of the Additional
                             9229931198, +91 9608487552; +91-                                              Documents dated 25.07.2025
                             7856903155; +91-8207671037; +91
                             9608684730; +91-8127766408
                     14.     8793823935; 7416945362; 9704379081;           21.02.2025                      @Pg 110 of the Additional
                             7602789629                                                                    Documents dated 25.07.2025

                     15.     7635036173), 6205623212, 8092739305           21.02.2025                      @Pg 41; Pg 47 of the Additional
                                                                                                           Documents dated 25.07.2025

                     16.     7903179885 ; 9972663943 ; 6385664504 ;        06.03.2025                      @Pg 844 of Part IV
                             9972663942 ; 7250853954 ; 8409542826 ;
                             8292047966 ; 9942380583 99930945017 ;
                             92298987208 ; 9229805250 ; 7061063540
                     17.     7702519631; 9662528871 ; 9558065972           11.04.2025                      @Pg 114 of the Additional
                                                                                                           Documents dated 25.07.2025

                     18.     78419 95139, 81229 92645, 91336 02375         23.06.2025                      @Pg 856, @869, @870 Part IV




                   CS(COMM) 744/2025                                                                                            Page 18 of 28
This is a digitally signed order.

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6. Indmoney only official https://indmoneymall.com//#/register? Pg No. 178 of Part IV r code=1F7BB200 CS(COMM) 744/2025 Page 19 of 28 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 30/07/2025 at 22:16:03 ANNEXURE E List Banks and Account details found/used by Defendant No.1 BANK NAME AMOUNT ACCOUNT NO. COMPLAINT DATE PARTICULARS OF DEFENDANT AXIS BANK ₹80,000 922010049452901 January 31, 2025 @Pg No. Defendant No. 25 821 of Part IV AXIS BANK, BIRATI ₹20,000 924020011508877 January 31, 2025 @Pg No. Defendant No. 25 821 of Part IV AXIS BANK, BIRATI ₹10,0000 924020011508877 January 31, 2025 @Pg No. Defendant No. 25 821 of Part IV AXIS BANK, RODKOL ₹70,000 924020031436312 January 31, 2025 @Pg No. Defendant No. 25 821 of Part IV AXIS BANK, RAJNAGAR ₹10,2000 924020032170705 January 31, 2025 @Pg No. Defendant No. 25 EXTN. 821 of Part IV AXIS BANK ₹5,50,000 924020031436312 February 21, 2025 @Pg No. Defendant No. 25 49 of the additional list of documents dated 25.07.2025 AXIS BANK ₹3,00,000 924020031436312 February 21, 2025 @Pg No. Defendant No. 25 49 of the additional list of documents dated 25.07.2025 AXIS BANK ₹32,00,000 924020031436312 February 21, 2025 @Pg No. Defendant No. 25 49 of the additional list of documents dated 25.07.2025 AXIS BANK ₹1,00,00,000 XX0922 February 21, 2025 @Pg No. Defendant No. 25 49 of the additional list of documents dated 25.07.2025 AXIS BANK ₹20,00,000 XX1042 February 21, 2025 @Pg No. Defendant No. 25 49 of the additional list of documents dated 25.07.2025 AXIS BANK ₹14,00,000 XX094223 February 21, 2025 @Pg No. Defendant No. 25 49 of the additional list of documents dated 25.07.2025 AXIS BANK ₹1,000,000 XX554624 February 21, 2025 @Pg No. Defendant No. 25 49 of the additional list of documents dated 25.07.2025 AXIS BANK ₹16,00,000 XX554626 February 21, 2025 @Pg No. Defendant No. 25 49 of the additional list of documents dated 25.07.2025 AXIS BANK ₹12,00,000 XX2213 February 21, 2025 @Pg No. Defendant No. 25 49 of the additional list of documents dated 25.07.2025 AXIS BANK ₹78,00,000 XX0108 February 21, 2025 @Pg No. Defendant No. 25 49 of the additional list of documents dated 25.07.2025 AXIS BANK ₹35,00,000 XX5514 February 21, 2025 @Pg No. Defendant No. 25 49 of the additional list of documents dated 25.07.2025 AXIS BANK ₹4,00,000 9240 2003 2170 705 February 21, 2025 @Pg No. Defendant No. 25 49 of the additional list of documents dated 25.07.2025 AXIS BANK ₹22,00,000 XX6687 February 21, 2025 @Pg No. Defendant No. 25 49 of the additional list of documents dated 25.07.2025 CS(COMM) 744/2025 Page 20 of 28 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 30/07/2025 at 22:16:03 AU BANK ₹6,00,000 X8451 February 21, 2025 @Pg No. NA 49 of the additional list of documents dated 25.07.2025 BANDHAN BANK - 20100033373391 January 31, 2025 Defendant No. 21 LIMITED BANDHAN BANK, ₹160000 20100033963402 January 31, 2025 Defendant No. 21 ANDUL BANDHAN BANK, ₹130000 20100034258066 January 31, 2025 @Pg No. Defendant No. 21 NABARANGPUR 821 of Part IV BRANCH BANDHAN BANK, ₹150000 20100034258066 January 31, 2025 @Pg No. Defendant No. 21 NABARANGPUR 821 of Part IV BRANCH BANDHAN BANK, ₹50000 20100034258066 January 31, 2025 @Pg No. Defendant No. 21 NABARANGPUR 821 of Part IV BRANCH BANDHAN BANK, ₹115000 20100034258066 January 31, 2025 @Pg No. Defendant No. 21 NABARANGPUR 821 of Part IV BRANCH BANDHAN BANK, ₹300000 20100034258066 January 31, 2025 @Pg No. Defendant No. 21 NABARANGPUR 821 of Part IV BRANCH BANDHAN BANK ₹4,50,000 XXXXXXXXXXX February 21, 2025 @Pg No. Defendant No. 21 X402 49 of the additional list of documents dated 25.07.2025 BANDHAN BANK ₹5,00,000 20100033693402 February 21, 2025 @Pg No. Defendant No. 21 49 of the additional list of documents dated 25.07.2025 BANDHAN BANK ₹1,50,000 20100033963402 February 21, 2025 @Pg No. Defendant No. 21 49 of the additional list of documents dated 25.07.2025 BANDHAN BANK ₹10,50,000 20100033963402 February 21, 2025 @Pg No. Defendant No. 21 49 of the additional list of documents dated 25.07.2025 BANDHAN BANK ₹1,00,000. 20100033963402 February 21, 2025 @Pg No. Defendant No. 21 49 of the additional list of documents dated 25.07.2025 BANDHANBANK ₹7,00,000.00 20100033963402 February 21, 2025 @Pg No. Defendant No. 21 49 of the additional list of documents dated 25.07.2025 BANDHAN BANK ₹9,00,000.00 20100033963402 February 21, 2025 @Pg No. Defendant No. 21 49 of the additional list of documents dated 25.07.2025 BANDHAN BANK ₹12,00,000 20100034493918 February 21, 2025 @Pg No. Defendant No. 21 49 of the additional list of documents dated 25.07.2025 BANDHAN BANK NA 20100031688102 March 06 2025 @Pg No. 834 Defendant No. 21 of Part IV BANK OF NA 60484959648 January 31, 2025 @Pg No. Defendant No. 18 MAHARASHTRA 821 of Part IV BANK OF ₹4,60,000 60503326173 January 31, 2025 @Pg No. Defendant No. 18 MAHARASHTRA, 821 of Part IV KARANJALAD ESAF SMALL FINANCE ₹4,00,000 January 31, 2025 @Pg No. Defendant No. 11 BANK, VASHI MUMBAI 821 of Part IV ESAF BANK ₹27,00,000 20240000022002 February 21, 2025 @Pg No. Defendant No. 11 49 of the additional list of documents dated 25.07.2025 CS(COMM) 744/2025 Page 21 of 28 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 30/07/2025 at 22:16:03 FEDERAL BANK, ₹86,0000 19450100059993 January 31, 2025 @Pg No. Defendant No. 14 RAIPUR SHANKAR 821 of Part IV NAGAR HDFC BANK ₹2,00,000.00 924020031436312 February 21, 2025 @Pg No. Defendant No. 23 49 of the additional list of documents dated 25.07.2025 HDFC BANK ₹32,00,000 924020031436312 February 21, 2025 @Pg No. Defendant No. 23 49 of the additional list of documents dated 25.07.2025 HDFC BANK ₹30,000 Not visible February 21, 2025 @Pg No. Defendant No. 23 49 of the additional list of documents dated 25.07.2025 HDFC BANK ₹50,00,000 XX2924 February 21, 2025 @Pg No. Defendant No. 23 49 of the additional list of documents dated 25.07.2025 HDFC BANK ₹77,00,000 XX8871 February 21, 2025 @Pg No. Defendant No. 23 49 of the additional list of documents dated 25.07.2025 HDFC BANK ₹23,00,000 XX1764 February 21, 2025 @Pg No. Defendant No. 23 49 of the additional list of documents dated 25.07.2025 HDFC BANK ₹17,00,000 XX3316 February 21, 2025 @Pg No. Defendant No. 23 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹700,000.00 748205000036 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹230,000.00 748205000036 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹200,000.00 610000000047371 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹1,350,000.00 748205000036 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹200,000.00 748205000036 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹170,000.00 610000000047371 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹500,000.00 748205000036 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹150,000.00 748205000036 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹110,000.00 043505003178 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹300,000.00 043505003178 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹430,000.00 043505003178 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹3,00,000.00 043505003178 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 CS(COMM) 744/2025 Page 22 of 28 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 30/07/2025 at 22:16:03 ICICI BANK ₹350,000.00 10201402482 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹300,000.00 10201402482 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹603,000.00 03320210002766 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹90,000.00 20100033963402 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹78,000.00 20100033963402 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK 550,000 20100033963402 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK 300,000 610000000047371 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹1,15,000.00 20100031889061 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹6,50,000.00 924020011508877 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹5,52,000.00 20100033963402 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹3,15,690.00 20100033963402 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹1,00,000.00 20100033963402 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹1,15,000.00 2010003389061 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹5,52,000.00 20100033963402 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹31,569.00 20100033963402 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹3,00,000.00 924020031436312 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹13,00,000.00 20100034258066 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹2,10,00,000.00 20100034258066 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹25,00,000.00 99805500912 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹12,00,000.00 20100034258066 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 CS(COMM) 744/2025 Page 23 of 28 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 30/07/2025 at 22:16:03 ICICI BANK ₹3,00,000 924020031436312 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹13,00,000 20100034258066 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹21,00,000 20100034258066 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹25,00,000 09980550912 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹12,00,000 20100034258066 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹18,00,000 20100034258066 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹15,00,000 20100034258066 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹23,00,000 XX0748 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹10,000 XX573 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹10,000 XX166 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹10,000 XX011 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹30,000 XX389 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK LTD ₹20,00,000 099805500912 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹15,00,000 924020011508877 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK LTD ₹10,00,000 099805500912 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹8,00,000 XX0313 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹35,00,000 4758235482836 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK LIMITED ₹18,00,000 XX0221 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK LIMITED ₹19,50,000 099805500912 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK LIMITED ₹33,88,990 099805500912 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 CS(COMM) 744/2025 Page 24 of 28 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 30/07/2025 at 22:16:03 ICICI BANK ₹4,00,000 924020032170705 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK ₹20,00,000 25010210002599 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 ICICI BANK NA 043505003178 March 06 2025 @Pg No. 834 Defendant No. 20 of Part IV IDFC FIRST BANK, ₹300000 10168849652 January 31, 2025 @Pg No. NA NAGPUR BYRAMJI 821 of Part IV TOWN BANK IDBI Bank Limited ₹2,000,000.00 748205000036 February 21, 2025 @Pg No. Defendant No. 12 49 of the additional list of documents dated 25.07.2025 INDIA OVERSEAS BANK ₹1,00,000.00 XX0354 February 21, 2025 @Pg No. Defendant No. 13 49 of the additional list of documents dated 25.07.2025 INDUSIND BANK ₹10,00,000 252500999900 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 INDUSIND BANK ₹20,00,000 252500999900 February 21, 2025 @Pg No. Defendant No. 20 49 of the additional list of documents dated 25.07.2025 INDUS IND BANK, 150000 257982997891 January 31, 2025 @Pg No. Defendant No. 20 VASANT VIHAR NEW 821 of Part IV DELHI INDUS IND BANK, 300000 252500999900 January 31, 2025 @Pg No. Defendant No. 20 TARAKESWAR HOOGLY 821 of Part IV INDUS IND BANK, 1064000 258140863798 January 31, 2025 @Pg No. Defendant No. 20 AHMEDABAD 821 of Part IV KALIKAVU SERVICE CO- ₹3,20,000 6050332617 February 21, 2025 @Pg No. NA OP BANK 49 of the additional list of documents dated 25.07.2025 KOTAK MAHINDRA ₹2,00,000.00 20100033963402 February 21, 2025 @Pg No. Defendant No. 17 49 of the additional list of documents dated 25.07.2025 KOTAK MAHINDRA ₹1,50,000.00 20100033963402 February 21, 2025 @Pg No. Defendant No. 17 49 of the additional list of documents dated 25.07.2025 KOTAK MAHINDRA ₹5,90,000.00 20100034258066 February 21, 2025 @Pg No. Defendant No. 17 49 of the additional list of documents dated 25.07.2025 KOTAK MAHINDRA ₹15,50,000.00 924020031436312 February 21, 2025 @Pg No. Defendant No. 17 49 of the additional list of documents dated 25.07.2025 KOTAK MAHINDRA ₹15,50,000 924020031436312 February 21, 2025 @Pg No. Defendant No. 17 BANK 49 of the additional list of documents dated 25.07.2025 KOTAK MAHINDRA ₹5,90,000 20100034258066 February 21, 2025 @Pg No. Defendant No. 17 BANK 49 of the additional list of documents dated 25.07.2025 (NOT SPECIFIED) ₹20,00,000 February 21, 2025 @Pg No. NA 49 of the additional list of documents dated 25.07.2025 (NOT SPECIFIED) ₹19,00,000 February 21, 2025 @Pg No. 49 of the additional list of documents dated 25.07.2025 (NOT SPECIFIED) ₹7,00,000 February 21, 2025 @Pg No. 49 of the additional list of documents dated 25.07.2025 CS(COMM) 744/2025 Page 25 of 28 This is a digitally signed order.

49 of the additional list of documents dated 25.07.2025 SBI ₹900,000.00 748205000036 February 21, 2025 @Pg No. Defendant No. 24.

49 of the additional list of documents dated 25.07.2025 SBI ₹400,000.00 748205000036 February 21, 2025 @Pg No. Defendant No. 24.

49 of the additional list of documents dated 25.07.2025 SBI ₹5,00,000.00 XX8574 February 21, 2025 @Pg No. Defendant No. 24.

49 of the additional list of documents dated 25.07.2025 SBI ₹4,00,000.00 XX8102 February 21, 2025 @Pg No. Defendant No. 24.

49 of the additional list of documents dated 25.07.2025 SBI 2,30,000 XX2766 at February 21, 2025 @Pg No. Defendant No. 24.

UCB0000332 49 of the additional list of documents dated 25.07.2025 SBI 4,00,000 XX8102 at February 21, 2025 @Pg No. Defendant No. 24.

BDBL0002305 49 of the additional list of documents dated 25.07.2025 SBI 200,000 XXXXXXXX9660 February 21, 2025 @Pg No. Defendant No. 24.

49 of the additional list of documents dated 25.07.2025 SBI 4,40,000 20100033963402 February 21, 2025 @Pg No. Defendant No. 24.

49 of the additional list of documents dated 25.07.2025 SBI 2,30,000 XX2766 at February 21, 2025 @Pg No. Defendant No. 24.

UCB0000332 49 of the additional list of documents dated 25.07.2025 SBI ₹8,50,000.00 23050210001493 February 21, 2025 @Pg No. Defendant No. 24.

49 of the additional list of documents dated 25.07.2025 SBI ₹10,00,000.00 23050210001493 February 21, 2025 @Pg No. Defendant No. 24.

49 of the additional list of documents dated 25.07.2025 SBI ₹8,50,000.00 23050210001493 February 21, 2025 @Pg No. Defendant No. 24.

49 of the additional list of documents dated 25.07.2025 SBI ₹10,00,000.00 23050210001493 February 21, 2025 @Pg No. Defendant No. 24.

49 of the additional list of documents dated 25.07.2025 SBI ₹5,00,000.00 99805500912 February 21, 2025 @Pg No. Defendant No. 24.

49 of the additional list of documents dated 25.07.2025 SBI ₹5,00,000 09980550912 February 21, 2025 @Pg No. Defendant No. 24.

49 of the additional list of documents dated 25.07.2025 SBI ₹15,00,000 XX0117 February 21, 2025 @Pg No. Defendant No. 24.

49 of the additional list of documents dated 25.07.2025 CS(COMM) 744/2025 Page 26 of 28 This is a digitally signed order.

49 of the additional list of documents dated 25.07.2025 SBI ₹10,000 XXXXXXXXX486 February 21, 2025 @Pg No. Defendant No. 24.

3 49 of the additional list of documents dated 25.07.2025 SBI ₹20,00,899 099805500912 February 21, 2025 @Pg No. Defendant No. 24.

49 of the additional list of documents dated 25.07.2025 SBI ₹24,50,000 099805500912 February 21, 2025 @Pg No. Defendant No. 24.

49 of the additional list of documents dated 25.07.2025 SDCCBA ₹5,00,000 XXXXXXXXX026 February 21, 2025 @Pg No. NA 4 49 of the additional list of documents dated 25.07.2025 UCO BANK February 21, 2025 @Pg No. Defendant No.15 ₹12,000,000.00 2305021001493 49 of the additional list of documents dated 25.07.2025 UCO BANK February 21, 2025 @Pg No. Defendant No.15 ₹50,000.00 XX2742 49 of the additional list of documents dated 25.07.2025 UCO BANK February 21, 2025 @Pg No. Defendant No.15 ₹2,00,000 23050210001493 49 of the additional list of documents dated 25.07.2025 UNKNOWN ₹2,00,000 924020031436312 February 21, 2025 @Pg No. NA 49 of the additional list of documents dated 25.07.2025 UNKNOWN BANK ₹20,00,000 N366243481070090 February 21, 2025 @Pg No. NA 49 of the additional list of documents dated 25.07.2025 UNNAMED BANK ₹10,000 XXXX XXXX 0510 February 21, 2025 @Pg No. NA 49 of the additional list of documents dated 25.07.2025 UNNAMED BANK ₹10,000 1009010019825 February 21, 2025 @Pg No. NA 49 of the additional list of documents dated 25.07.2025 UNNAMED BANK ₹10,000 Not shown February 21, 2025 @Pg No. NA 49 of the additional list of documents dated 25.07.2025 UJJIVAN SFB February 21, 2025 @Pg No. Defendant No.16 ₹1,00,000.00 23506210001493 49 of the additional list of documents dated 25.07.2025 UJJIVAN SMALL February 21, 2025 @Pg No. Defendant No.16 FINANCE ₹1,00,000.00 23050210001493 49 of the additional list of documents dated 25.07.2025 UJJIVAN SMALL February 21, 2025 @Pg No. Defendant No.16 FINANCE ₹1,00,000.00 23050210001493 49 of the additional list of documents dated 25.07.2025 UCO BANK February 21, 2025 @Pg No. Defendant No.16 ₹12,000,000.00 2305021001493 49 of the additional list of documents dated 25.07.2025 UCO BANK February 21, 2025 @Pg No. Defendant No.15 ₹50,000.00 XX2742 49 of the additional list of documents dated 25.07.2025 UCO BANK February 21, 2025 @Pg No. Defendant No.15 ₹2,00,000 23050210001493 49 of the additional list of documents dated 25.07.2025 UNION BANK OF INDIA ₹40,00,000 335002100008.92 February 21, 2025 @Pg No. NA 49 of the additional list of documents dated 25.07.2025 CS(COMM) 744/2025 Page 27 of 28 This is a digitally signed order.

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