Ranganthan Madhavan vs G Fimlz Studioz & Ors on 22 December, 2025

[Cites 12, Cited by 0]

Delhi High Court - Orders

Ranganthan Madhavan vs G Fimlz Studioz & Ors on 22 December, 2025

Author: Manmeet Pritam Singh Arora

Bench: Manmeet Pritam Singh Arora

                          $~40
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    CS(COMM) 1392/2025 & I.A. 32338-32345/2025
                               RANGANTHAN MADHAVAN                   .....Plaintiff
                                             Through: Ms. Swathi Sukumar, Sr. Adv. with
                                                         Ms. Anushree Rauta, Mr. Shwetank
                                                         Trikpathi, Mr. Devangiri Rai, Mr.
                                                         Mohit Bangwal, Mr. Vidit Desai and
                                                         Ms. Purvi Mehta, Advs.

                                                                  versus

                                    G FIMLZ STUDIOZ & ORS.             .....Defendants
                                                  Through: Mr. Varun Pathak, Mr. Vishesh
                                                           Sharma and Ms. Prasidhi Agrawal,
                                                           Advs. for D-17
                                                           Ms. Mamta Rani Jha, Ms. Shruttima
                                                           Ehersa, Mr. Rohan Ahuja, Ms.
                                                           Aiswarya Debardarshini and Ms.
                                                           Jahanvi Agarwal, Advs. for D-18

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

% 22.12.2025 I.A. 32339/2025

1. This is an application under Order XI Rules 1, 3, and 5 of the Code of Civil Procedure, 1908 ['CPC'] filed by the Plaintiff for seeking discovery, production, and inspection of the Defendants' documents.

2. Ms. Swathi Sukumar, learned senior counsel for the Plaintiff seeks liberty to withdraw this application and to file a fresh application an appropriate stage.

3. The application is disposed of as withdrawn, with liberty reserved.

CS(COMM) 1392/2025 Page 1 of 24

This is a digitally signed order.

4. This is an application under Order XI Rule 1(4) of CPC [as amended by the Commercial Courts Act, 2015] read with Section 151 of CPC, filed by the Plaintiff seeking leave to file additional documents, within thirty [30] days.

5. The Plaintiff, if it wishes to file additional documents will file the same within thirty [30] days from today, and it shall do so strictly as per the provisions of the Commercial Courts Act, 2015 and the Delhi High Court (Original Side) Rules, 2018 ['DHC Rules'].

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

7. Accordingly, the application is disposed of.

I.A. 32341/2025

8. This is an application under Section 151 CPC, filed by the Plaintiff seeking exemption from filing clearer copies of dim documents.

9. Subject to the Plaintiff filing clearer copies of dim documents within a period of two [2] weeks from today, exemption is granted for the present, failing which, the Plaintiff will not be entitled to rely upon these documents.

10. Accordingly, the application is disposed of.

I.A. 32342/2025

11. This is an application under Section 149 CPC read with Section 151 CPC, filed by the Plaintiff seeking extension of time to file court fees.

12. The application is allowed subject to the court fees being deposited within one [1] week, failing which the plaint shall rejected under Order VII Rule 11(b) of CPC.

13. Accordingly, the application is disposed of.

CS(COMM) 1392/2025 Page 2 of 24

This is a digitally signed order.

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

15. Having regard to the facts that the present suit contemplates urgent interim relief and in light of the judgement of the Supreme Court in Yamini Manohar v. T.K.D. Keerthi1, exemption from the requirement of pre- institution mediation is granted to the plaintiff.

16. Accordingly, the application stands disposed of.

I.A. 32344/2025

17. This is an application under Section 151 of the CPC, 1908, filed by the Plaintiff seeking four [4] weeks' time for filing the required certificate under 63(4)(c) of the Bharatiya Sakshya Adhiniyam, 2023.

18. The application is allowed subject to the Plaintiff filing the required certificate within four [4] weeks.

19. Accordingly, the application stands disposed of.

I.A. 32345/2025

20. This is application under section 80(2) read with Section 151 of the Code of Civil Procedure, 1908 on behalf of the Plaintiff seeking exemption from giving advance written notice to Defendant Nos. 19 and 20.

21. In view of the fact that the Plaintiff has sought an ex parte ad-interim injunction and Defendant Nos. 19 and 20 are proforma Defendants, the exemption from effecting service of statutory notice upon the Defendant Nos. 19 and 20 is granted.

22. Accordingly, the application stands disposed of.

(2024) 5 SCC 815 CS(COMM) 1392/2025 Page 3 of 24 This is a digitally signed order.

23. The present suit has been filed seeking permanent injunction restraining misappropriation of personality/publicity rights, infringement of copyright, passing off and other ancillary reliefs against the Defendants.

24. Ms. Swathi Sukumar, learned senior counsel for the Plaintiff states that advance service has been affected on all the Defendants, except Defendant No. 21 i.e., John Doe.

25. She states that 1 to 14 are in the plaint identified infringing Defendants. She states that however, Defendant Nos. 4 to 8 have already taken down the infringing links, which were violating the personality rights of the Plaintiff.

26. Let the plaint be registered as a suit.

27. Summons be issued to Defendant Nos. 1 to 3, 9 to 11 and 14 ['infringing Defendants'] through speed post and e-mail, upon filing of process fee. Affidavit of service(s) be filed within one [1] week.

28. Summons shall state that the written statement(s) shall be filed within thirty [30] days. Along with the written statement(s) the Defendants shall also file affidavit(s) of admission/denial of the documents filed by the plaintiff, failing which the written statement(s) shall not be taken on record.

29. The Plaintiff is at liberty to file replication(s) thereto within thirty [30] days after filing of the written statement(s). The replication(s) shall be accompanied by affidavit of admission/denial in respect of the documents filed by the Defendants, failing which the replication(s) shall not be taken on record.

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

CS(COMM) 1392/2025 Page 4 of 24

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 26/12/2025 at 20:39:12

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

32. Upon perusal of the plaint, Defendant Nos. 15 to 20 appear to have been impleaded as 'proforma Defendants' in the suit for removing infringing links and ensuring compliance of the Court's directions. Since they are proforma Defendants, no summons is being issued to the said Defendants. The said Defendants, therefore, do not have to file written statements. However, in case subsequently it is observed that the said Defendants are asserting a position which is adversarial to the Plaintiff in these proceedings, summons will be issued to them.

The directions for compliance qua said proforma Defendants have been issued in I.A. 32338/2025.

33. At this stage, no summons are being issued to Defendant Nos. 4 to 8 as they have already taken down the infringing links. However, liberty is reserved to the Plaintiff to seek issuance of summons, if it wishes to pursue the suit against the said Defendants.

34. Defendant No. 21 is a John Doe entity. Directions have been issued to the proforma Defendants for furnishing BSI2 details within three [3] weeks. The Plaintiff is granted liberty file an amended memo of parties with process fee after receiving the BSI details, within one [1] week.

35. List before the learned Joint Registrar (J) for completion of service and pleadings, marking of exhibits and admission/denial of documents on 10.02.2026.

36. List before the Court on 22.05.2026.

Basic Subscriber Information CS(COMM) 1392/2025 Page 5 of 24 This is a digitally signed order.

37. This application under Order XXXIX, Rules 1 and 2 read with Section 151 of CPC has been filed on behalf of the Plaintiff seeking ex-parte ad-interim injunction against the Defendants.

38. Ms. Swathi Sukumar, learned senior counsel for the Plaintiff has set up the Plaintiff's case as under: -

38.1. The Plaintiff, who is also popularly known as 'Maddy', is an actor, screenwriter, film producer, film director and public personality with a career spanning over three [3] decades and more than '150' feature films across genres.

38.2. The Plaintiff who has predominantly worked in Tamil and Hindi cinema, is also an entrepreneur and philanthropist. The Plaintiff is an artist of an extraordinary repute, having acted in numerous films and television/web series. The Plaintiff is regarded as one of the leading stars of Indian cinema and enjoys massive popularity both in India and internationally.

38.3. Over the course of his illustrious career in the film and television industry, the Plaintiff has received various awards and recognitions. The details of the same are provided at paragraph no. '17' of the plaint. 38.4. The name 'Ranganathan Madhavan'/'R Madhavan'/'Maddy', being the personal name/stage name of the Plaintiff, immediately gets associated with the Plaintiff and no one else. The Plaintiff's name carries enormous goodwill and reputation and is exclusively associated with the Plaintiff. 38.5. The extensive goodwill and reputation that the Plaintiff has built for himself is evident from the fact on social media itself, on platforms such as Instagram, Facebook, X [formerly known as Twitter], the Plaintiff has CS(COMM) 1392/2025 Page 6 of 24 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 26/12/2025 at 20:39:12 garnered 5.2 million, 2.5 million and 2.9 million followers respectively. 38.6. The Plaintiff is a personality whose name, image, likeness, distinctive voice and dialogue delivery, mannerisms have acquired unique distinctiveness and substantial goodwill through decades of consistent performance, public service and brand association. These indicia serve as reliable source identifiers and are inextricably linked with the Plaintiff in the minds of the public at large.

38.7. As a consequence, the Plaintiff is regarded as one of the most sought- after brand ambassadors in India and has been brought on board as the brand ambassador by various prestigious brands across diverse sectors over the years.

38.8. The Plaintiff is exclusively entitled to control and commercially exploit the attributes of his personality, which carry significant economic value. Any unauthorized use, reproduction, imitation, or misappropriation of his identity or attributes, including through counterfeit merchandise, deceptive endorsements or AI -generated synthetic media, creates a false suggestion of endorsement, sponsorship, affiliation, or approval and causes continued irreparable harm to the Plaintiff's goodwill, reputation, and contractual and statutory rights. Moreover, it also affects the Plaintiff's right to live with dignity.

38.9. The Plaintiff is therefore possessed of valuable, enforceable, and judicially protectable personality/publicity/moral rights, which merit immediate and efficacious injunctive and ancillary relief to restrain the unauthorized exploitation of his persona and to prevent deception of the public.

38.10. It is stated that the Plaintiff's rights in the subject matter of the present CS(COMM) 1392/2025 Page 7 of 24 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 26/12/2025 at 20:39:12 suit encompass: (a) Personality and Publicity Rights protected under Articles 19 and 21 of the Constitution of India; (b) Moral rights recognised under Sections 38, 38A and 38B of the Copyright Act, 1957; and (c) common law rights against passing off, misappropriation and unfair competition. 38.11. The Plaintiff has recently become aware of the unlawful activities of various unidentified individuals and entities, who are blatantly infringing upon Plaintiff's name, his moniker, image, likeness, voice and tone, distinctive performance and mannerisms, screen persona, endorsement persona, and other identifiable indicia of personality.

39. The Defendants and their infringing activities and/or status as proforma Defendants, as provided by the learned counsel for the Plaintiff, have been specified in the table below: -

                              Sr. No.              DEFENDANTS                                 INFRINGING ACTIVITIES
                                  1.       Defendant No. 1 -                        YouTube channel creating unauthorised AI-
                                           G Filmz Studioz                          generated deepfake movie trailer.

2. Defendant No. 2 - Phantom YouTube channel creating unauthorised AI-

Pictures generated deepfake content of the Plaintiff.

3. Defendant No. 3 - 4uVideos YouTube channel creating unauthorised AI-

generated deepfake content of the Plaintiff.

4. Defendant No. 4 - YouTube channel creating unauthorised AI-

NewNWSTamil generated deepfake content of the Plaintiff.

5. Defendant No. 5 - AI Avatar YouTube channel creating unauthorised AI-

2.0 generated deepfake content of the Plaintiff.

6. Defendant No. 6 - Ai World YouTube channel creating unauthorised AI-

generated deepfake content of the Plaintiff.

7. Defendant No. 7 - AI Edit YouTube channel creating unauthorised AI-

Studios generated deepfake content of the Plaintiff.

8. Defendant No. 8 - AI Mak YouTube channel creating unauthorised AI-

CS(COMM) 1392/2025 Page 8 of 24

This is a digitally signed order.

9. Defendant No. 9 - Pornographic content including face-

                                           blogger.googleusercontent.c              morphed and deepfake content of the
                                           om                                       Plaintiff.
                                  10.      Defendant          No.       10      - Pornographic             content          including        face-
                                           avikeditshere.blogspot.com               morphed and deepfake content of the
                                                                                    Plaintiff.
                                  11.      Defendant          No.       11      - Allowing           sellers     to        sell   unauthorised
                                           IcePoster                                merchandise on its platform.

12. Defendant No. 12 - Key- DNR for Defendant No. 11 Systems GMBH Proforma Defendant

13. Defendant No. 13 - DNR for Defendant Nos. 9 and 10 MarkMonitor Inc Proforma Defendant

14. Defendant No. 14 - Media Allowing sellers to sell unauthorised Storehouse merchandise on its platform

15. Defendant No. 15 - Allowing sellers to sell unauthorised RedBubble merchandise on its platform Proforma Defendant

16. Defendant No. 16 - Flipkart Allowing sellers to sell unauthorised posters of the Plaintiff on its platform Proforma Defendant

17. Defendant No. 17 - Meta Owns Instagram platform where infringing photos / videos / images of the Plaintiff are being made available Proforma Defendant

18. Defendant No. 18 - Google Owns YouTube platform where infringing LLC videos (including AI-generated deepfake content) of the Plaintiff are being made available.

Proforma Defendant CS(COMM) 1392/2025 Page 9 of 24 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 26/12/2025 at 20:39:12

19. Defendant Nos. 19 and 20 - Proforma Defendants MEITY & DoT

20. Defendant No. 21 - John Pornographic content including face-

Does morphed and deepfake content of the Plaintiff + other unidentified parties.

Submissions on behalf of the Plaintiff

40. Ms. Swathi Sukumar, learned senior counsel for the Plaintiff states that the Defendants are infringing Plaintiff's personality and publicity rights by selling unauthorised merchandise bearing his name and image. She states that the Defendants and unknown parties are creating AI-generated advertisements, marketing content, and videos that exploit the Plaintiff's persona for their own commercial gain while depriving him of legitimate economic opportunities.

Infringement through fake and presumably AI generated videos 40.1. She states that Defendant No. 1 is an individual/entity operating a channel [in the name of G Filmz Studioz] on YouTube i.e., Defendant No. 18's platform. She states that Defendant No. 2 is an individual/entity operating a channel on Defendant No. 18's platform, YouTube, in the name and fashion of 'Phantom Pictures'. She states that Defendant Nos. 1 and 2, through their respective YouTube channels, are engaged in uploading and disseminating fake, and presumably AI-generated videos purporting to be film trailers. Similarly, Defendant No. 3 is engaged in uploading AI generated videos purporting to be short videos, though it is not clear whether it is a fan made video. She states that before approaching the Court, a complaint under Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules,2021 ['IT Rules, 2021'] was filed with CS(COMM) 1392/2025 Page 10 of 24 This is a digitally signed order.

Infringement through fake, vulgar and morphed presumably AI generated pornographic videos 40.2. She states that Defendant Nos. 9 and 10 are the websites/URLs on which 'fake', 'vulgar', 'morphed' and presumably AI-generated pornographic images are uploaded.

40.3. She states Defendant No. 13 is the Domain Name Registrar ['DNR'] of Defendant Nos. 9 and 10 and Defendant No. 13 has been arrayed as a proforma party in the present Suit for effective implementation of the orders that may be passed by the Court.

Infringement through unauthorized sale of infringing merchandise 40.4. She states that Defendant No. 11, an entity in the name and fashion of 'IcePoster' is the entity engaged in the unauthorized sale of infringing merchandise without any authorization, license, or consent from the Plaintiff.

40.5. She states Defendant No. 12 is the DNR of Defendant No. 11 and has been arrayed as a proforma party in the present suit for effective implementation of the orders that may be passed by the Court. 40.6. She states that Defendant No. 14, an entity in the name and fashion of 'Media Storehouse' is the entity engaged in the unauthorized sale of infringing merchandise [including posters, pictures, and other products] without any authorization, license, or consent from the Plaintiff. 40.7. She states that on the e-commerce platforms operated by Defendant Nos. 15/Redbubble Inc. and Defendant No. 16/Flipkart, infringing merchandise are being offered and sold without any authorization, license, or consent from the Plaintiff. She states that the said Defendants have been CS(COMM) 1392/2025 Page 11 of 24 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 26/12/2025 at 20:39:12 impleaded in the nature of a pro-forma party for effective implementation of the orders of this Court. She states pursuant to filing of the present suit, Defendant No. 15/ Redbubble Inc. has already taken down the infringing URLs.

40.8. She states that Defendant No. 17/Meta, is a company that owns the social media platforms 'Facebook' and 'Instagram', wherein multiple users are engaged in infringing activities under the name of the Plaintiff, without his authorization. She states that the owner details of such accounts are not in the public domain.

40.9. She states that Defendant No. 18/Google LLC owns the platform 'You Tube' where the infringing videos of the above-mentioned Defendants are made available.

40.10. She states that Defendant Nos. 17 and 18 have been impleaded in the nature of a proforma party for effective implementation of the orders of this Court.

40.11. She states that Defendant No. 19, Ministry of Electronics and Information Technology ['MeitY'] and Defendant No. 20, Department of Telecommunications ['DoT'], are government bodies and have been impleaded for implementation of any order passed by this Court. 40.12. She states that Defendant No. 21 - John Doe is a placeholder representing unknown, unidentified and presently untraceable individuals or entities who are engaging in the unauthorized, illegal, and wrongful exploitation of the Plaintiff's Personality Rights, Publicity Rights, Privacy Rights, and other proprietary attributes.

40.13. She states that aggrieved by such unauthorized and illegal acts; the Plaintiff has filed the captioned suit along with the interim injunction CS(COMM) 1392/2025 Page 12 of 24 This is a digitally signed order.

Analysis and Directions

41. This Court has heard the learned senior counsel for the Plaintiff and has perused the record.

42. Upon a perusal of the averments made in the plaint and documents placed on record, it is apparent that the Plaintiff is a prominent actor in Hindi and Tamil cinema as well as is a known public figure, with critical acclaim. The Plaintiff has large repository of having work in 150 films. The Plaintiff's personality attributes [name, image, likeness and voice] have garnered distinct recognition amongst the public and due to his performances, he has immense goodwill and commercial brand value for his personality attributes. The Plaintiff also has millions followers across various social media platforms.

43. In view of the law settled in D.M. Entertainment Vs. Baby Gift House3, Anil Kapoor Vs. Simply Life India & Ors.4, and Jaikishan Kaku Bhai Sarf Alias Jackie Shroff Vs. The Peppy store and Ors.5 there can be no dispute that this celebrity status inherently grants the Plaintiff, proprietary rights over his personality and associated attributes.

44. In view of the aforesaid, it is prima facie evident that the Plaintiff's personality traits including his name 'Ranganathan Madhavan'/'R Madhavan' likeness, voice, image and other aspects of his persona are protectable elements. The Plaintiff is thus, entitled to seek injunction against the unauthorized use of these personality rights by the third parties for their commercial gains. In addition, at this ex-parte ad-interim stage, the Plaintiff 3 MANU/DE/2043/2010 4 2023 SCC Online Del 6914 [Paragraph Nos. 38 to 40] 5 2024 SCC Online Del 3664.

CS(COMM) 1392/2025 Page 13 of 24

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 26/12/2025 at 20:39:12 is also entitled to protect himself against objectionable as well as obscene morphed and deep fake content created by third parties by using AI.

45. Third parties including Defendant Nos. 11 and 14 without the Plaintiff's consent/authorisation cannot use the Plaintiff's name, likeness, voice, and image for selling merchandise for commercial gains and are liable to be injuncted. So also, Defendant Nos. 9 and 10 who are stated to be hosting pornographic content including face-morphed and deep fake content on their website are liable to be injuncted. Such unauthorised use of the Plaintiff's attributes by these infringing Defendants, prima facie, amounts to violation of the Plaintiff's personality rights.

46. The balance of convenience lies in favour of the Plaintiff, and the continuing availability of the infringing content would cause irreparable injury to the Plaintiff. The Plaintiff has therefore, made out a case for ex- parte ad-interim injunction against the infringing Defendants.

47. The Plaintiff has also prayed for ex-parte ad-interim injunction against Defendant Nos. 1 to 3 for take down of the AI generated deep fake movie trailers and short videos uploaded on these YouTube channels which admittedly contain the likeness of his image as acknowledged in the post. The profile of the channels suggest that these are commercial accounts and not recreational. The unauthorized use of Plaintiff's personality rights for creating these AI generated videos for commercial gains of the owner of the channels would also be liable to be injuncted and these links are liable to be taken down by the uploader.

The Plaintiff has also prayed for an ex-parte ad-interim injunction for take down of two [2] URLs [mentioned at serial no. 5 of Annexure-A, attached with this order] on the social media platform of Instagram, which CS(COMM) 1392/2025 Page 14 of 24 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 26/12/2025 at 20:39:12 have been created by the user with the use of AI by using Plaintiff's image and likeness. The Plaintiff has objected to the unauthorized use of his image and creation of content with the use of AI. Both the URLs pertain to the same account and perusal of the profile of the said account does not suggest that it is a fan account and in fact it suggests that it is a commercial account dedicated to creating AI content. In these facts, this Court finds a prima facie case in favour of the Plaintiff and directs take down of its content by the user within 72 hours, failing which Defendant No. 17 will take down the said content.

Prima facie, this AI generated content created by the user for commercial gains would not be protected on the principles analogous to 'fair dealing6' or the right of free speech recognized by the Court in D.M. Entertainment (supra).

48. In the meantime, until the next date of hearing, following directions are hereby issued: -

48.1. Defendant Nos. 1 to 3, 9 to 11, 14 and Defendant No. 21 [John Doe], their associates, servants, agents, affiliates, holding companies, assignees, substitutes, representatives, group entities, their subscribers, employees and/or persons claiming through them or under them and all other persons are restrained from violating the Plaintiff's personality/publicity rights by utilizing and/or in any manner directly and/or indirectly, using or exploiting or misappropriating the Plaintiff's (a) name 'Ranganathan Madhavan' /'R Madhavan'; (b) image, (c) likeness; and (d) voice, which are exclusively identifiable with him for any commercial and/or 6 Recognized under Section 52 of the Copyright Act, 1957 CS(COMM) 1392/2025 Page 15 of 24 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 26/12/2025 at 20:39:12 personal gain and/or otherwise by exploiting them in any manner whatsoever without the Plaintiff's consent and/or authorization, through the use of any technology including but not limited to Artificial Intelligence, Generative Artificial Intelligence, Machine Learning, Deepfakes, Face Morphing, and on any mediums and formats.

48.2. Defendant Nos. 1 to 3 are restrained from posting/publishing any content, which infringes the personality rights of the Plaintiff. The said Defendants are directed to take down the infringing URL within 72 hours from the receipt of this order.

In case, the aforesaid Defendants fails to take down the infringing URLs [enlisted at serial no. 6 of Annexure-A, attached with this order], Defendant No. 18 is directed to take down the said URLs and to provide the BSI details as well as IP login details of the said Defendants to the Plaintiff, within three [3] weeks. 48.3. Defendant Nos. 9 and 10 are restrained from publishing any material/content, which infringes the personality rights of the Plaintiff. The said Defendants are directed to take down the URLs enlisted in Annexure A attached to this order, within 72 hours from receipt of this order.

In case Defendant Nos. 9 and 10 failed to take down the URL, their concerned DNR i.e., Defendant No. 13 is directed to take down the domain name of these Defendants enlisted in Annexure- A, attached to this order, as well as to provide the complete details [including BSI details] of the registrant(s) of the said domain names including the IP addresses to the Plaintiff, within three [3] CS(COMM) 1392/2025 Page 16 of 24 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 26/12/2025 at 20:39:12 weeks.

48.4. Defendant No. 11 is restrained from selling and/or facilitating sale of merchandise, which infringes the personality rights of the Plaintiff and is directed to taken down the infringing links enlisted in Annexure A attached to this order, within one [1] week.

In case of failure, Defendant No. 12 [concerned DNR of Defendant No. 11] is directed to lock and suspend the domain name of Defendant No. 12 as well as to provide the complete details [including BSI details] of the registrant of the said domain name including the IP address to the Plaintiff, within three [3] weeks thereafter.

48.5. Defendant Nos. 14 and 16 are restrained from selling and/or facilitating sale of merchandise, which infringes the personality rights of the Plaintiff. The said Defendants are also directed to delist the impugned goods sold on their websites, which are infringing personality rights of the Plaintiff and are enlisted in Annexure A attached to this order, within one [1] week. In addition, to provide BSI details of the users to the Plaintiff within three [3] weeks.

48.6. Defendant No. 17/Meta is directed to inform the user of the infringing URLs enlisted in Annexure A attached to this order qua direction for take down in 72 hours, in case the user fails to take down the content, Defendant No. 17 will take down the said content. In addition, it shall provide BSI details and IP login details of the account owner to the Plaintiff, within three [3] weeks.

CS(COMM) 1392/2025 Page 17 of 24

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 26/12/2025 at 20:39:12

49. Issue Notice.

50. Learned counsels for Defendant Nos. 17 and 18 accepts notice.

51. Notice be issued to Defendant Nos. 1 to 14 [i.e., infringing Defendants] and to Defendant Nos. 15, 16, 19 and 20 [i.e., proforma Defendants] through speed post and e-mail, upon filing of process fee. Affidavit of service(s) be filed within one [1] week.

52. Reply to be filed within four [4] weeks. Rejoinder, if any, be filed within four [4] weeks thereafter.

53. Compliance of Order XXXIX Rule 3 of CPC be done within a period of one [1] week from today. Affidavit of service(s) be filed within one [1] week.

54. List before the learned Joint Registrar (J) on 10.02.2026.

55. List before Court on 22.05.2026.

56. If any website/aggrieved party, which is not primarily an infringing party, is blocked/affected in pursuance of this Order, it is permitted to approach the Court by giving an undertaking that it does not intend to do any illegal dissemination of the content, which infringes the personality rights of the Plaintiff and the Court would consider modifying the injunction if the facts and circumstances, so warrant.

57. 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 DECEMBER 22, 2025/msh/MG CS(COMM) 1392/2025 Page 18 of 24 This is a digitally signed order.

1. Defendant No. 11 - • https://www.iceposter.com/gty/poster_93902282_r-

Iceposter.com madhavan.html?src=93902282/photo/mumbai-india-indian-actor-r- (copyright@iceposter madhavan-attends-the-launch-of-pantaloons-3-idiots-t-

                         .com;                                 shirt.jpg?s=612x612&w=0&k=20&c=u8BNqU7ScJV9yCI0jpbAOHzh
                         [email protected]                  ZUSVh_kERwF4DT48KII=
                         m)

                                                          •    https://www.iceposter.com/gty/poster_1415358038_r-

madhavan.html?src=1415358038/photo/mumbai-india-r-madhavan- khushalii-kumar-and-darshan-kumar-attend-the-dhokha-round-d- corner.jpg?s=612x612&w=0&k=20&c=esxJsuio9hNLKh0ZVcBzxl5D 65VtmPXYPSIxqlggYx0= • https://www.iceposter.com/gty/poster_1415355666_r-

madhavan.html?src=1415355666/photo/mumbai-india-r-madhavan- attends-the-dhokha-round-d-corner-films-teaser-launch-on-august-

17.jpg?s=612x612&w=0&k=20&c=bqEBYxO5MACRekfmPmAKvT v9pgaOaQHn0YGcoaeHuIE= • https://www.iceposter.com/gty/poster_1415354334_r-

madhavan.html?src=1415354334/photo/mumbai-india-r-madhavan- attends-the-dhokha-round-d-corner-films-teaser-launch-on-august-

17.jpg?s=612x612&w=0&k=20&c=6KZeWLxWHGH4i- s6Wnj4GOyhdwdUbgnLWJj9X-mx998= • https://www.iceposter.com/gty/poster_2029819026_r-

madhavan.html?src=2029819026/photo/mumbai-india-r-madhavan- attends-the-trailer-launch-of-film-shaitaan-on-february-22-2024- in.jpg?s=612x612&w=0&k=20&c=leDA1X5lj0kyl_okEqXsKx3XkNj oy-2laULtmlGGN1w= • https://www.iceposter.com/gty/poster_1278567618_r-

madhavan.html?src=1278567618/photo/mumbai-india-r-madhavan- attends-the-dvd-launch-of-the-film-idiots-on-august-27-2010-in- mumbai.jpg?s=612x612&w=0&k=20&c=b1RM2VDIP0KnzpTCWjBt yDUzhL46HY_mLqgEllnmb4g= • https://www.iceposter.com/gty/poster_2212096203_r-

madhavan.html?src=2212096203/photo/mumbai-india-r-madhavan- attends-the-keshari-2-film-photocall-on-april-26-2025-in-mumbai- india.jpg?s=612x612&w=0&k=20&c=k0vdS-XwDqX69HV1r- sj0i8MnaTxVbrFGPt7BG6aUzY • https://www.iceposter.com/gty/poster_1415358931_r-

madhavan.html?src=1415358931/photo/mumbai-india-r-madhavan-

CS(COMM) 1392/2025 Page 19 of 24

This is a digitally signed order.

17.jpg?s=612x612&w=0&k=20&c=L6u4laE9qWpe-- 4fHGJOV1FNwOg4hmhURlmK39VmgR0= • https://www.iceposter.com/gty/poster_1404675055_r-

madhavan.html?src=1404675055/photo/mumbai-india-r-madhavan- attends-the-rocketry-film-trailer-launch-on-june-23-2022-in- mumbai.jpg?s=612x612&w=0&k=20&c=Jn9UGj5ocsCBUbR91OCk- YFBE7UcyzT5KKgebjwXvxs= • https://www.iceposter.com/gty/poster_94146251_r-

madhavan.html?src=94146251/photo/mumbai-india-bollywood-actor- r-madhavan-at-an-event-to-launch-the-3-idiots-t-shirt- collection.jpg?s=612x612&w=0&k=20&c=JhSgQwqFnxTnvHdKzyjs YoiG7bVBj73-DLX1IrY9IxU= • https://www.iceposter.com/gty/poster_2212096205_r-

madhavan.html?src=2212096205/photo/mumbai-india-r-madhavan- attends-the-keshari-2-film-photocall-on-april-26-2025-in-mumbai- india.jpg?s=612x612&w=0&k=20&c=FiTuRV7aGzwqghz3QelGnq1A QuaTbPBZumcAajizcsI= • https://www.iceposter.com/gty/poster_2197478448_r-

madhavan.html?src=2197478448/photo/mumbai-india-siddharth-and-r- madhavan-attend-the-netflix-india-slate-unveiling-at-jw- marriott.jpg?s=612x612&w=0&k=20&c=r0b-

gOxi61pYEtVskYzC_N1UF-i5FArqaxscALhJN3g= • https://www.iceposter.com/gty/poster_2029836572_r-

madhavan.html?src=2029836572/photo/mumbai-india-ajay-devgan- and-r-madhavan-attend-the-trailer-launch-of-film-shaitaan- on.jpg?s=612x612&w=0&k=20&c=dGMd19gVBWeLg- NPF9jFTEMcWdKuOdDkk3r3_sl7R4Q= • https://www.iceposter.com/gty/poster_1415358291_r-

madhavan.html?src=1415358291/photo/mumbai-india-r-madhavan- attends-the-dhokha-round-d-corner-films-teaser-launch-on-august-

17.jpg?s=612x612&w=0&k=20&c=K9aJzOeAQDwrCJJR0zTZGE2tZ KhtODKx0rb6TNYPlE4= • https://www.iceposter.com/gty/poster_1415357996_r-

madhavan.html?src=1415357996/photo/mumbai-india-r-madhavan- and-khushalii-kumar-attend-the-dhokha-round-d-corner-films- teaser.jpg?s=612x612&w=0&k=20&c=eMxsgcumhUvBhkg8-- kR4g7uUYR87AOrbxVcnLVKnLY= • https://www.iceposter.com/gty/poster_1413643798_r-

madhavan.html?src=1413643798/photo/mumbai-india-nambi-

CS(COMM) 1392/2025 Page 20 of 24

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 26/12/2025 at 20:39:12 narayanan-and-r-madhavan-attend-the-rocketry-film-success-bash-on- august.jpg?s=612x612&w=0&k=20&c=pqz72PQanK0L2lCFsMaFF5 M-a96ShljRoowR4PanbwA= • https://www.iceposter.com/gty/poster_2029830195_r-

madhavan.html?src=2029830195/photo/mumbai-india-r-madhavan- ajay-devgan-aangad-raaj-jyothika-and-janki-bodiwala-attend- the.jpg?s=612x612&w=0&k=20&c=7rmWDhM8PYQwUbPlfyUI9Tz 0odb8hVI-IoNvLlrp9bg= • https://www.iceposter.com/gty/poster_1278567414_r-

madhavan.html?src=1278567414/photo/mumbai-india-r-madhavan- attends-the-dvd-launch-of-the-film-idiots-on-august-27-2010-in- mumbai.jpg?s=612x612&w=0&k=20&c=20XW0vqa37jYseDDgLgx8 UVqF1Ca3bwXZ_6NK4hkjB4= • https://www.iceposter.com/gty/poster_120027654_r-

madhavan.html?src=120027654/photo/indian-cinema-actor-r- madhavan-gestures-as-he-speaks-during-an-interview-with-afp-in- chennai.jpg?s=612x612&w=0&k=20&c=P5jrFSbZv6zmMZaA5IDys AgqFv3fOnD-5Xplg2CZrqM= • https://www.iceposter.com/gty/poster_120027653_r-

madhavan.html?src=120027653/photo/indian-cinema-actor-r- madhavan-gestures-as-he-speaks-during-an-interview-with-afp-in- chennai.jpg?s=612x612&w=0&k=20&c=Wj8jsH-

TBNxUO2p4FNGdmmRlWSPtreUijL7pWtqCe8A= • https://www.iceposter.com/gty/poster_1200029614_r-

madhavan.html?src=1200029614/photo/mumbai-india-r-madhavan- attends-the-amazon-prime-video-celebration-on-january-16-2020- in.jpg?s=612x612&w=0&k=20&c=5gQSIuZUGrFnOw_c_6uapHoYc q_2T17_Kuq3KTMN7p0= • https://www.iceposter.com/gty/poster_95770956_r-

madhavan.html?src=95770956/photo/mumbai-india-indian-actor-r- madhavan-attends-press-conference-for-teen-patti-held-at-cinemax- on.jpg?s=612x612&w=0&k=20&c=Ro5E1Sph62UA86rYc_uPfNq71 WzSBsOXQRYft4dwNUs= • https://www.iceposter.com/gty/poster_1415359142_r-

madhavan.html?src=1415359142/photo/mumbai-india-r-madhavan- attends-the-dhokha-round-d-corner-films-teaser-launch-on-august-

17.jpg?s=612x612&w=0&k=20&c=qXEQOGBxAdlKF- mVS5u4nTSPe51oxugok2fshgbzeOY= • https://www.iceposter.com/gty/poster_1397798796_r-

madhavan.html?src=1397798796/photo/cannes-france-r-madhavan-

CS(COMM) 1392/2025 Page 21 of 24

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 26/12/2025 at 20:39:12 attends-the-screening-of-final-cut-and-opening-ceremony-red- carpet.jpg?s=612x612&w=0&k=20&c=5kbXDyBz70tytGCRMZ7gG5 2ldhfvk_Gnhre73xpsJ7U= • https://www.iceposter.com/gty/poster_1397772840_r-

madhavan.html?src=1397772840/photo/cannes-france-shekhar-kapur- nwazuddin-siddiqui-anurag-thakur-prasoon-joshi-r-madhavan- vani.jpg?s=612x612&w=0&k=20&c=hidhV9pUzameR2hQSAFyY9jej FhGeZZaH38uK07Uncg= • https://www.iceposter.com/gty/poster_120027652_r-

madhavan.html?src=120027652/photo/indian-cinema-actor-r- madhavan-gestures-as-he-speaks-during-an-interview-with-afp-in- chennai.jpg?s=612x612&w=0&k=20&c=GZrv89qTu_4Tc3BIqnEs4B0 mkvDymyWjB2ym_txMd6o= • https://www.iceposter.com/gty/poster_1200029611_r-

madhavan.html?src=1200029611/photo/mumbai-india-r-madhavan- attends-the-amazon-prime-video-celebration-on-january-16-2020- in.jpg?s=612x612&w=0&k=20&c=Vz4wyxmHqy02G9C3tRH7MzLS 8-kXY40INwWYqpNetHA=

2. Defendant No. 13 - • https://blogger.googleusercontent.com/img/b/R29vZ2xl/AVvXsEg MarkMonitor Inc KNQlptPkBseaa57QUnrayt6BIRWJVyw4VR5Qg 7Y0LHQWGz9 vvJqJJtLf0aJNTfNtqIUh9gF8vK5_0VyoBmkXu2rO8cszK20nQV [DNR of Defendant NRkmpx6Yl2ntCmrd_hKJLSpsNpd8njuKBfF2I4zo/s2048/Cupac Nos. 9 and 10] e20210601114800.png • https://blogger.googleusercontent.com/img/b/R29vZ2xl/AVvXsEg cmH6dnzrqgveeBz9WZK_dY4aLuHf2lww_zkwy9uYN2L6268 ayNTCMAGeyLAwt83Zcf9YlELYkR4Rs203Wb1ENwsxq47XvQqsM fJoXE9tq1bAvvqlg5Z4kLpe9iHS4OEle3ZPaq_UJDGHiKlUCoXtprk Yddy25K83zbStq8jdv_USaE_Apx-Lk /s2068/Cupace20220531094415.jpg • https://blogger.googleusercontent.com/img/b/R29vZ2xl/AVvXsEh fjHnkDbOjlrqsZhK5k_uK959Nli55ciQZzofIZlDkJco6zH2W303pFsZ bvNvHlBwu5E_GbSukebwtYPQ8KWbI2mhM8cbD1w5Wz4L7NRY7 ipZZXxiEctel_lsklexxJm7a6apmFM 8azLGg3eUl020XFllDp- 3OIhgCIeJ_oiLZT0P_A_uGRcYW1/s1920/Cupace20220531092432.j pg • https://blogger.googleusercontent.com/img/b/R29vZ2xl/AVvXsEhX3ll DKq5cBhgM3DcJJIr-

pSHbx6wjUgiQOQcaRJOtmijoo1F6jBHt2j3S_AmPYN1dlwm0fkdmo Xzpdnb5spjqrfzEN_cVgBnRSjW9dxRHklPAdAvznDb9uaO8aZjULb CNGhMN_4P0cTl5MGQ_gNzBN67eA8_mgHhsZm7T0fiOO0VuhaC L2s3EqXyt/s1918/cupace20220531143013.jpg • https://blogger.googleusercontent.com/img/b/R29vZ2xl/AVvXsEhGl-

CS(COMM) 1392/2025 Page 22 of 24

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 26/12/2025 at 20:39:12 h1bWXC6GyltFA9X6O7yJOYx50mnk3Pa0E3HU8TNQvgnHHddNw KwLFxfjPYaKZGa42yZYTKMTAQMj5ka5p1m5xmyUWC0vSAzRU X-sYsKr2Y9Ljep-

6Sg1DmzcQrY_EvAy824KRDIuQ/s1600/1654063566833306-1.png • https://avikeditshere.blogspot.com/2021/06/madhavan-with-

vikram.html • https://avikeditshere.blogspot.com/2022/06/dirty-talk-madhavan.html • https://avikeditshere.blogspot.com/2022/05/maddy-with-his-daddy-

gang-ft-vikram.html

3. Defendant No. 14- • https://www.mediastorehouse.com/imagebroker/category-historic-en-

Media Storehouse m/r-madhavan-film-city-47115998.html Limited • https://www.mediastorehouse.com/imagebroker/category-historic-en-

m/r-madhavan-film-city-47116011.html • https://www.mediastorehouse.com/imagebroker/category-historic-en-

m/r-madhavan-film-city-47116024.html • https://www.mediastorehouse.com/imagebroker/category-historic-en-

m/r-madhavan-film-city-47116030.html • https://www.mediastorehouse.com/imagebroker/category-historic-en-

m/r-madhavan-film-city-47116040.html • https://www.mediastorehouse.com/imagebroker/category-historic-en-

m/r-madhavan-film-city-47116044.html • https://www.mediastorehouse.com/imagebroker/category-historic-en-

m/r-madhavan-film-city-47116056.html • https://www.mediastorehouse.com/imagebroker/category-historic-en-

m/r-madhavan-film-city-47116064.html • https://www.mediastorehouse.com/imagebroker/category-historic-en-

m/r-madhavan-royal-opera-house-47116081.html • https://www.mediastorehouse.com/imagebroker/category-historic-en-

m/r-madhavan-royal-opera-house-47116092.html • https://www.mediastorehouse.com/imagebroker/category-historic-en-

m/r-madhavan-royal-opera-house-47116101.html CS(COMM) 1392/2025 Page 23 of 24 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 26/12/2025 at 20:39:12 • https://www.mediastorehouse.com/imagebroker/category-historic-en- m/r-madhavan-royal-opera-house-47116110.html • https://www.mediastorehouse.com/imagebroker/category-historic-en-

m/r-madhavan-royal-opera-house-47116119.html • https://www.mediastorehouse.com/imagebroker/category-historic-en-

m/r-madhavan-royal-opera-house-47116130.html • https://www.mediastorehouse.com/imagebroker/category-historic-en-

o/indian-bollywood-actors-sharman-joshiaamir-kha-47273978.html

4. Defendant No. 16- • https://www.flipkart.com/poster-bollywood-actor-r-madhwan-

Flipkart International super-stars-posters-fine-art-

Private Limited print/p/itmfdec3c19cc2fa?pid=POSH9AVGASY2WCHM&lid=L STPOSH9AVGASY2WCHME5L6AZ&marketplace=FLIPKART &q=r+madhavan+posters&store=arb%2Fbga%2Ff3b&srno=s_1_ 5&otracker=search&otracker1=search&fm=Search&iid=2832897 4-70ff-4ba9-a9d1- 541507b9c0ef.POSH9AVGASY2WCHM.SEARCH&ppt=sp&pp n=sp&ssid=d1qyrvia0w0000001762490361581&qH=89cd98974f e1198f

5. Defendant No. 17- • https://www.instagram.com/reel/DFU2cwtPWYL/?igsh=NXk3N META Platforms, m04Y3dxb3Rv Inc. • https://www.instagram.com/reel/DH_WUYkvchm/?igsh=dzFmZj Jpcm0xaTE2

6. Defendant No. 18- • https://www.youtube.com/watch?v=h5VQMCbnOzw Google LLC - (Links of Defendant Nos. 1 to 3 and 5 to 7) • https://www.youtube.com/watch?v=Z1t843W9w6E • https://www.youtube.com/watch?v=0Xh3tjZswms • https://www.youtube.com/watch?v=xo7c81FNTqA • https://www.youtube.com/watch?v=ky9Xt2XrtqY CS(COMM) 1392/2025 Page 24 of 24 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 26/12/2025 at 20:39:12

Legal Document View

Unlock Advanced Research with PRISMAI

Delhi High Court - Orders