Delhi High Court - Orders
Anil Kumar Tiwari Anirudhacharya vs John Doe Ashok Kumar And Ors on 30 March, 2026
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 336/2026
ANIL KUMAR TIWARI ANIRUDHACHARYA .....Plaintiff
Through: Mr. Ankur Snehi, Ms. Yashika Kaushik
& Ms. Radhika Agarwal, Advocates.
versus
JOHN DOE ASHOK KUMAR AND ORS .....Defendants
Through: Ms. Mamta Rani Jha, Mr. Rohan
Ahuja, Ms. Shruttima & Ms. Vareesha,
Advocates.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 30.03.2026 I.A. 8542/2026 (Pre-Institution Mediation)
1. This is an application filed by the plaintiff seeking exemption from instituting pre-litigation mediation under Section 12A of the Commercial Courts Act, 2015.
2. As the present matter contemplates urgent interim relief, in light of the judgment of the Supreme Court in Yamini Manohar vs. T.K.D. Keerthi:
(2024) 5 SCC 815, exemption from the requirement of pre-institution mediation is granted.
3. The application stands disposed of. I.A. 8543/2026 (Exemption)
4. This is an application filed on behalf of the plaintiff under Section 151 of Code of Civil Procedure, 1908 ('CPC') seeking exemption from filing certified/legible documents along with the captioned suit.
5. Exemption allowed, subject to just exceptions. However, true typed/translated/clear copies of the documents with proper margins be filed within four weeks with an advance copy to the defendants.
6. The application stands disposed of.
CS(COMM) 336/2026 Page 1 of 21This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/04/2026 at 21:23:28 I.A. 8544/2026 (Seeking Additional time to file Court Fees)
7. The present application has been filed by the plaintiffs under Section 149 read with Section 151 of CPC, seeking exemption from payment of Court Fees at the time of the filing of the suit.
8. Considering the submissions made in the present application, an extension of two weeks is granted to affix the requisite Court Fees.
9. The application stands disposed of. I.A. 8541/2026 (Order XXXIX Rules 1 & 2, CPC)
10. Present application has been filed on behalf of the plaintiff under Order XXXIX Rules 1 & 2 of CPC, 1908 seeking ex-parte ad-interim injunction against the defendants.
11. The plaintiff, Mr. Anil Kumar Tiwari, popularly known as Aniruddhacharya Ji Maharaj, claims to be a renowned Hindu spiritual preacher and religious orator whose spiritual discourses attract large congregations of devotees across India. It is stated that through years of religious teachings, spiritual scholarship and public engagement, the plaintiff has acquired immense goodwill, reputation and recognition among followers of Hindu spiritual teachings. His sermons, religious discourses and public appearances are widely circulated through digital platforms including YouTube, Instagram, Facebook and other online platforms where recordings of his discourses have garnered millions of views.
12. Plaintiff claims that apart from his role as a spiritual preacher, he is also deeply engaged in various charitable, social and humanitarian activities such as establishment of Gau Shala and Old Age Home as well as daily distribution of free meals that have significantly contributed to public welfare and social upliftment. The plaintiff has also established a Gurukul which presently provides education and spiritual training to more than three hundred (300) students. It is stated that the plaintiff also extends assistance to numerous CS(COMM) 336/2026 Page 2 of 21 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/04/2026 at 21:23:28 charitable and religious organisations as and when required and actively participates in philanthropic activities aimed at supporting underprivileged sections of society.
13. It is claimed that as a result of the plaintiff's spiritual teachings, charitable initiatives and sustained public engagement, the plaintiff has developed a distinctive public identity and reputation. The plaintiff's name, voice, image, appearance and style of discourse are uniquely associated with him and are instantly recognisable to members of the public. Plaintiff is claimed to enjoy a recognisable and substantive public persona not only within India but also internationally. There are several authorised fan pages actively running on Instagram and Facebook. The plaintiff claims to have 1.64 Crores subscribers on YouTube and 5 million followers on Instagram and has been recognised in the London World Book of Records for having the most YouTube subscribers for spiritual discourses. It is asserted that these metrics establish that the plaintiff commands a global reputation, personality rights and publicity rights with commercial significance across multiple jurisdictions, thereby necessitating judicial protection from any unauthorised exploitation, misrepresentation, or disparagement of his identity. Plaintiff claims that the unauthorised creation and circulation of manipulated digital content, memes and AI-generated videos using the plaintiff's image, likeness and voice is therefore particularly harmful in the case of the plaintiff, as it undermines the dignity and credibility associated with the plaintiff's spiritual teachings and charitable activities.
14. It is stated that the plaintiff's distinctive manner of discourse, voice, appearance and personality traits have become uniquely identifiable attributes associated exclusively with the plaintiff and are instantly recognizable to the public at large. It is claimed that the plaintiff's persona constitutes valuable intellectual property and forms the basis of his personality rights and publicity CS(COMM) 336/2026 Page 3 of 21 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/04/2026 at 21:23:28 rights, which are recognized and enforceable under Indian law, as delineated below:-
(i) his name, initials, and related identifiers: "Aniruddhacharya Ji Maharaj"/ "Aniruddhacharya"/"Anil Kumar Tiwari";
(ii) the goodwill and reputation associated with him;
(iii) the affection and admiration he receives from his fans including the use of sobriquet "Pookie Baba" which is exclusively associated with the plaintiff;
(iv) his unique voice, including his distinct tone, style, and articulation like distinctive blend of Braj-Avadhi Hindi, scriptural recitation cadence, wit, and humour;
(v) Signature Catchphrases: including but not limited to "Koi aapko gaali de toh turant jawab na dijiye", "Koi tumse pyaar kyun karega", "Mai akele mein nahi milta kisi se bhi" - these have acquired secondary meaning exclusively associated with the plaintiff;
(vi) Image and Likeness: physical appearance, saffron robes, tilak, distinctive expression and mannerisms;
(vii) Digital Persona: the meme-cultural identity of 'Pookie Baba' which is an integral aspect of the plaintiff's modern public persona with direct commercial monetisation value;
(viii)the moral rights vested in him over his creative works; and
(ix) any other distinctive characteristic, attribute, expression, or trait that contributes to the plaintiff's overall personality and by which he is recognized by the public at large;
15. It is claimed that the defendant no.1/John Doe(s) are directly responsible for creating, publishing, uploading, reproducing, re-publishing, circulating, and/or otherwise communicating to the public the impugned content, including but not limited to deepfake and AI-generated videos, CS(COMM) 336/2026 Page 4 of 21 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/04/2026 at 21:23:28 morphed and doctored audio-visual content, and manipulated images impersonating the plaintiff, reproduction of plaintiff's work without authorisation. Plaintiff claims that the infringing videos employ advanced artificial intelligence (AI) technologies, including 'deepfake' tools, to digitally replicate and impersonate the plaintiff's voice, facial expressions, image, likeness, and overall persona, thereby creating a misleading impression before the public that the plaintiff is personally speaking, endorsing, and/or promoting the content contained therein. It is claimed that such impugned content unlawfully misappropriates plaintiff's personality without authorisation, licence, or consent with the ulterior motive of deriving illegal commercial gain and free-riding upon the immense goodwill, commercial value, and reputation associated with the plaintiff.
16. It is stated that by deliberately creating and disseminating deceptive and fabricated content to falsely suggest that the plaintiff endorses or is associated with fraudulent schemes, and spurious goods and services, the defendants are causing grave harm, deception, and confusion among the general public and tarnishing the reputation of the plaintiff. The distortion and misrepresentation of his teachings has resulted in a loss of goodwill among his devotees and followers and has the potential to further mislead members of the public.
17. Plaintiff further contends that any uploading, sharing, hosting, streaming, reproducing, distributing, making available to the public and/or communicating to the public of the plaintiff's works, or facilitating the same by any means on any online platform without authorization from the plaintiff constitutes a violation of the Copyright Act, 1957.
18. Predicated on the above, the plaintiff seeks an ex-parte ad-interim injunction against the defendants as also a dynamic injunction.
19. Learned counsel appearing for the plaintiff has handed over a list of CS(COMM) 336/2026 Page 5 of 21 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/04/2026 at 21:23:28 identified infringing links, which according to the plaintiff, requires immediate directions for taking down. He states that the list indicates what according to the plaintiff are infringing contents on various social media platforms like Instagram, YouTube etc. He submits that at this juncture, the plaintiff would restrict the ex-parte ad-interim interim relief to the websites contained in the compilation handed over to the Court.
20. After having perused the plaint, and the documents annexed therewith and having heard the arguments of learned counsel for the plaintiff, this Court is of the considered opinion that an ex-parte ad-interim injunction would be in order.
21. In the considered opinion of this Court, the plaintiff has a, prima facie, strong case and having regard to his well-known, popular and well-accepted personality, the balance of convenience is tilted in favour of the plaintiff. In case ex-parte ad-interim injunction and other directions, as sought, are not passed, irreparable loss and injury, which may occasion, may not be compensated in monetary terms. The apprehension of dent and damage to the image and personality of the plaintiff, prima facie, appears to be real and present.
22. The list of identified infringing links handed over by the learned counsel for the plaintiff is taken on record and is appended to this order as Annexure-A. The infringing content enlisted in Annexure-A is self- explanatory and appears to be disparaging. Having perused the same, it is clear that the nature of such links do not indicate that they are mere parody and appear to be disparaging and infringing the personality rights of the plaintiff.
23. In view of the aforesaid, the following directions are passed:-
(i) Defendant no.1/John Doe(s), their agents, associates, representatives or anyone acting on their behalf, are restrained from directly or CS(COMM) 336/2026 Page 6 of 21 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/04/2026 at 21:23:28 indirectly using, reproducing, misappropriating or exploiting the plaintiff's name, voice, image, likeness, mannerisms, persona, or any other distinctive attributes associated with the plaintiff in any manner whatsoever without the plaintiff's express authorisation, including through the use of artificial intelligence, deepfake technology, or any other digital manipulation, in any medium, format, or platform.
(ii) Defendant no.1 and any other persons acting in concert with him are restrained from creating, publishing, uploading, sharing, communicating to the public, or otherwise disseminating any videos, images, memes, thumbnails, audio recordings, or other content containing or imitating the plaintiff's voice, likeness, image, or persona, whether through artificial intelligence technologies or otherwise, which falsely represents the plaintiff or misappropriates his identity.
(iii) Defendant no.2/Meta, defendant no.3/X (previously Twitter) and defendant no.4/Google are directed to remove, disable access to, and permanently take down the impugned content identified by the plaintiff in Annexure-A to this order from the platforms operated by them, including but not limited to videos, reels, posts, accounts, or channels which unlawfully use or imitate the plaintiff's persona.
(iv) The plaintiff is permitted to notify additional infringing URLs, accounts, channels, or content discovered after the filing of the suit to defendant nos.2, 3 and 4, who shall thereupon remove or disable access to the same without requiring the plaintiff to institute fresh proceedings.
24. Issue notice.
25. Let a reply to this application be filed by the defendants within four CS(COMM) 336/2026 Page 7 of 21 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/04/2026 at 21:23:28 weeks from service. Rejoinder, thereto, if any, be filed within two weeks thereafter.
26. Compliance of Order XXXIX Rule 3 of CPC shall be done within ten days from date.
CS(COMM) 336/2026
27. Let the plaint be registered as a suit.
28. Upon filing of the process fee, issue summons of the suit to the defendants through all permissible modes.
29. The summons shall state that the Written Statement shall be filed by the defendant within 30 days from the date of the receipt of summons. Alongwith the Written Statement, the defendant shall also file Affidavit of Admission/Denial of the documents of the plaintiff, without which the Written Statement shall not be taken on record.
30. Liberty is granted to the plaintiff to file Replication, if any, within 30 days from the receipt of the Written Statement. Along with the Replication filed by the plaintiff, an Affidavit of Admission/Denial of the documents of defendant be filed by the plaintiff, without which the Replication shall not be taken on record.
31. In case any party is placing reliance on a document, which is not in their power and possession, its details and source shall be mentioned in the list of reliance, which shall also be filed with the pleadings.
32. If any of the parties wish to seek inspection of any documents, the same shall be sought and given within the prescribed timelines.
33. List before the Joint Registrar (Judicial) on 08.07.2026 for completion of service and pleadings.
34. List before the Court on 23.09.2026.
TUSHAR RAO GEDELA, J MARCH 30, 2026/da CS(COMM) 336/2026 Page 8 of 21 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/04/2026 at 21:23:28 ANNEXURE-A S.N. USERNAME INFRINGING LINK CONTENTS
1. hermione_andmi This reel depicts an AI- https://www.instagram.com/reel/DC nes generated video of the W2a6HyHB1/?utm_source=ig_web Plaintiff reciting _copy_link&igsh=NTc4MTIwNjQ2 romantic 'shayari' in the manner of a disgruntled YQ== lover which is wholly inconsistent with his position as a revered spiritual leader delivering Bhagwat Kathas.
The statements attributed to the Plaintiff in the video were never made by him and have been falsely fabricated.
2. anirudh_acharya The reel fabricates a https://www.instagram.com/p/C-
_comedy conversation between 7a54YyDzW/
Mahendra Singh Dhoni
and Virat Kohli
morphing Mahendra
Singh Dhoni's face onto
the Plaintiff as he
interacts with a devotee
whose face has been
superimposed with Virat
Kohli's face.
In the said reel,
Plaintiff's sermons in the
form of voiceover have
CS(COMM) 336/2026 Page 9 of 21
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/04/2026 at 21:23:28 been put to use.
3. aniruddh.achary The Plaintiff has never https://www.instagram.com/p/DC29 a.ji.maharaj sung the said romantic HfZSH0V/ song but the reel falsely depicts him as doing so through an entirely AI-
generated representation.
4. baba_Aniruddh_ This channel has Youtube:
Aacharya_ji_53 published a video https://youtu.be/Ln3g09Cqb0I?si=ou featuring an AI-
generated thumbnail gcvsUQb7GnElst along with an AI-
generated song falsely attributed to him. This content portrays the Plaintiff in material that he has neither created, performed, nor authorised, and constitutes the unauthorised use of artificial intelligence to fabricate and disseminate content using the Plaintiff's persona without consent.
5. aniruddhacharya The reel is from https://www.instagram.com/p/DIpj4 _memes Instagram handle having eaz-el/ approximately 98.3K followers, regularly uses excerpts from the Plaintiff's sermons and converts them into meme-style content by syncing them with clips CS(COMM) 336/2026 Page 10 of 21 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/04/2026 at 21:23:28 from comedy films.
A screenshot from the
said link shows such
content along with a
viewer comment
suggesting that the
Plaintiff answers even
serious questions in a
humorous manner, Effect on audience:
thereby diminishing the
seriousness and value of
his spiritual discourse.
Instagram Handle:
https://www.instagram.com/anirudd hacharya_memes?utm_source=ig_w eb_button_share_sheet&igsh=ZDNl ZDc0MzIxNw== anirudh_acharya Reel depicts the Plaintiff Effect on audience:
_comedy in a meme-style, https://www.instagram.com/p/DE2V humorous format. A Kqcsqrs/ viewer has commented that 'ye logo ko dharam CS(COMM) 336/2026 Page 11 of 21 This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/04/2026 at 21:23:28 ke naam par ullu banate hain aur log khushi khushi bante hain' (i.e., 'these people fool others in the name of religion, and people willingly become fools'), indicating a derogatory portrayal of the Plaintiff Instagram Handle:
demonstrating that such https://www.instagram.com/anirudh meme-style content diminishes the _acharya_comedy?igsh=YzhqaXFv seriousness and sanctity ZmF1eWUx of the Plaintiff's spiritual discourse.
6. aniruddh.achary The Reel depicts the https://www.instagram.com/p/DFCK a.ji.maharaj Plaintiff as a snake -Z0y-nG/ interacting with cats, with excerpts from his sermons synchronised to the actions of the snake.
The video culminates in the snake biting a cat, alongside a narrative insinuating that when the Instagram Handle:
Plaintiff advised a
follower to practise yoga https://www.instagram.com/anirudd
for mental health and h.acharya.ji.maharaj?igsh=MXU4Z
was ignored, he would
WFycW1xOHdmbg==
resort to such conduct.
CS(COMM) 336/2026 Page 12 of 21
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/04/2026 at 21:23:28
7. anirudhacharya_ Derogatory headline on https://www.instagram.com/p/DWJZ funny_videoes the reel where Plaintiff is SjqEWcO/ interacting with a devotee
8. acharya._anirud The clips used therein https://www.instagram.com/p/C8pJ h._ji have been selectively NYEN5Bj/ extracted from a longer video and presented out of context, thereby distorting the original meaning. It is pertinent to note that a viewer has commented that "your time has come to an end for speaking wrongly of Kala Bhairav".
CS(COMM) 336/2026 Page 13 of 21This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/04/2026 at 21:23:28 https://www.instagram.com/p/C8KU 3CbSOBJ/ The said Instagram handle exclusively uploads the Plaintiff's videos and, in conjunction therewith, displays the message 'DM for paid promotion, story promotion, s://www.instagram.com/acharya._an collaboration,' thereby irudh._ji?igsh=MXFtN2F5YzAzeW exploiting the Plaintiff's goodwill and reputation JrMg== for commercial gain.
9. anirudh_acharya The Instagram reels on https://www.instagram.com/p/DDI9 _ the said handle depict the dIahYfT/ Plaintiff's clips alongside promotional text stating:
'Ready to build the foundation of your acting craft? Join us in-person at our Los Angeles studio for the 6-Week Acting Technique program...', thereby falsely associating the Plaintiff with and suggesting his endorsement of the said CS(COMM) 336/2026 Page 14 of 21 This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/04/2026 at 21:23:28 programme without any authorisation and for commercial gain.
10. sanatandharamk Hosts and circulates https://www.instagram.com/sanatand aram videos featuring the haramkaram?utm_source=ig_web_b Plaintiff, including posts utton_share_sheet&igsh=ZDNlZDc bearing titles such as "hasa hasa kar..." 0MzIxNw== (translated into English as "laughing uncontrollably"), which present excerpts from the Plaintiff's sermons in a manner intended to create humorous or mocking content. The Instagram account presently has 7 followers.
It is further noted that the same individual/entity operates a YouTube channel under the same name with approximately 131K subscribers, where substantially similar content featuring the Plaintiff is posted and circulated. The said activities facilitate the widespread circulation of the Plaintiff's image, likeness and speech in a https://www.youtube.com/shorts/hrX distorted and unauthorised context 81OPHoqk across multiple https://www.youtube.com/shorts/bs2 platforms.
e2-YOFpc (Specific links have been https://www.youtube.com/shorts/xKf provided) qsSqC0dM https://www.youtube.com/shorts/jB RFvfixD0c CS(COMM) 336/2026 Page 15 of 21 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/04/2026 at 21:23:28 https://www.youtube.com/shorts/S3 mjCL3kcVY https://www.youtube.com/shorts/oP OQ3tbunS0 https://www.youtube.com/shorts/bt3 vwvQAxi8 https://www.youtube.com/shorts/UP NqlddkNKs https://www.youtube.com/shorts/UU oxSG6rnck https://www.youtube.com/shorts/XX 9AJbt100c https://www.youtube.com/shorts/TjP DtUhQUU0 https://www.youtube.com/shorts/FR n_0Nxq-wY https://www.youtube.com/shorts/Qfv g1b84BW4 https://www.youtube.com/shorts/mz 6wel2L0Pg https://www.youtube.com/shorts/dJu Ou1_Xz0k https://www.youtube.com/shorts/Hlz Sa151z2k https://www.youtube.com/shorts/GQ wgR3-kMrU
11. reaction_boi_bih The Instagram account https://www.instagram.com/reaction ar 'reaction_boi_bihar', _boi_bihar?utm_source=ig_web_but identifying itself as a ton_share_sheet&igsh=ZDNlZDc0 'Reel creator' and promoting 'Reels , MzIxNw== Memes, Sarcasm', uses solely the Plaintiff's content without CS(COMM) 336/2026 Page 16 of 21 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/04/2026 at 21:23:28 authorisation to generate engagement and commercial gain. Its bio solicits 'paid promotion' with an intent to monetise such content, thereby amounting to unauthorised exploitation of the Plaintiff's persona and creating a false impression of association or endorsement.
12. baj_gayi_pungi The Instagram account https://www.instagram.com/baj_gayi operated under the name _pungi?utm_source=ig_web_button 'Wasim Akhter' _share_sheet&igsh=ZDNlZDc0MzI exclusively uses the Plaintiff's clips, extracted xNw%3D%3D and edited from his sermons and public appearances, to create meme-style content without authorisation.
Based on the content of
Plaintiff, the account has
amassed a substantial
following of
approximately 257K
followers, clearly
demonstrating that the
Plaintiff's persona is
being commercially
exploited to generate
engagement and
viewership.
how many posts are o the
plainyiff
13. guruji_addicts Instagram account https://www.instagram.com/guruji_a
having approximately ddicts/
67.7K followers,
similarly extracts and
CS(COMM) 336/2026 Page 17 of 21
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/04/2026 at 21:23:28 edits excerpts from the Plaintiff's sermons to create content without authorisation. The account's bio solicits 'collaboration/promotion' and lists a sponsor, including an Instagram handle (with approximately 26.1K followers) engaged in online gaming and Sponsoring Instagram Account:
betting activities, with which the Plaintiff has no association. The use of the Plaintiff's content in such sponsored posts amounts to unauthorised commercial exploitation of his persona and creates a false impression of association or endorsement Sponsored by a betting and online gaming website:
14. aniruddhacharya Several reels depicting an https://www.instagram.com/anirudd ji1345 individual impersonating hacharyaji1345/reel/DKDA1zQTck the Plaintiff by dressing O/ in a similar manner, with the Plaintiff's voice synchronised in the background. Such portrayal is not only unauthorised but also presents the Plaintiff in a CS(COMM) 336/2026 Page 18 of 21 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/04/2026 at 21:23:28 misleading and derogatory context, thereby diminishing his image as a saintly and spiritual leader.
Any re-enactment of a
protected audio visual
content is also
infringement. https://www.instagram.com/anirudd
hacharyaji1345/reel/DJ8LIy8KbwL/ https://www.instagram.com/anirudd hacharyaji1345/reel/DJ6oJn8sy5c/ https://www.instagram.com/anirudd hacharyaji1345/reel/DF7mUZVPvc w/ CS(COMM) 336/2026 Page 19 of 21 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/04/2026 at 21:23:28
15. anymatedd_r Plaintiff's sermons have https://www.instagram.com/anymate been converted into dd_r/reel/DUtCu2kCY7E/ cartoon-style dubbed videos by editing excerpts from various sources and overlaying them with animated voiceovers. The account presently has approximately 15K followers.
https://www.instagram.com/anymate dd_r/reel/DUlBGTwiVx9/
16. ronit.ashra The influencer having https://www.instagram.com/reels/D 1.6 million followers, A3Lws7yGh_/ dresses as the Plaintiff and reenacts him without authorisation. Since the influencer relies on such depictions for monetary gain, such CS(COMM) 336/2026 Page 20 of 21 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/04/2026 at 21:23:28 commercialisation trivialises the Plaintiff's persona and undermines his stature as a spiritual leader.
17. Daily Trending AI-generated content of https://youtu.be/y6pWQzBlS2g?si= News the Plaintiff falsely H__jv3Um_eqD9vOB getting circulated as being original.
CS(COMM) 336/2026 Page 21 of 21This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/04/2026 at 21:23:28