Vivek Anand Oberoi vs Collector Bazar & Ors on 5 February, 2026

[Cites 6, Cited by 0]

Delhi High Court - Orders

Vivek Anand Oberoi vs Collector Bazar & Ors on 5 February, 2026

Bench: Tushar Rao Gedela

              $~32
              *         IN THE HIGH COURT OF DELHI AT NEW DELHI
              +         CS(COMM) 105/2026

                        VIVEK ANAND OBEROI                                                  .....Plaintiff
                                     Through:                             Ms. Sana Raees Khan, Mr. Pranay
                                                                          Chitale, Mr. Udayvir Rana, Mr. Aditya
                                                                          Dutta and Mr. Dhawesh Pahuja,
                                                                          Advocates.
                                                      versus

                        COLLECTOR BAZAR & ORS.                                                          .....Defendants
                                    Through: None.

                        CORAM:
                        HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                                      ORDER

              %                                       05.02.2026
              I.A. 3123/2026(Seeking                        discovery           production            and       inspection          of
              defendants documents)

1. This application has been filed by the plaintiff under Order XI Rules 1, 3 and 5 of the Code of Civil Procedure , 1908 (hereinafter referred to as "CPC") as amended by the Commercial Courts Act, 2015 (hereinafter referred to as "CC Act") read with Section 151 of CPC, seeking discovery, production and inspection of the defendants' documents.

2. Issue Notice.

3. Let the reply to the application be filed within a period of four weeks from date. Rejoinder thereto, if any, be filed within a period of two weeks thereafter.

CS(COMM) 105/2026 Page 1 of 29

This is a digitally signed order.

4. The present application has been filed on behalf of the plaintiff under Order XI Rule 1(4) of CPC as applicable to commercial suits under the CC Act seeking leave to place on record additional documents.

5. The plaintiff is permitted to file additional documents in accordance with the provisions of the CC Act and the Delhi High Court (Original Side) Rules, 2018.

6. Accordingly, the application stands disposed of. I.A. 3125/2026 (Exemption from filing clearer copies of dim and illegible documents and annexure)

7. This is an application filed under Section 151 of CPC seeking exemption from filing clear and true typed copies of the documents.

8. Exemption allowed, subject to just exceptions. However, the clear and typed/translated copies of the documents with proper margins of the dim annexures be filed within four weeks with an advance copy to the defendant.

9. The application stands disposed of.

I.A. 3128/2026 (Exemption from providing written notice to Government Authorities)

10. This is an application filed by the plaintiff under Section 80(2) read with Section 151 of CPC seeking exemption from serving prior notice to defendant No. 11 i.e., the Ministry of Electronics and Information Technology and defendant No. 12 (please check the defendant nos), i.e., Department of Telecommunications.

11. Having regard to the fact that the plaintiff is seeking urgent ex parte ad interim injunction against the private defendants, and no substantive reliefs is sought qua defendant nos.11 and 12, the mandatory notice under section 80 of CPC, 1908 is exempted. Thus, the application is allowed.

12. The application stands disposed of.

CS(COMM) 105/2026 Page 2 of 29

This is a digitally signed order.

13. This is an application filed by the plaintiff seeking exemption from instituting Pre-Institution Mediation under Section 12A of the CC Act.

14. 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:

15. The application stands disposed of.

I.A. 3127/2026 (Seeking time from filing certificate)

16. The present is an application filed by the plaintiff under Section 151 of CPC seeking exemption from filing the requisite certificate under section 63(4)(c) of the Bhartiya Sakshya Adhiniyam, 2023.

17. Exemption allowed, subject to just exceptions. However, the plaintiff shall file the relevant certificate within a period of four weeks.

18. Accordingly, the application is allowed in the aforesaid terms. I.A. 3122/2026 (Stay)

19. Present application has been filed on behalf of the plaintiff under Order XXXIX Rules 1 & 2 of CPC seeking ex-parte ad interim injunction against the defendants.

20. The present suit is being filed on the allegation of misappropriation of various aspects of the plaintiff's personality, including but not limited to his name, his image, likeness, persona and voice amongst others which are exclusively and solely associated by the general public with the plaintiff. Plaintiff claims to be a dynamic, versatile and talented actor of the Indian Cinema with a successful career spreading over two decades. From the time when he made his debut in the year 2002 in the Hindi Film "Company", which proved to be a major breakthrough on account of its strong box office CS(COMM) 105/2026 Page 3 of 29 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 06/02/2026 at 20:47:55 performance, the plaintiff established himself as a talented and a star performer. Plaintiff claims that a series of films like "Sathiya" (2002), "Yuva" (2004) and "Omkara" (2006) were appreciated for his stellar performance.

21. Plaintiff claims to have been nominated for the prestigious Filmfare Award for his performances in movies like "Saathiya", "Shootout at Lokhandwala" and "Krrish-3". Plaintiff made his debut in South-Indian cinema with the film "Rakta charitra" (2010) in a regional language. On account of his credible performances, the plaintiff also acted in films like "Vivegam" (2017) and "Lucifer" (2019) and was also nominated for the Prestigious Filmfare Awards South for the film "Vivegam". Plaintiff also has acted in films like "Masti" (2004), "Kurbaan" (2009), "Prince" (2010) and recently in "PM Narendra Modi" (2019). Plaintiff also lent his voice as "Electro" in the Hindi Dubbed version of "Amazing Spiderman-2" (2014). The accolades including film fare award for best male debut and best supporting actor, Zee-Cine award for best male debut and best supporting actor, screen award for best male debut, and the Bollywood Movie Award for best male debut were conferred upon him on account of his acclaimed performances. Other accolades are enumerated in para 17 and 18 of the plaint.

22. Plaintiff claims to have established himself as a successful entrepreneur with business interests in India and Dubai. He claims to be a co-founder of "BNW Real Estate", a company engaged in the development of high-end luxury real estate projects in the United Arab Emirates and is associated with "Solitario", a lab-grown diamond brand, basis whereof plaintiff claims to have acquired substantial goodwill as a businessman. The success as an entrepreneur is based on the claim of having received several prestigious awards including the GRI Real Estate Leadership Impact Award (2025), Global Business Icon-Real Estate, 2025, Finance World Top 150 Real Estate CS(COMM) 105/2026 Page 4 of 29 This is a digitally signed order.

23. Apart from the aforesaid successful career, both as an accomplished and a well-known actor and businessman, the plaintiff claims to be an avid philanthropist. Plaintiff claims to serve as a global brand ambassador for Ekal Vidyalaya, an organization that empowers tribal children and women in over 100,000 villages across India. Through the Project Devi, the plaintiff claims to support empowerment of under-privileged girls in Vrindavan rescuing them from child labour and abuse, for whose upliftment he has been contributing since the year 2008. He claims to be an anti-tobacco ambassador for the World Health Organization. Apart from the above, other philanthropic activities have aptly been captured in para nos.27 to 34.

24. Plaintiff claims that he enjoys the personality/publicity rights over all the facets of his personality and has control over the commercial utilization of his personality, name, signature, voice, image, likeness, mannerisms and other characteristics that are uniquely identifiable and associated with the plaintiff. Plaintiff claims that none of the exclusive and distinctive attributes can be misappropriated by any person without his authorization or consent. Plaintiff claims that the special traits of his personality which are protectable amongst others are as under:-

25. Apart from the aforesaid, plaintiff also asserts that his name is protectable as a trademark and being a personal name, stands on a higher footing.

CS(COMM) 105/2026 Page 5 of 29

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 06/02/2026 at 20:47:55

26. In para nos. 48 to 69, the defendant nos.1 to 25 have been described. Various roles and allegations are ascribed to each of defendant nos.1 to 18. Defendant nos.19 to 22 are intermediaries and online platforms, on which the offending/infringing videos with the unauthorized use of AI tools are operating and are being put up for public accessibility. All of which are without any authorization of the plaintiff. Defendant nos.23 and 24 are the Ministry of Electronics and Information and Technology and Department of Technology, Government of India, respectively who are stated to be proforma defendants only, to facilitate implementation of the orders. Defendant no.25 is John Doe(s), who is presently unidentified but verily believed to be engaged in infringing activities.

27. Plaintiff claims that most of the defendants are misusing the name, image and other elements of the plaintiff's persona and doing so in a clandestine and surreptitious manner, without a clear disclosure of their names and addresses. The illegal and unauthorized infringing activities of the defendants are aimed at misappropriating the plaintiff's image, name, likeness, persona etc. for their personal gain, profit and popularity. The details of infringing activities of the defendants is encapsulated in para 80 of the plaint and are not being repeated herein for the sake of brevity. However, briefly, the allegation is of impersonation of the name and image of the plaintiff to show the public that certain accounts are being run by him officially, which are without authorization. That apart, the infringement of the copyrights/personality rights of the plaintiff are apparent from certain dishonest traders, who physically affix the plaintiff's name, images on products such as posters etc., to unlawfully show a nexus, affiliation or association with plaintiff for illegal financial benefits. The majority of the defendants and unidentified parties are alleged to be using technology to morph the plaintiff's face onto videos and superimpose the same on bodies of CS(COMM) 105/2026 Page 6 of 29 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 06/02/2026 at 20:47:55 other people. AI technology is also being used to create false and misleading images or videos with the plaintiff, alongwith other celebrities providing incorrect information many times. Some of such images are extracted hereunder:

CS(COMM) 105/2026 Page 7 of 29

28. The plaintiff has also given a list of websites/infringing links/videos on YouTube etc. in Documents 2, 3 and 4, annexed to the plaint. Since the list of such infringing websites/links and videos are large in number, the same are not reproduced herein for the sake of brevity. Plaintiff also seeks liberty to furnish to this Court other such lists, where such infringing material may be listed and are not in the knowledge of the plaintiff as of today, for orders, at a later stage of the suit. Plaintiff also states that, given the popularity of the plaintiff amongst the masses, the plaintiff would find great difficulty and onerous to pursue each and every infringer and, as such, seeks indulgence of this Court to obtain orders against unknown John Doe(s) at different stages of the proceedings.

29. Predicated on the above, plaintiff states that his copyrights, both statutory and in common law, over varied facets of his personality may be protected by passing an ex-parte ad-interim dynamic injunction. Additionally, the plaintiff also asserts that the right to privacy as enshrined in Article 21 of CS(COMM) 105/2026 Page 17 of 29 This is a digitally signed order.

30. Having heard the learned counsel for the plaintiff and perusing the contents of the plaint and after having examined the various documents on record containing the images, links and other purported infringing material and actions, this Court is of the considered opinion that an ex-parte ad-interim injunction is in order.

31. The material placed on record as also the averments regarding the personality and other attributes of the plaintiff, clearly demonstrate that the plaintiff is an accomplished and established actor, apart from being an astute business person and a humanitarian, which is, prima facie, visible from such philanthropic activities enumerated in the plaint. The copyright of the plaintiff over his own personality, which include, amongst others, his image, likeness, voice, name, signature, which are distinctive and exclusively associated with him, cannot, prima facie, be doubted at this stage. Plaintiff's long standing career and stellar success in films, both in Hindi and in vernacular languages, apart from other performances, clearly demonstrate his goodwill, reputation and acceptability not only in the entertainment world but in the general public as well. Prima facie, all the attributes noted above including his voice etc., are exclusively recognized by the general public and those in the entertainment industry, to the plaintiff alone. Thus, the plaintiff, at this stage, has a right to protect his personality apart from all his attributes from unauthorized access by unscrupulous infringers, some of whom are arrayed as defendants in the suit.

32. 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, the irreparable loss and injury which may occasion may not be CS(COMM) 105/2026 Page 18 of 29 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 06/02/2026 at 20:47:55 compensated in monetary terms. The dent and damage to the image and personality of the plaintiff, prima facie, appears to be real and present.

33. Accordingly, the following directions are passed:

content (including audio-visual content, images, videos etc.) through the use of any technology including but not limited to Artificial Intelligence, Generative Artificial Intelligence, Machine Leaming, Deepfakes, Face Morphing, and on any mediums and formats, including but not limited to the physical medium, the virtual medium CS(COMM) 105/2026 Page 19 of 29 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 06/02/2026 at 20:47:55 such as websites, Metaverse, social media etc. that results in dilution of the Plaintiff's public persona by either by blurring or tarnishment.

c) Defendant Nos. 1, 4, 9, 10, 19, 20, 21, and 22 are directed to take down all links/websites enlisted in Annexure-A attached to this order within 72 hours from the uploading of this Order, which infringes the plaintiff's personality/publicity rights and they shall provide BSI details and IP login details of the links/websites/account/videos/apps/posts of the defendant nos.1 to 18 and/or third parties to the plaintiff, within three weeks.

34. Issue Notice.

35. Let reply to this application be filed by the defendants within 4 weeks from service.

36. Rejoinder thereto, if any, be filed within a period of two weeks thereafter.

37. Compliance of Order XXXIX Rule 3 of CPC shall be carried out within ten (10) days from date.

CS(COMM) 105/2026

38. Let the Plaint be registered as a Suit.

39. Issue Summons. Let the Summons be served to the Defendant(s) through all permissible modes upon filing of the Process Fee.

40. The Summons shall state that the Written Statement(s) shall be filed by the Defendant(s) within 30 days from the date of the receipt of Summons. Along with the Written Statement(s), the Defendant(s) shall also file an Affidavit of Admission / Denial of the documents of the Plaintiff, without which the Written Statement(s) shall not be taken on record.

41. Liberty is granted to the Plaintiff to file Replication, if any, within 30 days from the receipt of the Written Statement(s). Along with the Replication filed by the Plaintiff, an Affidavit of Admission / Denial of the documents of CS(COMM) 105/2026 Page 20 of 29 This is a digitally signed order.

42. 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.

43. If any of the Parties wish to seek inspection of any documents, the same shall be sought and given within the prescribed timelines.

44. List before the learned Joint Registrar on 27.04.2026 for completion of service and pleadings.

45. List before this Court on 05.08.2026 TUSHAR RAO GEDELA, J FEBRUARY 5, 2026/yrj/rl CS(COMM) 105/2026 Page 21 of 29 This is a digitally signed order.

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              102       https://www.youtube.com/shorts/0kw21x6YcDo                             Google                Short
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              103       https://www.youtube.com/shorts/HE9y4cWFGY                              Google                Short
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                CS(COMM) 105/2026                                                                                          Page 27 of 29

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 06/02/2026 at 20:47:55 104 https://www.youtube.com/shorts/eMivb6LrRNo Google Short LLC / Video YouTube 105 https://www.reddit.com/r/BollyBlindsNGossip/co Reddit Social mments/1ph4pew/vivek_oberoi_the_fraud_who_s Inc. media cammed_middle_class/ post 106 https://www.reddit.com/r/BollyBlindsNGossip/co Reddit Social mments/1pcfgre/vivek_oberoi_scammed_his_way Inc. media _into_building_a/ post 107 https://www.reddit.com/r/BollyBlindsNGossip/co Reddit Social mments/1pn1k2c/vivek_oberoi_wiped_out_the_lif Inc. media e_savings_of_11500/ post 108 https://www.reddit.com/r/indiadiscussion/commen Reddit Social ts Inc. media /1p9ym6l/vivek_oberoi_scammed_thousand_peop post le/ 109 https://www.youtube.com/watch?v=pzDu- Google Social XpiABY LLC / media YouTube post 110 https://www.youtube.com/watch?v=X_ETdLAtP Google Social QA LLC / media YouTube post 111 https://www.youtube.com/shorts/D0vAp6AZG5k Google Short video LLC / YouTube 112 https://www.youtube.com/watch?v=Wrlh4f5UbdI Google Social LLC / media YouTube post 113 https://www.youtube.com/watch?v=4_rpaW9Ydp Google Social w LLC / media YouTube post 114 https://www.youtube.com/watch?v=mAAnKocdv Google Social Sk LLC / media YouTube post 115 https://www.youtube.com/watch?v=RWNIMPXc5 Google Social Hs LLC / media YouTube post 116 https://www.youtube.com/shorts/5HfpSE_TjX8 Google Short Video LLC / YouTube 117 https://www.youtube.com/watch?v=-tYChcsxnzM Google Social LLC / media YouTube post 118 https://www.youtube.com/watch?v=wiFqB2PKC Google Social Ow&t=128s LLC / media YouTube post CS(COMM) 105/2026 Page 28 of 29 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 06/02/2026 at 20:47:55 119 https://www.youtube.com/watch?v=gFoEYy0Wy Google Social MU LLC / media YouTube post 120 https://www.youtube.com/watch?v=wiFqB2PKC Google Social Ow&t=128s LLC / media YouTube post 121 https://www.youtube.com/watch?v=gFoEYy0Wy Google Social MU LLC / media YouTube post 122 https://x.com/RahulSeeker/status/1999758296463 X Corp. Social 638738 media post CS(COMM) 105/2026 Page 29 of 29 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 06/02/2026 at 20:47:55

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