On Wednesday, the Delhi High Court orally indicated that it will grant an interim injunction protecting filmmaker Karan Johar’s personality rights against alleged misuse of his name, image and voice on digital platforms.
Justice Manmeet Pritam Singh Arora directed intermediaries Google, Meta and X to furnish Basic Subscriber Information and IT log details of those responsible for the infringing content. Summons have also been issued to online platforms such as Giphy and Pinterest, while Redbubble undertook to remove objectionable material within a week.
Karan Johar, represented by Senior Advocate Rajshekhar Rao, contended that the impugned acts went far beyond fair comment and amounted to derogatory innuendos and commercial exploitation of his persona. The Court observed that an injunction would be granted and a detailed order will follow.
The order aligns with earlier directions of the Court in favour of Aishwarya Rai Bachchan and Abhishek Bachchan, emphasizing that unauthorised exploitation of a public figure’s persona constitutes both a breach of privacy and an assault on individual dignity.
Source PTI
Picture Source : <a href="https://commons.wikimedia.org/wiki/File:Satyarth_Nayak_with_Karan_Johar.jpg">Wikifeluda</a>, <a href="https://creativecommons.org/licenses/by-sa/4.0">CC BY-SA 4.0</a>, via Wikimedia Commons
