'People of India' was the target of a summons issued by the Delhi High Court in a case alleging copyright infringement brought by Humans of Bombay (HOB).
The founder of Humans of New York (HONY), Brandon Stanton, condemned HOB for the said action as he “forgave” them too for “appropriating” and “monetizing” on and through his work.
In response, HOB stated that the litigation they filed is related to the Intellectual Protection of their online posts and not to a simple storytelling issue. They also issued a copy of the Delhi High Court order stating that the legal basis for the lawsuit is their content, not the duplicity of format.
On September 18, the Delhi High Court issued a notice expressing concern over claims of significant imitation. This action was taken after the case's presiding judge, Justice Prathiba Singh, noted an undeniable resemblance in multiple instances, with some images even appearing identical as well.
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