Bhima Jewellers has approached the High Court of Kerala seeking legal action against those engaging in social media campaign against it in connection with the gold smuggling case.
On Tuesday, a plea was filed by B Govindan, Managing partner of Bhima Jewellers, through Senior Lawyer CC Thomas.
According to the plea, scandalous posts were published by 2 persons on Facebook regarding the seizure of diplomatic consignment at Thiruvananthapuram International Airport.
The plea said that "Through these posts, they have attempted to tarnish the image of the firm by dragging it into the seizure of the consignment. In fact, the firm has no relation to the seizure. Being a public figure & a dignitary, the petitioner was invited to attend United Arab Emirates Consulate Day & many dignitaries from various parts of the world participated in it".
It said that a person from Palakkad "forged the logo of the firm & gave a scandalous caption".
"A former employee of the firm, who was fired for misappropriation, shared the posts to various persons working in the jewellery business. Two vernacular online news portals published news about the petitioner's firm," the plea said.
According to the petition, the persons who made the posts on FB & the online news portals together have caused serious & irreparable damages to the petitioner's firm.
The plea also said that a complaint has been filed before the police for blocking the posts but "no action has been taken".
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