On Monday, a group of Bollywood filmmakers moved the High Court of Delhi seeking directions to Republic TV and Times Now, & their prominent faces, to refrain from making irresponsible, derogatory & defamatory remarks against Bollywood as a whole & conducting media trials against Bollywood personalities.
The civil suit, moved by 4 Bollywood industry associations & 34 Bollywood filmmakers, sought directions to restrain Republic TV, Arnab Goswami & Pradeep Bhandari of the channel, Times Now, its editors Rahul Shivshankar & Navika Kumar, & social media platforms to restrain from interfering with the right to privacy of persons associated with Bollywood.
The plaintiffs also prayed that the defendants abide by the provisions of the Programme Code under the Cable Television Networks Rules, 1994, & to withdraw, recall & take down all the defamatory content published by them against Bollywood.
The civil suit, filed by DSK Legal on behalf of the plaintiffs, pleaded that Bollywood is a distinct & well-recognised class, comprising the Hindi film industry in Mumbai.
It said that the suit was filed in the wake of these channels using "highly derogatory words" for Bollywood such as "dirt", "filth", "scum", "druggies" & expressions such as "it is Bollywood where the dirt needs to be cleaned", "all the perfumes of Arabia cannot take away the stench & the stink of this filth & scum of the underbelly of Bollywood", "this is the dirtiest industry in the country", & "cocaine & LSD drenched Bollywood".
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