SHILPESH CHAUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS pro bono publico petition is filed by two Advocates practicing law within the vicinity of Delhi. They have prayed for the following reliefs:

(2.) THE grievance is made on the following set of facts. M/s. Fox Star Studio India Pvt. Ltd. has produced a film titled "Jolly LL.B. ", which is likely to be released for public exhibition in Cinema Halls on 15.3.2013. The said producer is airing promotional trailer of the said film on various media of viewing such as television, social networking websites, etc. in order to market the said films. The petitioners happened to see the trailer of the movie and noticed a scene with the following dialogues:

(3.) WE have heard the learned counsel appearing for the petitioners and the learned counsel taking notice for the Respondent No.3, viz., the Producer of the film. In our opinion, the petition cannot be entertained at this stage for want of full details. The petition is solely on the basis of trailer, which is being exhibited on television and websites containing the scene with the above dialogues mentioned in the earlier portion of the order. There are no details of the circumstances on which the above dialogues have been included in the scene and for that matter in the film. The petitioners ' grievance over the scene with the above dialogues appears to be that they obtained LL.B. from Law College, Meerut.