(1.) The instant plaint has been filed on behalf of the plaintiff seeking the following reliefs:
(2.) The plaintiff is a Bollywood movie producer who has approached this Court seeking injunction and damages against defendant no.1, Ms. Anmol Sheikh alias Malaika. Learned counsel for the plaintiff submitted that the defendant no.1 has been continuously using abusive language against the plaintiff and her family members and has even called upon her followers to rape the plaintiff and her daughters. The defendant is said to have used the platforms, namely defendant no. 2/Instagram and defendant no. 3/YouTube to hurl these abuses, threats and incitement against the plaintiff through live sessions as well as through recorded videos. It is submitted that the plaintiff is a victim of hate crime due to her success as a well-known celebrity and as a Producer in the Bollywood film industry.
(3.) It is further submitted that the plaintiff issued Legal Notice upon the defendant no. 1 to cease and desist from the malicious acts being perpetrated against the plaintiff and her family. Notices were also served upon the defendants no. 2 and 3 calling upon them to remove the hateful content and to restrain the defendant no.1 from continuing her hateful acts against the plaintiff.