- (1.) Taken on Board.
(2.) Having heard learned counsel for the petitioner as well as learned counsel for the Respondent Nos.1-3 and having looked into the lyrics and the song in question, we are of the view that the same is in poor taste and the wordings indicating the names of certain Business Houses could have been avoided. However, we are also of the view that there does not appear to be any intention in the song to besmirch the reputation of any particular Business House or commercial enterprise and that the entire song has been written in a manner which attempts to depict the producer's view of the state of society today.
(3.) In a similar petition, which had been filed before the Calcutta High Court by the Birla Group, the learned Single Judge of the High Court had directed that the song, when played, was to be run with the following disclaimer: "Use of the names of the song are merely as example. No injury or disrespect is intended to any particular person or brand.";