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After the investigation of the practices adopted by multiplexes in Mumbai and Jammu & Kashmir regarding the ban on foreign food items and beverages by owners, the entertainment houses of New Delhi fall under the judicial microscope. The introspection was initiated when Advocate Ekta Singh filed a petition in the New Delhi High Court questioning the unreasonable rule issued by multiplexes all over the country which prevented consumers from carrying outside food into the theatres. The only motive of this unjust rule is to compel the consumers to splurge on the outrageously priced items in the concession stand, according to the lawyer. It was further added by her that the revenue extracted from the concession stands accounts for approximately 25-30% of the profit the multiplex generates. The abolishment to even carry one’s own water bottle into such places to be forced to fork out more than twice the MSRP for the same bottle is a testament to the shameless extortion the multiplexes exact on their customers. Such blatant money-mongering is not only unethical but also unconstitutional as it implies unfair trade practices.
Another meritorious point put forward by Singh was the nutritious quality of the eateries sold in the concession stands. The dominance of solely junk food is a detrimental practice when it comes to the health of the citizens.
Inspired by the similar petitions filed in the Bombay High Court and the Jammu & Kashmir High Court, Singh implored the bench to take immediate corrective steps. In response, the Court ordered the Cinema Owners and Exhibitors Association the Delhi Government, the Delhi Police , as well as Eros Inox Cinemas, Jangpura to respond to the petition.
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