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The Republic TV claimed that the story published in Indian Express on Arnab Goswami is to tarnish the image and amounts to libel against its editor in chief. The Indian Express had published a column stating that Arnab had given 12,000 dollars and 40 lakhs to hide the TRP scam. The notice was relating to the article titled “He paid me 12,000 dollars and 40 lakhs: Partho Das” dated 25th January 2021 which was published through print media, digital and social media. Republic TV was concerned about the report as any prudent reader would be forced to believe Mr. Arnab was guilty of the offense.
The Republic TV through its legal notice replied to the IE that even there is a case pending in the court regarding the same issue, publishing such things amounts to libel and it is a part of a rally to systematically tarnish the image of the well-know Editor-in-chief of Republic TV. The notice asserted that said article was mala fide, fictitious and concocted. The notice claimed that the report has imposed a guilty verdict on a person who is innocent. The media has acted as a judge, jury, and executioner in claiming that Mr. Arnab was guilty.
The notice also stated that the headlines of the report were deliberate, mischievous, vile, hateful, and is an effort by interested individuals who are part of a structured prejudicial operation by the Indian Express against Mr. Arnab. The notice demanded an immediate ban on such an article and also asserted an apology. The notice also proposed pecuniary compensation for the scandalous news report. The notice was issued through a legal firm called Phoenix Legal, which called for immediate steps to be taken by Indian Express within 24 hours of receiving this legal notice failing which criminal legal action will be taken in the appropriate forum.
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