SANGEETA SINGH (SOCIAL ACTIVIST) Vs. UNION OF INDIA

JUDGEMENT

(1.) Shri S.B. Pandey, learned Assistant Solicitor General assisted by Shri Varun Pandey, appears for opposite party Nos. 1 and 6.

(2.) Shri Q.H. Rizvi, learned Standing Counsel, appears for State/opposite party No.2.

(3.) Shri S.B. Pandey, learned Assistant Solicitor General prays for a week's time to obtain instructions as to whether the film, exhibition of which is sought to be restrained, has been approved by the Censor Board or not?