ZEE ENTERTAINMENT Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and the matter is heard finally with the consent of parties.

(2.) The Petitioner has filed this Petition seeking the following reliefs :-

(3.) Detailed Orders have been passed when this matter was heard earlier on 4/7/2025 and 16/7/2025. We are summarizing what has transpired before this Court on earlier hearings, to give a perceptive to the Order that we intend to pass today, as under :-