SURYALOK FILM FACTORY Vs. R. MALLESHWARI

JUDGEMENT

(1.) Since the issue involved in the writ appeals and the writ petitions being the same, they are disposed of by this common judgment.

(2.) The writ appeals are filed by the appellant/respondent No.4 aggrieved by the interim orders dated 3.9.2012 passed by the Hon'ble Single Judge in W.P.M.P. Nos. 32956 of 2012 and 33929 of 2012 in Writ Petition No. 25856 of 2012 and 26622 of 2012 respectively, whereby the Hon'ble Single Judge restrained respondent No.4/the appellant herein and official respondents from releasing the film titled as "Sorry Teacher" pursuant to the Certification made in UA/DIL/2/13/2012/HYD, dated 16.7.2012, pending further orders.

(3.) With the consent of the learned counsel for the parties, we are disposing of the writ petitions, being Writ Petition Nos. 25856 of 2012 and 26622 of 2012 also along with the writ appeals.