S. C. Agrawal, J. - (1.) Leave granted.
(2.) We have heard learned counsel for the parties.
(3.) These appeals raise the question whether the place wherein an exhibition of cinematograph films recorded on a video cassette is given on a large screen by the technology of video cassette recorder/player (VCR/VCP) and Video Projector can be regarded a "video cinema" as defined in Rule 2(f-6) of the Maharashtra Cinemas (Regulation) Rules, 1966 (hereinafter referred to as 'the Rules').;