- (1.) Heard Mr. Manohar Lal Sharma, Advocate, appearing in person and Mr. Harish N. Salve, learned senior counsel, Mr. Shyam Divan, learned senior counsel being assisted by Mr. Mahesh Agarwal who have entered caveat.
(2.) In the course of hearing, we have been apprised that the film in question, i.e., 'Padmavati' has not yet received the Certificate from the Central Board of Film Certification.
(3.) In view of the aforesaid, our interference in the writ petition will tantamount to pre-judging the matter which we are not inclined to do. The writ petition is accordingly disposed of. Needless to say, on going through the pleadings, we think it apposite to strike off what has been stated in paragraph nos.17, 18, 19, 20, 21 and 22 in entirety and what has been struck off by this Court should not be used otherwise. Pleadings in a court are not meant to create any kind of disharmony in the society which believes in the conceptual unity among diversity.;