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SC Stays J&K High Court Order Allowing Cinemagoers to Carry Outside Food - (13 Aug 2018)

Senior advocate Mukul Rohatgi argued in the Supreme Court that if the order by the Jammu and Kashmir High Court on allowing outside food into cinema halls is replicated across the country, there will be a complete breakdown of these private entities.

Tags : COURT   HIGH COURT   SUPREME COURT  

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