Supreme Court - Daily Orders
Arri Production House vs Frankfinn Entertainment Company Pvt. ... on 30 January, 2026
Author: Pankaj Mithal
Bench: Pankaj Mithal
SLP (CRIMINAL) DIARY NO.33751/2025
ITEM NO.34 COURT NO.9 SECTION II-D
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) DIARY NO(S). 33751/2025
[Arising out of impugned final judgment and order dated 03-09-2024
in CRLMC No. 816/2023 passed by the High Court of Delhi at New
Delhi]
ARRI PRODUCTION HOUSE & ANR. PETITIONER(S)
VERSUS
FRANKFINN ENTERTAINMENT COMPANY PVT. LTD RESPONDENT(S)
(IA No. 196239/2025 - CONDONATION OF DELAY IN FILING
IA No. 196240/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 30-01-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Nitesh Kumar Singh, Adv.
Mr. Anand Shankar, AOR
Mr. Amit Kumar, Adv.
Mr. Devender Singh, Adv.
For Respondent(s)
UPON hearing the counsel the court made the following
O R D E R
1. Heard learned counsel for the petitioners.
2. Delay condoned.
3. In the facts and circumstances of the case, we are Signature Not Verified not inclined to interfere with the condition of deposit Digitally signed by geeta ahuja of 20% of the cheque amount as an interim compensation, Date: 2026.01.31 10:33:59 IST Reason: passed by the Trial Court and upheld by the High Court. 1 SLP (CRIMINAL) DIARY NO.33751/2025
4. The present petition is, accordingly, dismissed.
5. The petitioner is at liberty to get the case decided expeditiously before the Trial Court.
6. Pending application(s), if any, shall stand disposed of.
(Nidhi Mathur) (Geeta Ahuja)
Court Master (NSH) Assistant Registrar-cum-PS
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