As per the case facts, a broadcasting company's permission for its news channel was revoked by the Ministry of Information and Broadcasting due to security clearance issues, leading to a ... High Court challenge that was dismissed. The reason for the appeal to the Supreme Court was to contend that the revocation infringed on their right to a fair hearing due to the non-disclosure of reasons for the denial of security clearance and to question the use of public interest immunity. The question arose whether the non-disclosure of reasons for denying security clearance on national security grounds violates the broadcasting company's right to a fair hearing, and if the public interest immunity claim was justified. Finally, the Supreme Court allowed the civil appeals, ordering the Ministry of Information and Broadcasting to renew the permissions. It clarified that while public interest immunity proceedings can be closed, courts must provide reasoned orders on the principles applied, even with redacted material, which should be preserved. This suggested that the non-disclosure was problematic for a fair hearing.