Madhya Pradesh High Court
Javed Anwar & Anr. vs The Union Of India & Ors on 4 January, 2013
Writ Petition No.28791/2003 4.1.2013
Counsel for the parties present. The learned counsel for petitioners prays for three weeks time to file rejoinder to the return. Prayer allowed.
List the case after three weeks.
Interim relief to continue until further orders.
JUDGE ps