Madhya Pradesh High Court
Kalpesh Bhatt vs The Ministry Of Civil Aviation on 18 July, 2019
1 WP-26979-2018 The High Court Of Madhya Pradesh WP-26979-2018 (KALPESH BHATT Vs THE MINISTRY OF CIVIL AVIATION) 5 Indore, Dated : 18-07-2019 Parties through their counsel. Learned counsel for the petitioner submits that the present PIL has become infructuous. The money of persons, who have brought taken in advance have not been refunded by Jet Airways.
Learned counsel for the Union of India is granted 4 weeks time to file reply.
List on 29/08/2019.
(S.C.SHARMA) (VIRENDER SINGH)
JUDGE JUDGE
soumya
Digitally signed by Soumya Ranjan
Dalai
Date: 23/07/2019 10:36:49