Madhya Pradesh High Court
M/S Parle Biscuits Pvt Ltd. vs The Union Of India on 12 February, 2016
WP-18209-2015
(M/S PARLE BISCUITS PVT LTD. Vs THE UNION OF INDIA)
12-02-2016
Parties through their counsel.
Heard on the question of admission. The petition is admitted for hearing. Mrs. Janhavi Pandit, learned Deputy Government Advocate, prays for and is granted four weeks' time to file return. Interim order passed on earlier occasion shall continue till next date of hearing.
As prayed by Mr. Jaideep Sirpurkar, learned counsel for the petitioners, let this writ petition be listed after four weeks for analogous hearing along with Writ Petition No.2803/2016.
(ALOK ARADHE) JUDGE