Madhya Pradesh High Court
M/S Parle Biscuits Pvt. Ltd. vs Union Of India on 19 October, 2015
-1-
W.P.No. 4457/15
19/10/2015
Parties through their counsel.
Learned counsel for respondents prays for and is granted four
week's time to file the reply.
Meanwhile it will be open to the petitioner to examine if FSSI is a necessary party in the matter.
IR to continue till the next date of hearing. List on 1/12/2015.
(Prakash Shrivastava) Judge BDJ