LAWS(SC)-2018-8-178

TEHSEEN S.POONAWALLA Vs. UNION OF INDIA

Decided On August 20, 2018
Tehseen S.Poonawalla Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Writ Petition (Civil) No. 754/2016

(2.) Learned counsel for the State of Gujarat prays for two weeks' time to file the compliance report. She is permitted to do so.

(3.) All other States, which have not filed the compliance report, shall file the same within the said period.