On Tuesday, the High Court of Delhi granted time to the Centre to respond to a petition for restraining 26 political parties from using the acronym INDIA (Indian National Developmental Inclusive Alliance).
A bench headed by Chief Justice Satish Chandra Sharma, which had issued notice on the plea in August, noted that only the Election Commission has filed a response and some of the political parties named in the proceedings have not been served the notice yet.
It also granted time to the political parties to state their stand.
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