Madhya Pradesh High Court
Radhasoami Satsang Sabha Dayalbag Agra vs The State Of Madhya Pradesh on 8 November, 2016
WP-6490-2015
(RADHASOAMI SATSANG SABHA DAYALBAG AGRA Vs THE STATE OF MADHYA PRADESH)
08-11-2016
Ms.S.Vaswani, learned counsel for petitioner.
Shri A.P.Singh, learned Government Advocate for respondent-
State.
I.A.No.6150/2015 be set out for consideration in the week commencing 21.11.2016.
Reply to the said application be filed in the meantime. It is made clear that if reply is not filed, no further opportunity shall be granted and the application shall be considered on its own merits.
Petitioner would be at liberty to file rejoinder, however, non- filing of rejoinder will not lead to adjourn the consideration of I.A.No.6150/2015.
Interim order to continue till next date of listing.
(SANJAY YADAV) JUDGE anand