Madhya Pradesh High Court
Middle India Radhasoami Medical Relief ... vs Harru on 29 November, 2018
1 MP-5634-2018
The High Court Of Madhya Pradesh
MP-5634-2018
(MIDDLE INDIA RADHASOAMI MEDICAL RELIEF SOCIETY Vs HARRU)
1
Jabalpur, Dated : 29-11-2018
Ms. Nidhi Verma, counsel for the petitioner.
Shri Girish Kekre, Government Advocate for the respondent/State.
Heard on the question of admission. Issue show cause notice against admission to the respondents on payment of process fee within three working days.
Notice be made returnable within four weeks. Considering the order dated 29.02.2012 passed in WP No.3400/2012 status quo with respect to possession of the land in question shall be maintained by the parties till the next date of hearing.
List the case after four weeks along with WP No.5640/2018. C.C. as per rules.
(J.K. MAHESHWARI) JUDGE DPS Digitally signed by DHEERAJ PRATAP SINGH Date: 2018.11.29 05:20:22 -08'00'