Madhya Pradesh High Court
Radhasoami Satsang Sabha Dayalbagh ... vs The State Of Madhya Pradesh on 8 November, 2017
THE HIGH COURT OF MADHYA PRADESH
WP-4984-2013
sh
( RADHASOAMI SATSANG SABHA DAYALBAGH AGRA Vs THE STATE OF MADHYA PRADESH)
e
3
ad
Jabalpur, Dated : 08-11-2017
Pr
Shri Manoj Sharma, Advocate for the petitioners.
Shri Amit Seth, Government Advocate, for State.
a
hy
Shri Seth seeks some time to file reply to the writ petition
ad
as well as to the application for grant of interim relief.
May do so within four weeks.
M
In the meantime, no construction of any kind shall be
of
carried out on the land in question.
List after four weeks.
rt
Certified copy as per rules.
ou
C
(HEMANT GUPTA) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
h ig H Date: 2017.11.08 aks 22:48:29 -08'00'