Madhya Pradesh High Court
Rameshwar vs Wakf Dargah Bandi Chod Data Naugaon Dhar ... on 6 December, 2017
THE HIGH COURT OF MADHYA PRADESH
CR-225-2015
(BHERULAL Vs MADHYA PRADESH WAKF BOARD BHOPAL)
15
Indore, Dated : 06-12-2017
Shri Nitin Phadke, learned counsel for the
petitioners.
Shri M.A. Bohra, learned counsel for the respondent
No.1.
Shri Rahul Sethi, learend Government Advocate for the Respondents No.2, 3 and 4/State.
Shri Yogesh Purohit, learned counsel for the respondent No.5.
Counsel for the respondent No.1 is granted four weeks time to file the counter affidavit.
No reply is necessary on behalf of the Respondents No.2, 3 and 4.
Respondent No.5 has already filed the counter affidavit.
List the matter after four weeks, as prayed for. The interim relief, if any, granted earlier shall continue till the next date of hearing.
Certified copy, as per Rules.
(ROHIT ARYA) JUDGE