Madhya Pradesh High Court
Radhasoami Satsang Sabha Dayalbag Agra vs The State Of Madhya Pradesh on 21 June, 2017
WP-6490-2015 (RADHASOAMI SA TSANG SABHA DA YALBA GA GRA Vs THE STA TE 0F MADHYA PRADESH) 2 1-06-20
17 As prayed by the learned counsel for the petitioner, list the case after four weeks so that he may file rejoinder. Interim relief shall continue till the next date of hearing. (SUBODH ABHYANKAR) JUDGE Vikram