Madhya Pradesh High Court
Radhasoami Satsang Sabha Dayalbag Agra vs The State Of Madhya Pradesh on 15 February, 2017
WP-6490-2015 (RADHASOAMI SA TSANG SABHA DA YALBA GA GRA Vs THE STA TE 0F MADHYA PRADESH) 15-02-20
17 As prayed by the learned counsel for the petitioner, list the case after two weeks. Interim relief shall continue till the next date of hearing. (SUBODH ABHYANKAR) JUDGE Vikram