Madhya Pradesh High Court
Rameshwar vs Wakf Dargah Bandi Chod Data Naugaon Dhar ... on 14 February, 2018
HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE
C.R. No.226/2015
Indore, dated 14.02.2018
Parties through their counsel.
Time has been granted since 25.04.2016 to the
respondents to file reply, if any, to the interlocutory
application. In spite of repeated opportunities, no reply has been filed.
Heard learned counsel for the parties on the question of interim relief.
Learned counsel for the applicant has been able to make out a case for grant of interim relief.
Resultantly, the order dated 16.11.2015 is made absolute.
The revision is admitted for final hearing. List the same in due course.
(S. C. Sharma) Judge Ravi Digitally signed by Ravi Prakash Ravi Prakash DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=8c41d94e3639781a0083754cf33213a20de4d0ca6c 70fb2b3437951134024cc4, cn=Ravi Prakash Date: 2018.02.15 17:06:25 +05'30'