Madhya Pradesh High Court
Ashok Singh vs Sant Nirankari Mandal Delhi on 9 May, 2017
1
CR.123/2011
Ashok Singh
Vs.
Sant Nirankari Mandal, Delhi and Ors.
09.05.2017
Shri A.N.Shrivastava, learned counsel for the
petitioner.
Shri Mahesh Goyal, learned counsel for respondents.
Shri Shrivastava submits that petition has rendered infructuous.
Accordingly, this revision petition is dismissed as infructuous.
(Vivek Agarwal)
APC Judge