Madhya Pradesh High Court
Radhasoami Satsang Sabha vs The State Of Madhya Pradesh on 10 February, 2017
WP-17669-2015
(RADHASOAMI SATSANG SABHA Vs THE STATE OF MADHYA PRADESH)
10-02-2017
Ms. Nidhi Verma, counsel for the petitioner.
Shri Amit Seth, Government Advocate for the respondent /
State.
Shri Amit Seth prays for time to file additional affidavit in the matter.
Four weeks' time granted. Interim order to continue till the next date of hearing.
(RAJENDRA MENON) (SMT. ANJULI PALO) ACTING CHIEF JUSTICE JUDGE vidya