Madhya Pradesh High Court
Radhasoami Satsang Sabha Dayalbagh ... vs The State Of Madhya Pradesh on 9 November, 2016
MCC-2869-2016 (RADHASOAMI SATSANG SABHA DAYALBAGH AGRA Vs THE STATE OF MADHYA PRADESH) 09-11-2016
Ms. Nidhi Verma for the petitioners. Issue notice.
At this stage Shri Samdarshi Tiwari, Deputy Advocate General, takes notice of application and undertakes to seek instructions in the matter.
List after two weeks.
(RAJENDRA MENON) (SMT. ANJULI PALO) ACTING CHIEF JUSTICE JUDGE aks