Madhya Pradesh High Court
Radhasoami Satsang Sabha Dayalbagh ... vs The State Of Madhya Pradesh on 2 December, 2016
MCC-2869-2016 (RADHASOAMI SATSANG SABHA DAYALBAGH AGRA Vs THE STATE OF MADHYA PRADESH) 02-12-2016
Ms. Nidhi Verma, counsel for the applicants. Shri Amit Seth, Government Advocate for the State. Shri Amit Seth, G.A. prays for 10 days time to file an affidavit with regard to action taken by the State Government after orders were passed on 22.06.2016 in the said case.
Learned counsel for the applicants submit that she should be granted interim protection.
The applicants should file a specific affidavit indicating on what ground and for what reason prayer for interim relief is made.
Unless an application supported with an affidavit is filed, we cannot consider the prayer for interim relief.
Liberty is granted to the applicants to file an application along with affidavit indicating the nature of interim relief they want.
With the facts and circumstances of the case, list the matter after 10 days.
(RAJENDRA MENON) (SMT. ANJULI PALO)
ACTING CHIEF JUSTICE JUDGE
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