Madhya Pradesh High Court
Radhasoami Satsang Sabha vs The State Of Madhya Pradesh on 11 April, 2016
---1--- W.P.No.17669/2015
11.04.2016
Shri Rajendra Tiwari, Senior Advocate with Ms Nidhi
Verma and Shri Parag Shrivastava, Advocate for the petitioner.
Shri A.A. Barnad, Government Advocate for the
respondents/State.
By way of indulgence and last opportunity, three weeks' further time is granted to the respondents to file reply-affidavit, if any, failing which the matter will proceed on the assumption that the respondents have waived their right to file any reply in this proceeding.
Ad interim to continue till the next date. List on 05.05.2016.
(A.M. Khanwilkar) (J.P. Gupta)
Chief Justice Judge
shukla