Madhya Pradesh High Court
Radhasoami Satsang Sabha Dayalbag Agra vs The State Of Madhya Pradesh on 4 October, 2024
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 WP-10193-2023
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 10193 of 2023
(RADHASOAMI SATSANG SABHA DAYALBAG AGRA Vs THE STATE OF MADHYA PRADESH AND OTHERS
)
Dated : 04-10-2024
Shri Manoj Sharma - Senior Advocate with Shri Qazi Fakhruddin -
Advocate for petitioner.
Shri Pramod Pandey - Government Advocate for respondents-State.
Counsel appearing for parties submitted that pleadings are complete.
Government Advocate appearing for State submitted that hearing will take time, therefore, matter may be posted after vacation.
Learned senior counsel appearing for petitioner submitted that as Court is ceased with the matter, therefore, no coercive action may be taken against petitioner till case is finally decided.
Parties are directed to maintain status quo in respect of leased area till next date of hearing.
List in the week commencing from 21/10/2024. Certified copy as per rules.
(VISHAL DHAGAT) JUDGE as Signature Not Verified Signed by: ANURAG SONI Signing time: 04-10-2024 19:02:35