Shriram Mandir Panchkuiya Dharmik ... vs Mahant Shri Ramgopaldas Maharaj Sadak ...
2023 Latest Caselaw 19774 MP

Madhya Pradesh High Court

Shriram Mandir Panchkuiya Dharmik ... vs Mahant Shri Ramgopaldas Maharaj Sadak ... on 24 November, 2023

Author: Achal Kumar Paliwal

Bench: Achal Kumar Paliwal

                                                                  1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                           MP No. 6976 of 2023
                           (SHRIRAM MANDIR PANCHKUIYA DHARMIK TRUST THROUGH PRESIDENT PRABHUDAYAL TOTLA
                           DEAD THROUGH TRUSTEES RA AND OTHERS Vs MAHANT SHRI RAMGOPALDAS MAHARAJ SADAK
                                      DISCIPLE LT. SHRI MAHANT LAXMANDASJI MAHARAJ AND OTHERS)

                         Dated : 24-11-2023
                                  Shri Chetan Jain, counsel for the petitioner.
                                  Shri Mayank Mishra, counsel for the respondents/State.

Heard on the point of admission.

The petition is admitted for hearing.

Issue notice to the respondents on payment of process-fee within seven working days by RAD mode. Notice be made returnable within four weeks.

List after four weeks.

Also heard on interim relief.

Till the next date of hearing, the learned appellate Court is directed not to pronounce any final order or judgment with respect to case RCA No.179 of 2018 pending before the second Additional District Judge, Indore (MP).

Certified copy as per Rules.

(ACHAL KUMAR PALIWAL) JUDGE

Arun/-