Ramcharan vs The State Of Madhya Pradesh
2022 Latest Caselaw 16101 MP

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRR No. 1182 of 2014 (RAMCHARAN AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 05-12-2022 None for the petitioners.

Mrs. Varsha Thakur Dy. G.A. appearing on behalf of Advocate General.

The dispute involved in this matter can be resolved with the assistance of the Mediator.

Petitioners/Accused and injured Reena D/o Shyamlal, Seema D/o Shyamlal and Narmadibai W/o Shyamlal all are R/o Bahiravad, PS-Kannod, district-Dewas (M.P.) Principal District and Sessions Judge, Dewas is directed to appoint a Mediator in this matter placed at Kannod, District Dewas.

Office is directed to send copy of the judgments and other relevant documents to the Principal District and Sessions Judge, Dewas.

List after receipt of the report of the Mediator.

(RAJENDRA KUMAR (VERMA)) JUDGE

Vatan

Signature Not Verified Signed by: AMIT KUMAR Signing time: 06-12-2022 18:55:35