Lal Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 14440 MP

HIGH COURT OF MADHYA PRADESH AT INDORE CRIMINAL REVISION NO.240 OF 2014 (Lal Singh vs. The State of Madhya Pradesh)

Indore, Dated 07.11.2022 Mr. Aniruddha Saxena, learned counsel for the applicant. Mr. Hemant Sharma, learned counsel for the non- applicant/State.

The dispute/matter involved in this case may be resolved with the assistance of Mediator.

Learned Principal District and Sessions Judge, Shajapur (MP) is directed to appoint a Mediator placed at Shajapur. Let copy of judgment and other relevant documents be sent to Principal District and Sessions Judge, Shajapur.

Registry is directed to do the needful. List the matter along with mediation report.

(RAJENDRA KUMAR (VERMA)) JUDGE Arun/-

Digitally signed by ARUN NAIR Date: 2022.11.07 18:12:44 +05'30'

HIGH COURT OF MADHYA PRADESH AT INDORE CRIMINAL REVISION NO.240 OF 2014 (Lal Singh vs. The State of Madhya Pradesh)