Shantilal vs The State Of Madhya Pradesh
2022 Latest Caselaw 15321 MP

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                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                         AT INDORE
                                                           CRR No. 867 of 2014
                                        (SHANTILAL AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 21-11-2022
                                     None for the petitioner.

                                     Shri Mukesh Kumawat, learned Govt. Advocate for the respondent/State.

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

Injured Ramlal, Bhulibai, Geetabai and appellants are resident of village Chandodiya, Dist.:Dhar.

Principal District and Sessions Judge, Dhar is directed to appoint a Mediator in this matter placed at Sardarpur, District Dhar.

Registry is directed to send copy of the judgment and other relevant documents to the Principal District and Sessions Judge, Dhar.

List after receipt of the report of the Mediator.

(RAJENDRA KUMAR (VERMA)) JUDGE

sumathi

Signature Not Verified Signed by: SUMATHI JAGADEESAN Signing time: 21-11-2022 17:47:27