Madanlal vs The State Of Madhya Pradesh
2023 Latest Caselaw 5764 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      CRA No. 2293 of 2006
                                              (MADANLAL Vs THE STATE OF MADHYA PRADESH)

                          Dated : 10-04-2023
                                Shri Ajay Mishra - Advocate for the appellant.

                                Shri C.M. Tiwari - Government Advocate for respondent-State.

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

Principal District and Sessions Judge, Sagar is directed to appoint a

Mediator in this matter placed at Sagar.

Office is directed to send copy of the impugned judgment and other relevant documents to the Principal District and Sessions Judge, Sagar.

List the matter alongwith mediation report.

(RAJENDRA KUMAR (VERMA)) JUDGE

MISHRA

Signature Not Verified Signed by: ARVIND KUMAR MISHRA Signing time: 4/12/2023 12:03:52 PM