Surajmal vs The State Of M.P.
2023 Latest Caselaw 6159 MP

                                                                           1
                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                   CRA No. 757 of 2004
                                                                  (SURAJMAL Vs THE STATE OF M.P.)

                                       Dated : 17-04-2023
                                             None for the appellant.

                                             Smt. Vibha Pathak - Panel Lawyer for the respondent/State.

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

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

Mediator in this matter placed at Burhanpur.

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

List after receipt of the report of Mediator.

(RAJENDRA KUMAR (VERMA)) JUDGE

vai

Signature Not Verified SAN

Digitally signed by VAISHALI AGRAWAL Date: 2023.04.18 17:43:42 IST