Pankaj Kurmi And Ors. vs The State Of M.P.
2023 Latest Caselaw 6166 MP

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                        CRA No. 1793 of 2004
                                           (PANKAJ KURMI AND ORS. AND OTHERS Vs THE STATE OF M.P.)

                          Dated : 17-04-2023
                                   Shri Himanshu Soni - Advocate on behalf of Shri Siddharth Datt -

                          Advocate for the appellants.
                                   Shri S.K. Rai - Government Advocate for the respondent/State.

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

Principal District and Sessions Judge, Tikamgarh is directed to appoint a Mediator placed at Tikamgarh.

Registry is directed to send copy of impugned judgment and other relevant documents to P.D.J., Tikamgarh.

List the matter alongwith Mediation report.

(RAJENDRA KUMAR (VERMA)) JUDGE

kafeel

Signature Not Verified Signed by: KAFEEL AHMED ANSARI Signing time: 4/18/2023 2:17:41 PM