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Ramnaresh vs Rajenda Prasad Tripathi
2023 Latest Caselaw 12842 MP

Citation : 2023 Latest Caselaw 12842 MP
Judgement Date : 8 August, 2023

Madhya Pradesh High Court
Ramnaresh vs Rajenda Prasad Tripathi on 8 August, 2023
Author: Anuradha Shukla
                                                              1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                         CRR No. 2365 of 2019
                                            (RAMNARESH Vs RAJENDA PRASAD TRIPATHI AND OTHERS)

                                                            CRR/01300/2017
                           Dated : 08-08-2023
                                 Shri Pushpraj Singh Gaharwar - Advocate for applicant.

                                 Shri Abhishek Ku. Mishra - Advocate for respondent No.1.

Shri Prasannajeet Chatterjee - Panel Lawyer for respondent no.2/State.

There is another criminal revision being Cr.R. No.1300/2017 linked with

this case, which has been filed by the opposite party.

Principal District Judge, District Court, Rewa is directed to appoint a trained Mediator placed at Rewa, who shall summon the parties and then conduct the mediation proceedings.

The concerned mediator is directed to file the report by the next date of hearing fixed in this case.

Registry is directed to send copy of impugned judgments and other relevant documents to Principal District Judge, Rewa for assistance in the process of mediation.

List thereafter along with mediation report .

(ANURADHA SHUKLA) JUDGE

rv

Signature Not Verified Signed by: NITESH PANDEY Signing time: 8/10/2023 7:09:58 PM

 
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