Gopal vs The State Of Madhya Pradesh
2023 Latest Caselaw 20445 MP

Madhya Pradesh High Court

Gopal vs The State Of Madhya Pradesh on 4 December, 2023

Author: Anuradha Shukla

Bench: Anuradha Shukla

                                                             1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      CRR No. 562 of 2006
                                                (GOPAL Vs THE STATE OF MADHYA PRADESH)

                          Dated : 04-12-2023
                                None for the applicant.

                                Ms. Vinita Sharma - Panel Lawyer for the respondent/State.

The records of the Court below is perused. It appears that the matter can be settled through compromise. Hence, it is referred to mediation.

In view of the aforesaid, Principal District Judge, Balaghat, is directed to

appoint a Mediator to conduct mediation proceedings between the parties.

Registry is directed to send copies of the impugned judgment and the documents annexed therewith to the Principal District Judge, Balaghat, alongwith a direction that the mediator shall file a report in this regard on or before the next date of hearing.

List the matter after four weeks.

(ANURADHA SHUKLA) JUDGE

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