Premlal vs Smt.Geeta Bai
2023 Latest Caselaw 20447 MP

Madhya Pradesh High Court

Premlal vs Smt.Geeta Bai on 4 December, 2023

Author: Anuradha Shukla

Bench: Anuradha Shukla

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRR No. 515 of 2006 (PREMLAL Vs SMT.GEETA BAI)

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

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, Dindori, 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, Dindori, 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

sjk