Kaluram And Ors. vs The State Of M.P.
2023 Latest Caselaw 20963 MP

Madhya Pradesh High Court

Kaluram And Ors. vs The State Of M.P. on 11 December, 2023

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 559 of 2002 (KALURAM AND ORS. AND OTHERS Vs THE STATE OF M.P.)

Dated : 11-12-2023 This appeal is of the year 2002.

The dispute involved in this matter can be resolved with the assistance of the Mediator, therefore, matter be sent to the Principal District & Sessions Judge, Raisen to take necessary steps to explore the possibility of compromise between the rival parties.

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

Mediator, who shall call the parties and conduct the mediation proceedings.

Mediator is directed to submit its report as expeditiously as possible. Registry is directed to send copy of impugned judgment and other relevant documents to the Principal District & Sessions Judge, Raisen.

List the matter alongwith Mediation report after four weeks. Meanwhile, learned counsel for the State is directed to call the custody period of appellants from the concerned jail.

(ROOPESH CHANDRA VARSHNEY) JUDGE

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