Harun vs The State Of Madhya Pradesh
2023 Latest Caselaw 20967 MP

Madhya Pradesh High Court

Harun vs The State Of Madhya Pradesh on 11 December, 2023

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 879 of 2001 (HARUN Vs THE STATE OF MADHYA PRADESH)

Dated : 11-12-2023 This appeal is of the year 2001.

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

Principal District and Sessions Judge, Jabalpur 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 and Sessions Judge, Jabalpur.

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

(ROOPESH CHANDRA VARSHNEY) JUDGE

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