Pramod Singh Patel vs The State Of Madhya Pradesh
2023 Latest Caselaw 21867 MP

Madhya Pradesh High Court

Pramod Singh Patel vs The State Of Madhya Pradesh on 19 December, 2023

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                       CRA No. 564 of 2009
                                          (PRAMOD SINGH PATEL Vs THE STATE OF MADHYA PRADESH)

                          Dated : 19-12-2023
                                Shri R.S. Patel - Proxy Counsel on behalf of Smt. Nirmala Nayak -

                          Advocate for appellant.
                                Smt. Shanti Tiwari - Panel Lawyer for respondent/State.

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, Satna to take necessary steps to explore the possibility of compromise between the rival parties.

Principal District and Sessions Judge, Satna is directed to appoint a Mediator, who shall call the parties and conduct the mediation proceedings.

Parties are directed to remain present before Mediator appointed by Principal District and Sessions Judge, Satna on 24/01/2024.

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, Satna.

List the matter just after receipt of mediation report.

(ROOPESH CHANDRA VARSHNEY) JUDGE

skt