Chand @ Amjad Ali vs The State Of M.P.
2023 Latest Caselaw 2654 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 1277 of 2004 (CHAND @ AMJAD ALI Vs THE STATE OF M.P.)

Dated : 13-02-2023 None for the appellant.

Shri Yogendra Das Yadav - Government Advocate for State.

On perusal of record, it reveals that the dispute involved in this matter may be resolved with the assistance of Mediator.

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

Mediator placed at Bhopal.

Registry is directed to send a copy of impugned judgment and other relevant documents to Principal District and Sessions Judge, Bhopal.

List the matter along with report of Mediator.

(RAJENDRA KUMAR (VERMA)) JUDGE

MISHRA

Signature Not Verified Signed by: ARVIND KUMAR MISHRA Signing time: 2/14/2023 10:16:39 AM