Barelal vs The State Of Madhya Pradesh
2023 Latest Caselaw 2663 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       CRA No. 1745 of 2005
                                                (BARELAL Vs THE STATE OF MADHYA PRADESH)

                          Dated : 13-02-2023
                                 Shri Rajesh Pancholi - Advocate for the appellant.

                                 Shri P.K. Choubey - Government Advocate for the respondent/State.

The dispute involved in this matter can be resolved with the assistance of the Mediator.

Principal District and Sessions JudgeBhopal is directed to appoint a

Mediator in this matter placed at Bairasia.

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

List after receipt of the report of Mediator.

(RAJENDRA KUMAR (VERMA)) JUDGE

DevS

Signature Not Verified Signed by: DEVESH K SHRIVASTAVA Signing time: 2/14/2023 10:31:34 AM