Chandan Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 2664 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       CRA No. 1793 of 2005
                                       (CHANDAN SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

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

                                 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 Judge, Mandla is directed to appoint a

Mediator in this matter placed at Mandla.

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

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