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Balram @ Munna vs The State Of Madhya Pradesh
2023 Latest Caselaw 2665 MP

Citation : 2023 Latest Caselaw 2665 MP
Judgement Date : 13 February, 2023

Madhya Pradesh High Court
Balram @ Munna vs The State Of Madhya Pradesh on 13 February, 2023
Author: Rajendra Kumar (Verma)
                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       CRA No. 1811 of 2005
                                      (BALRAM @ MUNNA 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, Hoshangabad is directed to

appoint a Mediator in this matter placed at Sohagpur.

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

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

 
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