The State Of M.P. vs Arun And Ors.
2023 Latest Caselaw 3095 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                       CRA No. 620 of 2003
                                             (THE STATE OF M.P. Vs ARUN AND ORS. AND OTHERS)

                          Dated : 20-02-2023
                                 Shri Vijay K Pandey - Panel lawyer for appellant.

                                 Shri Sandeep Koshta - Advocate for respondent.

Learned counsel for the respondent prays for and is granted time to seek instructions from the respondents.

On perusal of record, it reveals that the dispute involved in this matter

may be resolved with the aid of mediator.

Principal District and Sessions Judge, Khandwa is directed to appoint a Mediator placed at Khandwa.

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

List the matter alongwith Mediation report.

(RAJENDRA KUMAR (VERMA)) JUDGE

DevS

Signature Not Verified Signed by: DEVESH K SHRIVASTAVA Signing time: 2/22/2023 12:02:25 PM