Ganesh Prasad Chourasiya vs The State Of Madhya Pradesh
2023 Latest Caselaw 3099 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                       CRA No. 1966 of 2005
                                   (GANESH PRASAD CHOURASIYA AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                          Dated : 20-02-2023
                                Shri G.S. Thakur - Advocate for the appellants.

                                Shri Pankaj Tiwari - Panel Lawyer for the respondent/State.

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

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

Mediator in this matter placed at Tikamgarh.

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

List after receipt of the report of Mediator.

(RAJENDRA KUMAR (VERMA)) JUDGE

MISHRA

Signature Not Verified Signed by: ARVIND KUMAR MISHRA Signing time: 2/21/2023 11:05:35 AM