Katoo vs The State Of Madhya Pradesh
2023 Latest Caselaw 3104 MP

                                                             1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      CRA No. 1893 of 2005
                                                (KATOO Vs THE STATE OF MADHYA PRADESH)

                          Dated : 20-02-2023
                                None for the appellant.

                                Shri Pankaj Tiwari - Panal 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, Chhatarpur is directed to appoint a

Mediator in this matter placed at Chhatarpur.

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

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