Sanjay vs The State Of Madhya Pradesh
2023 Latest Caselaw 3487 MP

                                                                            1
                                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                                  AT JABALPUR
                                                                     CRA No. 2134 of 2005
                                                               (SANJAY Vs THE STATE OF MADHYA PRADESH)

                                     Dated : 27-02-2023
                                               None for the appellant.

                                               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, Chhindwara is directed to appoint

a Mediator in this matter placed at Chhindwara.

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

List after receipt of the report of Mediator.

(RAJENDRA KUMAR (VERMA)) JUDGE

Amitabh

Signature Not Verified SAN

Digitally signed by AMITABH RANJAN Date: 2023.03.03 11:12:43 IST