Shankar And Khanna vs The State Of M.P.
2023 Latest Caselaw 3496 MP

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                        CRA No. 1269 of 2003
                                            (SHANKAR AND KHANNA AND OTHERS Vs THE STATE OF M.P.)

                          Dated : 27-02-2023
                                   Shri Vijayendra Singh Choudhary - Advocate for the appellant.

                                   Ms. Shanti Tiwari - Panel Lawyer for the respondent/State.

Heard on I.A.No.3692/2023 an application for change in counsel. On due consideration of the averments made in the application, which is supported by affidavit of appellant No.2, I.A.No.3692/2023 is allowed. Newly

appointed counsel is directed to file Vakalatnama on behalf of appellant.

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

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

Registry is directed to send copy of impugned judgment and other relevant documents to P.D.J., Betul.

List the matter alongwith Mediation report.

(RAJENDRA KUMAR (VERMA)) JUDGE

kafeel

Signature Not Verified Signed by: KAFEEL AHMED ANSARI Signing time: 2/28/2023 4:14:56 PM