Chandra Kumar vs The State Of Madhya Pradesh
2023 Latest Caselaw 3497 MP

Citation : 2023 Latest Caselaw 3497 MP
Judgement Date : 27 February, 2023

Madhya Pradesh High Court

Chandra Kumar vs The State Of Madhya Pradesh on 27 February, 2023

Author: Rajendra Kumar (Verma)

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                        CRA No. 1623 of 2005
                                        (CHANDRA KUMAR AND OTHERS Vs THE STATE OF MADHYA PRADESH)

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

                                   Ms. Shanti 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, Narsinghpur is directed to appoint

a Mediator placed at Gadarwara.

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

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

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