Amar Singh & Ors. vs The State Of M.P.
2023 Latest Caselaw 1675 MP

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                        CRA No. 1254 of 2004
                                           (AMAR SINGH & ORS. AND OTHERS Vs THE STATE OF M.P.)

                          Dated : 30-01-2023
                                Shri K.N. Fakhruddin - Advocate for the appellants.

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

On perusal of record, it reveals that the dispute involved in this matter may be resolved with the aid of mediator.

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

Mediator placed at Berasia.

Registry is directed to send a copy of impugned judgment and other relevant documents to Principal District and Sessions Judge, Bhopal.

List the matter alongwith Mediation report.

(RAJENDRA KUMAR (VERMA)) JUDGE

vai

Signature Not Verified Signed by: VAISHALI AGRAWAL Signing time: 31-Jan-23 10:47:05 AM