Pankaj Kurmi And Ors. vs The State Of M.P.
2023 Latest Caselaw 963 MP

                                                               1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                       CRA No. 1793 of 2004
                                          (PANKAJ KURMI AND ORS. AND OTHERS Vs THE STATE OF M.P.)

                          Dated : 16-01-2023
                                Shri Nishank Pal Varma - Advocate for the appellant.

                                Shri Akhilendra Singh - Government Advocate for the respondent/State.

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

Principal Additional District and Sessions Judge, Tikamgarh is directed

to appoint a Mediator in this matter placed at Tikamgarh.

Registry is directed to send copy of the judgment and other relevant documents to the Principal District and Sessions Judge, Tikamgarh.

List the matter after receipt of the report of the Mediator.

(RAJENDRA KUMAR (VERMA)) JUDGE

DPS

Signature Not Verified Signed by: DHEERAJ PRATAP SINGH Signing time: 17-Jan-23 11:56:32 AM