Manraman Singh vs The State Of M.P.
2023 Latest Caselaw 964 MP

                                                             1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      CRA No. 1572 of 2004
                                                 (MANRAMAN SINGH Vs THE STATE OF M.P.)

                          Dated : 16-01-2023
                                None 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, Umaria is directed to

appoint a Mediator in this matter placed at Umaria .

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

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