Durga Prasad vs The State Of Madhya Pradesh
2023 Latest Caselaw 3933 MP

                                                                          1
                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                   CRA No. 1549 of 2006
                                                         (DURGA PRASAD Vs THE STATE OF MADHYA PRADESH)

                                       Dated : 13-03-2023
                                             None for the appellant.

                                             Shri Dinesh Patel - 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, Chhindwara is directed to appoint

a Mediator in this matter placed at Amarwara.

Office is directed to send copy of the impugned judgment and other relevant documents to the Principal District and Sessions Judge, Chhindwara.

List after receipt of the report of Mediator.

(RAJENDRA KUMAR (VERMA)) JUDGE

vai

Signature Not Verified SAN

Digitally signed by VAISHALI AGRAWAL Date: 2023.03.14 10:30:45 IST