Ramvishwas Mishra And Ors. vs The State Of M.P.
2023 Latest Caselaw 4412 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      CRA No. 308 of 2005
                                      (RAMVISHWAS MISHRA AND ORS. AND OTHERS Vs THE STATE OF M.P.)

                          Dated : 20-03-2023
                                Shri Satish Chaturvedi, Advocate for the appellants.

                                Shri Pramod Choubey - Government Advocate for the respondent-State.

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

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

Mediator in this matter placed at Rewa.

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

List after receipt of the report of Mediator.

(RAJENDRA KUMAR (VERMA)) JUDGE

MISHRA

Signature Not Verified Signed by: ARVIND KUMAR MISHRA Signing time: 3/21/2023 1:34:42 PM