Pradumna Prasad And Anr. vs The State Of M.P.
2023 Latest Caselaw 4413 MP

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                       CRA No. 336 of 2005
                                       (PRADUMNA PRASAD AND ANR. AND OTHERS Vs THE STATE OF M.P.)

                          Dated : 20-03-2023
                                None 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