Veeer Bahadur Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 4416 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                        CRA No. 1322 of 2006
                                      (VEEER BAHADUR SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                          Dated : 20-03-2023
                                   None for the appellants.

                                   Shri Pramendra Singh - 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, Rewa is directed to appoint a

Mediator placed at Rewa.

Registry is directed to send copy of impugned judgment and other relevant documents to P.D.J., Rewa.

List the matter alongwith Mediation report.

(RAJENDRA KUMAR (VERMA)) JUDGE

kafeel

Signature Not Verified Signed by: KAFEEL AHMED ANSARI Signing time: 3/21/2023 4:08:57 PM