Kishore vs The State Of Madhya Pradesh
2023 Latest Caselaw 4418 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                        CRA No. 783 of 2006
                                                 (KISHORE Vs THE STATE OF MADHYA PRADESH)

                          Dated : 20-03-2023
                                   Shri K.K. Raidas - Advocate for the appellant.

                                   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, Chhindwara is directed to appoint

a Mediator placed at Chhindwara.

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

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