Dayaram vs The State Of Madhya Pradesh
2023 Latest Caselaw 4425 MP

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                        CRA No. 1650 of 2006
                                            (DAYARAM 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, Chhatarpur is directed to appoint a

Mediator placed at Chhatarpur.

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

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