Heera Lal vs The State Of M.P.
2023 Latest Caselaw 4968 MP

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       CRA No. 2065 of 2003
                                                     (HEERA LAL Vs THE STATE OF M.P.)

                          Dated : 27-03-2023
                                 None for the appellant.

                                 Shri N.S. Solanki - 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, Betul is directed to appoint a

Mediator in this matter placed at Betul.

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

List after receipt of the report of Mediator.

(RAJENDRA KUMAR (VERMA)) JUDGE

DevS

Signature Not Verified Signed by: DEVESH K SHRIVASTAVA Signing time: 3/29/2023 5:26:03 PM