Badri Prasad Sharma vs The State Of Madhya Pradesh
2023 Latest Caselaw 4971 MP

                                                                           1
                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                   CRA No. 2148 of 2006
                                                       (BADRI PRASAD SHARMA Vs THE STATE OF MADHYA PRADESH)

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

                                             Shri C.M. Tiwari - 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 the matter along with Cr.A.No.2137 of 2006 alongwith mediation report.

(RAJENDRA KUMAR (VERMA)) JUDGE

vai

Signature Not Verified SAN

Digitally signed by VAISHALI AGRAWAL Date: 2023.03.28 17:25:26 IST