Bhairao Prasad vs The State Of M.P.
2023 Latest Caselaw 4972 MP

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        CRA No. 926 of 2004
                                                   (BHAIRAO PRASAD 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, Raisen is directed to appoint a

Mediator in this matter placed at Udaipura.

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

List after receipt of the report of Mediator.

(RAJENDRA KUMAR (VERMA)) JUDGE

DevS

Signature Not Verified Signed by: DEVESH K SHRIVASTAVA Signing time: 3/28/2023 12:19:37 PM