Manjhle vs The State Of Madhya Pradesh
2023 Latest Caselaw 4976 MP

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                         CRR No. 31 of 2006
                                                 (MANJHLE Vs THE STATE OF MADHYA PRADESH)

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

                                   Shri Pramod Choubey - Government Advocate for the respondent/State.

I.A. No.119/2006 and I.A. No.3980/2007 have already been decided on 20.01.2006 and 22.06.2007 respectively.

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 placed at Bareli.

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

List the matter alongwith Mediation report.

(RAJENDRA KUMAR (VERMA)) JUDGE

kafeel

Signature Not Verified Signed by: KAFEEL AHMED ANSARI Signing time: 3/28/2023 5:58:11 PM