Sachin Nagotia vs The State Of Madhya Pradesh
2023 Latest Caselaw 4978 MP

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                        CRR No. 979 of 2006
                                              (SACHIN NAGOTIA Vs THE STATE OF MADHYA PRADESH)

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

                                   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, Chhindwara is directed to appoint

a Mediator placed at Chhindwara.

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

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