HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- WRIT - C No. - 21839 of 2011 Petitioner :- Anupam Gupta Respondent :- Smt. Gunja Gupta Petitioner Counsel :- R.B. Gaur Respondent Counsel :- Bashir Ahmad Khan Hon'ble Rajes Kumar,J.
By means of the present writ petition the petitioner is challenging the order of the trial court passed under Section 24 of the Hindu Marriage Act (hereinafter referred to as the "Act"). The petitioner filed a suit under Section 9 of the Act for the restitution of conjugal rights, which is pending.
Learned counsel for the petitioner states that there is a chance of reconciliation between the parties.
In view of the above, let the matter be referred to the Mediation Centre, High Court, Allahabad. Both the petitioner as well as respondent are directed to appear before the Mediation Centre, High Court, Allahabad on 9.5.2011.
Issue notice to the respondent. The applicant may take steps to serve the respondent by dasti summon as well as by registered post.
The Mediation Centre, High Court, Allahabad is directed to give the report at the earliest.
List in the week commencing 30.5.2011.
Order Date :- 18.4.2011 OP