HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 47 Case :- APPLICATION U/S 482 No. - 11104 of 2015 Applicant :- Mohd. Saleem And 5 Others Opposite Party :- State Of U.P. And Another Counsel for Applicant :- Sanjay Singh Counsel for Opposite Party :- Govt. Advocate Hon'ble Bachchoo Lal,J.
Heard learned Counsel for the applicants and learned A.G.A. for the State.
It is submitted by learned counsel for the applicants that the present matter relates to a matrimonial dispute between husband and wife and the said matter can be well considered by Mediation Centre of this Court.
It is directed that applicants shall deposit a sum of Rs.10,000/- within two weeks from today with the Mediation Centre of which 75% shall be paid to the opposite party no. 2 for appearance before the Mediation Centre.
The matter is remitted to the Mediation Centre with the direction that same may be decided after giving notices to both the parties.
It is directed that Mediation Centre shall decide the matter expeditiously preferably within a period of one month. Thereafter the case shall be listed before the appropriate Court.
Till the next date of listing, no coercive action shall be taken against the applicants in Case No. 368 of 2015, State Vs. Mohd. Saleem & others, arising out of case crime no. 394C of 2014, under Sections 498-A, 323, 504 I.P.C. and 3/4 D.P. Act, Police Station Shahbad, District Rampur, pending in the Court of Judicial Magistrate, Rampur.
After depositing the amount, aforesaid, notice shall be issued to the concerned parties and in the case the aforesaid amount is not deposited within the aforesaid period, the interim protection granted above shall automatically be vacated.
Order Date :- 27.4.2015/A.