HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 44 Case :- APPLICATION U/S 482 No. - 20599 of 2015 Applicant :- Shyam Sunder Pawar And 8 Others Opposite Party :- State Of U.P. & Another Counsel for Applicant :- Rajeev Pandey Counsel for Opposite Party :- Govt. Advocate Hon'ble Shashi Kant,J.
Heard learned counsel for the applicants and learned A.G.A. for the State of U.P.
It is submitted by learned counsel for the applicants that the present matter relates to a matrimonial dispute between the husband and wife and the said matter can be well considered by Mediation Centre of this Court. It is further contended that there are chances of reconciliation between the husband and wife, therefore, the matter may be referred to the Mediation Centre of this Court.
Having considered the arguments advanced across the bar, I have a feeling that Court owes a duty to the society to strain to the utmost to repair the frayed relations between the parties so that the wounded situation may be healed into a healthy rapprochement. The matter in hand also appears to one of those cases in which reconciliation should be tried between the disputing parties.
It is directed that applicants shall deposit a sum of Rs. 15,000/- within a period of 15 days from today with the Mediation Centre of which 75% shall be paid to the opposite party no. 2, Smt. Vinita wife of applicant no. 1 Shyam Sunder Pawar for appearance before the Mediation Centre.
The matter is remitted to the Mediation Centre with the direction that the same may be decided after giving notices to both the parties.
It is also directed that Mediation Centre shall decide the matter expeditiously preferably within a period of three months. Thereafter the case shall be listed before the appropriate Bench along with report of Mediation Centre.
Till the next date of listing, further proceedings against the applicants in Complaint Case No. 4347 of 2014, Under Sections 498-A, 323, 504, 506, 406 IPC & 3/4 Dowry Prohibition Act, Police Station Kotwali Lalitpur, District Lalitpur pending before the Additional Sessions / Special Judge (E.C. Act), Lalitpur shall remain stayed.
After depositing the amount aforesaid, as prescribed above, notice shall be issued to the parties. However, in case, aforesaid amount is not deposited within the aforesaid period, the interim protection granted above, shall automatically be vacated.
Order Date :- 27.7.2015 M Zaid