Amar And Others vs State Of U.P. And Another
2011 Latest Caselaw 2808 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- APPLICATION U/S 482 No. - 22509 of 2011
 

 
Petitioner :- Amar And Others
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Awadhesh Kumar Mishra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Rajesh Dayal Khare,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 70% 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 three months. Thereafter the case shall be listed before appropriate Bench on 18.10.2011.

Till the next date of listing, further proceedings against the applicants in Case No. 20 of 2011, under Sections 498A, 323 I.P.C., and 3/4 D.P.Act, Police Station Bisalpur, District Pilibhit, pending in the Court learned Additional Chief Judicial Magistrate, District Pilibhit, shall be kept in abeyance.

After depositing the amount, aforesaid, notice shall be issued to the 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 :- 18.7.2011

Pcl