Jagdish Prasad Parihar vs State Of U.P.And Another
2011 Latest Caselaw 5885 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- APPLICATION U/S 482 No. - 35335 of 2011
 

 
Petitioner :- Jagdish Prasad Parihar
 
Respondent :- State Of U.P.And Another
 
Petitioner Counsel :- Ali Hasan,O.P. Maurya
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the applicant and learned A.G.A. for the State

It is submitted by learned counsel for the applicant that the present matter can well be settled between the parties by Mediation Centre of this Court.

It is directed that applicant shall deposit a sum of Rs. 8,000/- within two weeks from today with the Mediation Centre of which 50% shall be paid to the opposite party no.2 for appearance before the Mediation Centre. It is further directed that applicant shall also deposit 15% of the cheque amount before the Mediation Centre and payment of which shall abide by further orders of this court.

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 15.2.2012 .

Till the next date of listing, further proceedings against the applicant in Complaint Case No. 807 of 2011, u/s 138 of N.I. Act P.S. Prem Nagar District Jhansi pending in the Court learned Judicial Magistrate, Court No.9 Jhansi, 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 :- 17.11.2011

Atul kr. sri.