Pawan Kumar And Others vs State Of U.P. And Another
2012 Latest Caselaw 451 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 41922 of 2011
 

 
Petitioner :- Pawan Kumar And Others
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Gyan Prakash Srivastava
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Yogesh Chandra Gupta,J.

Case is called out in the revised list.

None is present.

From the perusal of the record it appears that by order dated 17.01.2012 the case, being related to the matrimonial dispute between the parties, was referred to the Mediation and Conciliation Centre of this Court. By the said order applicants were also directed to deposit Rs. 15,000/- with the Mediation Centre. Out of the said amount, 70% of the amount was paid to the opposite party no. 2 as expenses for her appearance before the Mediation Centre. The report of the Mediation Centre dated 13.03.2012 is on record. It states that no amount as directed by order dated 17.01.2012 has been deposited by the applicants, therefore, no mediation proceedings could take place.

Since none is present for the applicants to press this application, the same is dismissed for non-prosecution.

Interim order, if any, stands vacated.

Order Date :- 18.4.2012

M/A.