Mrs. Nidhi Srivastava & Another vs State Of U.P. Through Secy. Home ...
2012 Latest Caselaw 2660 ALL

Citation : 2012 Latest Caselaw 2660 ALL
Judgement Date : 4 July, 2012

Allahabad High Court

Mrs. Nidhi Srivastava & Another vs State Of U.P. Through Secy. Home ... on 4 July, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 2366 of 2012
 

 
Petitioner :- Mrs. Nidhi Srivastava & Another
 
Respondent :- State Of U.P. Through Secy. Home Govt. Of Up Lko. & Another
 
Petitioner Counsel :- Nishant Shukla
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Issue notice to respondent no.2.

At this stage, Sri Amitabh Singh, advocate has put in appearance for respondent no.2 and has filed his power of attorney, which is taken on record.

Learned counsel for the parties contend that they would like to settle their disputes through Mediation and Conciliation proceedings.

Let the petitioners and respondent no.2 appear before the Mediation and Conciliation Centre on 18.7.2012.

Petitioners would make a deposit of Rs.3000/-(three thousand only), which shall be remitted in favour of Mediation and conciliation Centre of this court.

List after report is received from Mediation and Conciliation Centre.

Order Date :- 4.7.2012

A.Nigam