Rajesh Kumar And Ors. vs The State Of U.P And Anr.
2012 Latest Caselaw 2465 ALL

Citation : 2012 Latest Caselaw 2465 ALL
Judgement Date : 1 June, 2012

Allahabad High Court

Rajesh Kumar And Ors. vs The State Of U.P And Anr. on 1 June, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1938 of 2012
 

 
Petitioner :- Rajesh Kumar And Ors.
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Jagjeet Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner no.1-husband is ready to join mediation and conciliation proceedings with his wife, Smt. Kamlesh Kumari @ Nisha, respondent no.2.

I have considered contentions of the learned counsel.

Issue notice to respondent no.2 through Chief Judicial Magistrate, Hardoi, for 22.8.2012.

In the meantime, let a sum of Rs.10,000/-(ten thousand only) be deposited by the petitioner in the Registry of this court within fifteen from today.

It is provided that in case, the respondent no.2 agrees to join mediation proceedings, a sum of Rs.7000/-(seven thousand only) would be released in her favour and the remaining Rs.3000/-(three thousand only) shall be remitted to the Mediation and Conciliation Centre.

It is further provided that in case money is not deposited within the stipulated time, or necessary steps are not taken for service of respondent no.2, the interim direction shall be deemed to be vacated, without reference to the Court.

Let the petitioner and respondent no.2 remain present in Court on the date of listing.

No coercive measures would be taken against the petitioners till the next date of listing.

Order Date :- 1.6.2012

A.Nigam