Rasool Bux & Ors. vs State Of U.P. & Another
2012 Latest Caselaw 1673 ALL

Citation : 2012 Latest Caselaw 1673 ALL
Judgement Date : 14 May, 2012

Allahabad High Court

Rasool Bux & Ors. vs State Of U.P. & Another on 14 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 583 of 2012
 

 
Petitioner :- Rasool Bux & Ors.
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- R.A. Khan
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

As per order dated 23.2.2012, further proceedings in the complaint case were stayed. The petitioner was asked to deposit Rs.10,000/- in Court for enabling mediation in conciliation proceedings. It was further made clear that if the amount is not deposited within the specified time, benefit of order will not be made available to the petitioners.

As per office report, the amount has not been deposited.

In view of above, interim direction issued vide order dated 23.2.2012 is hereby vacated. Proceedings may give go on before the trial court.

Let a copy of this order be conveyed to the trial court through Registry of this court.

List in July, 2012.

Order Date :- 14.5.2012

A.Nigam