Madan Mohan Jha vs The State Of U.P Thru Principal ...
2012 Latest Caselaw 2064 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1752 of 2012
 

 
Petitioner :- Madan Mohan Jha
 
Respondent :- The State Of U.P Thru Principal Secy., Home., And Anr.
 
Petitioner Counsel :- A.K Mishra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the dispute arises on account of matrimonial skirmish.  The petitioner is husband of respondent no.2. and would like to make an attempt at settlement through Mediation and Conciliation Centre of this court.

Issue notice to serve respondent no.2 through Chief Judicial Magistrate, Lucknow. for 17.7.2012.

Let a sum of Rs.10,000/-(ten thousand only) be deposited by the petitioner in the Registry of this court.

List this case on 17.7.2012.

Parties shall remain present on the date of listing.

No coercive measures would be employed to arrest the petitioner till the next date of listing.

It is made clear that if the petitioner does not appear in court on the next date of listing or does not deposit the amount, as aforesaid, within fifteen days, this order shall be deemed to be vacated, without reference to the court.

Order Date :- 22.5.2012

A.Nigam