Km. Zulekha And Ors. vs The State Of U.P And Anr.
2012 Latest Caselaw 2109 ALL

Citation : 2012 Latest Caselaw 2109 ALL
Judgement Date : 23 May, 2012

Allahabad High Court

Km. Zulekha And Ors. vs The State Of U.P And Anr. on 23 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1772 of 2012
 

 
Petitioner :- Km. Zulekha And Ors.
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- B.Q Siddiqui
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioners contends that there is a matrimonial dispute and a chain of litigation is pending. Learned counsel further states that there are chances of settlement of dispute through mediation proceedings.

I have considered contentions of the learned counsel.

Issue notice to respondent no.2 through Chief Judicial Magistrate, Hardoi, for 09.8.2012.

Let a sum of Rs.10,000/-(ten thousand only) be deposited by the petitioner in the Registry of this court within one week 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, this order shall be deemed vacated, without reference to the Court.

Let the respondent no.2 remain present on the date of listing.

Order Date :- 23.5.2012

A.Nigam