Satendra And Others vs State Of U.P. And Another
2012 Latest Caselaw 2251 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- APPLICATION U/S 482 No. - 18827 of 2012
 

 
Petitioner :- Satendra And Others
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Ashok Kumar Yadav
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicants and learned A.G.A.

It is contended by the learned counsel for the applicants that this case may be sent to Mediation Centre for the purpose of settlement between the parties for which the applicants are ready to deposit the cost.

Considering the submission made by the learned counsel for the applicants, it is directed that applicants shall deposit Rs. 10,000/- within two weeks from today in the account head of Registrar General, Mediation and Conciliation Centre, Allahabad High Court, Allahabad. In case, the aforesaid amount is deposited the notice shall be issued to O.P. No.2 returnable within a period of four weeks. The three fourth of the above mentioned deposited amount shall be paid to O.P. No. 2 as expenses. This case shall be sent to Mediation Centre for further proceedings.

After proceedings of the Mediation Centre, list this case on 30.7.2012. Till then the further proceedings against the applicants in complaint case no. 731 of 2011 under section ¾ of D.P. Act P.S. Obra district Sonbhadra pending in the court of Additional Chief Judicial Magistrate, Sonbhadra shall remain stayed, in case the receipt of the aforesaid deposited amount is filed before the court concerned.

List on 30.7.2012 for orders before the appropriate Bench not treating this case to be part heard or tied up with this court.

Order Date :- 28.5.2012

N.A.