Manish Kumar Kashyap And Ors. vs The State Of U.P And Anr.
2012 Latest Caselaw 5285 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 3864 of 2012
 

 
Petitioner :- Manish Kumar Kashyap And Ors.
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Yuga Raj Singh,C.S Singh Yadav,S.K Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Respondent Smt. Mridula as identified by her counsel Sri Vijai Karan Singh, Advocate, is present in court and agrees to go in for Mediation and Conciliation proceedings.

In view of above, it is directed that the petitioner shall deposit a sum of Rs.10,000/- (Ten thousand only)  in this court within ten days.  Out of the deposited amount, Rs.3000/- (Three thousand only) would be deposited in favour of Mediation and Conciliation Centre, of this court and a Sum of remaining Rs.7000/- (Seven thousand only) would be released in favour of respondent Smt. Mridula.

It is further directed that the parties shall appear before the Mediation and Conciliation Centre of this Court on 06.11.2012.

Let this case be listed after report is furnished by the Mediation and Conciliation Centre.

Interim order to continue till the next date of listing.

Mediators are requested to take into account the convenience of respondent, Smt. Mridula, who is ordinarily a resident of Rae Bareli and she would have to travel from there for mediation and conciliation proceedings.

Order Date :- 18.10.2012

A.Nigam