Smt. Julekha And Ors. (Complaint ... vs The State Of U.P And Anr.
2013 Latest Caselaw 1097 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1719 of 2013
 

 
Petitioner :- Smt. Julekha And Ors. (Complaint Case)
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Rajendra Prasad,Sanjay Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

1.  Learned counsel for the petitioners contends that on account of matrimonial dispute between respondent no.2 and petitioner no.9, the impugned proceedings came to be filed.  Petitioners are ready to settle the dispute through mediation and conciliation.

2.  Issue notice to respondent no.2, Smt. Momina Khatoon, through Chief Judicial Magistrate,  Rae Bareli, returnable on 13.5.2013.

3.  Petitioners are directed to deposit a sum of Rs.10,000/-(Ten thousand only) with the Registry of this Court within ten days from today.

4.  In case,  respondent no.2 agrees to join mediation proceedings,  Rs.7000/-(Seven thousand only) would be released in favour of respondent no.2 and the remaining Rs.3000/-(Three thousand only) would be remitted in favour of the Mediation and Conciliation Centre of this Court.

5.  No coercive measures would be utilized against the petitioners till the next date of hearing.

6.  It is made clear that in case, if the deposit is not made within ten days from today, as noted above, the order of stay shall be deemed to be vacated automatically.

7.  Let the respondent no.2 and petitioner no.9 remain present in court on the next date of listing.

8.  List on 13.5.2013.

Order Date :- 18.4.2013

A.Nigam