Raju Prajapati vs State Of U.P. And Others
2013 Latest Caselaw 496 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 2749 of 2010
 

 
Petitioner :- Raju Prajapati
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Arvind Kumar Mishra
 
Respondent Counsel :- Govt. Advocate,Anoop Kumar Upadhyay
 

 
Hon'ble Ajai Lamba,J.

Sri Anoop Kumar Upadhyay, Advocate, has put in appearance for respondent no.3.

Learned counsel for the respondent no.3 contends that Deepti, daughter of respondent no.3, is ready to join mediation proceedings.

Let Deepti be impleaded as respondent no.4.

Appropriate amends be made in the memo of parties.

Deepti and Raju Prajapati are directed to remain present in the Mediation and Conciliation Centre on 29.4.2013.

Petitioner would give Rs.7000/- to the wife Deepti on 29.4.2013 in the Mediation and Conciliation Centre and Rs.3000/- would be deposited by him with the Registry of this court to be remitted to the Mediation and Conciliation Centre.

List after report is received from the Medition and Conciliation Centre.

Interim order to continue till the next date of listing.

Order Date :- 8.4.2013

A.Nigam