Jafar Mahmood Khan And Ors. vs The State Of U.P Thru Secy., Home ...
2013 Latest Caselaw 707 ALL

Citation : 2013 Latest Caselaw 707 ALL
Judgement Date : 10 April, 2013

Allahabad High Court

Jafar Mahmood Khan And Ors. vs The State Of U.P Thru Secy., Home ... on 10 April, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 2977 of 2012
 

 
Petitioner :- Jafar Mahmood Khan And Ors.
 
Respondent :- The State Of U.P Thru Secy., Home Lucknow And Anr.
 
Petitioner Counsel :- Rayees Ahmad Khan
 
Respondent Counsel :- Govt. Advocate,B.Q.Siddiqui,Dinesh Kumar Chaudhary
 

 
Hon'ble Ajai Lamba,J.

Illness slip has been filed by learned counsel for the petitioners.

Vide order dated 21.11.2012 dispute was referred to the Mediation and Conciliation Centre. As per the report received from Mediation Centre, mediation proceedings have failed.

Let the sum of Rs.7000/-(Seven thousand only) be released in favour of respondent no.2 and a sum of Rs.3000/-(Three thousand only) be remitted to the Mediation and Conciliation Centre.

For arguments list on 17.4.2013.

Order Date :- 10.4.2013

A.Nigam

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