Jyoti And Others vs State Of U.P. And Another
2013 Latest Caselaw 718 ALL

Citation : 2013 Latest Caselaw 718 ALL
Judgement Date : 10 April, 2013

Allahabad High Court

Jyoti And Others vs State Of U.P. And Another on 10 April, 2013

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- APPLICATION U/S 482 No. - 5681 of 2012
 

 
Petitioner :- Jyoti And Others
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- S.P.S. Chauhan,Meenakshi Chauhan,Vijay Singh Kushwaha
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Sri Vijay Singh Kushwaha, learned counsel for the applicant states that though matter was sent for mediation centre by this Court in compliance of this Court order dated 14.2.2012 and mediation between the parties have failed but the matter, between the parties have been compromised outside the Court amicably hence, the application be dismissed as infructuous.

Thus, the application is dismissed as infructuous accordingly.

Order Date :- 10.4.2013

Priyanka

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