Shanti Devi And Ors. (Complaint ... vs The State Of U.P And Anr.
2013 Latest Caselaw 837 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1644 of 2013
 

 
Petitioner :- Shanti Devi And Ors. (Complaint Case)
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Ashutosh Rawat,Karunakar Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioners contends that the impugned proceedings have been initiated on account of matrimonial dispute between respondent no.2 and the petitioner no.2.  He also says that the dispute might be settled through mediation and conciliation.

Issue notice to respondent no.2, Smt. Suman Devi through Chief Judicial Magistrate, Lucknow returnable on 13.5.2013.

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

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.

Further proceedings in the case shall remain stayed only till the next date of hearing.

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

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

Order Date :- 12.4.2013

A.Nigam