Sanjay Gupta vs State Of U.P. And Another
2013 Latest Caselaw 5371 ALL

Citation : 2013 Latest Caselaw 5371 ALL
Judgement Date : 3 September, 2013

Allahabad High Court

Sanjay Gupta vs State Of U.P. And Another on 3 September, 2013

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- APPLICATION U/S 482 No. - 18807 of 2013
 

 
Applicant :- Sanjay Gupta
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Madan Singh
 
Counsel for Opposite Party :- Govt. Advocate,R.K. Mishra
 

 
Hon'ble Naheed Ara Moonis,J.

Memo of appearance has been filed on behalf of opposite party no.2, which is taken on record.

Heard learned counsel for the applicant, learned counsel for the opposite party no.2 and the learned AGA as well as gone through the record.

In pursuance of the order dated 7.8.2013, the applicant(husband) and the opposite party no.2(wife) are present before this Court, who have been identified by their respective counsels.

Upon querry made by this Court, the applicant has stated that there is no chance of mediation or concilliation with his wife, the opposite party no.2.

The wife of the applicant has made several complainants in respect of the conduct of the applicant and under compelling circumstances she is residing with her husband.

In an attempt to settle the matrimonial bickering between the parties, this Court is directing both the husband and wife to settle their differences and withdraw their cases on the basis of a mutual settlement within a period of two months. In case the parties settle their disputes amicably, they shall file a joint agreement before the court of Chief Judicial Magistrate concern by 31st of October, 2013.

List this case before this Court on 11th November, 2013.

Till 31st October, 2013, further proceedings against the applicant shall be kept in abeyance. On the next date of listing, the applicant is directed to handover a sum of ten thousand rupees in the form of bank draft to the opposite party no.2, towards the expenses incurred in litigation. In case of failure to comply the order on the date fixed coercive action shall be taken against the applicant, vacating the interim order.

Order Date :- 3.9.2013

Mustaqeem.