Smt. Pawan Kumari vs State Of U.P. & 5 Others
2014 Latest Caselaw 2108 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Chief Justice's Court
 
Case :- WRIT - C No. - 27758 of 2014
 
Petitioner :- Smt. Pawan Kumari
 
Respondent :- State Of U.P. & 5 Others
 
Counsel for Petitioner :- K.K. Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Dhananjaya Yeshwant Chandrachud,Chief Justice
 
Hon'ble Dilip Gupta,J.

In pursuance of our previous order dated 19 May 2014, both the petitioner and the sixth respondent are present in the Court and we have been able to interview them. The fifth respondent to whom the petitioner is married stays in Mumbai and is expected to visit his village from 30 May 2014.

The present case, in our view, is eminently a case which should be referred to the Mediation Centre. We, therefore, direct the parties to appear before the Mediation Centre of the High Court on 11 June 2014 at 11:00 a.m. In the meantime, we direct that notice shall issue to the fifth respondent by registered post who shall be furnished a copy of this order with a further direction to remain present before the Mediation Centre of the High Court on 11 June 2014 at 11:00 a.m. The petitioner is presently residing in a rented accommodation at Kanpur together with her one year old child.

We, accordingly, direct that the petition shall be listed for further hearing on 8 July 2014 as fresh.

The presence of the Sub-Divisional Magistrate, Dumariyaganj, District Siddharth Nagar is dispensed with for the next date of hearing.

Order Date :- 28.5.2014

SK

(Dilip Gupta, J.)      (Dr. D.Y. Chandrachud, C.J.)