Preyesh Goswami And 3 Others vs State Of U.P. And 3 Others
2014 Latest Caselaw 7550 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 30422 of 2014
 

 
Petitioner :- Preyesh Goswami And 3 Others
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Pankaj Kumar Shukla,Prashant Vyas
 
Counsel for Respondent :- Govt.Advocate,Dhaval Mohan,Sachindra Mohan
 

 
Hon'ble Akhtar Husain Khan,J.

Rejoinder affidavit filed today which is taken on record. 

Learned counsel for petitioners appeared. Learned A.G.A. appeared for respondent nos. 1 and 2.  Learned counsel for respondent nos. 3 and 4 appeared.

Respondent nos. 3 and 4 produced corpus petitioner no.2 Ms. Mahima Goswami (minor),  petitioner no.3 Master Akshat Goswami (minor) and petitioner no.4 Lakshmi Goswami @ Nikita Shastry.

Learned counsel for both parties informed that parties are negotiating to settle the dispute of custody of said three corpus. 

In view of above statement of learned counsel for both parties, time is granted for mediation to settle the dispute.

List on 18.12.2014. In the meantime respondent nos. 3 and 4  shall  afford opporutnity to petitioner no.1  to have  meeting with petitioner nos. 2, 3 and 4 at least once in a month at Badodara (Gujrat).

Personal attendance of the parties is dispensed with.

Order Date :- 14.10.2014

RU