Amit Singh And 4 Others vs State Of U.P. And Another
2016 Latest Caselaw 307 ALL

Citation : 2016 Latest Caselaw 307 ALL
Judgement Date : 10 March, 2016

Allahabad High Court

Amit Singh And 4 Others vs State Of U.P. And Another on 10 March, 2016

Bench: Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 7587 of 2016
 

 
Applicant :- Amit Singh And 4 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Vineet Kumar Singh,Arun Kumar Singh,H.N. Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Om Prakash-VII,J.

Heard learned counsel for the applicants and learned A.G.A.

Learned counsel for the applicants submits that since it is a matrimonial dispute, an opportunity be granted to the parties for reconciliation / settlement of their dispute by way of mediation. Applicants are also willing to settle the matter through mediation.

I agree with the submission advanced by the learned counsel for the applicants.

The matter is referred to Mediation & Conciliation Centre of this Court. The applicants are directed to deposit a sum of Rs. 15,000/- by way of demand draft / pay order in the name of Registrar General A/c, Allahabad High Court Mediation & Conciliation Centre within a period of three weeks from today. After deposit of the aforesaid money, office shall send a notice to the opposite party no.2 fixing a date to appear before the Mediation and Conciliation Centre of this Court. The aforesaid amount shall be payable to the opposite party no.2 on his/her appearance before the Mediation and Conciliation Centre. The Mediation Centre will submit its report in the matter within three months.

All the opposite parties may file counter affidavit within four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List this case on 10.11.2016 before the appropriate Bench along with the report of Mediation Centre.

Till the next date of listing, further proceedings against the applicants in complaint case no. 4216 of 2015 under Sections 323, 504, 506 I.P.C. P.S. Kotwali, District Kanpur Nagar pending in the Court of Special Chief Judicial Magistrate, Kanpur Nagar shall remain stayed.

If the amount, as directed above, is not deposited by the applicants within the aforesaid period, the stay order shall automatically come to an end and the office shall immediately list this case for further orders before the Court.

Order Date :- 10.3.2016

Ishan