Rudra Dutt Bajpai & 2 Others vs State Of U.P. & Another
2017 Latest Caselaw 3320 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 22599 of 2017
 

 
Applicant :- Rudra Dutt Bajpai & 2 Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Amit Saxena
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Heard learned Counsel for the applicants and learned A.G.A. for the State.

It is submitted by learned counsel for the applicants that the present matter can be well considered by Mediation Centre of this Court.

The matter is remitted to the Mediation Centre with the direction that same may be decided after giving notices to both the parties.

It is directed that Mediation Centre shall decide the matter expeditiously preferably within a period of two months. Thereafter the case shall be listed before the appropriate Court.

Till the next date of listing, no coercive action shall be taken against the applicants in Complaint Case No.  1607 of 2015, Vinod Kumar Trivedi Vs. Rudra Dutt Bajpai and others, under Sections 323, 504, 506, 406 I.P.C.  pending in the Court of learned Additional Chief Judicial Magistrate, Court No. 6, Kanpur Nagar.

Order Date :- 17.8.2017

Gss