Manmohan @ Rinku & 3 Others vs State Of U.P. & Another
2017 Latest Caselaw 3578 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 23586 of 2017
 

 
Applicant :- Manmohan @ Rinku & 3 Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Manish Yadav
 
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 relates to a matrimonial dispute between husband and wife and the said matter can be well considered by Mediation Centre of this Court.

It is directed that applicants shall deposit a sum of Rs.10,000/- within two weeks from today with the Mediation Centre of which 75% shall be paid to the opposite party no. 2 for appearance before the Mediation Centre.

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. 1918 of 2014, Smt. Neetu Vs.Manmohan and others, under Sections 498-A, 323, 504, 506 I.P.C. read with Section 3/4 D.P. Act, P.S. Pachokhara District Firozabad, pending in the Court of learned Additional Civil Judge (JD) Firozabad.

After depositing the amount, aforesaid, notice shall be issued to the concerned parties and in the case the aforesaid amount is not deposited within the aforesaid period, the interim protection granted above shall automatically be vacated.

Order Date :- 24.8.2017/Gss