Vikrant And 5 Others vs State Of U.P. And Another
2017 Latest Caselaw 3775 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 27585 of 2017
 

 
Applicant :- Vikrant And 5 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Sanjay Mishra
 
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 three months. Thereafter the case shall be listed before the appropriate Court.

Order Date :- 29.8.2017

Gss