Aftab Alam & Another vs State Of U.P. & Another
2017 Latest Caselaw 3821 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 24037 of 2017
 

 
Applicant :- Aftab Alam & Another
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Bhawesh Pratap Singh,Sanjay Kumar Dubey
 
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.

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 Criminal Complaint No. 2357 of 2016, M/s Tripati Balaji Auto Industries Vs. M/s Chhapra Tyres and others, under Sections 420 I.P.C. police station Lisari Gate District Meerut.

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 :- 30.8.2017/Gss