Mudhunuri Surya Narayan Raju vs State Of U.P. & Another
2017 Latest Caselaw 2012 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 20158 of 2017
 

 
Applicant :- Mudhunuri Surya Narayan Raju
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Kapil Tyagi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Sri Swetashwa Agrawal, Advocate, has filed vakalatnama on behalf of opp. party no. 2 be taken on record.

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

It is submitted by learned counsel for the applicant that the present matter relates to a dispute with regard to Section 138 N.I. Act in  between the parties and the said matter can be well considered by Mediation Centre of this Court.

It is directed that applicant shall deposit a sum of Rs.8000/- 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 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 one month. Thereafter the case shall be listed before the appropriate Court.

Till the next date of listing, no coercive action shall be taken against the applicant in Complaint Case No.  1940 of 2016 ( M/s Al Majeed Agro Foods Vs. M/s Tagoor Aqua Technologies Pvt. Ltd. and others), under Section 420 I.P.C., Police Station Lisari Gate District Meerut, pending in the Court of learned Additional Chief Judicial Magistrate, Court no. 6,  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 :- 6.7.2017/Gss