Smt. Sarvari & 2 Others vs State Of U.P. & Another
2017 Latest Caselaw 2840 ALL

Citation : 2017 Latest Caselaw 2840 ALL
Judgement Date : 31 July, 2017

Allahabad High Court

Smt. Sarvari & 2 Others vs State Of U.P. & Another on 31 July, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 20029 of 2017
 

 
Applicant :- Smt. Sarvari & 2 Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Manjeet 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 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. 182 of 2014, Mohd. Navi Vs. Savitri and others, under Sections 323, 452 I.P.C. Police Station Nawabganj District Bareilly, pending in the Court of Judicial Magistrate, Nawabganj, District Bareilly.

Order Date :- 31.7.2017

Gss