Kaushal Kishore vs State Of U.P. And Anr.
2017 Latest Caselaw 7045 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- U/S 482/378/407 No. - 7580 of 2017
 

 
Applicant :- Kaushal Kishore
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Jalaj Kumar Gupta
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Pratyush Kumar,J.

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 dispute is essentially a dispute relating to constrained marital relations, which may be settled between the parties by way of Mediation Centre of this Court.

Considering the facts and circumstances of the case and submissions of the learned counsel for the applicants, let the matter be referred to Mediation Centre.

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

Issue notice to opposite party no.2 returnable at an early date.

It is clarified that in case the applicants deposit Rs.10,000/- as indicated above, in the account of Mediation and Conciliation Centre, High Court, Lucknow, within a period of one week from today. Out of the aforesaid amount, a draft of Rs.7,500/- in the name of opposite party no.2 shall be handed over to her on her first appearance. The applicant and opposite party no. 2 shall appear before the Mediation Centre on 06.12.2017.

List on 08.03.2018 before the regular Bench with report of the Mediation Centre, if any.

Till the next date of listing, no coercive action shall be taken against the applicants in Case No. 648/2014 under Section 125 Cr.P.C. pending before Family Court, District Kheri.

In case, the aforesaid amount is not deposited, the interim order shall automatically stand vacated without any reference to this Court.

Order Date :- 17.11.2017

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