Sarvesh Kumar And 2 Others vs State Of U.P. And Another
2018 Latest Caselaw 1834 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 
Case :- APPLICATION U/S 482 No. - 26193 of 2018
 
Applicant :- Sarvesh Kumar And 2 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Atul Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ram Surat Ram (Maurya),J.

Notice on behalf of opposite party-1 has been accepted by Government Advocate.

Issue notice to O.P. No. 2.

Counsel for the applicants submits that since it is a matrimonial dispute, an opportunity be granted to the parties for reconciliation / settlement of their dispute by way of mediation. Applicants are also willing to settle the matter through mediation.

The matter is referred to Allahabad High Court Mediation & Conciliation Centre. The applicants are directed to deposit a sum of Rs. 10,000/- before the Mediation & Conciliation Centre of this Court by way of demand draft / pay order payable at Allahabad, within a period of 15 days from today. After deposit of the aforesaid money, office shall send the matter to the Mediation and Conciliation Centre of this Court. Thereafter, the Mediation Centre shall issue notice to the parties, fixing a date for mediation. The Mediation Centre will submit its report in the matter within three months.

The case is released from the order of assignment. List this case before appropriate Bench along with the report of Mediation Centre.

Till the next date of listing, further proceedings against the applicants in Complaint Case no.801 of 2017 (Smt. Shobha vs. Sarvesh Kumar and others) under Sections 498A, 323, I.P.C. and 3/4 D.P.Act, P.S.Shikohabad, district Firozabad pending in the court of A.C.J.M., Shikohabad, Firozabad shall remain stayed.

If the amount, as directed above, is not deposited by the applicants within the aforesaid period, the stay order shall automatically come to an end and the office shall immediately list this case for further orders before the Court.

The case is released from the order of assignment.

Order Date :- 3.8.2018/mt