Birsant And 2 Others2 vs State Of U.P. And Another
2018 Latest Caselaw 1996 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 27065 of 2018
 

 
Applicant :- Birsant And 2 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Manoj Kumar Tripathi
 
Counsel for Opposite Party :- G.A.
 

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

Notice on behalf of O.P. No. 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 Rs15000/- 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, 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 before appropriate Bench along with the report of Mediation Centre.

Till the next date of listing, further proceedings against the applicants in Case No.2059 of 2014 , arising out of Case Crime No.218 of 2013, under Sections 498A, 323, IPC and 3/4 D.P. Act as well as charge sheet no.20 of 2014(19.2.2014) P.S. Babugarh, district Hapur,(State vs. Birsant and others), pending in the court of C.J.M. Hapur taking cognizance of the charge sheet by order dated on 22.12.2014.

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.

Order Date :- 16.8.2018

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