Sheikh Fahim Wahid And Another vs State Of U.P. And Another
2018 Latest Caselaw 3712 ALL

Citation : 2018 Latest Caselaw 3712 ALL
Judgement Date : 15 November, 2018

Allahabad High Court

Sheikh Fahim Wahid And Another vs State Of U.P. And Another on 15 November, 2018

Bench: Krishna Pratap Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 17
 

 
Case :- APPLICATION U/S 482 No. - 38995 of 2018
 

 
Applicant :- Sheikh Fahim Wahid And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Hemendra Pratap Singh,Anshu Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Krishna Pratap Singh,J.

Heard learned counsel for the applicants and Mohd. Shoeb Khan, learned A.G.A. for the State.

Learned 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.

I agree with the submission advanced by the learned counsel for the applicants.

The matter is referred to Mediation & Conciliation Centre of this Court. The applicants are directed to deposit a sum of Rs. 15,000/- by way of demand draft / pay order in the name of Registrar General A/c, Allahabad High Court Mediation & Conciliation Centre within a period of three weeks from today. After deposit of the aforesaid money, office shall send a notice to the opposite party no.2 fixing a date to appear before the Mediation and Conciliation Centre of this Court. The aforesaid amount shall be payable to the opposite party no.2 on her appearance before the Mediation and Conciliation Centre. The Mediation Centre will submit its report in the matter within two months.

All the opposite parties may file counter affidavit within four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List this case on 21.01.2019 before the appropriate Bench along with the report of Mediation Centre.

Till the next date of listing, further proceedings against the applicants in Complaint Case No. 9602 of 2017 (Smt. Hina vs. Sheikh Fahim Wahid and Others), under Sections 498-A, 323, 506 IPC and Section 3/4 Dowry Prohibition Act, PS Quarsi, District Aligarh pending in the Court of Chief Judicial Magistrate, Aligarh 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.

Order Date :- 15.11.2018

A.K.Verma