Manuj Nigam vs State Of U.P. & Another
2018 Latest Caselaw 3775 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- U/S 482/378/407 No. - 7284 of 2018
 

 
Applicant :- Manuj Nigam
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Suresh Chandra Pandey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Daya Shankar Tripathi,J.

Heard learned counsel for the applicant and learned AGA.

It is submitted by learned counsel for the applicant that the present matter relates to matrimonial dispute between husband and wife and the said matter can be well considered by Mediation Centre of this Court.

It is directed that applicant shall deposit a sum of Rs.12,000/- within two weeks from today with the Mediation Centre which shall be kept in deposit with the Mediation Centre out of which Rs. 10,000/- shall be paid to the opposite party no. 2, for appearance before the Mediation Centre.

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 three months. Thereafter the case shall be listed before appropriate Bench in the third week of February, 2019.

Till the next date of listing, further proceedings in Case Crime No. 234 of 2017, under sections 498A, 323, 504, 506 IPC and Section 3/4 D.P. Act, P.S. Sangramgarh District Pratapgarh, shall remain stayed.

After depositing the amount, aforesaid, notice shall be issued to the parties and in the case the aforesaid amount is not deposited within the aforesaid period, the interim protection granted above shall automatically be vacated.

Order Date :- 16.11.2018

v.k.updh.