Kalika Prasad vs State Of U.P. & Others
2018 Latest Caselaw 3794 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- U/S 482/378/407 No. - 7308 of 2018
 

 
Applicant :- Kalika Prasad
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Applicant :- Narendra Pal Yadav,Akhilesh Kumar Nigam
 
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 matter may be amicably settled if it is referred to the Mediation Centre.

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 of which Rs. 10,000/- shall be paid to the opposite party nos. 2 and 3 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 fourth week of February, 2019.

Till the next date of listing, further proceedings in Complaint Case No. 3514 of 2018, under Section 138 N.I. Act, P.S. Mahanagar, District Lucknow, 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 :- 17.11.2018

V.S.Singh