Akhilesh Tiwari And 4 Others vs State Of U.P. And Another
2018 Latest Caselaw 4016 ALL

Citation : 2018 Latest Caselaw 4016 ALL
Judgement Date : 28 November, 2018

Allahabad High Court

Akhilesh Tiwari And 4 Others vs State Of U.P. And Another on 28 November, 2018

Bench: Chandra Dhari Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 55
 

 
Case :- APPLICATION U/S 482 No. - 42679 of 2018
 

 
Applicant :- Akhilesh Tiwari And 4 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Krishna Dutt Mishra,Jagat Narayan Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Chandra Dhari Singh,J.

Heard learned counsel for the applicants and learned A.G.A. for the State.

It is submitted by learned counsel for the applicants that the present dispute is essentially a dispute relating to constrained marital relations, which may be settled between the parties by way of Mediation Centre of this Court.

Considering the facts and circumstances of the case and submissions of the learned counsel for the applicants, let the matter be referred to Mediation Centre.

It is directed that applicants shall deposit a sum of Rs. 25,000/- within one week from today with the Mediation Centre of which Rs.20,000/- shall be paid to the opposite party no.2 for appearance before the Mediation Centre.

Issue notice to opposite party no.2 returnable at an early date.

Steps be taken within three days from today.

It is clarified that in case the applicants deposit Rs.25,000/- as indicated above, in the account of Mediation and Conciliation Centre, High Court, Allahabad, within a period of one week from today. Out of the aforesaid amount, a cheque of Rs.20,000/- in the name of opposite party no.2, Smt. Pooja Tiwari shall be handed over to her on her appearance.

The parties shall appear before the Mediation Centre of this Court on 21.12.2018.

List on 08.03.2019 before the appropriate Bench with report of the Mediation Centre, if any.

Till the next date of listing, no coercive action shall be taken against the applicants.

In case, the the steps have not been taken within the time granted by this Court and the amount as directed by this Court is also not deposited within time, the interim order shall automatically stand vacated without any reference to this Court.

Order Date :- 28.11.2018

Asha