Ram Sagar vs State Of U.P. And Another
2019 Latest Caselaw 5410 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- APPLICATION U/S 482 No. - 22763 of 2019
 

 
Applicant :- Ram Sagar
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Gajendra Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Siddharth,J.

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

It is submitted by learned counsel for the applicant that the present matter relates to a 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.10,000/- within two weeks from today with the Mediation Centre of which 50% 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 first week of October, 2019.

Till the next date of listing, further proceedings of Case No. 37205 of 2017 (Smt. Rekha Chaudhary Vs. Ram Sagar & others) under sections 498-A, 323, 504 I.P.C. P.s. Kakadev District Kanpur Nagar pending in the court of Additional Chief Metropolitan Magistrate, Kanpur Nagar shall remain stayed against the applicant.

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 :- 28.6.2019

Atul kr. sri.