Kawarpal vs State Of U.P. And Another
2019 Latest Caselaw 1305 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 9811 of 2019
 

 
Applicant :- Kawarpal
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Anil Kumar Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

It is submitted by the learned counsel for the applicant that the present matter relates to the personal nature and the said matter can be well considered by the 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 80% 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 the Mediation Centre shall conclude the mediation and conciliation proceedings expeditiously, preferably within a period of three months after giving notices to both the parties.

Thereafter the case shall be listed before appropriate bench.

Till the next date of listing, no coercive action shall be taken against the applicant in Case No. 1209 of 2018 (State Vs. Sukrampal and another) arising out of Case Crime No. 341 of 2017, under sections 420, 406 IPC, P.S. Behat, District Saharanpur.

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

Order Date :- 14.3.2019

Masarrat