Smt. Sakshi Shroti And 2 Ors vs State Of U.P. And Another
2019 Latest Caselaw 1579 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 10493 of 2019
 

 
Applicant :- Smt. Sakshi Shroti And 2 Ors
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Alok Ranjan Mishra,Sri Gopal S. Chaturvedi,Senior Advocate
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Sri Dharmendra Dhar Dubey and Sri Satish Kumar, learned counsel jointly filed Vakalatnama on behalf of O.P. No. 2, is taken on record.

Heard learned counsel for the applicants, learned counsel for the O.P. No. 2 as well as learned A.G.A. for the State and perused the record.

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

It is directed that applicants shall deposit a sum of Rs. 6,000/- within two weeks from today with the Mediation Centre of which 60% 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 one month.

List on 29.4.2019 before appropriate bench.

Till the next date of listing, no coercive action shall be taken against the applicants in Case No. 3431 of 2014 (Awadhesh Vs. Sakshi) under sections 323, 504, 506, 406 IPC, P.S. Kotwali Hathras, District Hathras.

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 :- 25.3.2019

Masarrat