C482/108/2023
2023 Latest Caselaw 1527 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                        COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  C482 No.108 of 2023
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Kurban Ali, Advocate, for the applicant. Mr. T.C. Agarwal, Deputy A.G., for the State of Uttarakhand.

Mr. Prashant Khanna, Advocate, for respondent No.2.

In the pre lunch session, when the matter was taken up, the parties were referred for mediation. The Mediator has reported that the medication proceeding has failed.

In that eventuality, this C-482 Application has to be decided on its own merits.

Put up this C482 Application on 6th June, 2023, immediately after fresh for dictation of judgment.

The applicant will pay a sum of Rs.5,000/- to the complainant/respondent No.2 towards her expenses for to and fro journey.

(Sharad Kumar Sharma, J.) Dated 05.06.2023 Shiv