Allahabad High Court
Rajiv Kumar Singh vs State Of U.P. & Another on 10 August, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 43 Case :- APPLICATION U/S 482 No. - 25267 of 2010 Petitioner :- Rajiv Kumar Singh Respondent :- State Of U.P. & Another Petitioner Counsel :- Shri Ram Rawat,Giri Ram Rawat Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
Heard learned counsel for the applicant and learned A.G.A.
It is contended by the learned counsel for the applicant that the applicant is ready to settle the dispute with O.P.No.2 through mediation, therefore, this matter may be sent to Mediation and Conciliation Centre of this Court for the purpose of settlement between the parties for which the applicant is ready to deposit the cost.
Considering the submission made by the learned counsel for the applicant, it is directed that applicant shall deposit Rs. 10,000/- within two weeks from today in the account head of Registrar General, Mediation and Conciliation Centre, Allahabad High Court, Allahabad. In case, the aforesaid amount is deposited the notice shall be issued to O.P. No.2 returnable within a period of four weeks. The three fourth of the above mentioned deposited amount shall be paid to O.P. No. 2 as expenses. This case shall be sent to Mediation Centre for further proceedings.
After proceedings of the Mediation Centre, list this case before this Court on 19.10.2010. Till then no coercive step shall be taken against the applicant in Case No. 800 of 2006 under section 138 of N.I.Act, P.S. New Agra, District Agra pending in the court of J Special Chief Judicial Magistrate, Agra in case, the receipt of the aforesaid deposited amount is filed before the court concerned.
List on 19.10.2010 for orders before the appropriate Bench without treating this case as part heard or tied up with this court. Order Date :- 10.8.2010 Su