Allahabad High Court
Anil Agrawal vs State Of U.P. And Another on 23 August, 2022
Author: Gautam Chowdhary
Bench: Gautam Chowdhary
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 85 Case :- APPLICATION U/S 482 No. - 21945 of 2022 Applicant :- Anil Agrawal Opposite Party :- State Of U.P. And Another Counsel for Applicant :- Ankur Goyal,Mohd. Naushad Siddiqui Counsel for Opposite Party :- G.A. Hon'ble Gautam Chowdhary,J.
Heard learned counsel for the applicant, learned A.G.A., and perused the record.
This application has been filed with a prayer to quash the entire proceedings of Case No. 4972 of 2016 (Vishal Agrawal Vs. Anil Agrawal and another), under section 138 N.I. Act, P.S. Chhatta, District Agra pending in the court of A.C.J.M.,Court No. 9, Agra.
After arguing the case lastly, counsel for the applicant prays that the matter may be sent to mediation.
With the consent of both the parties, it is directed that both the parties appear before the court below and file application for settling the dispute through mediation. In case such an application is filed before the court below for settling the dispute through mediation, the court concerned shall pass an appropriate order within a week from the date of filing such an application. The mediation center will decide the same within a period of four months.
for a period of five months, no coercive steps shall be taken against the applicant in the above mentioned case.
It is further directed that in case mediation process between the parties fails, the court below shall be free to proceed further with the matter against the applicants and in case mediation succeeds, the applicants shall be free to approach this Court.
With the above observation, this application is disposed of.
Order Date :- 23.8.2022 RPD