Allahabad High Court
Smt. Gayatri Devi And Others vs State Of U.P. And Another on 22 January, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 54 Case :- APPLICATION U/S 482 No. - 28151 of 2009 Petitioner :- Smt. Gayatri Devi And Others Respondent :- State Of U.P. And Another Petitioner Counsel :- Awadhesh Kr. Srivastava Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
In pursuance of the order dated 30.10.2009 the O.P. NO. 2 Smt. Meera Devi is not present.
Heard learned counsel for the applicants and learned A.G.A. It is contended by learned counsel for the applicants that this case may be sent to Mediation Center for the purpose of settlement between the parties for which the applicants are ready to deposit the cost.
Considering the submission made by learned counsel for the applicants, it is directed that applicants shall deposit Rs. 10,000/ within two weeks from today in the account head of the Registrar General, Mediation and conciliation Centre, 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 and this case shall be sent to Mediation Center for further proceeding. After proceedings of the Mediation Center, list this case before this Court on 05.04.2010. Till then no coercive step shall be taken against the applicants in case No. 4183 of 2007 under sections 498A, 427, 323, 504, 506 IPC and section 3/4 D.P. Act, P.S. Lanka, District Varanasi pending in the court of learned C.J.M.II, Varanasi in case the receipt of the aforesaid deposited amount is filed before the court concerned.
List on 05.04.2010.
Order Date :- 22.1.2010 RPD