Allahabad High Court
Swami Nath Pandey vs State Of U.P. And Others on 25 January, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 54 Case :- APPLICATION U/S 482 No. - 1974 of 2010 Petitioner :- Swami Nath Pandey Respondent :- State Of U.P. And Others Petitioner Counsel :- L.M. Singh Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
Heard learned counsel for the applicants and learned A.G.A. It is contended by learned counsel for the applicant that in this case the cheque has been dishonoured. The applicant is ready to negotiate with O.P. No. 2 and 3. Therefore, this matter may be referred to mediation centre of this court.
Considering the submission made by 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 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 and 3 returnable within a period of four weeks. The three fourth of the above mentioned deposited amount shall be paid to O.P. No. 2 and 3 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 06.04.2010. Till then no coercive step shall be taken against the applicant in complaint case No. 4906 of 2008 under sections under section 138 N.I Act, pending in the court of learned A.C.M.M.-III, Kanpur Nagar in case the receipt of the aforesaid deposited amount is filed before the court concerned.
List on 06.04.2010.
Order Date :- 25.1.2010 KCS