Allahabad High Court
Dharam Dev And Others 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. - 25333 of 2010 Petitioner :- Dharam Dev And Others Respondent :- State Of U.P. & Another Petitioner Counsel :- Mahendra Pratap Yadav Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
Heard learned counsel for the applicants and learned A.G.A. It is contended by the learned counsel for the applicants that this case may be sent to Mediation Centre for the purpose of settlement between the parties for which the applicants are ready to deposit the cost. Considering the submission made by the 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 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 applicants in Complaint Case No. 364 of 2009 under sections 498-A, 323,504 and 506 I.P.C. and section ¾ of D.P. Act P.S. Dhanghata district Sant Kabir Nagar pending in the court of Chief Judicial Magistrate, Sant Kabir Nagar 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 not treating this case to be part heard or tied up with this court. Order Date :- 10.8.2010 N.A.