Allahabad High Court
Omveer Singh And Others vs State Of U.P. & Others on 11 August, 2010
Author: Vinod Prasad
Bench: Vinod Prasad
Court No. - 54 Case :- APPLICATION U/S 482 No. - 25989 of 2010 Petitioner :- Omveer Singh And Others Respondent :- State Of U.P. & Others Petitioner Counsel :- Niklank Jain Respondent Counsel :- Govt. Advocate Hon'ble Vinod Prasad,J.
Heard learned counsel for the applicants and learned A.G.A.
The dispute seems to be between husband and wife. Having gone through the record, I prima facie find that the parties should be given a chance to settle their differences on their own terms through the process of mediation and conciliation.
Let this order be placed before the Registrar/Incharge of 'Allahabad High Court Mediation and Conciliation Centre'. The Registrar/Incharge of the Mediation Centre will issue notices to both the parties fixing a date for their personal appearances at the centre before the mediator nominated by the Organizing Secretary of the Mediation Centre. Mediator/Conciliator is allowed three month's time to find a possible solution of disputes between the parties.
The case will be listed before the appropriate Bench in week commencing 29.11.2010 along with the report of conciliator.
The applicants are directed to deposit Rs. 10,000/- at the Mediation Centre within two weeks for the expenses to be borne by respondent no. 2.
The applicants undertakes to appear at the Mediation Centre on every date fixed for mediation. Meanwhile, further proceedings of Case No. 3678/2009, under Section 498-A I.P.C. and 3/4 D.P. Act, P.S. Jaithra, District Etah pending in the Court of J.M., Etah shall remain stayed. In case of default in deposit of Rs. 10,000/- or to appear before the Mediation Centre on the date fixed, whichever is earlier the stay order shall stand automatically vacated. The report of the Mediation Centre will include a note about the deposit of Rs. 10,000/- and appearances of the applicants on the date fixed at the Mediation Centre. Order Date :- 11.8.2010 AKG/-