Allahabad High Court
Sanjay Agrawal vs State Of U.P. & Another on 4 August, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 43 Case :- APPLICATION U/S 482 No. - 24621 of 2010 Petitioner :- Sanjay Agrawal Respondent :- State Of U.P. & Another Petitioner Counsel :- Ajay Kumar Pandey Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
Heard learned counsel for the applicant and learned AGA.
It is contended by learned counsel for the applicant 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 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 returnable within a period of four weeks. The two third of the above mentioned deposited amount shall be paid to the O.P. No.2 as expenses and this case shall be sent to Mediation Centre for further proceedings.
After proceedings of the Mediation Centre, list this case on 11.10.2010. Till then no coercive step shall be taken against the applicant of complaint case no. 5057 of 2008, Aditi Agrawal Vs. Sanjay Agrawal, under Sections 12, 18, 19, 20 and 22 of Protection of Women from Domestic Violence Act, 2005, pending in the court of C.J.M., Agra, in case the receipt of the aforesaid deposited amount is filed before the court concerned. List on 11.10.2010 for orders before the appropriate Bench not treating this case to be part heard or tied up with this court.
Order Date :- 4.8.2010 Ashish Tripathi