Allahabad High Court
Ahasan Ahamad & Ors. vs State Of U.P. & Anr. on 13 January, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 54 Case :- APPLICATION U/S 482 No. - 993 of 2010 Petitioner :- Ahasan Ahamad & Ors. Respondent :- State Of U.P. & Anr. Petitioner Counsel :- Dhiraj Kumar Pandey 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 25.3.2010. Till then no coercive step shall be taken against the applicants in Complaint Case No. 7441 of 2008 under sections 498-A, 406, 323 , 504 506 , P.S. Kotwali Nagar, district Saharanpur pending in the court of learned Chief Judicial Magistrate, Saharanpur in case the receipt of the aforesaid deposited amount is filed before the court concerned.
List on 25.3.2010 for orders.
Order Date :- 13.1.2010 Su