Neel Chand And Others vs State Of U.P. and Another

Hon''ble Bala Krishna Narayana, J.—This is an application for correction of the order dated 1.5.2012. It is admitted amongst the learned counsel for the parties present that there is mistake in the order dated 1.5.2012. Accordingly, the correction application is allowed. The order dated 1.5.2012 is hereby recalled and in its place correct order which is as follows is being passed.

Heard learned counsel for the applicants and learned A.G.A. for the State.

It is submitted by learned counsel for the applicants that the present matter relates to a matrimonial dispute between husband and wife and the said matter can be well considered by Mediation Centre of this Court.

It is directed that applicants shall deposit a sum of Rs. 10,000/- within two weeks from today with the Mediation Centre of which 90% shall be paid to the opposite party No. 2 for appearance before the Mediation Centre.

The matter is remitted to the Mediation Centre with the direction that the Mediation Centre shall conclude the mediation and conciliation proceedings expeditiously preferably within a period of three months after giving notices to both the parties. Thereafter the case shall be listed before the appropriate Bench.

Till the next date of listing, no coercive action shall be taken against the applicants in Complaint Case No. 988 of 2011, Navnidhi Pathak Vs. Neel Chand and others, under Sections 498A, 323 I.P.C. and 3/4 Dowry Prohibition Act, Police Station Kaptanganj, District Basti pending in the Court of learned A.C.J.M. II, Basti. After the aforesaid amount is deposited, notice shall be issued to the parties and in case the aforesaid amount is not deposited within the aforesaid period, this application shall automatically stand dismissed.