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. 15,000/- 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 9.4.2010. Till then no coercive step shall be taken against the
applicants in Case No. 35/9/10 under sections 498-A, 323, 326, 504 and
506 I.P.C. and section ¾ of D.P. Act P.S. Mahila Thana district
Moradabad pending in the court of learned A.C.J.M. Court No.2,
Moradabad in case the receipt of the aforesaid deposited amount is
filed before the court concerned.
List on 9.4.2010 for orders.
Order Date :- 29.1.2010
Su