- (1.) Heard learned counsel for the parties.
(2.) Counsel for the opposite party no.3 states that mediation between the parties has failed and there are no chances for compromise between the parties, therefore, the interim order passed in favour of the petitioners may be discharged and the trial may be allowed to proceed.
(3.) I have considered the arguments of the counsel for the parties and I find that after failing of mediation proceedings there is no reason to continue the interim order any further nor to entertain the petition under Section 482 Cr.P.C. The petition was entertained primarily on the assumption that an opportunity may be given to the parties to reconcile. Since the mediation proceedings have failed between the parties, therefore, no relief can be granted to the petitioners.;