Hon'ble Rajesh Dayal Khare, J. - (1.) HEARD learned counsel for the applicants, Sri Vivek Srivastava, learned counsel for opposite party No. 2 and learned A.G.A. for the State -respondent. On the request of learned counsel for the applicants another Bench of this Court, vide order dated 24.04.2008 had referred the matter to mediation centre. The Incharge mediation centre vide its report dated 10.07.2008 had reported that parties are not willing for mediation and mediation has failed between the parties, copy of which report is on record.
(2.) LEARNED counsel for the applicants contends that entire alleged incident, is said to have been taken place at Delhi and complaint case has been filed at Banda. It is further contended by the learned counsel for the applicants that the Court at Banda do not have jurisdiction.
(3.) IT is next contended by the learned counsel for the applicants that when the applicants went to the Mediation Centre for conciliation between the parties, opposite party No. 2 had demanded Rs. 20,00,000/ - (rupees twenty lacs) for settlement as has been contended in para -25 of the rejoinder affidavit.;