- (1.) Heard learned counsel for the applicant and learned A.G.A. for the State.
(2.) It has been contended by learned counsel for the applicant that there is sanguine hope of compromise between the parties and this case may be sent to Mediation Center for the purpose of settlement between the parties for which the applicant is ready to deposit the cost.
(3.) Considering the submission made by learned counsel for the applicant, it is directed that the applicant shall deposit Rs. 3,000/- within three weeks from today with the Mediation Center at Amroha. In case the aforesaid amount is deposited within the time as mentioned above the notice shall be issued by the Mediation Center concerned to opposite party no. 2. The 2/3rd of the abovementioned deposited amount shall be paid to opposite party no. 2 as expenses.;