Vivek Birla, J. - (1.) Heard learned counsel for the applicant as well as learned A.G.A. as well as Sri S.R. Verma, learned counsel for the opposite parties are present. Vide order dated 3.4.2014 the matter was referred to the Mediation Centre. The report dated 3.8.2014 submitted by the Mediation Centre indicates that the mediation had taken place on several dates and mediation has completed but no agreement was arrived at between the parties.
(2.) Present application has been filed for quashing further proceedings of Execution Case No. 44 of 2013, under Section 128 Cr.P.C. pending in the court of Additional District Judge, Court No. 6, Allahabad and the order passed by Additional Family Judge/Additional District Judge, Court No. 14 dated 7.3.2013 passed in Maintenance Case No. 634 of 2010 and order dated 26.2.2014 passed by Additional District Judge, Court No. 6, in Execution Case No. 44 of 2013.
(3.) A perusal of record reflects that the order dated 7.3.2013 passed by the Additional Judge, Family Court/Additional District Judge, Court No. 14, Allahabad in Maintenance Case No. 634 of 2010, Smt. Geeta Kanaujia v. Arvind Mathur was never challenged by the applicant by filing revision before the appropriate Court and the same is being challenged in the present 482 application. When the amount pursuant to the order dated 7.3.2013 was not paid by the applicant, the opposite party no. 2 moved an application under Section 128 Cr.P.C. for recovery of the amount. By the impugned order dated 26.2.2014 after hearing the parties the applicant herein was directed to deposit the entire amount.;