MOHD. ANWAR Vs. SUBHASH CHANDRA KAINTHOLA

JUDGEMENT

(1.) The applicant to the present C-482 Application has prayed for the following reliefs.

(2.) When this C-482 Application, which was instituted as back as on 10/4/2017, came up for consideration before the Coordinate Bench of this Court, the same was allowed in an ex-parte manner by judgment dtd. 11/4/2017. Later on, the complainant/respondent herein had filed a recall application. The recall application was considered by the Coordinate Bench of this Court and considering the fact that it was an ex-parte judgment, and that the C-482 Application was allowed, without hearing a complainant, in a complaint case, the judgment dtd. 11/4/2017, was recalled and the proceedings of Complaint Case No. 738 of 2015, Subhash Chandra Kainthola Vs. Mohd. Anwar, was directed to be kept in abeyance. Taking advantage of the interim order passed by the Court, the matter remained pending till 29/7/2019 and till 21/8/2019 the date on which the applicant has expressed his opinion before the Court that he is agreeable for a conciliation.

(3.) Owing to the said statement made before the Coordinate Bench of this Court earlier the mediation was directed to be conducted and accordingly the Registrar Inspection/Mediation In-charge conducted a mediation and submitted its report on 21/8/2019, which is extracted hereunder: