Gauhati High Court
Smt Dipika Gogoi Khanikar vs Sri Pradip Khanikar on 17 January, 2019
Author: A.S. Bopanna
Bench: A.S. Bopanna, Arup Kumar Goswami
Page No.# 1/3
GAHC010004572017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Mat.App. 51/2018
1:SMT DIPIKA GOGOI KHANIKAR
W/O SRI PRADIP KHANIKAR ,
RESIDENT OF SRIPURIA, TINSUKIA ,P.O. P.S. AND DIST TINSUKIA
VERSUS
1:SRI PRADIP KHANIKAR
S/O LATE SWARUP KHANIKAR ,
RESIDENT OF DULIAJAN OIL COMPANY , QUARTER NO. 229B TYPE (NEAR
LIBRARY) DULUAJAN ,P.O. AND P.S. DULIAJAN ,DIST. DIBRUGARH,
ASSAM ,PIN. 7866502
Advocate for the Petitioner : MR. A K GUPTA
Advocate for the Respondent : MR G P BHOWMIK
Linked Case : CRP 278/2017 1:PRADIP KHANIKAR S/O- LATE SWARUP KHANIKAR R/O- QTR NO. 229 B TYPE NEAR LIBRARY DULIAJAN P.S AND P.O- DULIAJAN DIST- DIBRUGARH ASSAM PIN- 786001 VERSUS Page No.# 2/3 1:SMT. DIPIKA KHANIKAR R/O- SRIPURIA TINSUKIA P.O P.S AND DIST- TINSUKIA ASSAM PIN- 786145 Advocate for the Petitioner : MRG P BHOWMIK Advocate for the Respondent : MR. R S MISHRA Linked Case : Mat.App. 21/2018 1:PRADIP KHANIKAR S/O LT. SWARUP KHANIKAR R/O QR. 229 B TYPE (NEAR LIBRARY) DULIAJAN P.S. AND P.O. DULIAJAN DIST. DIBRUGARH ASSAM PIN 786001 VERSUS 1:SMT. DIPIKA KHANIKAR W/O PRADIP KHANIKAR R/O SRIPURIA TINSUKIA P.O. P.S. AND DIST. TINSUKIA ASSAM PIN 786145 Advocate for the Petitioner : MR G P BHOWMIK Advocate for the Respondent : MR. A K GUPTA Page No.# 3/3 BEFORE HON'BLE THE CHIEF JUSTICE MR. A.S. BOPANNA HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI 17.01.2019 (A.S. Bopanna, CJ) Heard Mr. AK Gupta, learned counsel for the appellant in Mat. Appeal No. 51/2018 (respondent in Mat. App. 21/2018). Also heard Mr. GP Bhowmik, learned senior counsel assisted by Mr. D Kalita, learned counsel for the petitioner in CRP 278/2017 (appellant in Mat. App. 21/2018).
Considering the nature of dispute involved and the various litigations pending, it would be appropriate that the parties attempt to resolve the matter amicably through mediation.
Learned counsel for the parties are not averse to having the matter settled through mediation. Hence, Registry to refer the papers to the Mediation Centre attached to this Court.
Parties to appear before the Mediator on 08.02.2019.
Registry to take steps accordingly.
List after six weeks.
JUDGE CHIEF JUSTICE Comparing Assistant