Calcutta High Court (Appellete Side)
140/2011 on 2 December, 2011
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
-:1:- 41 02.12.11
S.A. 140 of 2011 rrc + C.A.N. 5753 of 2011 Mr. Sabyasachi Bhattacharyya Mr. Chandradoy Roy .......For the appellants Since it appears to us that the matter can be amicably settled between the parties, we direct the parties to appear before us through their Learned Advocates on 5th December, 2011 and the matter which is pending before the Learned Trial Court below being the Ejectment Execution Case No. 53 of 2011 may not be taken up on that date by the Learned Trial Court below.
However, we are conscious that we have not yet admitted and that this order has been passed by us without admitting the second appeal before us, this is only for the purpose of settlement as proposed before us by Mr. Bhattacharyya, Learned Advocate for the appellants.
-:2:-Matter to appear in the list on 5th December, 2011 as "For orders".
( PINAKI CHANDRA GHOSE, J. ) ( DR. MRINAL KANTI CHAUDHURI, J. )