Calcutta High Court (Appellete Side)
Ifb Agro Industries Ltd vs Integrated Project Management on 17 June, 2016
Author: Harish Tandon
Bench: Harish Tandon
1 4 17.06. C.O. 843 of 2016 AGM 2016 IFB Agro Industries Ltd.
Versus Integrated Project Management & Services & Anr.
Mr. Aniruddha Chatterjee, Mr. Siddhartha Banerjee, Mr. Abhisek Baran Das, .... For the Petitioner.
Mr. Utpal Majumdar, Mr. Sanjay Bose, Mr. Aniruddha Sinha, .... For the Opposite Parties.
In course of hearing of the instant revisional application this Court noticed the last sentence of the impugned order whereby the Trial Court expressed the possibility of a settlement through Alternative Dispute Resolution.
The Trial Court directed the parties to explore such possibility. Before exhausting such exercise the plaintiff has filed the instant revisional application before this Court. This Court saw a silver line in the dark clouds more particularly from the observations of the Trial Court and invited the respective advocates to give consent whether the parties are agreeable for mediation. 2 Both the learned advocates appearing for the respective parties submit that there is no objection on their part if the matter is referred to mediator as there is a possibility of an amicable settlement.
In view of the above, this Court referred the parties to a sole mediation of Justice Aloke Chakraborty (As His Lordship then was).
It is open to the mediator to fix the remuneration in presenceof the parties.
Let this matter be listed after six weeks in the supplementary list when the parties would apprise the Court as to the progress made in the mediation.
Since the parties have been referred to mediation, if suit proceeds in the meantime, it may act as a deterrent in possible settlement.
This Court, therefore, feels that further proceeding of the suit should remain stayed. Accordingly, all other proceeding in Title Suit No. 211 of 2007 pending before the learned Civil Judge (Senior Division), Diamond Harbour shall remain stayed for a period of eight weeks from the date of communication of this order or until further order, whichever is earlier.
Let this matter appear after seven weeks. 3 ( Harish Tandon, J.)