Calcutta High Court (Appellete Side)
Ct. No. 04 Kamalika Majumdar vs Ab Subhapriya Majumdar on 13 July, 2023
Author: Harish Tandon
Bench: Harish Tandon
85 13.07. FAT 68 of 2020
2023
Ct. No. 04 Kamalika Majumdar
Vs.
Ab Subhapriya Majumdar.
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Mr. S. R. Saha.
... for the appellant.
Mr. Dhiraj Trivedi, Mr. Bikash Kumar Singh, Mr. Sunil Gupta, Ms. Swapna Jha.
... for the respondent.
Both the Counsels appearing for the parties uniformly submit that the parties are exploring the possibility of amicable settlement though the appeal has been filed by the wife, but good sense has prevailed between her or her husband.
We feel that the Mediator can act as facilitator to arrive at the settlement.
Considering the fact that both the parties are agreeable to settle the dispute amicably, we, therefore, refer this matter to the mediation.
The Member Secretary of the Mediation and Conciliation Committee of this Court shall immediately take steps for appointment of the Mediator. The Mediator shall submit a report, be it interim or final, within two months from the first date of interaction with the parties.
The Counsels as well as the respective parties are directed to cooperate and render assistance to the Mediator and shall ensure that the parties appear on the date so fixed by the Mediator.
Let this matter be adjourned until further order.
(Harish Tandon, J.) (Prasenjit Biswas, J.) 2