Gaurangika Patel & Ors vs Hasmukh R. Patel & Ors
2021 Latest Caselaw 91 Cal/2

ORDER SHEET

                    IN THE HIGH COURT AT CALCUTTA
                     Ordinary Original Civil Jurisdiction
                              ORIGINAL SIDE

                              IA No.GA 3 of 2017
                             GA 2353 of 2017 (Old)
                                EC 209 of 2014
                        GAURANGIKA PATEL & ORS.
                                 VS.
                        HASMUKH R. PATEL & ORS.

                                 EC 16 of 2019
                        GAURANGIKA PATEL & ORS.
                                 VS.
                        HASMUKH R. PATEL & ORS.

                                 EC 266 of 2019
                        GAURANGIKA PATEL & ORS.
                                 VS.
                        HASMUKH R. PATEL & ORS.



BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 29th January, 2021

Mr. Nirmalya Dasgupta, Ms. Debjani Chatterjee, Ms. A.

Chatterjee, Advocates for the decree holder. Mr. Swatarup Banerjee, Advocate for judgment debtor nos.2, 3 & 7.

Mr. Deepnath Roy Chowdhury, Mr. Kaunish Chakraborti, Mr. K. S.

Haque, Advocates for judgment debtor nos.1, 5 & 6. Ms. Richa Raman, Adv. for judgment debtor nos.9, 10 & 11.

Mr. Arik Banerjee, Mr. Rakesh Sarkar, Advocates for Eastern Tea Estates.

The Court : It is submitted on behalf of the parties that on principle

a settlement has been discussed and it is on the final stage of being arrived

at. The parties submit that if the matters are adjourned for two weeks, it is

expected that the settlement will crystalise and the modalities to enforce the

settlement can also be worked out.

The matters are adjourned till 12th February, 2021. It is expected

that the parties shall record their discussions in writing during their

meeting for the settlement so that there is no confusion at a subsequent

stage regarding the stand taken by the parties in the meeting for settlement.

The intervenor is not a necessary party in the meeting for settlement

and will be given an opportunity of hearing after the outcome of the

settlement is made known to the Court.

( ARINDAM MUKHERJEE, J.)

pa