Smt. Soma Sinha vs Sri Anil Kumar Sinha
2021 Latest Caselaw 2393 Cal

25.03.2021
     4
 ns Ct.04
                                       F.A.T. 156 of 2014
                                              with
                         I.A. CAN 4 of 2016 (old CAN 4 of 2016)
                                           with
                       I.A. CAN 6 of 2018 (old CAN 912 of 2018)
                                           With
                     I.A. CAN 7 of 2019 (old CAN 10869 of 2019)
                                              With
                                        CAN 8 of 2021


                                     Smt. Soma Sinha.
                                               Vs.
                                    Sri Anil Kumar Sinha.


             Mr. Amitava Mukherjee,
             Ms. Ankita Ghosh,
             Ms. Arpita Saha                   ....      for appellant.


             Mr. Ram Anand Agarwal,
             Ms. Nibedita Pal,
             Mr. Ananda G. Mukherjee           ...       for respondent.

CAN 8 of 2021 is joint application by appellant

and respondent. By the application, they have stated that

their differences have been resolved and they are

reconciled. They jointly want setting aside of impugned

judgment and decree dated 23rd December, 2013,

dissolving their marriage solemnized on 11th December,

1996. Learned advocates on their behalf are present and

submit, their instructions are as stated by their clients in

the application.

By consent of parties, impugned judgment and

decree dated 23rd December, 2013 is set aside. The appeal

and all applications made therein are accordingly disposed

of.

( Arindam Sinha, J.)

(Suvra Ghosh, J.)