Gaurangika Patel & Ors vs Hasmukh R. Patel & Ors
2021 Latest Caselaw 266 Cal/2

ORDER SHEET

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

                           IA No.GA 3 of 2017
                        (Old No.GA 2353 of 2017)
                             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: 5th March, 2021

                                    Mr. Nirmalya Dasgupta, Mrs. Debjani Chatterjee,
                                                     Advocates for the decree holders.
                   Mr. Deepnath Roy Chowdhury, Mr. Kaunish Chakraborti, Mr. Kh. S.
                                Haque, Advocates for judgment debtor nos.1, 5 and 6.
                        Mr. Swatarup Banerjee, Advocate for judgment debtor nos.2, 3
                                                                               and 7.
                       Ms. Richa Raman, Adv. for judgment debtor nos.9, 10 and 11.


       The Court : It is submitted on behalf of the decree holders that the

chance of settlement has failed. This fact is, however, disputed by some of

the respondents.

After hearing the parties it appears that the settlement may not have

failed in all respects but the chances are diminishing. The matter is,

therefore, required to be heard on merits without going into the further

issue of settlement. Let this matter appear on 26 th March, 2021.

It will, however, be open to the parties to negotiate for further

settlement in the meantime, if possible.

( ARINDAM MUKHERJEE, J.)

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