Sri Swapan Kumar Dutta vs Sri Gopal Chandra Bhattacharjee
2022 Latest Caselaw 6061 Cal

29.08.2022
 S/L. No.1
Court No.12
  Suvayan/
  Sourav
                                FA 34 of 1993
                                     With
               IA No. CAN 1 of 2001 (Old No. CAN 5400 of 2001)
                                     With
               IA No. CAN 2 of 2001 (Old No. CAN 6454 of 2001)
                                     With
                            IA No. CAN 4 of 2022

                            Sri Swapan Kumar Dutta
                                      Vs.
                        Sri Gopal Chandra Bhattacharjee

              Mr. Abhijit Ray
              Mr. Shubham Gupta
                                                      ...for the appellant.

              Mr. A. C. Kar, Sr. Adv.
              Mr. B. C. Chakraborty
              Mr. Tarun Kr. Aich
                                                     ...for the respondent.

Heard Mr. Abhijit Ray, learned Counsel

appearing for the appellant.

After going through the plain written notes of

submissions, issues and findings, we suggest the

learned Counsel for the appellant that the

plaintiff/appellant being an Advocate and he having

come up in life in the meantime, both the parties

should try to end the matter honorably by entering

into an amicable settlement to provide a win win

situation to both the parties without compromising

with the dignity of either party.

At this suggestion, learned Counsel appearing

for the appellant fairly submits that he wants two

weeks time to take instruction.

Mr. Kar, learned Senior Counsel appearing for

the respondent fairly submits that he shall extend his

supporting hand for the honorable compromise

between the parties as such subject matter of the lis is

very small.

Accordingly, list this matter on September 14,

2022.

We make it clear that though we hope against it,

in case, the compromise fails we shall hear the appeal

on the date fixed and dictate the judgment in the

Court itself. For that reason, the parties are directed

to come ready with their written notes of submissions

along with the supporting judgments, etc. as directed

earlier.

(Chitta Ranjan Dash, J.)

(Aniruddha Roy, J.)