Sg vs Sandip Kumar Dasgupta
2022 Latest Caselaw 2786 Cal

                                              FA 68 of 2022
 Item-   12-05-2022                           CAN 1 of 2022
10&11

           Ct. 8           Smt. Dipanwita Dasgupta @ Dipanwita Chaudhuri
 sg                                             Versus
                                       Sandip Kumar Dasgupta

                                                    With

                                              FAT 77 of 2022
                                              CAN 1 of 2022

                                        Sandip Kumar Dasgupta
                                                Versus
                             Smt. Dipanwita Dasgupta @ Dipanwita Chaudhuri


                             Mr. Ankit Agarwala, Adv.
                             Ms. Alothiya Mukherjee, Adv.
                             Mr. Robin Basu, Adv.
                                                  ...for the appellant in FA 68/2022
                                                   and respondent in FAT 77/2022

Mr. Dipanjan Datta, Adv.

Mr. Sayan Datta, Adv.

...for the appellant in FAT 77/2022 and respondent in FA 68/2022

Both the parties are aggrieved by the impugned order and

judgment.

After hearing the learned Counsel for the parties, we feel

that this matrimonial dispute may be settled amicably.

On the suggestion of the learned Counsel for the parties,

we request the appellant and the respondent to be personally

present on 8th June, 2022 at 2 PM.

In Re: CAN 1 of 2022 in FAT 77 of 2022

This is an application for condonation of delay.

We have considered the report of the Additional Stamp

Reporter dated 5th April, 2022. The appeal is in time in view of

the orders of the Hon'ble Supreme Court dated 8th March, 23rd

September, 2021 and 10th January, 2022 passed in SMW(C) no.

3 of 2020.

In view thereof, the application for condonation of delay

is allowed by recording that the appeal is in time.

CAN 1 of 2022 in FAT 77 of 2022 is, accordingly,

disposed of.

However, we direct the appellant to remove the defects in

FAT 77 of 2022 as pointed out by the Additional Stamp

Reporter by the adjourned date.

(Sugato Majumdar, J.) (Soumen Sen, J.)