Shyam Sundar Paul vs Sankita Paul And Ors
2022 Latest Caselaw 7750 Cal

22.11.2022
 KC(67)
                              F.M.A.T. 322 of 2022
                               Shyam Sundar Paul
                                    -versus-
                              Sankita Paul and Ors.
                                      With
                                 CAN 1 of 2022




             Mr. Biswajit Chatterjee,
             Mr. Sanjib Kumar Mukherjee,
             Md. Sukur,
             Ms. Nargis Parvin........................For the appellant.

             Mr. Amitabrata Ghosh,
             Ms. Nabanita Chatterjee...............For the respondents.

We admit the appeal.

Dispensing with all formalities we are disposing of

it by this judgment and order.

The impugned ex parte interim order was passed

by the learned court below on 19th May, 2022. The

application was returnable on 17th June, 2022. This

appeal has been filed around the end of August or first

week of September, 2022.

Hence, there is little justification for hearing of

the matter by us. On the contrary, it is necessary that

the interim application is heard out by the learned court

below by fixing another date for hearing thereof and

disposing of the same on hearing the parties by a

reasoned order within eight weeks from the date of

communication of this order.

We order accordingly.

All points are kept open before the learned court

below.

Learned counsel for the respondents prays for an

order directing the matter to be sent for mediation.

He is at liberty to renew such prayer before the

learned court below.

The appeal (F.M.A.T. 322 of 2022) and the

connected application (CAN 1 of 2022) are disposed of.

(I.P. MUKERJI, J.)

(BISWAROOP CHOWDHURY, J.)