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Dr. Sunil Kumar Dutta vs Smt. Bulu Dutta & Anr
2023 Latest Caselaw 5368 Cal

Citation : 2023 Latest Caselaw 5368 Cal
Judgement Date : 21 August, 2023

Calcutta High Court (Appellete Side)
Dr. Sunil Kumar Dutta vs Smt. Bulu Dutta & Anr on 21 August, 2023
21.08.2023.
Item No. 5.
Court No. 13
   ap                      F.A. No. 216 of 2013
                           Dr. Sunil Kumar Dutta
                                   Versus
                          Smt. Bulu Dutta & Anr.

                  Mr. Samir Kumar Dhar,
                  Mr. Chittapriya Ghosh.
                                               ...For the appellant.
                  Mr. Debnath Ganguly,
                  Ms. Aishwarya P. Ganguly.
                                      ...For the respondent no.2.

1. It is submitted that two different Solenamas have

been duly filed before the Mediator and the copies

whereof have been filed in Court today.

2. The parties have amicably settled all the disputes

and differences in terms of such Solenamas in respect

of the two properties, namely, P-83, C.I.T. Road (now

known as Nani Gopal Roychowdhury Avenue), Kolkata

- 700 014 and P-85/1, C.I.T. Road (now known as

Nani Gopal Roychowdhury Avenue), Kolkata - 700

014.

3. The instant appeal shall stand disposed of based on

the aforesaid two Solenamas.

4. In view of the aforesaid directions, the cross-

objection filed by the added respondent no.2 being

COT 67 of 2023 shall also stand disposed of.

5. The Registry of this Court shall keep the report of

the medication along with the files of the appeal.

6. Liberty is, however, reserved to the parties to

approach this Court for execution, if necessary.

7. Let a decree be drawn up in terms of the two

Solenamas.

8. In view of the aforesaid, Title Suit No. 231 of 2022,

now pending before the learned Civil Judge (Senior

Division) at Sealdah, shall stand disposed of.

9. Let a copy of this order be communicated to the

Registry of the Court of Sealdah.

10. Let a coloured certified copy of the judgment and

decree be made available to the parties on the usual

undertakings.

11. All parties are directed to act on a server copy of

this order duly downloaded from the official website of

this Court.

(Rajasekhar Mantha, J.)

(Supratim Bhattacharya, J.)

 
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