Mrs. Talat Alam vs Mrs. Hazra Parveen
2023 Latest Caselaw 183 Cal/2

OD-6
                                   ORDER SHEET

                                    EC/268/2021

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

                                MRS. TALAT ALAM
                                       VS
                               MRS. HAZRA PARVEEN


   BEFORE:
   The Hon'ble JUSTICE AJOY KUMAR MUKHERJEE
   Date : 18th January, 2023

                                                                         Appearance:
                                                Mr. Suchismita Chatterjee Ghosh, Adv.
                                                              Mr. Malay K. Seal, Adv.
                                                               ...for the decree-holder

                                                       Mr. P.C. Paul Chowdhury, Adv.
                                                                  ...for the respondent

The Court: Both decree-holder and judgment-debtor are represented.

Both the parties submit that talk of compromise is still going on and

some more sitting is required to come to a final conclusion.

Let the matter appear on 22nd February, 2023.

If the settlement does not succeed then the decree-holder will file

affidavit-in-reply.

Learned Partition Commissioner is directed to appear personally on the

date fixed with the intimation as to the details of amount he is holding.

(AJOY KUMAR MUKHERJEE, J.)

R.Bhar