Transcriber : Nandy vs Amarendra Kishore Das
2023 Latest Caselaw 7117 Cal

13.10.2023                                    FA 88 of 2023
                                                  with
Court       : 04
                                              CAN 3 of 2023
Item        : 171
Matter      : FA
Status      : M&C                             Papiya Das
Bench ID : 266048
Transcriber : NANDY                              Vs.
                                         Amarendra Kishore Das

                      Mr. Ivan Roy, Advocate
                                                                ......for the Appellant
                      Mr. Arijit Gupta, Advocate
                                                              ......for the Respondent

CAN 3 of 2023

1. The instant appeal arises from a judgment and decree passed by the Court below directing restoration of conjugal rights.

2. Applications have been filed in the instant appeal for interim maintenance as well as stay of operation of the judgment and decree.

3. After hearing the respective Counsel and considering the nature of the issues involved therein, we feel that the parties may explore the possibility of amicable solution through mediation.

4. Accordingly, the parties are directed to undergo a mediation process.

5. Let the order be placed before the Member Secretary, Mediation and Conciliation Committee of this Court for appointment of a Mediator.

6. Both the Counsels have assured this Court that the parties would participate in the mediation process and genuine efforts shall be made to arrive at the amicable solution of the disputes.

7. List the matter three weeks after reopening of this Court following Puja Vacation for the year 2023.

(Harish Tandon, J.)

(Prasenjit Biswas, J.)