Rajarshi Sengupta vs Anamika Ray
2024 Latest Caselaw 4726 Cal

Calcutta High Court (Appellete Side)

Rajarshi Sengupta vs Anamika Ray on 13 September, 2024

13.09.2024.

31.

Ct. No.237
   Bd.                                CRR 3930 of 2015
                                                With
                                         I.A. No.CRAN 1 of 2016
                                      (Old No. CRAN 100 of 2016)
                                            CRAN 3 of 2024


                                      Rajarshi Sengupta
                                          -vs-
                                       Anamika Ray


              Mr. Anirban Dutta
              Mr. Debabrata Das
              Mr. Pradyot Kumar Das
              Mr. Saptarshi Mukherjee           .....for the petitioner.

              Mr. Kartik Kumar Roy
              Mr. Debashis Banerjee
              Mr. Rakesh Jana            ... for the opposite party

                                 RE : CRAN 3 of 2024

Affidavit of service filed by the petitioner is taken on

record.

It is submitted on behalf of both the parties that the

dispute between the parties was referred to Calcutta High

Court Mediation Centre and the dispute has been settled by

way of mediation and to that extent final report has also

been submitted which is annexed at page 13 of the

application. It further appears that in terms of amicable

settlement arrived at due to said mediation the parties have

decided not to proceed with the present application being

CRR 3930 of 2015 where the petitioner has prayed for

quashing of the Miscellaneous Case No. 14 of 2011

corresponding to T.R.Case No. 88 of 2011 where the court

below while passing the judgment directed the petitioner to

pay maintenance under section 125 of the Code of Criminal

Procedure @ Rs. 25,000/- per month from the date of

passing of the order.

Mr. Roy, learned counsel appearing on behalf of the

opposite party on instruction submits that his client does

not want to proceed with the present application and his

client has got no objection if the judgment passed in

Miscellaneous Case No. 14 of 2011 corresponding to

T.R.Case No. 88 of 2011 passed by learned 2nd Judicial

Magistrate at Alipore, 24 Parganas, is quashed in terms of

the amicable settlement arrived at.

In such view of the matter, and also in view of amicable

settlement in terms of the mediators report, the judgment

passed by 2nd Judicial Magistrate at Alipore in

Miscellaneous Case No. 14 of 2011 corresponding to T.R.

Case No. 88 of 2011 dated 3rd October, 2015 is hereby

quashed.

CRR 3930 of 2015 is disposed of accordingly interms of

amicable settlement.

In view of disposal of the main application, connected

applications are accordingly disposed of.

Urgent Photostat certified copy of this order, if applied

for, be given to the parties upon compliance of usual

undertakings.

(Ajoy Kumar Mukherjee, J.)