Rabindra Kumar Mehra vs Tara Chand Mehra And Ors
2025 Latest Caselaw 1547 Cal/2

Calcutta High Court

Rabindra Kumar Mehra vs Tara Chand Mehra And Ors on 20 August, 2025

Author: Arijit Banerjee

Bench: Arijit Banerjee

OD-6
                               ORDER SHEET

                    IN THE HIGH COURT AT CALCUTTA
                        Civil Appellate Jurisdiction
                              ORIGINAL SIDE

                                APDT/21/2025
                              IA NO: GA/1/2025

                          RABINDRA KUMAR MEHRA
                                 VERSUS
                        TARA CHAND MEHRA AND ORS.


  BEFORE:
  The Hon'ble JUSTICE ARIJIT BANERJEE
                 AND
  The Hon'ble JUSTICE OM NARAYAN RAI
  Date : 20th August, 2025.
                                                                       Appearance:
                                                        Mr. Abhrajit Mitra, Sr. Adv.
                                                  Mr. Satadeep Bhattacharyya, Adv.
                                                           Ms. Sonia Sharma, Adv.
                                                                ...for the appellant

                                                         Mr. Lalratan Mondal, Adv.
                                                             ...for respondent no.1

                                                        Mr. Sankarsan Sarkar, Adv.
                                                          Mr. Aditya Kanodia, Adv.
                                                              ...for respondent no.2

                                                         Mr. Rahul Karmakar, Adv.
                                                        ...for respondent nos. 3 to 5

                                                                Mr. Rajib Ray, Adv.
                                                       ...for respondent nos.6 and 7


                            Dictated by Arijit Banerjee, J.

The Court: This appeal is directed against a judgment and decree

dated June 19, 2025, passed by a Learned Judge of this Court, dismissing

the appellant's suit being CS/90/2012. The suit was one for partition of a

joint property in the northern fringes of Calcutta.

We see an element of settlement in this matter. Hence, with the

consent of the parties, we refer this matter to mediation.

The Member Secretary of the High Court Mediation Committee is

directed to do the needful so that the dispute between the parties are placed

before a trained Mediator. Adequate notice should be given to the parties or

to their Advocates so that they can attend the mediation proceeding.

List this matter four weeks hence (17.09.2025) under the heading

"Appeal from Decree" amongst the first five items, when the Mediator should

file his final or interim report, as the case may be.

In the meantime, let the appellant prepare requisite number of

informal paper-books incorporating therein all papers that were available

before the Learned Single Judge.

All formalities are dispensed with.

Since all the respondents/defendants are represented through

learned Counsel, notice of appeal is deemed to be waived.

The stay application being GA/1/2025 stands disposed of.

However, a copy of the stay application be included in the informal

paper-books for the convenience of reference.

(ARIJIT BANERJEE, J.)

(OM NARAYAN RAI, J.)

sg.