Shamayita Sen vs Siddhartha Chatterjee And Anr
2025 Latest Caselaw 329 Cal/2

Calcutta High Court

Shamayita Sen vs Siddhartha Chatterjee And Anr on 8 July, 2025

OD-7

                  IN THE HIGH COURT AT CALCUTTA
               ORIDINARY ORIGINAL CIVIL JURISDICTION
                           ORIGINAL SIDE

                               EC/5/2025

                         SHAMAYITA SEN
                              VS
                 SIDDHARTHA CHATTERJEE AND ANR.


BEFORE:
The Hon'ble JUSTICE BISWAROOP CHOWDHURY
Date : 8th July, 2025.

                                                                  APPEARANCE:
                                                  Mr. Jishnu Chowdhury, Sr. Adv.
                                                      Mr. Debdut Mukherjee, Adv.
                                                         Mr. Gaurab Kr. Das, Adv.
                                                     ... for Judgment Debtor no. 1



       1.

Learned advocates for the parties are present.

2. Today was fixed for filing the suggested orders containing

suggested terms of settlement.

3. Learned Advocates submits that some time is required to comply

the procedure under the law.

4. Thus, opportunity is granted to the learned Advocates to sit once

more and sort out with regard to the necessary formalities which

are required to be complied.

5. Thus, this matter stands adjourned till 15th July, 2025 for further

orders. Let it appear under the same heading.

(BISWAROOP CHOWDHURY, J.)

gb.