Probir Kumar Das vs Pradip Kumar Das
2025 Latest Caselaw 524 Cal/2

Calcutta High Court

Probir Kumar Das vs Pradip Kumar Das on 22 July, 2025

OD-3
                              ORDER SHEET

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

                               EC/634/2018

                            IA NO: GA/1/2021

                           PROBIR KUMAR DAS
                                   VS
                           PRADIP KUMAR DAS

  BEFORE:
  The Hon'ble JUSTICE BISWAROOP CHOWDHURY

Date : 22nd July, 2025

Appearance:

Mr. Shaunak Ghosh, Adv.

Mr. Aurin Chakraborty, Adv.

Mr. Sourav Mondal, Adv.

Ms. Neelam Gupta, Adv.

...for the decree-holder

Mr. Rohit Banerjee, Adv.

Mr. B. Das, Adv.

Ms. Shomrita Das, Adv.

Mr. Shomrik Das, Adv.

...for the judgment-debtor

The Court:- Learned Advocate for the decree-holder and learned

Advocate for the judgment-debtor are present.

It is submitted by the learned Advocates that the appeal preferred by

the judgment-debtor is already withdrawn. Thus, there is no bar in

proceeding with this execution case as submitted by the learned Advocate for

the judgment-debtor. This is a family dispute and it may be settled and this

Court is of the view that an opportunity should be given to the parties to

settle the dispute. Hence this Court refers the matter to institutional

mediation.

Learned Mediator is requested to see that the matter is settled

amicably between the parties who are the family members and the case is

disposed by settlement.

Parties are directed to appear before the learned Mediator and make

their necessary submissions and submit their terms of settlement.

Let this matter appear on 21st August, 2025 for Report of the learned

Mediator.

Let a copy of this Order be sent to the Secretary, High Court,

Mediation Committee.

As the earlier order passed by the Co-ordinate Bench of this Court is

not modified or stayed, the judgment-debtor is directed to comply the same in

the event the mediation proceeding failed.

(BISWAROOP CHOWDHURY, J.)

S. A. AR(C R)