Adhir Chandra Das vs Smt. Rakhi Dey
2022 Latest Caselaw 2110 Gua

                                                                      Page No.# 1/2

GAHC010063072022




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : Mat.App./7/2022

            ADHIR CHANDRA DAS
            S/O LATE JATINDRA CHANDRA DAS, RESIDENT OF SIRAJULI COLONY,
            GAUR BASTI, PO SIRAJULI, MOUZA AND PS DHEKIAJULI, DIST SONITPUR,
            ASSAM.



            VERSUS

            SMT. RAKHI DEY
            W/O SRI ADHIR CHANDRA DAS D/O LATE AMULLYA DEY, RESIDENT OF
            VILLAGE AMONI, NEAR MAHARAJ LINE HOTEL, PO AMONI, DIST
            NAGAON, ASSAM



Advocate for the Petitioner   : MR G N SAHEWALLA

Advocate for the Respondent : MR. B C DAS


                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 13.06.2022 (K.R. Surana, J)

Heard Mr. M. Sahewalla, learned counsel for the appellant. Also heard Mr. B.C. Das, learned counsel for the respondent.

The learned counsel for both sides have made similar submissions that Page No.# 2/2

after the judgment and decree passed in T.S. (M) No. 30/2016, the parties had negotiated a settlement between them, pursuant to which, the appellant has paid a sum of Rs.2,00,000/- (Rupees two lakh only) as part alimony.

In that view of the matter, the Court is of the considered opinion that the parties shall make an attempt to settle their dispute through mediation. Accordingly, both sides are directed to appear before the Mediation Centre of Gauhati High Court on 19.07.2022 at 11.00 AM.

Initial time of 15 (fifteen) days is granted to the learned Mediator. However, if it appears to him that some more time is required, he may send a note to the Mediation Centre for being produced before the Court.

Let a copy of this order be sent to the Gauhati High Court Mediation Centre to facilitate the mediation proceedings on the appointed date and time by appointing a Mediator from the panel.

As both sides are duly represented, issuance of formal notice to the parties is dispensed with. However, the learned counsel for both sides are permitted to transmit a downloaded copy of this order to the parties to bring the order to their notice so as to enable them to appear before the Mediation Centre on the appointed date.

List on 05.08.2022 for Mediation Report.

                             JUDGE                             JUDGE



Comparing Assistant