31.10.17 C.O. 1663 of 2016 Sunil Kumar Chakraborty -Versus- Sabita Chakraborty Mr. Dibyendu Chatterjee Mr. Siddhartha Roy Ms. Madhuparna Kanrar For the Petitioner Mr. Basudeb Bag For the Opposite Party Heard Mr. Dibyendu Chatterjee, learned Advocate, being assisted by Mr. Siddhartha Roy, learned Advocate representing the petitioner and also heard Mr.
Basudeb Bag, learned Advocate representing the opposite party/wife, who is given liberty to submit Vokalatnama by the end of this day in the Department.
The instant application is filed with a very innocuous prayer only to expedite the matrimonial suits, being MAT. Suit No. 2029 of 2006 and MAT Suit No. 74 of 2009, which are pending for disposal analogously between the parties.
Learned Advocate for the respective parties also apprised the Court that both the suits have now come up at the stage of peremptory hearing.
There is no dispute, as regard getting maintenance pendente lite by the wife. Therefore, considering the nature of proceedings and also pre-judging the pendency of a good number of other suits and matters before the learned Trial 2Court and equally taking the need of early disposal of the suits in view of its present stage, the application, being C.O.
1663 of 2016 is disposed of on consent directing the learned Trial Court to expedite the analogous trial of the suits (supra) within a period of one year from the date of communication of this order inclusive of all holidays and vacations by discouraging absolutely prayers of unnecessary adjournments if it is tendered by either of the parties.
Since, this order is recorded on consent taking opportunity of presence of learned Advocate for the opposite party, the direction made above shall be deemed as peremptory in nature.
Department is directed to communicate a copy of this order immediately to the learned Trial Court for information and compliance.
Urgent photostat certified copy of this order, if applied for, be given to the parties, on priority basis.
( Mir Dara Sheko, J.)