Bijoya Sden & Anr vs Unknown
2021 Latest Caselaw 2786 Cal

    28
13.04.2021

rrc

CRR 1104 of 2021

In re : An application under Section 482 of the Code of Criminal Procedure, 1973.

In the matter of : Bijoya Sden & Anr.

..... petitioners

Mr. Kallol Kumar Basu Md. Jannat Ul Firdous ....For the petitioners

The revisional application is against the judgment of

revisional Court affirming the order of the learned Magistrate

granting maintenance against the wife at the rate of Rs.2500/-

per month for the wife and Rs.2000/- per month for the minor

daughter.

Copy of the revisional application be served upon the

opposite party/husband.

Matter to appear in the combined monthly list of May, 2021

under the heading "Listed Motion".

(Subhasis Dasgupta, J.)