Sri Partha Sarathi Banerjee vs Unknown
2021 Latest Caselaw 6290 Cal

13.12.2021 S.D.

23.

CRR 1922 of 2020

In the matter of: Sri Partha Sarathi Banerjee ......Petitioner.

Ms. Subhasree Patel Mr. Rupraj Banerjee ...for the Petitioner.

Mr. Soumyajit Das Mahapatra Mr. Hamidul Haque ....for the O.P.

Learned advocates appear for the petitioner/husband. Mr.

Soumyajit Das Mahapatra along with Mr. Hamidul Haque, learned

advocates appear for opposite party.

The matter is fixed up for hearing in contested form.

Learned advocates for the petitioner submit that husband has

preferred this criminal revision being dissatisfied with the impugned

order and judgment dated 6.3.2020 passed by learned Additional

Sessions Judge, Fast Track, 4th Court, Barasat, North 24 Parganas in a

Criminal Revision No. 34 of 2018 which was dismissed on contest,

affirming the order dated 30.5.2018. Learned advocate submits that the

husband/petitioner has resigned from his service and he may be given an

opportunity to produce documents relating to acceptance of his

resignation by his employer.

Considered.

Let the matter be adjourned and fixed for hearing in contested

form on 4.1.2022.

The petitioner/husband is directed to produce documents relating

to payment of monthly monetary relief to his wife in this case till date

and also produce the document indicating that his resignation from

service has be accepted by the employer.

(Ananda Kumar Mukherjee, J.)