Soma Maity vs Sri Bibhas Maity
2021 Latest Caselaw 1243 Cal

08.02.2021
    4
 ns Ct.04
                                    F.A.T. 673 of 2018
                                            With
                          I.A. No.CAN 1 of 2018(old CAN 9700 of 2018)

                                      Soma Maity.
                                            Vs.
                                   Sri Bibhas Maity.


              Mr. Deb Kumar Sen,
              Mr. Sourjya Roy                      ... for appellant.



                           Mr. Sen, learned advocate appears on behalf of

             applicant / appellant / wife, who is aggrieved by judgment

             dated 31st August, 2018 by which marriage tie between

             herself and her husband, solemnised on 5 th May, 1995, was

             dissolved.

                           Applicant will cause service of the application

             and memorandum of appeal on respondent / husband.

Copy of this order should also be enclosed.

List on 1st March, 2021 as prayed for.

(Arindam Sinha, J.)

(Suvra Ghosh, J.)