Ranjan Sinha vs Smt. Chhanda Sinha
2021 Latest Caselaw 1303 Cal

09.02.2021
    6
 ns Ct.04
                                     F.A. 41 of 2019
                                            With
                     I.A. No.CAN 3 of 2020(Old CAN 647 of 2020)

                                   Ranjan Sinha.
                                          Vs.
                                  Smt. Chhanda Sinha.


              Mr. Amitava Mukherjee,
              Ms. Arpita Saha,
              Ms. Ankita Ghosh                              ... for appellant.

              Mr. Probal Kr. Mukherjee, sr. adv.,
              Ms. Shaoni Dey                               ... for respondent.

Applicant is appellant / husband. The

application is for direction to prepare supplementary paper

book incorporating documents mentioned in paragraph 3.

Mr. Amitava Mukherjee, learned advocate

appears on behalf of applicant and submits, serial no.(vi) in

paragraph 3 mentions judgment dated 21st June, 2017

delivered by learned ACJM, Bidhannagar. This was not an

exhibit in the Court below. Mr. Probal Mukherjee, learned

senior advocate appears on behalf of respondent / wife. He

submits, so far as serial nos.(i) to (v) are concerned, those

are exhibited documents and he has no objection on the

prayer in relation to them.

Supplementary paper book be prepared by

appellant on including documents mentioned in serial nos.

(i) to (v) in paragraph 3 of the application. This be done by

two weeks.

List the appeal on 22nd February, 2021.

(Arindam Sinha, J.)

(Suvra Ghosh, J.)