Sri Tanmoy Chowdhury vs Sm. Chandrika Dawn (Chowdhury)
2021 Latest Caselaw 1498 Cal

19.02.2021
     17
 ns Ct.04
                                        F.A. 186 of 2016
                                              With
                                        I.A. CAN 3 of 2020

                                   Sri Tanmoy Chowdhury.
                                           Vs.
                                 Sm. Chandrika Dawn (Chowdhury).

              Mr. Tapas Bhattacharya,
              Mr. Krishna Keshab Paul                      .... for appellant.

              Mr. Uttiya Roy                           ... for respondent.

Mr. Bhattacharya, learned advocate appears on

behalf of applicant / appellant and presses for orders on

the application for production of additional evidence. The

additional evidence is judgment dated 6 th August, 2016

passed by Judicial Magistrate, First Class, Second Court,

Katwa. Mr. Roy, learned advocate appears on behalf of

respondent / wife and submits, opportunity be given to his

client to use affidavit objection.

Copy of affidavit objection must reach

applicant by 3rd March, 2021. Applicant may use affidavit-

in-reply on advance copy served. Affidavits will be accepted

on adjourned date.

List the application and appeal on 8th March,

2021.

(Arindam Sinha, J.)

(Suvra Ghosh, J.)