Smt. Kanchan Gupta vs Shri Sachin Gupta
2021 Latest Caselaw 1546 Cal

24.02.2021

PG

F.A.T. 17 of 2021 With I.A. no. CAN 1 of 2021 With I.A. no. CAN 2 of 2021

Smt. Kanchan Gupta Vs.

Shri Sachin Gupta

Mr. Uday Shankar Chattopadhyay Mr. Suman Shankar Chattopadhyay Ms. Snigdha Saha Mr. Pranay Basak.....for applicant/wife/appellant

Applicant wife is appellant. Mr.

Chattopadhyay, learned advocate appears on her

behalf and submits, the application (I.A. no. CAN 2 of

2021) is for stay of operation of impugned judgment

dated 9th December, 2020 whereby the marriage was

dissolved. With reference to his submission recorded

in our order dated 14th January, 2021 he submits, his

client wants that the applications and appeal be

heard here and not by the Circuit Bench at

Jalpaiguri. Hence, he has not taken any steps in that

regard.

Applicant is directed to serve this as well as

the other application (I.A. no. CAN 1 of 2021).

Affidavit of service is to be filed.

List the applications on 8th March, 2021.

(Arindam Sinha, J.)

(Suvra Ghosh, J.)