Smt. Tanusree Das @ Tanusree Das ... vs Sri Sibaji Das & Ors
2021 Latest Caselaw 3155 Cal

09.06.2021 Sl No.10 Ct. No.34 S.De

CRR 1291 of 2021

Smt. Tanusree Das @ Tanusree Das Karmakar.

Versus Sri Sibaji Das & Ors.

Mr. Saryati Datta Mr. Sanjib Kr. Dan ...for the petitioner.

Learned advocate for the petitioner submits that the

petitioner is aggrieved by the judgment and order dated

24.03.2021 herein. The Appellate Court affirmed the order passed

by the learned Judicial Magistrate in respect of refusal of the

prayer relating to accommodation.

As no interim relief can be granted without affording an

opportunity to the opposite parties, I direct the petitioner to effect

service upon the opposite parties by Speed Post with A.D. and file

affidavit-of-service on the date fixed for hearing.

Let this matter appear under the heading "For Orders" on

17.06.2021.

(Tirthankar Ghosh, J.)