Kamalika Majumdar vs Subhapriya Majumdar
2021 Latest Caselaw 1956 Cal

15.03.2021
     17
 RP Ct.04
                                       FAT 68 of 2020
                                              +
                           IA NO.CAN 1 of 2020 (Old No.CAN 1550 of 2020)

                                      Kamalika Majumdar
                                          Versus
                                     Subhapriya Majumdar



              Mr. Siddhartha Banerjee           ....   For appellant


              Mr. Dhiraj Trivedi
              Mr. Dhananjay Banerjee
                                                ....   For respondent

Mr. Banerjee, learned advocate appears on behalf of applicant/appellant-wife. Mr. Trivedi, learned advocate appears on behalf of respondent-husband. Mr. Banerjee submits, his client has application for stay of operation of impugned judgment, to prevent respondent from remarrying. Mr. Trivedi submits, his client has no intention at present to do so.

There is defect in the appeal on deficit Court fees. The file be sent down for removal of defects. Respondent is on notice of pendency of the appeal.

List on 18th March, 2021.

(Arindam Sinha, J.)

(Suvra Ghosh, J)