Shrimati Kamalika Mukherjee vs Sri Tanay Sankar Mukherjee
2021 Latest Caselaw 2394 Cal

25.03.2021
Item No. 25
Ct. No. 04
PG




                                    F.A.T. 77 of 2021
                                           With
                                 I.A. no. CAN 1 of 2021
                                               r




                             Shrimati Kamalika Mukherjee
                                          Vs.
                             Sri Tanay Sankar Mukherjee


              Mr. Saurav Sen
              Ms. Sumitra Das........for applicant/wife

              Mr. Pritam Chowdhury
              Mr. Abhishek Addhya.........for respondent/husband

Mr. Sen, learned advocate appears on behalf of

applicant/wife. He submits, the application is for stay of

operation of impugned judgment and decree dated 18 th

September, 2020, by which the marriage was dissolved.

Mr. Chowdhury, learned advocate appears on behalf of

respondent/husband and on query from Court submits,

his client has not re-married.

Defect of deficit Court fees has been reported. The

file be sent down for learned advocate of applicant to take

steps to remove the defect.

List on 5th April, 2021.

( Arindam Sinha, J.)

(Suvra Ghosh, J.)