Smt. Mousumi Sengupta vs Sri Bhaskar Sengupta
2021 Latest Caselaw 4665 Cal

 (21)
07.09.2021
  (p.jana)



                         IN THE HIGH COURT AT CALCUTTA
                         CIVIL REVISIONAL JURISDICTION

                              (Via Video Conference)

                                 CO No. 3826 of 2019

                                    Smt. Mousumi Sengupta
                                        -versus-
                                    Sri Bhaskar Sengupta


                  Mr. Sukanta Chakraborty,

                                       ... for the petitioner.
                  Mr. Debjit Mukherjee,
                  Mr. Arnab Nandi,     ... for the opposite party.


                    The order of maintenance pendente lite is under

             challenge at the instance of the wife, the respondent of the

connected matrimonial suit.

The parties are directed to affirm affidavits in terms of

the judgment of the Hon'ble Supreme Court in the case of

Rajnesh -versus- Neha and another reported in (2021) 2

SCC 324 within a period of four weeks from date and to file

the same on the adjourned date.

Put up the matter in the list under the heading

"Contested Application" four weeks hence.

(Biswajit Basu, J.)