Monojit Basu vs Shyamasree Basu (Nee Ghosh)
2022 Latest Caselaw 4941 Cal

                                              FAT 522 of 2019
Item-6                                        CAN 3 of 2021
         01-08-2022
                                              CAN 4 of 2022
 sg                                           CAN 5 of 2022
           Ct. 8                              CAN 6 of 2022

                                              Monojit Basu
                                                 Versus
                                       Shyamasree Basu (nee Ghosh)



                           Mr. Monojit Basu, Adv.
                                                          ... for the appellant in person

                           Mr. Debashish Roy, Adv.
                           Ms. Sumitra Das, Adv.
                           Ms. Riya Chatterjee, Adv.
                                                          ...for the respondent

The petitioner is unable to produce the copy of SLP claimed

to have been filed by him before the Hon'ble Supreme Court. The

petitioner is appearing in person. He has submitted that due to

non-availability of CAN 3 of 2021 and CAN 4 of 2022, he could

not file additional documents along with Special Leave Petition.

We are unable to accept the submission of the petitioner

because the copies of the said applications are with the petitioner

and on the last occasion he argued on the merits of the said two

applications. The grounds for adjournment appeared to be

frivolous and flimsy. The purpose is to avoid the payment, which

he is supposed to pay in terms of our order to his minor son.

We direct the petitioner to produce the copy of SLP, which

he claimed to have been filed before the Hon'ble Supreme Court,

by way of an affidavit by 3rd August, 2022.

In the event the petitioner is unable to produce the copy of

the said SLP and disclose his bank details and file an affidavit in

terms of the judgment of the Hon'ble Supreme Court in Rajnesh

vs. Neha, reported in 2021(2) SCC 314, we shall pass appropriate

orders securing the payment which the petitioner is required to

pay to his minor child in terms of the order dated August 1, 2011.

The aforesaid direction is peremptory.

Let the matter be listed on 3rd August, 2022.

(Siddhartha Roy Chowdhury, J.) (Soumen Sen, J.)