Sg Ct. 8 vs Uttam Ganguly
2022 Latest Caselaw 6063 Cal

                                               FAT 199 of 2022
Item-9.                                        CAN 1 of 2022
          29-08-2022

                                               Subhra Ganguly
  sg        Ct. 8                                  Versus
                                               Uttam Ganguly



                            Mr. Rajdeep Bhattacharya, Adv.
                                                       ... for the appellant



                            The parties are directed to file their respective affidavits of

                       disclosure of assets and liabilities in the form as mentioned in

                       Enclosure-1 of the judgment of the Hon'ble Supreme Court in

                       Rajnesh vs. Neha reported at (2021) 2 SCC 324 in the meantime.

                            The appellant is directed to serve a copy of this order along

                       with copy of the application upon the respondent by speed post

with acknowledgment due by 31st August, 2022.

The matter stands adjourned till 19th September, 2022.

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