Sg vs Ct. 8 Smt. Saheli Ghosh
2022 Latest Caselaw 8698 Cal

                                                 FA 66 of 2017
Item-3.                                         CAN 2 of 2022
          23-12-2022
                                             Amlan Kishore Ghosh
  sg                                                Versus
            Ct. 8                              Smt. Saheli Ghosh




                              Mrs. Shonini Chakrabarty, Adv.
                              Mr. Sanat Das, Adv.
                                                          ...for the petitioner

                              Mr. Kallol Basu, Adv.
                              Ms. Sananda Ganguly, Adv.
                              Mr. Shuradip Ray, Adv.
                                                           ...for the respondent

The respondent is personally present in Court.

Mr. Kallol Basu, learned Counsel appearing for the

respondent/wife, on instruction, has submitted that she is willing

for divorce on mutual consent.

Before the parties formally file an application for mutual

divorce, certain terms and conditions are required to be sought

out.

In view thereof, the parties are directed to file their

affidavits disclosing the details as mentioned in enclosure-1 of the

judgment of the Hon'ble Supreme Court in Rajnesh vs. Neha,

reported in 2021(2) SCC 314 on or before 16th January, 2023 upon

prior service to each other.

The matter stands adjourned to 16th January, 2023.

The CESC is directed to disclose all the retiral benefits

received by the petitioner/appellant in a sealed cover on the

adjourned date.

The parties are directed to communicate this order to CESC

for compliance.

The application proposed to be filed today, if any, shall be

listed along with the appeal on the adjourned date.

A copy of the said application shall be served upon Mrs.

Shohini Chakraborty, learned Advocate for the appellant in course

of this day.

(Uday Kumar, J.)                                (Soumen Sen, J.)