Sana Zahid vs Unknown
2022 Latest Caselaw 352 Cal

Court No.

C.R.R. 282 of 2022 Item 29 Ssi

07.02.

In the matter of:- Sana Zahid

(via video conference)

Mr. Prosenjit Mukherjee Mr. Tirthankar Mukherjee Ms. Madhurima Sarkar Ms. Poulami Dutta ...for the petitioner

Learned counsel appearing on behalf of the

petitioner submits as follows. The learned Sessions

Court by passing an ex parte orders scaled down the

interim monetary relief granted to the petitioner and her

minor son from a total sum of Rs. 15,000/- per month

to a total sum of Rs. 12,000/- per month. Reliance is

also placed on the judgment of the Hon'ble Apex Court

in the case of Shalu Ojha -vs- Prashant Ojha reported in

(2015) 2 SCC 99.

Let the petitioner serve a copy of this application

upon the State through the learned Public Prosecutor

and upon the opposite party no.2 by speed post with

acknowledgment due, within a week. An affidavit of

service to that effect shall be filed on the next date of

hearing.

Let this matter appear as a "Contested

Application" three weeks hence.

The operation of the impugned order shall remain

stayed for a period of six weeks from this date.

The parties shall be at liberty to pray for

extension or modification or vacating of the interim

order upon notice to the other side.

Urgent photostat certified copies of this order may

be delivered to the learned Advocates for the parties, if

applied for, upon compliance of all formalities.

(Jay Sengupta, J.)