Deb Kumar Maity vs Unknown
2022 Latest Caselaw 455 Cal

9.2.2022 S.D.

11.

C.R.R. 1388 of 2011

In the matter of: Deb Kumar Maity ......Petitioner.

The matter is listed today for hearing. On call none appears for the

petitioner/husband and opposite party/wife.

On perusal of the record, I find that order dated 8.9.2011 has not

been complied with by the husband by filing affidavit of service in

respect of the opposite party.

The petitioner has assailed the order dated 22.3.2011 passed by

learned Sessions Judge, Paschim Medinipur in Criminal Revision No. 243

of 2010 whereby learned Sessions Judge reversed the judgment and order

of learned Judicial Magistrate, 1st Court, Paschim Medinipur dated

3.7.2010 in Misc. Case No. 268 of 2004. By the impugned order, learned

Sessions Judge has allowed maintenance of Rs.2,000/- per month to the

wife. No interim order was passed.

Since the petitioner did not come forward with an affidavit of

service, considering the facts and circumstances of the matter and the

non-compliance of the earlier order, the revisional application is

dismissed for default.

Let a copy of this order be sent to the Court of learned Sessions

Judge, Paschim Medinipur for information.

Accordingly the matter is disposed of.

(Ananda Kumar Mukherjee, J.)