Amit Kumar Mohta @ Amit Mohta vs State Of West Bengal & Anr
2022 Latest Caselaw 616 Cal

16.02. 2022

n.b.

ct. no. 34

(via video conference) CRR 1953 of 2019

Amit Kumar Mohta @ Amit Mohta Vs.

State of West Bengal & Anr.

With CRR 2881 of 2019 + IA No. CRAN 1 of 2019 (Old No. CRAN 3922 of 2019) Indra Mohta Vs.

State of West Bengal & Anr.

Mr. Ayan Bhattacharjee, Mr. Sharequl Haque, Mr. Zohaib Rauf, Mr. Aditya Ratan Tiwary, Mr. Amitabrata Hait .....for the Petitioner in CRR 1953 of 2019

Mr. Ratanlal Joshi .....for the Opposite Party in CRR 1953 of 2019.

Mr. Ratanlal Joshi ...... For the Petitioner in CRR 2881 of 2019

Mr. Ayan Bhattacharjee, Mr. Sharequl Haque, Mr. Zohaib Rauf, Mr. Aditya Ratan Tiwary, Mr. Amitabrata Hait ......for the O.P. in CRR 2881 of 2019

Mr. Bhattacharjee, learned advocate appearing for the

petitioner in CRR 1953 of 2019 intends to file affidavit of assets on

behalf of the petitioner/husband and seeks some more

accommodation.

Mr. Joshi, learned advocate appearing for the

petitioner /wife in CRR 2881 of 2019 has already prepared an

affidavit which the learned advocate would check whether the same

is in accordance with Judgment of the Hon'ble Supreme Court in

Rajnesh Vs. Neha reported in ( 2021) 2 SCC 324.

With the consent of both the parties, the matter is listed

under the same heading on March 8, 2022.

( Tirthankar Ghosh, J.)