Monojit Basu vs Shyamasree Basue ( Nee Ghosh)
2022 Latest Caselaw 47 Cal

                                      F.A.T. 522 of 2019
16    07.01.2022
      Ct.08
                   (IA NO: CAN 1/2019(Old No: CAN 10903/2019), CAN 2/2019(Old
rkd
                                No: CAN 10904/2019, CAN 3/2021
                                    (Through Video Conference)

                                       Monojit Basu
                                           -vs-
                               Shyamasree Basue ( Nee Ghosh)

                    Mr. Monojit Basu
                                                ....for the appellant (In Person).
                    Mr. Debasish Roy,
                    Ms. Sumitra Das
                                                      ....for the respondent/wife.

Certified copy of the impugned decree has

not been filed along with the memo of appeal. The

appellant appears in person and prays for six

weeks time to file the said decree.

Appellant to file the certified copy of the

said decree within six weeks, put up the appeal in

the list for "Final Order" after six weeks with a

fresh report of the Stamp Reporter.

The application being CAN 10903 of 2019

for condonation of delay, the application being CAN

10904 of 2019 for stay of operation of the

impugned judgment and decree and the application

being CAN 3/2021 for maintenance for the minor

son of the parties filed by the respondents also be

listed six weeks hence.

However, having considered that the

wife/respondent has filed the application for

maintenance of the child of the minor son

Saptarshi who requires advanced medical

treatment, we call for affidavit from the appellant.

The appellant shall file affidavit-in-

opposition to CAN 3/2021 within three weeks from

date, reply thereto, if any, be filed within three

weeks thereafter.

(Biswajit Basu, J.) (Soumen Sen, J.)