Smt. Swapna Rana vs Sri Surajit Rana
2022 Latest Caselaw 3934 Cal

04.07.2022
 SL No.7
Court No.8
    (gc)


                             FAT 96 of 2019
                                  With
                             CAN 2 of 2019
                       (Old No: CAN 2852 of 2019)

                            Smt. Swapna Rana
                                   Vs.
                             Sri Surajit Rana

                       (Through Video Conference)

                                       Mr. Gopal Chandra Ghosh,
                                       Ms. Sanchita Dey Pal,
                                                     ...for the Appellant.
                                       Mr. Sounak Bhattacharyya,
                                       Mr.Sounak Mondal,
                                                    ...for the Respondent.

The parties are living separately for almost 10 years.

We have heard the learned Counsel for the parties.

In view of the submission made on behalf of the

parties that the views of the parties would be obtained with

regard to the possibility of a mutual divorce in view of long

separation, we adjourn this matter for two weeks (i.e. 18th

July, 2022).

However, both the parties shall file an affidavit of

disclosure of assets and liabilities in the form as mentioned

in Enclosure-I of the judgment of the Hon'ble Supreme

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

within the aforesaid time.

The affidavits may not be exchanged before the

adjourned date and shall be considered on the adjourned

date.

The department is directed to call for the L.C.R. in

the meantime.

The affidavit filed on behalf of the

respondent/husband is taken on record.

(Siddhartha Roy Chowdhury, J.) (Soumen Sen, J.)