Smt. Rita Dey @ Bobby vs Subrata Dey
2022 Latest Caselaw 3935 Cal

04.07.2022
 SL No.9
Court No.8
    (gc)




                            FAT 73 of 2020
                                 With
                            CAN 1 of 2020
                      (Old No: CAN 1664 of 2020)
                                 With
                            CAN 2 of 2020
                      (Old No: CAN 1668 of 2020)

                        Smt. Rita Dey @ Bobby
                                  Vs.
                             Subrata Dey


                                      Mr. Tanmoy Mukherjee,
                                      Mr. Iresh Paul,
                                      Mr. Soumyadip Panda,
                                                      ...for the Appellant.
                                      Mr. Sanjoy Mukherjee,
                                      Mr. Saurav Chaudhuri,
                                                   ...for the Respondent.

On the prayer of the learned Counsel for the

respondent, the matter stands adjourned for two weeks (i.e.

18th July, 2022).

The respondent shall in the meantime pay a sum of

Rs.1,00,000/- (Rupees One Lakh) to the appellant/wife

subject to further orders that may be passed in the pending

proceeding.

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.

In the earlier order dated 27th June, 2022, the appeal

number has wrongly been gone down as FAT 73 of 2019

instead of "FAT 73 of 2020".

Let this correction be incorporated in the order dated

27th June, 2022.

The server copy shall be corrected accordingly.

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