Sk. Kamaluddin vs Rowsonara @ Rouson Ara Khatun
2022 Latest Caselaw 1275 Cal

18      16.03.2022                       FMA 1243 of 2021
                                                  with
Ct-08                        I.A No. CAN 1 of 2018(Old No. CAN 5721 of 2018)

                                          Sk. Kamaluddin
                                                Vs.
                                   Rowsonara @ Rouson Ara Khatun
ar

                        Mr. Avishek Prasad
                        Ms. Sreetama Neogi
                                    ... For the Appellant


                        We have heard Mr. Avishek Prasad, learned
                     counsel appearing for the appellant.
                        We direct to serve a copy of the memo of
                     appeal along with stay application upon the
                     respondent by speed post with acknowledgement

due within one week from date with an intimation that this appeal along with the connected application will be listed on 13th April, 2022 and file an affidavit of service on the adjourned date.

In the event the respondent is not represented on the adjourned date, the appeal may be heard in absence of the respondent. There shall be stay of operation of the impugned judgment and decree dated 31st August, 2017 for a period of eight weeks or until further order, whichever is earlier. In spite of communication by the A.C.O attached to this court to the concerned department showing disposal of CAN 2 of 2020 and CAN 3 of 2020 on 10th February, 2022, the said two applications are still shown pending. The Registrar (I.T) is directed to ensure that these two applications should not be shown as pending and the department may be directed to make appropriate endorsement showing disposal

of the said two applications on 10th February, 2022.

(Ajoy Kumar Mukherjee,J.) (Soumen Sen, J.)