Abantika Acharyya vs Chanchal Acharyya
2022 Latest Caselaw 2863 Cal

Dl.   May 13,              F.A. 42 of 2021
18.    2022

                           Abantika Acharyya
                              Vs,
                           Chanchal Acharyya

                           Mr. Nilanjan Bhattacharjee,
                                  ...for the appellant.

Re: CAN 10038 of 2019 (maintenance) filed on September 27, 2019.

The appellant is the wife. The appellant is aggrieved by

the judgment and decree passed by the learned District Judge at

Howrah in a suit for dissolution of marriage solemnised between the

parties being Matrimonial Suit No. 463 of 2013. The learned

District Judge dismissed the suit.

The wife/appellant filed the instant application praying

for alimony pendente lite. The learned advocate for the appellant

submits that the appeal may be disposed of as expeditiously as

possible and the appellant, in that event, shall not press the

application for alimony pendente lite and for other reliefs claimed in

CAN 10038 of 2019.

We feel that the appeal should be heard out as

expeditiously as possible. Accordingly, the appeal is directed to be

listed for hearing on June 30, 2022. Requisite number of paper

books is to be filed in the meantime, if not already filed.

Office is directed to place the complete records of this

case on the adjourned date.

The application for maintenance pendente lite is

dismissed as "not pressed" without, however, any order as to costs.

dns ( Sugato Majumdar, J. ) ( Soumen Sen, J. )