Smt. Anindita De vs Sri Sanjib Kumar De
2022 Latest Caselaw 7395 Cal

03      07.11.2022                         FAT 7 of 2021
                                                  with
Ct-08                                    I.A No. CAN 1 of 2021

                                          Smt. Anindita De
                                                  Vs.
                                         Sri Sanjib Kumar De
ar
                          Mr. Ankit Agarwala
                          Mr. Robin Basu
                          Ms. Alotriya Mukherjee
                                      .... For the Appellant


                                          Re: CAN 1 of 2021


                          The respondent/husband is not represented.

The respondent was also not represented on the earlier occasion. The respondent has also not filed any affidavit of assets and liabilities, as directed earlier.

The learned counsel for the appellant is unable to satisfy this court with regard to the communication of our earlier order dated 26th September, 2022 and has prayed for time to file an affidavit of disclosure of assets and liabilities in the form as mentioned in Enclosure-I of the judgment of the Hon'bel Supreme Court in Rajnesh Vs. Neha reported at (2021)2 SCC 324.

Time to file affidavit of disclosure of assets and liabilities by the parties is extended by three weeks from date.

Learned advocate for the appellant is directed to communicate this order to the respondent/husband by speed post with acknowledgement due on or before 10th November, 2022 and shall file affidavit of service on the adjourned date.

Let this application stand adjourned for four weeks.

In the event the respondent fails to appear or file any affidavit on the adjourned date we dispose of the application on the basis of the submission made in the appeal as well as the affidavit to be filed by the appellant treating that the disclosure of assets and liabilities to be made by the appellant is true and correct. This direction is peremptory.

(Uday Kumar, J.) (Soumen Sen, J.)