Sri Deb Narayan Saha vs Smt. Soma Saha
2022 Latest Caselaw 7296 Cal

S/L 49-50
31.10.2022

Court No.652 SD CO 3298 of 2017 With CO 1739 of 2018

Sri Deb Narayan Saha Vs.

Smt. Soma Saha

Mr. Sukanta Chakraborty Mr. Anindya Halder ... for the Petitioner [in CO 1739 of 2018].

Re: CO 1739 of 2018

Opposite party is not represented.

Petitioner is directed to serve notice upon the opposite

party as well as the learned counsel for the opposite party by

speed post with acknowledgement due and file affidavit of

service on the next date.

Let the matter appear on November 16, 2022.

Both the parties are directed to file affidavit of assets

and liabilities in terms of judgment passed in Rajnesh vs. Neha

reported in (2021) 2 SCC 324 by the date fixed.

(Ajoy Kumar Mukherjee, J.)