Saranjit Kaur (Hura) vs Inder Singh Hura
2022 Latest Caselaw 7054 Cal

27.09.2022
 SL No.8
 Court No.8
    (gc)
                              FA 185 of 2022
                              CAN 1 of 2022
                              CAN 2 of 2022

                           Saranjit Kaur (Hura)
                                    Vs.
                            Inder Singh Hura


                                       Mr. Uday Sankar Chatterjee,
                                       Mr. Suman Sankar Chatterjee,
                                                    ...for the Petitioner.
                                       Ms. Antara Das,
                                                  ...for the Respondent.

Re: CAN 1 of 2022

No satisfactory explanation could be offered by the

respondent for not complying with our order dated 21 st

September, 2022.

We direct the employer to deduct a sum of

Rs.20,000/- from the salary of the respondent, Inder

Singh Hura, for the month of September, 2022 and remit

the said sum to the bank account of the wife through

NEFT or RTGS. The entire exercise should be completed

by 7th October, 2022. The employer shall file a

compliance report on the adjourned date.

The compliance report may be forwarded to the

Registrar Administration (L&OM), High Court at Calcutta

and shall be placed before us on the adjourned date.

The matter stands adjourned till 1 st November,

2022.

The petitioner shall immediately communicate this

order to the employer for compliance.

The employer shall act on the basis of the server

copy of this order.

The parties are directed to 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 by the adjourned date.

Re: CAN 2 of 2022

The interim order passed on 21st September, 2022

stands confirmed. The marital status of the parties as on

21st September, 2022 shall continue till the disposal of the

appeal.

Accordingly, the application being CAN 2 of 2022

stands disposed of.

Re: FA 185 of 2022

Let the Lower Court's Record of this case be called

for by the department in the meantime.

After arrival of Lower Court's Record, Office shall

examine the same and, if found complete, shall serve a

notice upon the appellant.

The appellant shall prepare and file requisite

number of informal paper books, printed, typewritten or

cyclostyled, as the case may be, out of court, within

three weeks after notice of arrival of the Lower Court's

Record.

Liberty to mention after preparation of the paper

books.

The department shall file a status report with

regard to the arrival of the L.C.R. on 1 st November,

2022.

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