Sangita Basak vs Ar Aloke Kumar Mandal
2023 Latest Caselaw 2298 Cal

08      04.4.2023                       FAT 280 of 2022
Ct-08
                                                 with
                                        I.A No. CAN 1 of 2023

                                           Sangita Basak
                                                Vs.
ar                                      Aloke Kumar Mandal


                        Mr. Partha Pratim Roy
                        Mr. Sajal Kanti Bhattacharyya
                        Mr. Sarthak Burman
                                    ... For the Appellant

                        Mr. Amitabh Ghosh
                        Mr. M.M. Roy
                                   ... For the Respondent

The stamp reporter has overlooked that the certified copy of the decree has not been filed. Moreover, Mr. Partha Pratim Roy, learned counsel appearing for the appellant, has submitted that a separate appeal ought to have been filed since the prayer for declaration of the marriage as a nullity was dismissed.

The appellant may file a separate appeal challenging the said decree by annexing photocopy of the judgment since the certified copy of the judgment has already been filed in this appeal. The matter stands adjourned for two weeks in order to enable the appellant to cure the defect in preferring an appeal in relation to rejection of her prayer for declaration of marriage as a nullity.

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