Patralekha Dutta vs Chinmoy Dutta
2023 Latest Caselaw 2632 Cal

17.04.2023
SL No.22
Court No.8
    (gc)


                            FAT 65 of 2023
                            CAN 1 of 2023
                            CAN 2 of 2023

                           Patralekha Dutta
                                  Vs.
                            Chinmoy Dutta

                                       Mr. Sagnik Chatterjee,
                                           ...for the Petitioner/Appellant.



                   The   petitioner   is   directed   to    serve   both   the

             applications upon the respondent by Speed Post with A.D.

within one week from date with an intimation that this

matter shall be listed after three weeks.

Re: CAN 2 of 2023

The parties shall not remarry in the meantime.

Re: CAN 1 of 2023

Both the parties are directed to file their 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 in 2021 (2)

SCC 314 in the meantime.

The matter stands adjourned for three weeks.

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