Sd Malini Ghoshal vs Subhojit Ghosal
2023 Latest Caselaw 3037 Cal

28.04.2023

Court No.35 Item No. 35 CRR 283 of 2016

SD Malini Ghoshal Vs.

Subhojit Ghosal

None appears on behalf of either of the parties. This matter is pending in the list since 22.03.2023 and has been called on each day of working of this Court since that date. In spite of that no one is appearing. The petitioner is found to be not interest in this case. Therefore, the same is taken up today for disposal on merit.

The petitioner has challenged the judgment and order dated 21.12.2015 of the learned Additional District and Sessions Judge, Fast Track, 1st Court at Howrah. The Court by the said order set aside the order of learned Magistrate dated 17.06.2015, granting an amount of Rs. 10,000/- p.m. as interim maintenance for the petitioner. According to the petitioner, the said impugned order suffers from gross impropriety and illegality. The petitioner has prayed for setting aside the said order.

On perusal of the entire materials available on record and the grounds made up by the petitioner I am constrained to find that the grounds thereof are not sufficient and cogent enough to warrant this Court's interference into the impugned order. Hence, in my considered opinion the revision is liable to be dismissed.

Criminal Revision being CRR 283 of 2016 is dismissed.

All pending applications, if any, are consequently disposed of.

Certified website copies of this order, if applied for, be supplied to the parties subject to compliance with all the requisite formalities.

(Rai Chattopadhyay, J.)