Gautam Chakraborty vs Smt. Mithu Chakraborty And ...
2023 Latest Caselaw 5421 Cal

 D/L66                                  C.R.R.3032 of 2023
22.08.2023

With Bpg.

CRAN 1 of 2023

In Re: An application under Section 482 read with Section 401 of the Code of Criminal Procedure, 1973;

Gautam Chakraborty Versus Smt. Mithu Chakraborty and another

Mr. Dinendra Nath Chatterjee Mr. Madhusudan Mandal.

...for the petitioner.

From the records of the case it is reflected that an

execution case has been filed for recovery of arrears of

Rs.2,16,000/-.

The present revisional application has been preferred

challenging the judgment and order dated 17.12.2022.

Petitioner is directed to deposit a sum of Rs.50,000/- by

15th September, 2023. Immediately after the amount is deposited,

the learned trial court would stay the execution of any distress

warrant/warrant of arrest so issued in connection with Misc. Case

No.06 of 2023 till 13th October, 2023. In case another Rs.50,000/-

is paid by 13th October, 2023, the learned trial court would keep in

abeyance the execution of the warrant of arrest or the distress

warrant till 22nd December, 2023. Petitioner in the meantime would

go on paying the amount of Rs.8,000/- per month to the wife as has

been directed by the learned trial court.

Petitioner would serve a copy of the revisional application

along with the connected application for condonation of delay upon

the opposite party no.1 by speed post with acknowledgement due

and file affidavit of service on the next date fixed for hearing.

Matter be listed under the heading "To Be Mentioned" on

17th October, 2023.

All parties shall act on the server copy of this order duly

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)