Mridula Sikdar vs Ar Jitendra Nath Sikdar
2023 Latest Caselaw 1463 Cal

65      27.02.2023                      FAT 539 of 2014
Ct-08
                                                 with
                             I.A No. CAN 2 of 2017(Old CAN No. 72 of 2017)

                                           Mridula Sikdar
                                                 Vs.
ar                                      Jitendra Nath Sikdar


                         Ms. Chandreyi Alam
                                   ... For the Appellant

                         Mr. Debjyoti Basu
                         Mr. B.P Banerjee
                         Mr. Parashar Baidya
                                     ... For the Respondent

Re: CAN 2 of 2017(Old CAN No. 72 of 2017)

This is an application for alimony pendentilite.

Both 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'bel Supreme Court in Rajnesh Vs. Neha reported at (2021)2 SCC 324 within three weeks from date. Let the appeal and application appear on 3rd April, 2023 under the heading "Matrimonial Hearing".

A copy of the paper book be served upon Ms. Alam in the mean time.

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