Smt. Savita Dutta vs Sri Kamal Kumar Dutta
2023 Latest Caselaw 989 Cal

06.02.2023
SL No.5
Court No.8
    (gc)


                           FAT 299 of 2019
                          CAN 6346 of 2019

                          Smt. Savita Dutta
                                 Vs.
                       Sri Kamal Kumar Dutta


                                Mr. Sandip Ghose,
                                Mr. Debayan Ghose,
                                                   ...for the Appellant.
                                Mrs. Shohini Chakrabarty,
                                                 ...for the Respondent.

Pursuant to earlier direction, the respondent, Sri

Kamal Kumar Dutta, is produced by the Police authorities

in Court today.

Sri Kamal Kumar Dutta has given an undertaking

that he shall attend the Court as and when required.

Such undertaking is recorded separately.

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 within three weeks from date.

The matter stands adjourned for four weeks.

Sri Kamal Kumar Dutta shall be present on the

adjourned date.

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