Sharmila Gupta vs Sg Dr. Sanjay Gupta
2023 Latest Caselaw 24 Cal

                                                   FA 34 of 2017
Item-22.
           02-01-2023
                                                   Sharmila Gupta
                                                       Versus
  sg                                              Dr. Sanjay Gupta
             Ct. 8

                                Ms. Sayanti Sengupta, Adv.
                                Mr. Jamiruddin Khan, Adv.
                                                             ...for the appellant
                                Mr. Saptangshu Basu, Sr. Adv.
                                Mr. Tanmoy Chowdury, Adv.
                                                           ...for the respondent

During the course of hearing, Mr. Saptangshu Basu, learned

Senior Counsel representing the respondent/husband has drawn

our attention to the following observation made by the learned

Trial Court in allowing the prayer of the appellant:

"At the fag end of the case, prior to passing final judgment

an attempt was made for reconciliation but during

examination both were of the same view that possibility of

residing together as husband and wife after long separation

is too remote."

The learned Counsel for the appellant has prayed for an

adjournment to enable her to obtain necessary instruction, if an

application for mutual divorce could be filed, on the basis of the

observation made by the learned Trial Court in disposing of the

suit.

Let the matter be listed on 9th January, 2023 as part heard

matter.

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