CRR/894/2014
2023 Latest Caselaw 66 Cal

03.01.2023

cm CRR 894 of 2014

In Re : Nasir Kha @ Nasiruddin Kha .... for the petitioner.

Mr. Dhiman Banerjee .... for the petitioner.

This Court vide order dated 24.04.2014 stayed the

operation of the judgment and order dated 19.11.2013 passed

by the learned Judicial Magistrate, 3rd Court, Bishnupur in

Misc. Case No. 11 of 2012/24 of 2012 for a period of eight

weeks or until further order whichever was earlier on condition

that the petitioner/husband would go on making payment of

maintenance of each month at the rate of 1000/- per month for

the wife and Rs. 500/- per month for the minor child within

15th day of next succeeding month and on further condition

that the petitioner/husband would make payment of entire

amount of arrears of maintenance, if any, on the basis of

calculation at the above rate in favour of the opposite

party/wife within 30th June, 2014, in default the stay order

shall stand vacated.

After the aforesaid order the matter did not appear in the

list for hearing.

Let a report be called from learned Judicial Magistrate,

3rd Bishnupur through the learned Registrar Judicial Service

concerning the status of the Miscellaneous Case No. 11 of

2012/ 24 of 2012 pending before the same.

Let the matter be fixed on 1st February, 2023.

Copy of this order be sent to the department as well as

learned Registrar Judicial Service for information and

compliance.

                                 (Ananya   Bandyopadhyay,      J.)