Sri Kaushik Sarkar vs Ar Smt. Baishakhi Ghosh (Sarkar)
2023 Latest Caselaw 799 Cal

17      30.01.2023                        FA 191 of 2022
                                                 with
Ct-08                                    I.A No. CAN 1 of 2022
                                            CAN 2 of 2022

                                          Sri Kaushik Sarkar
                                                 Vs.
ar                                  Smt. Baishakhi Ghosh (Sarkar)


                         Mr. Kushal Chatterjee
                         Mr. Iftekar Munshi
                                      ... For the Appellant

                         Mr. Nimai Chandra Konar
                         Mr. Mihir Kumar Das
                                    ... For the Respondent

Re: CAN 2 of 2022

The parties have exchanged their affidavits. Learned counsel appearing for the parties have submitted that the parties have failed to arrive at an amicable settlement. However, the appellant has paid the maintenance amount as well as other expenses quantified by us on 19th December, 2022.

It is needless to mention that the appellant shall continue to pay the maintenance at the rate of Rs.8,500/- per month until further order. In order to decide the application, 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 on or before the adjourned date.

Let this matter appear after four weeks.

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