Ab vs Jitendra Nath Sikdar
2023 Latest Caselaw 3704 Cal

52   07.06.                            FAT 539 of 2014
     2023              IA No. CAN 2 of 2017 (Old No. CAN 72 of 2017)
     Ct. No. 04
                                          Mridula Sikdar
         ab
                                               Vs.
                                      Jitendra Nath Sikdar.

                                          ---------------------

Ms. Chandreyi Alam.

... for the appellant.

Mr. Sourav Chaudhury.

... for the respondent.

In the midst of hearing of the appeal learned Advocate for the respondent appears and prays for an accommodation.

It appears from the record that a direction was passed upon the respondent to file an affidavit disclosing the assets and liabilities in the form as mentioned in Enclosure-I to the judgment of the Hon'ble Supreme Court rendered in case of Rajnesh vs. Neha, reported in (2021) 2 SCC 324. Till date, such affidavit has not been filed.

The learned Advocate for the respondent prays for extension of time to file such affidavit and on consent of both the parties, let the appeal be listed on 14th June 2023.

In the meantime, the respondent shall file the affidavit disclosing the assets and the liabilities as directed above.

Put up the matter as directed above.

(Harish Tandon, J.)

(Prasenjit Biswas, J.)