Dr. Samir Adhikari vs Ar Smt. Rama Adhikari ...
2023 Latest Caselaw 1645 Cal

34      13.03.2023                         FA 23 of 2015
Ct-08
                                                  with
                            I.A No. CAN 2 of 2014 (Old CAN No. 1807 of 2014)

                                         Dr. Samir Adhikari
                                                Vs.
ar                                Smt. Rama Adhikari (Chakraborty)


                         Mr. Probal Kumar Mukherjee, Sr. Adv
                         Mr. Suhrid Sur
                         Ms. Shebatee Datta
                                     ... For the Appellant

                         Ms. Priyanka Jana
                                    ... For the Respondent

Leave is given to the appellant to file certified copy of the judgment and order passed in connection with G.R Case No. 615 of 2007 by way of an affidavit on the adjourned date. The matter stands adjourned for one week. Time to file supplementary affidavit by the respondent is extended for one week from date.

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