Calcutta High Court (Appellete Side)
Mrs. Moumita Datta Nee Roy vs Mr. Rajeswar Datta on 19 September, 2019
1 sl 41 19-09-2019Court No. 7
ssi C.O. 3270 of 2019 Mrs. Moumita Datta nee Roy
-Vs-
Mr. Rajeswar Datta Mr. Sabyasachi Mukherjee Ms. Arunima Das Sharma Ms. Debarati Choudhury ..........for the petitioner In view of the nature of the order proposed to be passed, no prior service of notice on the opposite party is deemed necessary.
C.O. 3270 of 2019 is disposed of by directing the Additional District Judge, Fast Track Court - III at Barrackpore, District: North 24-Parganas to dispose of Matrimonial Suit No. 24 of 2016, pending in the said Court, as expeditiously as possible, without granting any unnecessary adjournment to either side, positively within June 30, 2020.
The petitioner shall communicate this order to the Court below as well as to the opposite party and/or the advocate appearing for the opposite party in the court below at the earliest.
There shall be no order as to costs. 2 Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
(Sabyasachi Bhattacharyya,J;)