Calcutta High Court (Appellete Side)
Sri Dripto Kanjilal vs Smt. Surangama Kanjilal (Chakraborty) on 22 March, 2021
Author: Shampa Sarkar
Bench: Shampa Sarkar
22.03.2021 Sl. No. 74 srm C.O. No. 716 of 2021 Sri Dripto Kanjilal Vs. Smt. Surangama Kanjilal (Chakraborty) Ms. Rajlakshmi Ghatak ...for the Petitioner.
In this revisional application the husband/petitioner prays for expeditious disposal of Matrimonial Suit No.2380 of 2017, pending before the learned Additional District Judge, 7th Court, Barasat, North 24-Parganas.
It appears that the issues had been framed and the application under Section 24 of the Hindu Marriage Act has been disposed of. The suit is at the stage of evidence.
Under such circumstances, this revisional application is disposed of, without making any observation on the merits of the suit but, with a direction upon the learned Court below to dispose of the matrimonial suit expeditiously, preferably within a period of six months from the next date fixed upon affording the opposite party an opportunity to contest the same. It is also made clear that this time bound direction will only be operative, if the petitioner pays regular maintenance, as directed by the learned Court. In case of default, the learned Court below shall act in accordance with law. 2 The learned Advocate for the petitioner is directed to serve a copy of this revisional application upon the opposite party/wife as also the learned Advocate for the opposite party in the learned Court below along with a server copy of this order immediately.
The revisional application is disposed of. There will be, however, no order as to costs. Urgent photostat certified copy of this order, if applied for, be given to the parties on priority basis.
(Shampa Sarkar, J.)