Calcutta High Court (Appellete Side)
Purnima Shaw vs Murati Shaw on 5 December, 2025
127 jks 05.12.2025 CR 3233 of 2002 Purnima Shaw Vs. Murati Shaw This matter appears in the list today on the strength of assignment by the Hon'ble the Acting Chief Justice vide his Special Order D.No.408 dated 2nd December, 2025.
Upon calling, none appears on behalf of the parties, nor any accommodation is prayed for on their behalf.
Let this matter adjourn for a week. Parties are directed to take necessary steps by the adjourned date.
It is made clear that considering the long pendency of the matter and disinterest shown by the parties, in the event of failure to appear or to take necessary steps on the adjourned date, the matter shall stand liable to be dismissed for default.
(Uday Kumar, J.) (Rajarshi Bharadwaj, J.)