Calcutta High Court (Appellete Side)
An Application Under Section 407 Of The ... vs Gita Adhikary on 4 July, 2014
Author: Asim Kumar Mondal
Bench: Asim Kumar Mondal
32 4.7.2014 AB Court C.R.R. 2041 of 2014 No.34 In the matter of : An Application under Section 407 of the Code of Criminal Procedure, 1973 filed on 20.06.2014 And In the matter of : Gita Adhikary ...Petitioner.
Mr. Rwitendra Banerjee, Mr. Shibasis Chatterjee ...For the Petitioner. Learned Counsel for the petitioner submits that she instituted a proceeding against the opposite party under Section 125 of the Code of Criminal Procedure. Maintenance order has been passed in her favour. Opposite party is not paying the maintenance. Execution case has been filed.
The petitioner is now a resident at Barackpore and it is not possible for her to look after the proceedings and appear before the learned Court at Chinsura day to day.
Under such circumstances, the petitioner has prayed for transfer of the case from Chinsura to Barackpore.
Considered the submissions of the learned Counsel and perused the photocopies of the documents annexed herewith.
The petitioner is directed to serve copy of the applications upon opposite party within a period of three weeks and file affidavit of service on the next date of hearing.
The matter will appear after four weeks under the same heading.
(Asim Kumar Mondal, J.)