Calcutta High Court (Appellete Side)
Ankita Jain vs Navin Kumar Jain on 10 June, 2022
Author: Subhasis Dasgupta
Bench: Subhasis Dasgupta
10.06.2022 Item No.8 Ct. No.7 CHC C.O.1230 of 2022 Ankita Jain Vs. Navin Kumar Jain Mr. P. Roy, Mr. Karan Bapuli ...for the petitioner The subject-matter of challenge is against an order granting visitation right, to father/petitioner in respect of his minor son.
The point raises in this revisional application may be best addressed upon securing presence of the opposite party.
Petitioner is directed to serve copy of this revisional application upon the opposite party, and his learned advocate appearing in the court below, by Speed Post with Acknowledge Due and furnish affidavit-of-service on the next returnable date. Matter to appear in the list after fortnight under the heading "Adjourned Motion".
(Subhasis Dasgupta, J.)