Calcutta High Court (Appellete Side)
Sri Shibnath Roy vs Smt. Satabdi Roy (Aich) on 8 July, 2024
Author: Biswajit Basu
Bench: Biswajit Basu
27 sandip Ct. 19 08.07.2024
In The High Court At Calcutta Civil Revisional Jurisdiction (Appellate Side) C.O. 1313 of 2024 Sri Shibnath Roy Vs. Smt. Satabdi Roy (Aich) Mr. Pradip Mukherjee, Ms. Chaitali Mukhopadhyay ... For the petitioner.b This is an application under Section 24 of the Code of Civil Procedure, the applicant has filed a Matrimonial suit praying dissolution of his marriage with the opposite party by a decree of divorce.
The said matrimonial suit being Matrimonial Suit No. 177 of 2022 is pending before the Principal Judge, Family Court at Calcutta.
The parties are being represented by their respective learned advocates in the Court below. The application for maintenance pendente lite is under the consideration of the learned Trial Judge.
The applicant is at liberty to appear before the learned Principal Judge, Family Court at Calcutta through his learned advocate.
The applicant is directed to send a copy of the instant application to the opposite party intimating that the application will be listed in the combined Monthly List of August, 2024 under the heading "Application under Section 24 of the Code of Civil Procedure".
2In addition to the above, the applicant is also required to send notice along with a copy of this order to the learned Advocate representing the opposite party in the Court below.
The applicant to file affidavit-of-service on the next date of hearing.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(Biswajit Basu, J.)