Calcutta High Court (Appellete Side)
Akb Kedar Nath Kundu vs Mandira Kundu (Sahu) on 10 June, 2019
Author: Sahidullah Munshi
Bench: Sahidullah Munshi
1 33 10.6.19
C.O. 1068 of 2019 akb Kedar Nath Kundu
-Versus-
Mandira Kundu (Sahu) Mr. Animesh Das ...For the Petitioner Petitioner is given liberty to correct the cause title at once.
Considering the prima facie case made out in this application that the matrimonial suit has been filed by the wife in the Court at Alipore despite various other proceedings subsequent thereto have been initiated by the wife/opposite party in the Court at Howrah, I am satisfied that this application under Section 24 of the Code of Civil Procedure should be entertained.
Accordingly, I direct the petitioner to serve notice intimating that this matter will appear as 'Contested Application' two weeks hence along with a copy of this application upon the opposite party within a week under registered cover with acknowledgement due and to file an affidavit-of-service on the next date of hearing.
Let there be interim stay of all further proceedings in Matrimonial Suit No. 129 of 2018 pending in the Court of the learned District Judge, Alipore, District - South 24-Parganas for a period of 4 (weeks) weeks with liberty to pray for extension of the same upon notice to the 2 opposite party.
( Sahidullah Munshi, J.)