Calcutta High Court (Appellete Side)
Sri Anath Bandhu Adak vs Smt. Anita Adak (Patra) on 18 July, 2022
18.07.2022
SL No.15
Court No.8
(gc)
FA 140 of 2022
With
CAN 1 of 2022
Sri Anath Bandhu Adak
Vs.
Smt. Anita Adak (Patra)
Mr. Chittapriya Ghosh,
Mr. Sandipan Pal,
...for the Appellant.
Ms. Piyali Sengupta,
Mr. Victor Chatterjee,
...for the Respondent.
Re: CAN 1 of 2022 The parties are directed to maintain status quo with regard to marital status.
Let the Lower Court's Record of this case be called for immediately by Special Messenger at the costs of the appellant. Such costs are to be deposited in course of this week.
After arrival of Lower Court's Record, Office shall examine the same and, if found complete, shall forthwith serve a notice upon the appellant.
On an undertaking that Mr. Victor Chatterjee, Advocate, shall file Vakalatnama on behalf of the respondent in course of this week, the service of notice of appeal on behalf of the respondent is waived. The appeal is ready as regards service upon the said respondent.
2The appellant shall prepare and file requisite number of informal paper books, printed, typewritten or cyclostyled, as the case may be, out of court, within four weeks after notice of arrival of the L.C.R. Accordingly, the application being CAN 1 of 2022 stands disposed of.
The appeal shall be listed after seven weeks. (Siddhartha Roy Chowdhury, J.) (Soumen Sen, J.)