Calcutta High Court (Appellete Side)
Smt. Keya Chakraborety Nee ... vs Sri Sudip Bhattacharya on 18 August, 2017
Author: Dipankar Datta
Bench: Dipankar Datta
1
18.08.2017
AJ. 537.
C.A.N. 10643 of 2016
in
F.A. 87 of 2017
Smt. Keya Chakraborety nee Bhattacharya
-Vs-
Sri Sudip Bhattacharya
Mr. Rabindra Narayan Dutta,
Mr. Sibashis Ghosh,
Mr. H.K. Halder,
Mr. K. Bhattacharya,
Ms. Debjani Bandopadhyay.
.....for the appellant/petitioner.
Mr. Kaushik Dey.
....for the respondent/opposite
party.
C.A.N. 10643 of 2016 is an application seeking leave for relying on additional evidence, under Order 41 Rule 27 of the Code of Civil Procedure filed by the appellant/wife. She has also filed two other applications, C.A.N. 1245 of 2017 being an application for amendment of the petition for divorce as well as C.A.N. 6076 of 2017 being an application for maintenance.
Mr. Dey has entered appearance on behalf of the respondent/husband and has prayed for time to contest the applications by filing affidavits-in-opposition.
Let affidavits-in-opposition to the three applications be filed by 22nd September, 2017; reply thereto, if any, may be filed by 2nd November, 2017.
All the three applications shall be listed in the Monthly List of November, 2017 under the heading "Applications".
( Dipankar Datta, J. ) ( Debi Prosad Dey, J. )