Supreme Court - Daily Orders
Sukhendu Das vs Rita Mukherjee on 17 August, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.52 COURT NO.9 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 29253/2012
(Arising out of impugned final judgment and order dated 04/04/2012
in FA No. 63/2010 passed by the High Court of Calcutta)
SUKHENDU DAS Petitioner(s)
VERSUS
RITA MUKHERJEE Respondent(s)
(With interim relief and office report)
Date : 17/08/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Jaideep Gupta, Sr. Adv.
Ms. Runa Bhuyan, Adv.
Mr. Raja Chatterjee, Adv.
Mr. Satish Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The respondent has been served twice but she has not filed appearance so far though she is a judicial officer. According to learned counsel for the petitioner, there is an irretrievable break down of marriage between the parties in as much as they are living separately for the last 16 years.
Fresh notice may be issued to the respondent informing her that the petition will be finally disposed of on a non-miscellaneous day ie. on 15th September, 2015.
Dasti, in addition.
List the matter on 15th September, 2015.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.08.19 (Meenakshi Kohli) 11:46:42 IST Reason: (Jaswinder Kaur) COURT MASTER COURT MASTER