Calcutta High Court (Appellete Side)
Smt. Arundhuti Roy Sinha (Singha) vs Sri Abhijit Singha (Sinha) on 28 January, 2015
Author: Tapabrata Chakraborty
Bench: Tapabrata Chakraborty
1 28.01.2015
S.L.-9(KB) C.O. 4262 of 2013 with C.A.N. 12440 of 2014 Smt. Arundhuti Roy Sinha (Singha) versus Sri Abhijit Singha (Sinha) Mr. Arindam Mondal Mr. Mrityunjoy Halder ... For the petitioner.
In Re: C.A.N. 12440 of 2014.
Records reveal that in the instant application under Section 24 of the Code of Civil Procedure an interim order was passed on 25th August, 2014 and the said interim order was operative till a week after the long Puja Vacation of 2014.
In connection with the instant application under Section 24, an application being C.A.N. 12440 of 2014 has been filed, inter alia, praying for an order of stay of Matrimonial Suit No. 210 of 2013 pending in the Court of the learned District Judge, Birbhum at Suri.
The petitioner is directed to serve copies of the application being C.A.N. 12440 of 2014 and to intimate 2 this order to the husband/opposite party and to the learned advocate appearing for the husband/opposite party in the learned court below and to file an affidavit of service on the returnable date.
List this matter under the same heading in the Daily Supplementary List of this Court on 12th February, 2015.
(Tapabrata Chakraborty, J.)