Calcutta High Court (Appellete Side)
Sri Pradipta Parayan Datta vs Smt. Suprava Datta on 28 April, 2017
1 43 28.4.2017
CO 904 of 2017 gd Sri Pradipta Parayan Datta Vs. Smt. Suprava Datta Mr. Jiban Ratan Chatterjee Ms. Sanghita Chatterjee ..for the Petitioner The petitioner complains of the trial court having directed monthly alimony of Rs.30,000/- to be paid despite accepting that the petitioner's net monthly income was only Rs.64,257/-.
The petitioner will serve the opposite party and inform her that the matter will appear on June 12, 2017 in the daily supplementary list.
However, the monthly payments as directed should continue till the matter is next taken up.
(Sanjib Banerjee,
J.)
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