Calcutta High Court (Appellete Side)
26 vs Kkaushik Banerjee & Anr on 14 February, 2018
Author: Shivakant Prasad
Bench: Shivakant Prasad
1 ct- 14.02.2018 CRR 2330 of 2017 14 Gautam Banerjee & Anr.
26 Vs. Kkaushik Banerjee & Anr.
ar None appears on behalf of the parties.
In this application the petitioners have impugned the order dated 06.5.2017 passed by learned Chief Judicial Magistrate, Alipore, Kolkata, in M-252/2016 under Section 125 of the Code of Criminal Procedure by which learned Magistrate granted interim maintenance of Rs.3,000/- to the petitioners from the date of filing of the application.
The petitioners were directed to serve copy of the petition upon the opposite party no. 1 through registered speed post with acknowledgment due and upon opposite party no. 2 through Public Prosecutor, High Court, Calcutta and to file affidavit of service on the next date of hearing. But no step has been taken in compliance of the earlier order.
Therefore, CRR 2330 of 2017 is dismissed for default.
2(Shivakant Prasad, J.)