Calcutta High Court (Appellete Side)
Rakhi Sadhukhan vs Raja Sadhukhan on 18 February, 2021
Author: I.P. Mukerji
Bench: I.P. Mukerji
18.02.2021 KC(1&2) CPAN 566 of 2020 Rakhi Sadhukhan
-versus-
Raja Sadhukhan in F.A. 92 of 2019 Raja Sadhukhan
-versus-
Rakhi Sadhukhan With CAN 2 of 2020 With CAN 2 of 2015 (Old CAN No. 2818 of 2015) (Via Video Conference) Mr. Swagata Datta..................For the petitioner.
Learned counsel for the petitioner submits on instruction that his client does not want to proceed with the contempt application.
When the petitioner is not desirous of prosecuting the contempt application, in this matrimonial dispute the Court does not feel any urge to proceed with the matter.
The contempt application (CPAN 566 of 2020) is disposed of accordingly without taking any steps.
CAN 2 of 2015 (Old CAN No. 2818 of 2015) is already disposed of.
(I.P. MUKERJI, J.) (MD. NIZAMUDDIN, J.) 2