Calcutta High Court (Appellete Side)
Sri Abhijit Saha & Ors vs Smt.Sangita Saha on 24 September, 2014
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
84 24.09.2014
sm In the High Court at Calcutta Criminal Revisional Jurisdiction Appellate Side C.R.R.No.3104 of 2014 Sri Abhijit Saha & Ors.
v.
Smt.Sangita Saha Mr.Krishnendu Bhattacharya Mr.Kuntal Ray Mr.Amit Dey .. for the petitioners.
Let the hearing of this application be come up as a contested application two weeks after the Puja vacation.
In the meantime, a copy of this application be served upon the opposite party through registered speed post with A/D and affidavit-of-service be filed on the next date fixed for hearing.
Urgent photostat copy of this order, if applied for, be given to the parties at an early date.
(Ashim Kumar Roy, J.)