Calcutta High Court (Appellete Side)
Sri Gunjan Shah vs Smt Kirti Shah Nee Nawalgaria on 28 April, 2022
Author: Subhasis Dasgupta
Bench: Subhasis Dasgupta
31 28.04.
AG 2022
M
Ct C.O. 977 of 2022
07
Sri Gunjan Shah
Vs
Smt Kirti Shah nee Nawalgaria Mr. Indranil Nandi, ... For the petitioner. Mr. Sayak Konar, A direction to secure expeditious disposal of a suit instituted in the year 2019, is the ultimate relief sought for in this case.
As per submission disclosed by the learned advocate for the petitioner that both the parties to this case have filed a separate petition under Section 24 of the Hindu Marriage Act, praying for alimony pendente lite each and those two petitions are still pending.
In view of the nature of the order proposed to be made in the case, referred above, no prior notice is considered to be necessary.
Service upon the opposite party is thus dispensed with.
Accordingly, learned Additional District Judge, Fast Track Court-II, Barasat is requested to ensure expeditious disposal of the matrimonial suit after causing disposal of petitions, praying for alimony pendente lite as referred hereinabove, providing sufficient opportunity of hearing to either of the 2 parties to this case, but without granting unnecessary adjournment, unless it is extremely unavoidable.
Petitioner is directed to make communication of this order to the learned court below as well as to the learned advocate appearing in the court below for the opposite party and the opposite party.
With this observation and direction, the revisional application stands disposed of.
Urgent photostat certified copy of the order, if applied for, be given to the parties on usual undertakings.
(Subhasis Dasgupta, J)