Calcutta High Court (Appellete Side)
Sri Ajoy Kumar Bhar vs Smt. Anita Bhar on 21 January, 2020
1
242
21.01.2020
Ct. No.16
pg.
IN THE HIGH COURT AT CALCUTTA
CIVIL APPELLATE JURISDICTION
APPELLATE SIDE
FA 50 of 2001
Sri Ajoy Kumar Bhar
Vs.
Smt. Anita Bhar
Ms. Kakali Naskar
... For the appellant
An adjournment is prayed for on behalf of the appellant
in the second call. It is submitted that Mr. Dipankar Pal, learned
advocate representing the appellant has not come to Court.
Under such circumstances, the matter stands adjourned
for three weeks.
Let an appropriate notice be served upon the respondent
and also upon Sayanti Santra, advocate, High Court Calcutta, Legal Aid Services, West Bengal, 5, K.S. Roy Road (Ground Floor), Kolkata - 700001, by the learned advocate representing the appellant in course of this week with an intimation that if the respondent is not represented on the adjourned date, the appeal shall be heard in the absence of the respondent.
An affidavit of service shall be filed on the adjourned date.
(Saugata Bhattacharyya, J.) (Soumen Sen, J.)