Calcutta High Court (Appellete Side)
Smt. Sutapa Ghosh vs Debasish Ghosh on 20 February, 2014
Author: Prasenjit Mandal
Bench: Prasenjit Mandal
1 02.14 8 ab C.O. 106 of 2014 Smt. Sutapa Ghosh
-Vs-
Debasish Ghosh Mr. Anupama Hajari, ... for the petitioner Heard the learned advocate for the petitioner. The application is admitted.
The petitioner is directed to serve notice upon the opposite party by registered/speed post with acknowledgement due intimating that this application shall come up for hearing on 27.03.2014 and to file an affidavit of service to that effect on the next date.
As regards interim order of stay, upon consideration of the materials on record, I am of the view that there should be an order of stay of all further proceedings of Matrimonial Suit No. 175 of 2013, pending before the learned Additional District Judge, Hooghly at Arambag, till the end of March, 2014 or until further order, whichever is earlier. Interim order of stay is passed accordingly.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties at an early date.
(Prasenjit Mandal, J)