Calcutta High Court (Appellete Side)
Jolly Bera (Nee Saha) vs Prabhakar Bera on 11 August, 2017
Author: Dipankar Datta
Bench: Dipankar Datta
1
3 11.8.17
Sc F.A.T. 506 OF 2014
With
CAN 11397 of 2016
(Application for maintenance)
Re
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Re: CAN 11397 of 2016 (Application for maintenance)
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Jolly Bera (nee Saha)
-vs.-
Prabhakar Bera Ms. Ramdulal Manna Ms. Madhumita Patra.
.......For the Appellant/ Applicant.
Mr. Raja Bhattacharjee .....For the Respondent.
An affidavit has been filed by the appellant/applicant pursuant to an earlier order dated 28th July, 2017. We have perused the affidavit and express our dissatisfaction in relation to its contents.
At this stage, Mr. Manna, learned advocate for the appellant/applicant submits that some time may be granted to enable him return with appropriate instructions from her as to whether she intents to proceed with the application/appeal or nor.
The hearing of the application/appeal stands adjourned for a week.
ACO Put up on 18th August, 2017 under the same heading.
( Dipankar Datta, J. ) (Arijit Banerjee, J.)