Calcutta High Court (Appellete Side)
Smt. Madhumita Bhoumick (Nee Saha) vs Sri on 11 August, 2017
Author: Dipankar Datta
Bench: Dipankar Datta
1
538 11.08.2017 C.A.N. 8154 of 2016
pg (Stay)
with
C.A.N. 7393 of 2016
(Alimony pendente lite)
in
F.A. 95 of 2017
(F.A.T. 291 of 2016)
[Smt. Madhumita Bhoumick (nee Saha) vs. Sri
Somnath Bhoumick]
Mr. Supratick Syamal
Mr. Gourab Ghosh..........for the applicant/appellant
Mr. Farhan Gaffar......for the respondent/husband
Re: C.A.N. 7393 of 2016 The respondent/husband claims that he is drawing a salary of Rs. 5,000/- per month while working as a caretaker of a godown of his brother. However, particulars of the godown and the business with which it is connected are lacking in such affidavit. The respondent/husband shall make a full disclosure by filing a supplementary affidavit by August 22, 2017.
Put up the application for maintenance on August 25, 2017.
Re: C.A.N. 8154 of 2016 There shall be stay of operation of the impugned judgment and decree till disposal of the application.
2(DIPANKAR DATTA,J.) (DEBI PROSAD DEY, J.)