Calcutta High Court (Appellete Side)
Sri Ajoy Kumar Bhar vs Smt. Anita Bhar on 7 January, 2020
Author: Soumen Sen
Bench: Soumen Sen
1 07.01.2020
S/L No.11 Court No.16 (gc) FA 50 of 2001 Sri Ajoy Kumar Bhar Vs. Smt. Anita Bhar The parties are not represented even in the second call.
The matter stands adjourned for a fortnight. In the event, the parties are not represented on the adjourned date, it shall be presumed that the parties are not interested to proceed with the matter and the matter shall be decided in their absence.
(Soumen Sen, J.) (Saugata Bhattacharyya, J.)