Calcutta High Court (Appellete Side)
Ritesh Agarwal vs Smt. Mamta Agarwal on 29 March, 2019
1 S/L. 23.
March 29, 2019.
MNS.
C. O. No. 901 of 2019 Ritesh Agarwal Vs. Smt. Mamta Agarwal Ms. Soumita Dutta ...for the petitioner.
Affidavit-of-service filed in Court today be taken on record. Despite service, none appears on behalf of the opposite party. It is submitted by learned counsel for the petitioner that there is no pending claim of alimony of the opposite party-wife in the suit.
Accordingly, C. O. No. 901 of 2019 is disposed of by requesting the Additional District Judge, Fifth Court at Barasat, District- North 24-Parganas, to dispose of Matrimonial Suit No. 97 of 2014, pending in the said court, as expeditiously as possible, without granting any unnecessary adjournment to any of the parties, preferably within three months from the date of communication of this order to the court below.
The petitioner will communicate this order to the court below, as well as to the opposite party and/or learned advocate appearing for the opposite party in the court below, at the earliest.
There will be no order as to costs.
Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance with the requisite formalities.
(Sabyasachi Bhattacharyya, J.) 2