Calcutta High Court (Appellete Side)
Subhashree Paul (Chakraborty) vs Avijit Paul on 19 December, 2022
19.12.2022
SL No.16
Court No.8
(gc)
FAT 220 of 2022
CAN 1 of 2022
Subhashree Paul (Chakraborty)
Vs.
Avijit Paul
Mr. Jayanta Samanta,
Mr. Karunamoyee Samanta,
...for the Appellant.
Affidavit-of-service filed in Court today is taken on
record.
In view of unsatisfactory service report, we direct the
department to serve copies of the stay petition along with the
memorandum of appeal upon the respondent by special
messenger or through the process server of the Court within his jurisdiction the respondent is residing at the costs, charges and expenses of the petitioner/appellant within three weeks from date with an intimation that this matter shall be listed on 30th January, 2023.
In the event the respondent is not represented on the adjourned date, the appeal and the application may be disposed of in absence of the respondent.
All costs, charges and expenses shall be deposited by the appellant on or before 23rd December, 2022.
A compliance report shall be filed by the department concerned on the adjourned date.
The matter stands adjourned till 30th January, 2023.
(Uday Kumar, J.) (Soumen Sen, J.)