Calcutta High Court (Appellete Side)
Abhishek Paria vs Smt. Nupur Paria & Anr on 13 February, 2018
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 A-127 13.2.2018 CO 318 of 2017 Court No. 16 G.S.Das Abhishek Paria Versus Smt. Nupur Paria & Anr.
Mr. Gopal Chandra Ghosh ... For the Petitioner In view of the order sought and proposed to be made no previous service is required to be effected on the opposite parties. The petitioner will, however, be obliged to immediately forward copies of the petition and this order to the opposite parties.
The petitioner seeks a direction for the expeditious disposal of the matrimonial suit instituted in the year 2008.
The petitioner submits that there is no default on the part of the petitioner in paying on account of alimony pendente lite or maintenance.
Subject to there being no default on the part of the petitioner in paying the amount due on account of alimony pendente lite or maintenance, the Additional District Judge, 3rd Court at Barasat is requested to 2 dispose of re-numbered Mat. Suit No. 219 of 2016 as expeditiously as possible and, preferably, within six months of the receipt of a copy of this order without affording any adjournment to the parties.
However, if there remains any amount outstanding on account of alimony pendente lite or maintenance, the progress of the suit will remain arrested.
CO 318 of 2017 is disposed of. There will be no order as to costs.
(SANJIB BANERJEE , J. )