Calcutta High Court (Appellete Side)
Smt. Piyali Dey (Choudhury) vs Amit Kumar Choudhury on 5 September, 2019
Author: Bibek Chaudhuri
Bench: Bibek Chaudhuri
1 05.09.2019
suman 05 Ct.25 C.O.3919 of 2018 Smt. Piyali Dey (Choudhury) Vs. Amit Kumar Choudhury Mr. Shuvanil Chakraborty ...for the petitioner This is an application under Section 24 of the Code of Civil Procedure filed by the wife /petitioner praying for transfer of the matrimonial suit for dissolution of marriage by decree of divorce from the Court of filing to another Court.
It is found from the record that the matter was admitted for hearing on 17th December, 2018. Subsequently, the said application under Section 24 of the Code of Civil Procedure was dismissed for default by an order dated 14th January, 2009.
The petitioner filed an application praying for restoration of the same under Section 24 of the Code of Civil Procedure. The said application was allowed by a Co-ordinate Bench on 30th July, 2019.
2In view of restoration of the application under Section 24 of the Code of Civil Procedure, the instant matter need not be admitted once again.
On perusal of the record I find that the opposite party is represented by his learned advocate. Accordingly, the matter is listed for hearing under heading 'Contested Application' on 12th September, 2019. The learned advocate for the petitioner is directed to serve a notice in writing to the learned advocate for the opposite party informing him the date of hearing of the application under Section 24 of the Code of Civil Procedure.
(Bibek Chaudhuri, J.)