BASUDHA CHAKRABORTY Vs. NEETA CHAKRABORTY

JUDGEMENT

(1.) Aggrieved by the order dtd. 14/5/2024 passed by the High Court at Calcutta on a criminal revisional application, the petitioners in such application are before us. Issue notice, returnable in the week commencing 15/7/2024.

(2.) The petitioners did not appear before the High Court on 14/5/2024. The impugned order requires the Registrar of such Court named therein to request the Registrar General, High Court of Bombay "to intimate the concerned Police Station to produce both the petitioners before the court on the next date of hearing", i.e., 22/5/2024.

(3.) A previous order of the same Court dtd. 31/1/2024 notes the Court's desire to interact with the parties to the proceedings before it and with that in view, the parties were required to be present before it on 8/4/2024.