ASHMITA BHATTACHARJEE (BIDYA) Vs. SAYANTAN BHATTACHARJEE

JUDGEMENT

(1.) This is an application challenging the insufficiency of interim maintenance allowance awarded by the learned Judicial Magistrate, 4th Court, Barrackpore in M. Case No.781 of 2019.

(2.) It appears that from the affidavit of service dated 18th January, 2021 that a copy of the application along with a notice could be served on the husband/opposite party on 16.01.2021.

(3.) Despite service, no one appears on behalf of the husband/opposite party.