PARVATI BHATACHARYYA Vs. CAPT. RAJIB BHATACHARYYA

JUDGEMENT

(1.) Affidavit-of-service filed by Mr. Gupta, learned advocate appearing on behalf of the petitioner/wife in C.O.442 of 2018, is taken on record.

(2.) Mr. Mitra, learned advocate appearing on behalf of the opposite party files affidavit-inopposition to C.O. 442 of 2018, reply thereto filed by Mr. Gupta, are taken on record.

(3.) A common order of alimony pendente lite is under challenge in both the revisional applications, as such, are taken up together for analogous consideration and disposal.