SUJATA MONDAL Vs. SRI SAUMITRA KHAN

JUDGEMENT

(1.) The petitioner files supplementary affidavit along with annexures.

(2.) The opposite party declined to file any affidavitin-opposition but at the same time submits that the opposite party does not admit the content of supplementary affidavit filed by the petitioner.

(3.) Be that as it may, the application under Sec. 24 CPC filed by the petitioner/wife is taken up for hearing.