BASUDHA CHAKRABORTY Vs. NEETA CHAKRABORTY

JUDGEMENT

(1.) The learned advocate for the petitioners has filed an application being CRAN 4 of 2024 for modification/relaxation of the order dtd. 8/4/2024. On the earlier occasion the petitioner no.1 was present before the court. However, the petitioner no.2 could not be present due to prior medical commitment.

(2.) Considering the medical process to be undergone by the petitioner no.2 and his subsequent time for recuperation, today's date was fixed for his personal appearance.

(3.) None of the petitioners are present before the court. The opposite party is present before the court.