PURNIMA DAS Vs. BIPASHA RAHA

JUDGEMENT

(1.) By this review application Learned Counsel Mr. Aneek Pandit appearing on behalf of the petitioners has tried to make this Court understand that the principle enunciated in Gautam Paul Vs. Devirani Paul reported in AIR 2001 Supreme Court 61, has not been taken into account though the principle is quoted in paragraph 19 of the Judgement dtd. 21/4/2023 in connection with C.O. No. 318 of 2023.

(2.) Tone and tenor of the review application suggests that the non-application of principle is an error in the face of the record.

(3.) Ld. Counsel, Mr. Gopal Chandra Ghosh, appearing on behalf of the respondents has referred to the decisions of this Court in paragraph 23 onwards wherein ratio of Gautam Paul (supra) was duly taken into account. Decision:-