SUMITA BANERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal arises out of the judgment and order dtd. 18/8/2017 passed by a Single Bench of this Court in W.P. 14776 (W) of 2017. By the impugned order the writ petition was dismissed.

(2.) Challenge in the writ petition was to an order under Sec. 23 of the Maintenance and Welfare of Parents and Senior Citizens Act of 2007.

(3.) The application under Sec. 23 was filed by the late father of the writ petitioner/appellant.