LAWS(CAL)-2025-11-33

CHAITALI DUTTA Vs. IRA DUTTA

Decided On November 04, 2025
CHAITALI DUTTA Appellant
V/S
Ira Dutta Respondents

JUDGEMENT

(1.) The affidavit-of-service filed in Court today be kept on record.

(2.) Heard learned counsel for the parties.

(3.) Since questions both of law and fact are involved in the matter, we admit the appeal and take it up for hearing.