AGNIMITRA SADHUKHAN Vs. SANJOY SAHDUKHAN

JUDGEMENT

(1.) Heard Mr. Sabyasachi Bhattacharya, learned senior counsel, being assisted by Mr. Hiranmoy Bhattacharya and Mr. Bratinn Kumar Dey representing the petitioner/wife and also Mr. Arijit Bardhan, learned advocate, being assisted by Mr. Debanik Banerjee representing the opposite party/husband.

(2.) Perused the materials on record.

(3.) Mr. Bhattacharya submits that the instant C.O requires disposal since its merit is based on subsequent event regarding present net salary of the husband/opposite party by applying under Right to Information Act.