SMT. SABITA BISWAS Vs. DR. NARAYAN CHANDRA BISWAS

JUDGEMENT

(1.) Re. : CAN 7211 of 2015 (stay) 1. We propose to dispose of the stay application (CAN 7211 of 2015) and the application for grant of alimony (CAN 7196 of 2015) by the following order:-

(2.) At the instance of the husband, on 8th June, 2015 a decree for dissolution of marriage by divorce was passed by the court below. Within the time stipulated by law to prefer an appeal on 22nd July, 2015, the wife filed an appeal from that decree in this court.

(3.) On 3rd March, 2016 the respondent/husband remarried. The son born through the marriage between the parties who is now about 7 years old is living with the respondent/husband and his newly married wife.