SANDHYA RAJBANSHI (BAIDYA) Vs. SIKHIL RAJBANSHI

JUDGEMENT

(1.) Learned advocate for the petitioner prays for a direction upon the learned Additional Chief Judicial Magistrate, Bidhannagar, North 24-Parganas for expeditious disposal of C. Execution Case No.6 of 2016 pending before it. Learned advocate points out that the opposite party, who is the husband of the petitioner, has been making irregular and meagre payments of maintenance for which the execution case is pending for a considerable period of time.

(2.) It appears that the execution case was filed in 2016 and is still pending. Some payment has been made by the opposite party therein.

(3.) The Additional Chief Judicial Magistrate, Bidhannagar, North 24-Parganas is directed to dispose of the C. Execution Case No.6 of 2016 as expeditiously as the business of that court shall permit and without granting any unnecessary adjournment to either of the parties.