BISWAJIT BASU,J. - (1.) The Learned Advocates for the parties informs this Court that the attempt of reconciliation has failed.
(2.) The revisional applications under Article 227 of the Constitution of India are directed against the order no.19 dated July 31, 2017 passed by the Learned Additional District Judge, Fast Track, Court - II, Howrah, in Miscellaneous Case No.125 of 2016 arising out of Matrimonial Suit No.429 of 2016.
(3.) The marriage between the parties to the present proceeding was solemnized on June 02, 2010 according to the Hindu Rites and Customs, in the said wedlock a girl child was born on July 04, 2011. The said child is at present in the custody of the wife.;