Mr. S. Lodh vs Mr. S. Debnath
2021 Latest Caselaw 615 Tri

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                      HIGH COURT OF TRIPURA
                            AGARTALA
                                IA No.1 of 2021
                         in Crl. Rev. P. No.29 of 2021

For Petitioner(s) :          Mr. S. Lodh, Advocate.
For Respondent(s):           Mr. S. Debnath, Addl. P.P.

      THE HON'BLE MR. JUSTICE S. G. CHATTOPADHYAY

                                    ORDER

25/06/2021

By means of filing Criminal Revision Petition No.29 of

2021, the petitioner has challenged the judgment and order dated

6/1/2018 of the Judge, Family Court, Agartala whereby

maintenance allowance was denied to the petitioner wife while

granting maintenance allowance of a sum of Rs.15000/- to the

son of the petitioner.

Aggrieved by the said order, the petitioner has filed

the criminal revision petition for granting maintenance allowance

to her also. According to the petitioner, a delay of 708 days has

occurred in filing the criminal revision petition. The petitioner has

therefore, filed this interlocutory application under Section 5 of

the Limitation Act for condonation of said delay in filing the said

criminal revision.

Heard Mr. S. Lodh, learned counsel representing the

Petitioner.

Issue notice to the respondents, returnable on

16.07.2021.

Mr. S. Debnath, learned Addl. P.P has entered

appearance and waived formal service of notice on behalf of the

respondent No.2. It is stated by Mr. Lodh that the petitioner has

already served a copy of the petition along with supporting papers

on Mr. S. Debnath, learned Addl. P.P, therefore, no formal notice

needs to be served on the said respondent.

Steps be taken for service of notice on the respondent

No.1.

List the matter on 16.07.2021.

JUDGE

Dipankar