Present vs For The
2022 Latest Caselaw 763 Tri

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                          HIGH COURT OF TRIPURA
                               AGARTALA

                              IA NO.03 OF 2022
                          IN MAT APP NO.3 OF 2021

             HON'BLE MR. JUSTICE T. AMARNATH GOUD
            HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

  Present:
  For the Applicant(s)               : Ms. R. Purukayastha, Advocate.

  For the Respondent(s)              : Mr. Raju Datta, Advocate.

11.08.2022

Order

Heard learned counsel appearing for both parties.

As per the order of this Court dated 04.08.2022, both the

parties have appeared before this Court today in person and have

insisted to pass the order on merits as there is no possibility of any

compromise and leading their life together.

Accordingly, the personal appearances of both the parties

are dispensed with.

This instant application has been filed for staying the

operation of the impugned Judgment and Decree dated

08.11.2019, passed by the learned Court of the Family Judge,

Agartala, West Tripura in Case No.T.S.(R.C.R)85 of 2016, whereby

and where under, the learned Family Court below has dismissed

the suit filed by the appellant-petitioner for getting the decree of

restitution of her conjugal rights by way of bringing back her

husband is her conjugal life.

After perusing the evidence on record and being satisfied

with the pleadings of the learned counsel appearing for the

applicant, this interim stay as prayed for is granted until disposal of

the connected appeal.

Consequently, this instant interlocutory application is

disposed of.

                   JUDGE                              JUDGE




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