For vs For
2022 Latest Caselaw 79 Tri

                                       HIGH COURT OF TRIPURA
                                              AGARTALA
                                          Mat. App.01 of 2018
               For Appellant(s)                  : Mr. S. Bhattacharjee, Adv.
               For Respondent(s)                 : None.

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

Order 20/01/2022

This appeal is directed against the judgment dated 11.08.2017

delivered in T.S.(Divorce)309 of 2013 by the Family Court, Agartala, West

Tripura. Pursuance to the said judgment, the decree of divorce has been

granted.

At the outset, Mr. S. Bhattacharjee, learned counsel appearing for

the appellant has submitted that he has received a written instruction from the

appellant to not press this appeal. He has also handed over the said written

instruction to this Court for inspection.

In view of the said statement made by Mr. Bhattacharjee, learned

counsel, this appeal stands dismissed as not pressed.

It is made absolutely clear that this order has not reflected on the

merit of the appeal.

                          JUDGE                                                  JUDGE



Sabyasachi B