Mr. A. De vs Mr. Ratan Datta
2022 Latest Caselaw 595 Tri

                  HIGH COURT OF TRIPURA
                          AGARTALA
                     Crl. Rev.P. 32/2022
For the Petitioner(s)     :     Mr. A. De, Advocate
For Respondent(s)         :     Mr. Ratan Datta, PP

HON'BLE MR. JUSTICE ARINDAM LODH Order

27/06/2022

Heard Mr. A. De, learned counsel for the petitioner. Also heard Mr. Ratan Datta, learned PP appearing for the respondents no. 1. Issue Notice calling upon the respondents to show cause as to why the instant criminal revision petition shall not be admitted, as prayed for; and/or why such further and other order(s) shall not be passed as to this Court may deem fit and proper.

Notice is made returnable on 08.08.2022. Since Mr. Ratan Datta, learned PP appears and accepts notice on behalf of respondent no. 1, no formal notice is called for in respect of this respondent, but, the petitioner shall take steps for service of notice upon the remaining respondents within 7 (seven) days by registered post with AD. In the meanwhile, the petitioner-husband is directed to comply with the judgment of the learned Judge, Family Court, Sonamura, Sepahijala, and pay the maintenance allowance in favour of respondents no. 2 and 3.

JUDGE

Saikat