For vs For
2022 Latest Caselaw 256 Tri

                                          HIGH COURT OF TRIPURA
                                                AGARTALA
                                       I.A.02 of 2022 in F.A.01 of 2022

               For Applicant(s)                    : Ms. S. Nag, Adv.
               For Respondent(s)                   : None.

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

Order

03/03/2022

Heard Ms. S. Nag, learned counsel appearing for the applicant.

This is an application under Order 41 Rule 5 of the CPC for staying the

operation of the judgment and decree dated 07.10.2021 delivered in T.S.(Divorce)247 of

2017 passed by the Judge, Family Court, Agartala, West Tripura.

Issue notice calling upon the respondent to show cause as to why an

interim order staying the operation of the impugned judgment and decree dated

07.10.2021 should not be passed; and/or or any other/such further order(s) shall not be

passed as to this Court may deem fit and proper having regard to the circumstances of

the case.

Notice is made returnable on 28.04.2022.

Steps for service of notice on the respondent shall be taken by the

applicant within a week from today by registered post with AD.

In the meanwhile, the operation of the judgment dated 07.10.2021

delivered in T.S.(Divorce) 247 of 2017 passed by the Judge, Family Court, Agartala, West

Tripura shall remain suspended.

                       JUDGE                                                           JUDGE

Sabyasachi B