For vs For
2022 Latest Caselaw 357 Tri

                                       HIGH COURT OF TRIPURA
                                             AGARTALA
                                         MAT.APP.12 of 2019

               For Appellant(s)                : Ms. R. Purakayastha, Adv.
               For Respondent(s)               : Mr. A.K. Pal, Adv.

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

Order

24/03/2022

Ms. R. Purakayastha, learned counsel appearing for the appellant

has informed this court that the respondent has remarried and from the

second marriage she has children.

In the emerged circumstances, the appellant has instructed Ms.

Purakayastha, learned counsel not to press this appeal.

Accordingly, this appeal stands dismissed as not pressed.

The judgment and decree as challenged stands affirmed.

Draw the decree accordingly and thereafter send down the

records.

Mr. A.K. Pal, learned counsel appears for the respondent.

                          JUDGE                                                 JUDGE



Sabyasachi B