Present vs For The
2023 Latest Caselaw 643 Tri

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                         HIGH COURT OF TRIPURA
                               AGARTALA
                            IA NO.03 OF 2023
                        IN CRP NO.1 OF 2022(D/O)

          HON'BLE MR. JUSTICE T. AMARNATH GOUD

Present:
For the Applicant(s)             : Applicant-in-Person.

For the Respondent(s)            : Respondent-in-Person.

17.08.2023

Order

Both parties are personally present before this Court

today.

The present Interlocutory Application has been filed

by the applicant-wife seeking direction for implementing the

Order dated 22.02.2022 passed by this Court in CRP No.01 of

2022(d/o).

It is the case of the applicant-wife herein that the

respondent-husband is not complying with the Order passed by

this Court which was passed with mutual consent of both the

parties upon an undertaking. The respondent-husband is not

living with the applicant-wife and their child and he is not looking

after them.

The respondent-husband sought for filing his

objections by way of counter affidavit to the said I.A. and

requested 4(four) weeks' time for filing the same. The applicant-

wife has no objection in granting the 4(four) weeks' time to the

respondent-husband for filing the said counter affidavit but she

insisted that the respondent-husband has not paid any

maintenance amount and he is not taking care of her and child

and prayed to direct the respondent-husband that he should

deposit the entire amount in the event if 1(one) month's time is

granted.

Heard both sides.

This Court gave an option to the respondent-husband

either to file his objections by Tuesday i.e. on 22.08.2023 or to

deposit the total amount of maintenance within 1(one) month

and for that 1(one) month time will be granted for filing his

objection.

The respondent-husband commit to file his objection

but not to pay the amount.

Accordingly, list this matter on 22.08.2023 for filing

objection by the respondent-husband and also for deciding the

matter finally. The matter be listed as item number No.1 in the

Cause list in the column of hearing/Judgment.

JUDGE

suhanjit

RAJKUMAR Digitally RAJKUMAR signed by

SUHANJIT SUHANJIT SINGHA Date: 2023.08.17 SINGHA 16:09:18 +05'30'