Smt. Anjali Chakraborty vs Sri Rati Ranjan Chakraborty
2023 Latest Caselaw 929 Tri

Tripura High Court

Smt. Anjali Chakraborty vs Sri Rati Ranjan Chakraborty on 7 December, 2023

Author: Arindam Lodh

Bench: Arindam Lodh

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                                                   HIGH COURT OF TRIPURA
                                                             AGARTALA
                                                           RFA 21 of 2023

                              Smt. Anjali Chakraborty
                                                                                          ---Appellant(s)
                                                                 Versus
                              Sri Rati Ranjan Chakraborty
                                                                                         ---Respondent(s)

For the Appellant(s) : Mrs. S. Deb (Gupta), Advocate For the Respondent(s) : None

HON'BLE MR. JUSTICE ARINDAM LODH HON'BLE MR. JUSTICE S.D. PURKAYASTHA

Order 07.12.2023

This is a first appeal filed under Section 96 of the Code of Civil Procedure against the judgment & decree dated 17.08.2023 and 05.09.2023 respectively, passed by the learned Civil Judge(Senior Division), Agartala, West Tripura in case No. T.S. 01 of 2015.

Heard Mrs. S. Deb (Gupta), learned counsel appearing for the appellant.

Issue usual notice.

Notice is made returnable within 6(six) weeks. The appellant shall take steps for causing service of notice upon the respondent by registered post with A/D within 7(seven) days.

List the matter on 18.01.2024.

                                           JUDGE                                         JUDGE



SANJAY byGHOSH


GHOSH Date:  2023.12.08
       16:53:13 +05'30'




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