Sri Bhupesh Ch. Gupta vs Smt. Usha Gupta
2023 Latest Caselaw 765 Tri

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                                  HIGH COURT OF TRIPURA
                                        AGARTALA

                                           Crl. Rev. P. No.49 of 2023

Sri Bhupesh Ch. Gupta
                                                                                     .........Petitioner(s)
                                                              Versus
Smt. Usha Gupta
                                                                                   .........Respondent(s)

For Petitioner(s) : Mr. S. Talapatra, Advocate, Mr. Samar Das, Advocate.

For Respondent(s) : None.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH Order 12/09/2023

Petitioner is aggrieved by the grant of monthly maintenance

@Rs.4,000/- along with @Rs.2,000/- as arrears per month in favour of the

respondent-wife vide impugned judgment dated 06.06.2023 passed in Crl.

Misc. No.211 of 2020 by the Family Court, Agartala, West Tripura.

Issue notice upon the respondent under ordinary process and

through speed post for which requisites be filed by Friday (15.09.2023).

Notice is made returnable on 13.10.2023.

(APARESH KUMAR SINGH), CJ

Munna S MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2023.09.13 15:56:12 +05'30'