Mr. R. G. Chakraborty vs Mr. P. Roy Barman
2024 Latest Caselaw 52 Tri

Tripura High Court

Mr. R. G. Chakraborty vs Mr. P. Roy Barman on 18 January, 2024

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                    HIGH COURT OF TRIPURA
                          AGARTALA
                     CRL REV P No.50 of 2023
For Petitioner(s)      :    Mr. R. G. Chakraborty, Adv.
For Respondent(s)      :    Mr. P. Roy Barman, Sr. Adv.

Mr. K. Nath, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 18/01/2024

Both the parties are physically present.

Heard Learned counsel for both the parties.

This revision petition is filed challenging the order dated

03.05.2023 passed by Learned Addl. Family Judge, Agartala, West

Tripura in connection with Crl. Misc. No.28 of 2023.

After personal hearing of both the sides it appears that both

the parties are residing separately for a considerable long period

and there is no immediate chance of the permanent settlement of

the dispute between them.

It is admitted by the husband petitioner that till today he is

not complied with the order dated 03.05.2023 of the Addl. Family

Judge, Agartala, West Tripura.

Since it is a family dispute, so another scope is given to the

parties to take steps for settlement of their personal differences

on or before the next date and in the meantime the petitioner

husband shall clear up the arrear maintenance allowance as per

judgment of Learned court below and on the next date the parties

are further asked to appear before this court. If on the next date

they submits that there is no chance of settlement, in that case

this court shall proceed to dispose of the case as per merit.

List this matter on 07.03.2024 for appearance/hearing.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2024.01.19 03:49:58 -08'00'

Moumita