Sri Litan Baidya vs Smt. Sampa Dey (Baidya)
2024 Latest Caselaw 1049 Tri

Tripura High Court

Sri Litan Baidya vs Smt. Sampa Dey (Baidya) on 2 July, 2024

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                                           HIGH COURT OF TRIPURA
                                                 AGARTALA
                                                         Mat. App. No.17 of 2024
                                                         Mat. App. No.18 of 2024




Sri Litan Baidya
                                                                                   ....... Appellant(s)
                                                          VERSUS
Smt. Sampa Dey (Baidya)
                                                                                     ...... Respondent(s)

For Appellant(s) : Mr. R. Ali, Advocate.

For Respondent(s) : None.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE S. D. PURKAYASTHA

_O_R_D_E_R_

02/07/2024

By the common judgment and decree, the restitution application by

the respondent-wife herein has been allowed while TS (Divorce) No.03 of 2022

preferred by the appellant-husband herein is dismissed.

Issue notice on the respondent in both the appeals under ordinary

process and speed post for which requisites be filed within one week.

Notice is made returnable on 13.08.2024.

(S. D. PURKAYASTHA), J (APARESH KUMAR SINGH), CJ

Munna S MUNNA SAHA

Date: 2024.07.04 17:45:17 +05'30'