Uttam Miah vs Sima Rani Khatun @ Sima Khatun
2024 Latest Caselaw 1141 Tri

Tripura High Court

Uttam Miah vs Sima Rani Khatun @ Sima Khatun on 11 July, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

                                           Page 1 of 1




                               HIGH COURT OF TRIPURA
                                     AGARTALA
                                    F.A. 04 of 2024

Uttam Miah
                                                                    ----Appellant(s)
               Versus
Sima Rani Khatun @ Sima Khatun
                                                                   ----Respondent(s)
For Appellant(s)                       :       Ms. S. Sarkar, Advocate
For Respondent(s)                      :       None

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

                                           ORDER

11.07.2024

This is an appeal under Section 19(1) of the Family Courts Act, 1984 challenging the judgment and order dated 10.12.2021 passed by learned Judge, Family Court, West Tripura, Agartala, in T.S.(Divorce) 05 of 2020.

Heard Ms. S. Sarkar, learned counsel appearing for the appellant. Admit.

Issue notice, returnable on 22.08.2024. The appellant shall take steps for causing service of notice upon the respondent by registered post with A/D within 7(seven) days.

Call for the records.

List the matter on 22.08.2024.

                               JUDGE                            JUDGE




Snigdha



  SANJAY Digitally signed by
         SANJAY GHOSH

  GHOSH 18:20:13 +05'30'
         Date: 2024.07.12