Smt. Anindita Ray Choudhury vs Smt. Alakananda Roy (Basu)
2024 Latest Caselaw 1155 Tri

Tripura High Court

Smt. Anindita Ray Choudhury vs Smt. Alakananda Roy (Basu) on 12 July, 2024

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                                       HIGH COURT OF TRIPURA
                                             AGARTALA
                                         CRP No.58 of 2024
          Smt. Anindita Ray Choudhury
                                                                                    ---- Petitioner(s)
                                                           Versus

          Smt. Alakananda Roy (Basu)
                                                                                ----Respondent(s)

For Petitioner(s) : Mr. S. M. Chakraborty, Sr. Adv.

For Respondent(s) : None.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 12/07/2024

Learned Senior Counsel, Mr. S. M. Chakraborty is present for

the petitioner.

Seen the order dated 11.07.2024 passed by Hon'ble the Chief

Justice of this High Court. The judgment of RSA No.42 of 2022 was

delivered by this Court on 13.03.2024.

Heard Learned Senior Counsel for the petitioner.

Issue notice upon the sole-respondent.

LCR may be called for if by this time, the same is not received

from the Lower Court.

The petitioner may take steps by coming Wednesday.

After appearance of the respondent and after hearing,

appropriate order will be passed.

List the matter on 31.07.2024.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2024.07.15 17:43:10 +05'30' Purnita