Sri Sanjib Das vs Smt. Aditi Paul
2024 Latest Caselaw 746 Tri

Tripura High Court

Sri Sanjib Das vs Smt. Aditi Paul on 13 May, 2024

                                                           Page 1 of 1




                                HIGH COURT OF TRIPURA
                                      AGARTALA
                                          Mat. App. No.14 of 2024
Sri Sanjib Das
                                                                         ....... Appellant (s)
                                               VERSUS
Smt. Aditi Paul
                                                                           ...... Respondent(s)

For Appellant(s) : Mr. Subham Majumder, 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_ 13/05/2024

The respondent-wife has got a decree of divorce vide impugned

judgment dated 16.02.2024 passed by the learned Addl. Judge, Family Court,

Agartala, West Tripura, in T.S. (Divorce) No.608 of 2021 under Section 13(1)(i-

a) & (i-b) of the Hindu Marriage Act, 1955 on the ground of cruelty and

desertion.

Issue notice upon the respondent under ordinary process and speed

post for which requisites be filed within one week.

Notice is made returnable on 02.07.2024.

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

Munna S MUNNA SAHA

Date: 2024.05.14 16:13:19 +05'30'