Tripura High Court

Sri Bapi Acharjee vs Smt. Supriya Acharjee on 30 May, 2024

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                                HIGH COURT OF TRIPURA
                                      AGARTALA
                                     IA No.1 of 2024
                               In CRL.REV. P. No.25 of 2024
          Sri Bapi Acharjee
                                                                   ----Applicant(s)
                                              Versus
          Smt. Supriya Acharjee
                                                              ----Respondent(s)

For Applicant(s) : Mr. N. Majumder, Adv.

For Respondent(s) : None

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 30/05/2024 Heard Learned counsel Mr. N. Majumder for the applicant-

petitioner.

The applicant-petitioner has preferred this revision petition

challenging the ex-parte judgment dated 24.06.2022 passed by

Learned Judge, Family Court, Belonia, South Tripura in Case No.

Maint. 21 of 2021 under Section 125 of Cr.P.C. Along with that

petition the applicant has filed another application for condoning the

delay of 575 (five seventy five) days and also has separate petition

for staying the operation of the impugned judgment. Earlier inspite

of issuing notice the same could not be served upon the OP-

respondent and inspite of paper publication also the OP-respondent

did not appear before this court today.

Since the OP respondents has not appeared it is presumed that

she has got no objection in this matter.

So considering all the court is satisfied with the grounds as

mentioned in the petition the delay is condoned accordingly.

In view of the above, this interlocutory application thus stands

disposed of.


                                                                      JUDGE
MOUMITA                  Digitally signed by
                         MOUMITA DATTA

DATTA                    Date: 2024.05.31 16:30:12
                         +05'30'
Moumita