Sri Avijit Chowdhury vs .
2024 Latest Caselaw 1785 Tri

Tripura High Court

Sri Avijit Chowdhury vs . on 19 November, 2024

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                     Page 1 of 3




                         HIGH COURT OF TRIPURA
                                AGARTALA
                          REV.PETN. NO.30 OF 2024

 Sri Avijit Chowdhury
 Vs.
 Smt. Supriya Chakroborty.

           HON'BLE MR. JUSTICE T. AMARNATH GOUD
            HON'BLE MR. JUSTICE BISWAJIT PALIT

 Present:
 For the Petitioner(s)               : Mr. D. Bhattacharjee, Sr. Advocate.
                                       Mr. S. Saha, Advocate.

 For the Respondent(s)               : None.

19.11.2024

Order

This present application has been filed for

reviewing the Order dated 06.11.2024 passed in Mat. App.

No. 03 of 2024.

2. The brief facts of this case are that the respondent

preferred an appeal being MAT Appeal No. 04 of 2024 against

the Judgment dated 20.09.2023 passed in TS(Div) No. 65 of

2020 by the learned Family Court, Agartala, West Tripura. The

case was taken up by this Court on 06.11.2024, whereby this

Hon'ble Court directed both parties to live together and lead

their conjugal life. It was further directed that the petitioner

should take care of the respondent with due respect and

hospitality. A direction was also issued for immediate

compliance. Subsequent to the said direction, the petitioner-

husband herein attempted to comply with the said order and

to lead a conjugal life. However, the respondent-wife allegedly

assaulted the petitioner and created disturbances and

nuisances at the petitioner's workplace, making his life

miserable. Due to such situation, the petitioner-husband has

filed this petition for a review of the order dated 06.11.2024

passed by this Court.

3. Heard Mr. D. Bhattacharjee, learned Senior

Counsel, assisted by Mr. S. Saha, learned counsel appearing

for the petitioner. None appears for the respondent.

4. Vide order dated 06.11.2024, the main case was

listed on 10.12.2024, and the same was only an interim

order. There is no reason for the petitioner herein to file this

present review application. The affidavit herein does not

contain anything substantial but only allegations, and for such

allegations, the petitioner-husband could have filed a

complaint. As the order dated 06.11.2024 is only an interim

order and the case has been fixed for 10.12.2024, the

petitioner could have waited and submitted his grievance on

the said date.

5. As such, in view of the above observation, this

Court does not find any reason to interfere with the order

dated 06.11.2024, and the present review petition stands

dismissed. As a sequel, miscellaneous application(s), if any,

also stand closed.

                                  B. PALIT, J                     T. AMARNATH GOUD, J




    suhanjit

RAJKUMAR       Digitally signed by
               RAJKUMAR SUHANJIT
SUHANJIT       SINGHA
               Date: 2024.11.19 14:04:43
SINGHA         +05'30'