Sri Sujit Kumar Datta vs Smt. Chumki Saha (Datta)
2024 Latest Caselaw 1574 Tri

Tripura High Court

Sri Sujit Kumar Datta vs Smt. Chumki Saha (Datta) on 13 September, 2024

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                            HIGH COURT OF TRIPURA
                                    AGARTALA
                            CRL.REV.P. No.9 of 2024(D/O)
          Sri Sujit Kumar Datta
                                                                  ---Petitioner(s)
                                           Versus
          Smt. Chumki Saha (Datta)
                                                                ----Respondent(s)

For Petitioner(s) : Mr. D.J. Saha, Adv.

Ms. S. Deb, Adv.

For Respondent(s) : Mr. S. Majumder, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 13/09/2024

Seen the communication dated 06.09.2024 of the Learned

Judge, Family Court, Agartala, West Tripura to the Dy. Registrar

(Judl.) seeking extension of time. Vide judgment dated

12.04.2024, a direction was given to the Learned Lower Court to

dispose of the case within a period of 4(four) months from the

date of receipt of copy of the judgment and order passed by this

Court.

Heard both the sides.

After consultation with the Learned Counsels for both the

parties, Learned Lower Court is at liberty to dispose of the case

within a period of further 4(four) months as sought for, from the

date of receipt of copy of this order.

A copy of this order be communicated to Learned Court

below by the Registry of the High Court of Tripura.

                                                                     JUDGE




MOUMITA                   Digitally signed by
                          MOUMITA DATTA

DATTA                     Date: 2024.09.18 16:43:32
                          +05'30'
Moumita