Shri Jayanta Bhowmik vs Smt. Pinki Bhowmik
2025 Latest Caselaw 450 Tri

Tripura High Court

Shri Jayanta Bhowmik vs Smt. Pinki Bhowmik on 7 August, 2025

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                                                 HIGH COURT OF TRIPURA
                                                       AGARTALA
                                                   Mat. App. No.20 of 2025
Shri Jayanta Bhowmik
                                                                                 .........Appellant(s);
                                                              Versus
Smt. Pinki Bhowmik
                                                                                 .........Respondent(s).

For Appellant(s) : Mr. Debalay Bhattacharya, Sr. Advocate, Mr. Soumyadeep Saha, Advocate.

For Respondent(s) : None.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order 07/08/2025

Counsel for appellant shall produce the evidence adduced in the

Family Court, as also the judgment in the restitution of conjugal rights case,

and also the order passed in the maintenance application filed by the respondent

against him on the next date of hearing.

List on 08.09.2025.

(S. DATTA PURKAYASTHA, J) (M.S. RAMACHANDRA RAO, CJ)

Pijush/ MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2025.08.08 14:23:26 +05'30'