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Smt. Madhumita Nath (Das) And Another vs Sri Suman Das And Another
2025 Latest Caselaw 388 Tri

Citation : 2025 Latest Caselaw 388 Tri
Judgement Date : 22 January, 2025

Tripura High Court

Smt. Madhumita Nath (Das) And Another vs Sri Suman Das And Another on 22 January, 2025

                                  Page 1 of 2




                      HIGH COURT OF TRIPURA
                            AGARTALA

               IA No.1 of 2024 in Crl.Rev.P. No.78 of 2024
                        Crl.Rev.P. No.78 of 2024

Smt. Madhumita Nath (Das) and another
                                                ..........Applicant/Petitioner(s)
                                   Versus
Sri Suman Das and another
                                                           ......Respondent(s).

For Applicant/Petitioner(s): Mr. Biplab Debnath, Advocate. For Respondent(s) : Mr. Raju Datta, Public Prosecutor, Mr. Rajib Saha, Addl. Public Prosecutor, Mr. S. Datta, Advocate, Ms. M. Chakraborty, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH

Order 22/01/2025

The revision petition against the impugned judgment dated

06.07.2024 passed in Maintenance Case No.81 of 2021 by the learned Judge,

Family Court, Belonia, South Tripura District granting maintenance of

Rs.4000/- each per month to the wife-petitioner No.1 and the minor

daughter-petitioner No.2, suffers from a delay of 63 days. According to the

learned counsel for the respondent the delay is 66 days.

Learned counsel for the applicant/petitioner has sought to explain

the delay through the averments made in paragraph No-3 of the instant

interlocutory application. It is submitted that the applicant/petitioner is a

lady. Some time was consumed in obtaining the certified copy of the

impugned order and also preparation of the petition by the learned counsel

appeared before this Court. Therefore, delay may be condoned.

Learned counsel for the respondent has objected to the prayer.

However, upon hearing the learned counsel for the parties and

explanation urged, delay is condoned.

Accordingly, IA No.1 of 2024 is disposed of.

Let the matter (Crl.Rev.P. No.78/2024) appear under the

heading "For Admission" on 19.03.2025.

(APARESH KUMAR SINGH), CJ

Munna

 
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