Tripura High Court

Sri Kanulal Debnath vs Smt. Mira Debnath on 2 July, 2025

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                                     HIGH COURT OF TRIPURA
                                           AGARTALA

                                              IA No.01 of 2025
                                                     in
                                             RSA No.13 of 2025

       Sri Kanulal Debnath
                                                                            ....Applicant(s)
                                                   Versus
       Smt. Mira Debnath
                                                                         ....Respondent(s)

       For Applicant(s)                       :     Mr. Dilip Kumar Das Chawdhury, Adv.

       For Respondent(s)                      :     None.

              HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                      ORDER

02.07.2025

Heard Mr. Dilip Kumar Das Chawdhury, learned counsel appearing for the applicant.

Issue notice upon the opposite party by registered post with A/D. Step to be taken by the applicant within 07(seven) days. Meanwhile, the operation of judgment dated 04.02.2019 passed in case no. TS 02 of 2014 by Ld. Civil Judge (Sr. Division), Belonia, South Tripura and consequent decree thereof and judgment dated 12.03.2025 and consequent decree thereof passed by Ld. Addl. District Judge, South Tripura, Sabroom in case no. TA 01 of 2023 are stayed until further order.

This order be communicated to both learned first appellate court and learned trial court.

List the matter on 13.08.2025.

JUDGE

SATABDI Digitally signed by SATABDI DUTTA

DUTTA Date: 2025.07.02 13:52:32 +05'30'

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