Smt. Gopika Datta Chowdhury vs Sri Narayan Deb
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Tripura High Court

Smt. Gopika Datta Chowdhury vs Sri Narayan Deb on 27 March, 2025

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                             HIGH COURT OF TRIPURA
                                   AGARTALA
                   I.A. No.01/2024 in MAT.APP. No.09/2025
                            MAT.APP. No.09/2025
Smt. Gopika Datta Chowdhury
                                                               ......... Appellant/Applicant(s).
                                              VERSUS
Sri Narayan Deb
                                                                       .........Respondent(s).

For Appellant/Applicant(s) : Mr. Anupam Baidya, Advocate.

For Respondent(s) : None.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 27/03/2025

Despite the order dated 11.02.2025, no original certified copy of

the impugned judgment has been brought on record. What has been annexed is

a one page order of the learned Family Court, Agartala in T.S.(Divorce) No.80

of 2020 dated 19.06.2024 containing the operative portion of the judgment by

which the marriage between the parties was dissolved under Section 13(1)(i-a)

of the Hindu Marriage Act, 1955. The averments in the memo of appeal do not

match with the date and number of the divorce suit which also needs to be

corrected.

For both the reasons, 4(four) weeks' time is allowed to the learned

counsel for the appellant/applicant to do so, failing which the appeal shall stand

dismissed without further reference to the Bench.

(BISWAJIT PALIT), J (APARESH KUMAR SINGH), CJ

Pulak

PULAK BANIK Date: 2025.04.03 13:08:12 +05'30'