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Smt. Bijaya Sinha vs Sri Arun Kanti Sinha
2025 Latest Caselaw 1173 Tri

Citation : 2025 Latest Caselaw 1173 Tri
Judgement Date : 25 September, 2025

Tripura High Court

Smt. Bijaya Sinha vs Sri Arun Kanti Sinha on 25 September, 2025

                                                             Page 1 of 1



                                 HIGH COURT OF TRIPURA
                                       AGARTALA

                                           Mat. App. No.24 of 2025

Smt. Bijaya Sinha, wife of Sri Arun Kanti Sinha, daughter of Sri Ranjit Sinha,
resident of Kherengjuri, P.O. Kherengjuri, P.S. Churaibari, District- North
Tripura.
                                                           .........Appellant(s).
                                    Versus
Sri Arun Kanti Sinha, son of Sri Ramgopal Sinha, resident of Nadiapur, P.O.
Kalacherra, PS-Churaibari, District - North Tripura.

                                                                               .........Respondent(s);

For Appellant(s)                         : Mr. Sankar Lodh, Advocate.
For Respondent(s)                        : None.
  HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO
       HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                             ORDER

25/09/2025

Admit.

Issue notice to the respondent.

There shall be stay of the impugned judgment and decree

dt.29.08.2025 & 01.09.2025 passed by the Judge, Family Court,

Dharmanagar, North Tripura, in T.S. (Divorce) No.44 of 2020 until further

orders.

List the matter on 04.12.2025.

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

Munna MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2025.09.25 15:36:15 +05'30'

 
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