Sri Sukhendu Datta vs Smt Tuhina Deb
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Tripura High Court

Sri Sukhendu Datta vs Smt Tuhina Deb on 9 April, 2026

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                                                            HIGH COURT OF TRIPURA
                                                              _A_G_A_R_T_A_L_A_
                                                              Mat. App No. 04 of 2026

        Sri Sukhendu Datta
                                                                                          .........Appellant(s)
                                                                 -V E R S U S-
        Smt Tuhina Deb
                                                                                          .......Respondent(s)

For Appellant(s) : Ms. Sarama Deb, Advocate.

For Respondent(s) : None.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT =O=R=D=E=R=

09/04/2026 Issue notice to the respondent.

Counsel for the appellant is given three days time to take

requisite steps for service of notice on the sole respondent.

List the matter on 20.05.2026.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

Manti D'Barma

SIDDHARTHA Digitally signed by SIDDHARTHA LODH LODH Date: 2026.04.09 14:29:52 +05'30'