Sri Bikash Paul vs Smt. Susmita Sarkar (Paul)
2026 Latest Caselaw 1150 Tri

Tripura High Court

Sri Bikash Paul vs Smt. Susmita Sarkar (Paul) on 27 February, 2026

                                         HIGH COURT OF TRIPURA
                                               AGARTALA
                                              FAO No.01 of 2026

Sri Bikash Paul, S/o Sri Uttam Paul, Permanent resident of - Village
and P.O. Fulkumari, P.S. R.K. Pur, Udaipur, Gomati, Tripura. Present
Address- Tripura State Rifles, 3rd Battalion, Ambassa, Tripura.
                                                       ....Appellant(s)
                            Versus

Smt. Susmita Sarkar (Paul), W/o- Bikash Paul D/o- Lt. Sunil Sarkar
R/o- C/o- Lt. Sunil Sarkar Vill- Beltali, Road No. 12, P.S. A.D. Nagar,
P.O. Beltali, Agartala, West Tripura.
                                                     ....Respondent(s)

For Appellant(s) : Mr. P.Roy Barman, Sr. Advocate.

Ms. A.Debbarma, Advocate.

For Respondent(s) : Mr. P.K.Dhar, Advocate.

Ms. Priya Saha, Advocate.

=B=E=F=O=R=E= HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA =O=R=D=E=R=

27.02.2026

Heard Ld. Counsel Ms. A. Debbarma, led by Ld. Sr. Counsel Mr. P. Roy Barman, for the petitioner.

Also heard Ld. Sr. Counsel Mr. P. K. Dhar assisted by Ld. Counsel Mr. Rahul Debnath and Ld. Counsel, Ms. P. Saha for the respondent.

During hearing Ld. Counsel, Ms. Debbarma for the petitioner begs to withdraw this appeal and submits that the appellant will approach Ld. Trial Court for restoration of the original case.

Considered the submission.

Request is allowed.

The appeal is dismissed on being withdrawn.

The appellant may approach Ld. Judge, Family Court, Agartala in accordance with law for restoration of the original case.

The matter is disposed of accordingly.

                                                                              JUDGE
MUNNA   Digitally signed by
        MUNNA SAHA

SAHA    Date: 2026.02.27
        18:14:41 +05'30'


Saikat Sarma