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Smt. Suparna Bardhan (Chowdhury) And ... vs Sri Debasish Chowdhury
2026 Latest Caselaw 1571 Tri

Citation : 2026 Latest Caselaw 1571 Tri
Judgement Date : 14 March, 2026

[Cites 1, Cited by 0]

Tripura High Court

Smt. Suparna Bardhan (Chowdhury) And ... vs Sri Debasish Chowdhury on 14 March, 2026

                                                IN THE NATIONAL LOK ADALAT
                                                   HIGH COURT OF TRIPURA
                                                         AGARTALA

                                                            Crl. Rev. P. No.50 of 2025

Smt. Suparna Bardhan (Chowdhury) and another
                                                                                         ...... Petitioner(s)
                                                     VERSUS

Sri Debasish Chowdhury
                                                                                    ...... Respondent(s)

          HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

                                                                            ORDER

14/03/2026

On reference under Section 20(2) of the Legal Services

Authorities Act, 1987, the case is taken up today in the National Lok

Adalat held in the Court premises of High Court of Tripura.

Petitioners are absent.

The respondent is present.

The matter could not be settled.

Send back the case record for placing the same before the

concerned Court on the date so fixed.

JUDGE

Rudradeep RUDRADEEP BANERJEE Digitally signed by RUDRADEEP BANERJEE Date: 2026.03.17 16:30:29 +05'30'

 
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