Jhuma Sengupta vs Sri Nabarun Ghosh
2026 Latest Caselaw 2032 Tri

Citation : 2026 Latest Caselaw 2032 Tri
Judgement Date : 30 March, 2026

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Tripura High Court

Jhuma Sengupta vs Sri Nabarun Ghosh on 30 March, 2026

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                             HIGH COURT OF TRIPURA
                                   AGARTALA
                                   IA No.2 of 2026
                               In MAT APP No.2 of 2026
Jhuma Sengupta,
D/o Sri Amalendu Ch. Sengupta,
W/o Sri Nabarun Ghosh,
R/o Ramnagar Road No.1,
P.O. Ramnagar, District: West Tripura,
P.S. West Agartala
                                                       ......... Applicant/Appellant(s).
                                         VERSUS
Sri Nabarun Ghosh,
S/o. Late Narayan Ghosh,
R/o East Shibnagar, Sarat Palli,
P.S. East Agartala,
District: West Tripura
                                                              ......... Respondent(s).

For Applicant/Appellant(s)           : Mr. Purusuttam Roy Barman, Sr. Adv.
                                       Ms. Sangita Ruhi Das, Adv.
For Respondent(s)                    : None

  HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO
           HON'BLE MR. JUSTICE BISWAJIT PALIT
                                         ORDER

30.03.2026

IA No.2 of 2026 filed by the applicant for amendment of the

address of the respondent is allowed.

Counsel for the appellant shall deposit the process fee within

three days for sending notices to the respondent at the amended address.

List on 11.05.2026.

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

MOUMITA DATTA Digitally signed by MOUMITA DATTA Date: 2026.03.31 17:03:40 +05'30'

Moumita /Snigdha