Tripura High Court
Sunil Baidya vs Ratna De (Baidya) on 15 March, 2018
Author: S. Talapatra
Bench: S. Talapatra
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
S.B. Crl. Rev. P. 55/2017
Sunil Baidya
----Petitioner(s)
Versus
Ratna De (Baidya)
----Respondent(s)
For Petitioner(s) : Mr. Suman Bhattacharjee, Advocate For Respondent(s) : None.
HON'BLE MR. JUSTICE S. TALAPATRA Order 15/03/2018 It appears from the record that despite having received the notice from this court, none has appeared for the wife-respondent.
Mr. H. Laskar, learned legal aid counsel is engaged to represent the wife-respondent.
Mr. Laskar, learned legal aid counsel may also communicate to the respondent, but on the next date there shall be no adjournment and the matter will be heard on merit.
List the matter on 25.04.2018. Registry shall supply the copy of the entire criminal revision petition to Mr. H. Laskar, learned legal aid counsel within a week from today.
JUDGE Saikat