PRAJESH SUKLA BAIDYA, DHALAI TRIPURA Vs. SHIPRA DAS

JUDGEMENT

(1.) THIS matter has been mentioned by Mr. R.C. Debnath, learned counsel appearing for the respondent in presence of Mr. R. Saha, learned counsel appearing for the petitioner for dispensing the reconciliation in view of the decree of divorce passed after filing of the instant petition.

(2.) MR . Debnath, learned counsel appearing for the respondent has produced the judgment and order dated 06.12.2012, passed by the Judge, Family Court, Kailashahar, North Tripura, delivered in Case No. T.S.(Divorce) 13/2012.

(3.) MR . Debnath, learned counsel appearing for the respondent has further submitted that the said judgment and order dated 06.12.2012 has not been challenged by either of the parties. To this proposition, Mr. Saha, learned counsel appearing for the petitioner has raised no objection. Thus, the judgment and decree reached its finality.