ANINDITA ROY Vs. ABHOY BHATTACHARJEE

JUDGEMENT

(1.) On 30.09.2019 this Court passed the following order: "As per office report, service stands served on the sole respondent, but none appears on his behalf. As such, matter will proceed ex-parte against him. As prayed for by Mr. Bhattacharjee, learned counsel appearing for the petitioner, let the matter be listed on 01.10.2019."

(2.) Despite repeated calls, today also none has entered appearance on behalf of the respondent-husband.

(3.) The dispute is inter se husband and wife arises out of matrimonial discord. Marriage inter se the parties was solemnized on 06.05.2019. But just after the Baubhat/reception ceremony on 09.05.2019 the respondent and his family members raising some wild allegation, for which the father of the petitioner-wife was called on at West Agartala Women P.S compelled the petitioner-wife to go back to her parental house with her father.