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GAHC010163982021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Mat.App./18/2021
BHASKAR JYOTI DEKA
S/O- LATE GOPAL CHANDRA DEKA, PERMANENT RESIDENT OF VILL.-
MAIHATI, P.O. SONESWAR, P.S. KAMALPUR, DIST.- KAMRUP, ASSAM AND
PRESENTLY RESIDING AT VILL.- SENSOWER, NAGAON-782002, ASSAM
VERSUS
ARCAHNA DEKA
D/O- LATE HAREN KALITA, PERMANENT ADDRESS OF VILLAGE-
MAIHATI, SENATUL SUPA, P.O. SONESWAR, P.S. KAMALPUR, DIST.-
KAMRUP, ASSAM AND PRESENTLY RESIDING AT FLAT NO. 208, 2ND
BLOCK, ADHUNIK RESIDENCY, ADABARI TINIALI, GUWAHATI-781012,
KAMRUP(M), ASSAM
Advocate for the Petitioner : MR A K RAI
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY
ORDER
26.11.2021 (Suman Shyam, J) Heard Mr. A. K. Rai, learned counsel for the appellant.
Page No.# 2/2 This appeal is directed against the judgment dated 26.02.2021 and decree dated 03.03.2021 passed by the learned Principal Judge, Family Court-II, Kamrup(M), Guwahati in connection with F.C.(Civil) Case No.88/2017 dismissing the divorce suit filed by the appellant.
We have perused the grounds taken in the memo of appeal. Admit the appeal.
Call for the LCR.
Issue notice upon the respondent returnable in six weeks. Appellant to take steps for service of notice upon the respondent by registered post with A/D as well as by usual process within a week from today.
JUDGE JUDGE Comparing Assistant