Abdur Rouf Ahmed vs Eliza Khatun

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GAHC010203712022




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : Crl.Rev.P./500/2022

            ABDUR ROUF AHMED
            S/O CHATUR ALI
            R/O VIL- SATRAKANORA
            SHEET NO. 6,
            P.S. BAGHBAR
            P.O. SATRAKANORA
            DIST. BARPETA, ASSAM



            VERSUS

            ELIZA KHATUN
            D/O ABDUR RAHMAN
            R/O VILL- KATALGAON
            P.O. CHAPRBORI
            P.S. BARPETA
            DIST. BARPETA, ASSAM
            PIN-781352



Advocate for the Petitioner   : MR R DHAR

Advocate for the Respondent :
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                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                   ORDER

Date : 19.10.2022.

Heard Mr. R. Dhar, learned counsel for the petitioner. Issue notice.

The petitioner shall take step(s) for service of notice upon the sole respondent by registered post with AD as well as other usual service.

List the matter after 4(four) weeks.

Till returnable date, the impugned judgment and order dated 20.08.2022 passed by the ld. Principal Judge, Family Court, Barpeta in F.C(criminal) case No. 66/2021, shall remain stayed subject to condition that the petitioner shall pay an amount of Rs.3,000/- per month to the sole respondent until further order.

JUDGE Comparing Assistant