Sunday, 07, Jun, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Dipti Devi vs Balen Sarma
2021 Latest Caselaw 1300 Gua

Citation : 2021 Latest Caselaw 1300 Gua
Judgement Date : 1 April, 2021

Gauhati High Court
Dipti Devi vs Balen Sarma on 1 April, 2021
                                                         Page No.# 1/2

GAHC010054122021




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

         Case : I.A.(Civil)/801/2021

         DIPTI DEVI
         W/O- SRI BALEN SARMA
         R/O- FLAT NO. C-BLOCK
         3RD FLOOR
         HIYA APARTMENT (INFRONT OF FOREST SCHOOL)
         P.O. GAUHATI UNIVERSITY
         P.S. JALUKBARI
         GUWAHATI-14
         DIST.- KAMRUP(M)
         ASSAM.


          VERSUS

         BALEN SARMA
         S/O- LATE BHUDEB SARMA
         R/O- LANKESWAR
         1ST BYE LANE NEAR KESHAB SARMA SHOP
         WEST JALUKBARI
         P.O. GAUHATI UNIVERSITY
         GUWAHATI-14
         PS.. JALUKBARI
         DIST.- KAMRUP(M)
         ASSAM
         OFFICE ADDRESS- C/O- BRANCH MANAGER
         BIJOYA BANK
         A.T. ROAD
         MALIGAON
         P.O. GUWAHATI
         DIST.- KAMRUP(M)
         ASSAM.


          ------------
                                                                                 Page No.# 2/2

            Advocate for : MR D K BORDOLOI
            Advocate for : appearing for BALEN SARMA



                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                      HONOURABLE MR. JUSTICE MIR ALFAZ ALI

                                          ORDER

Date : 01-04-2021 Suman Shyam, J

Heard Mr. D.K. Bordoloi, learned counsel for the applicant.

This I.A. has been filed under Order 41 Rule 5 CPC praying for stay of operation of the judgment and decree dated 15-02-2021 passed by the learned Principal Judge, Family Court- III, Kamrup (M), Guwahati in F.C.(C) No. 588/2013.

We have perused the statements made in the application.

Issue notice returnable on 23-04-2021.

Ms. S. Kanungo, learned counsel for the respondent has accepted notice on behalf of the opposite party. As such, no formal notice is required to be sent in this case.

Copy of the I.A. along with memo of appeal be furnished to the learned counsel for the respondent within 02 days.

Let this I.A. be listed again on 23-04-2021.

                           JUDGE                       JUDGE
GS


Comparing Assistant
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter