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Dipti Devi vs Balen Sarma
2021 Latest Caselaw 1302 Gua

Citation : 2021 Latest Caselaw 1302 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 No. : Mat.App./8/2021

            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.



Advocate for the Petitioner   : MR D K BORDOLOI

Advocate for the Respondent : MS. J CHETTRY




                                    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 appellant.

Page No.# 2/2

This appeal is directed against the judgment and order dated 15-02-2021 passed by the learned Principal Judge, Family Court- III, Kamrup (M), Guwahati in F.C.(C) No. 588/2013 granting decree of divorce dissolving the marriage between the appellant and the respondent.

We have perused the grounds taken in the memo of appeal.

Admit the appeal.

Issue notice returnable in 04 weeks.

Ms. S. Kanungo, learned counsel submits that having come to know about the appeal, the respondent has engaged her and accordingly, she has entered appearance on behalf of the sole respondent by filing vakalatnama.

In view of the above, Registry to verify and list this matter again by reflecting the name of Ms. S. Kanungo in the cause list.

Call for the LCR.

                          JUDGE                        JUDGE
GS


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