Smti Lakshmi Pathak vs Mahananda Roy
2021 Latest Caselaw 1938 Gua

                                                                     Page No.# 1/2

GAHC010005792019




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

                                 Case No. : Mat.App./17/2020

            SMTI LAKSHMI PATHAK
            SMTI LAKSHMI PATHAK
            Address - D/O LATE UMA KANTA PATHAK VILLAGE , PO,PS AND DIST
            NAGAON, ASSAM 781311



            VERSUS

            MAHANANDA ROY
            MAHANANDA ROY
            Address - S/O SRI SARBESWAR ROY VILLAGE BORSIMLA MOUZA PAKA,
            PO BALAPARA, PS SATHEBARI, DIST BARPETA, ASSAM, 781307



Advocate for the Petitioner   : MR. M I HUSSAIN

Advocate for the Respondent : MR H DAS




                                   BEFORE
                    HONOURABLE MR. JUSTICE SUMAN SHYAM
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 20-08-2021 Suman Shyam, J

Heard Mr. M.I. Hussain, learned counsel for the appellant.

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This appeal is directed against the judgment and order dated 11-10-2018, passed

by the learned Principal Judge, Family Court, Barpeta in T.S.(M) F.C. No. 59/2017 granting

a decree of divorce in favour of the respondent.

Admit the appeal.

Call for the LCR.

Issue notice returnable in 04 weeks.

Ms. T. Som, learned counsel has entered appearance on behalf of the respondent.

As such, no formal notice is required to be sent in this case.

Let this matter be listed for appropriate order(s) immediately after receipt of the

LCR.

                           JUDGE                       JUDGE
GS




Comparing Assistant