Citation : 2021 Latest Caselaw 679 Gua
Judgement Date : 24 February, 2021
Page No.# 1/2
GAHC010234112018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/471/2021
SMT QUEEN BAISHYA
D/O SADA BAISHYA
RESIDENT OF SUALKUCHI NA PARA
PO AND PS SUALKUCHI
DIST KAMRUP ASSAM 781103
VERSUS
SRI ANIL KUMAR BAISHYA
S/O LATE SUNDAR BAISHYA
RESIDENT OF NEPALI PATTY
BAMUNGAON
MOUZA MAHABHAIRAB
PO TEZPUR
DIST SONITPUR
ASSAM 784001
------------
Advocate for : MR. Y DOLOI
Advocate for : MR. B CHAKRAVARTY appearing for SRI ANIL KUMAR BAISHYA
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
HONOURABLE MR. JUSTICE MIR ALFAZ ALI
ORDER
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24.02.2021
Suman Shyam, J.
Heard Mr. Y. Doloi, counsel for the applicant. Also heard Mr. B.
Chakraborty, learned counsel for the OP.
By filing this I.A. a prayer has been made to enhance the amount of
permanent alimony awarded to the applicant by the judgment and order
dated 11.07.2018 passed by the learned Principal Judge, Family Court,
Kamrup(M) in Misc.(J) Case No.191/2017.
Mr. Chakraborty submits that an appeal being Mat. Appeal No.5/2019
preferred by his client against the impugned order dated 11.07.2018 is pending
before this Court and therefore, he be granted two weeks time to file objection
opposing the prayer made in the I.A.
Prayer allowed.
Registry to list this I.A. along with Mat. Appeal No.5/2019 after three
weeks. In the meantime, the respondent may file objection, if any, by serving
advance copy upon the applicant's counsel.
JUDGE JUDGE Comparing Assistant
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