Sri Gour Bijoy Goswami vs Smti. Paromita Sinha
2021 Latest Caselaw 2662 Gua

                                                                     Page No.# 1/2

GAHC010029212019




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

                                 Case No. : Mat.App./11/2019

            SRI GOUR BIJOY GOSWAMI
            S/O. LATE GOURANGA PADA GOSWAMI
            PERMANENT RESIDENT OF DESHABANDHU SARANI, JAIL ROAD,
            DHARMANAGAR, NORTH TRIPURA, PRESENTLY RESIDING AT C/O. SRI
            SOUMEN DAM, SREEMA BHAWAN, PANCHAYAT ROAD, DAS COLONY, P.O.
            AND P.S. SILCHAR, DIST. CACHAR, ASSAM, PIN 788005



            VERSUS

            SMTI. PAROMITA SINHA
            W/O. SRI GOUR BIJOY GOSWAMI
            D/O. LATE MRINAL KANTI SINHA
            PERMANENT RESIDENT OF PADMERPAR, PAITURBAZAR, OPP. BIRAJJIT
            SINHAS HOUSE, KAILASHAHAR, DIST. UNOKOTI, TRIPURA, PIN. 799279



Advocate for the Petitioner   : MR. I ALAM

Advocate for the Respondent :




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                     HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                          ORDER

Date : 01-11-2021 Suman Shyam, J Page No.# 2/2

Heard Mr. T. Sk, learned counsel for the appellant. None has appeared for the

respondent although notice has apparently been served upon her.

This appeal is directed against the judgment and order dated 17-12-2018 passed

by the learned Principal Judge, Family Court, Cachar at Silchar rejecting the petition filed

by the appellant seeking dissolution of her marriage with the respondent by a decree of

divorce.

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

Admit the appeal.

Call for the LCR.

Let this matter be listed upon receipt of the LCR.

                          JUDGE                       JUDGE
GS


Comparing Assistant