Debjyoti Gupta vs Manju Rani Paul
2021 Latest Caselaw 2693 Gua

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GAHC010250452019




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

                                   Case No. : CRP/178/2019

            DEBJYOTI GUPTA
            S/O. SRI DIPENDRA GUPTA, R/O. BHASKAR NAGAR, P.O. VINOBANAGAR,
            P.S. AMBARI FATASIL, DIST. KAMRUP (M), ASSAM.

            VERSUS

            MANJU RANI PAUL
            W/O. LT. DINESH CH. PAUL, R/O. KALAPAHAR, COLONY BAZAR, P.O.
            VINOBANAGAR, P.S. AMBARI FATASIL, DIST. KAMRUP (M), ASSAM.



Advocate for the Petitioner   : MR. N N JHA

Advocate for the Respondent : MR U DAS




                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                          ORDER

Date : 03.11.2021

Heard Mr. NN Jha, learned counsel for the petitioner as well as Mr. U Das, learned counsel appearing for the respondent.

I have perused the judgments impugned in the instant proceeding and I am of the opinion that this is a fit case for admission of the instant petition and accordingly, this petition is admitted for Page No.# 2/2

hearing.

Let the records of the court below be called for. The operations of the impugned judgments are stayed.

JUDGE

Comparing Assistant