Phanindra Kumar Das vs Smti Dipti Rani Das
2021 Latest Caselaw 3017 Gua

                                                                          Page No.# 1/2

GAHC010187572021




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

                                 Case No. : Mat.App./19/2021

            PHANINDRA KUMAR DAS
            S/O LATE BIPIN CHANDRA DAS, R/O VILL- SARUPETA, MOUZA- BELBARI,
            P.S.-BARPETA, DIST- BARPETA, ASSAM, PIN-781318



            VERSUS

            SMTI DIPTI RANI DAS
            D/O DALIM CHANDRA DAS, R/O VILL-MADHYA METUAKUCHI, P.S.-
            BARPETA, DIST-BARPETA, ASSAM, PRESENT ADD-SMTI DIPTI RANI DAS,
            PGT, ASSAM RAILWAY H.S. SCHOOL, PANBAZAR, GUWAHATI, PIN-781001



Advocate for the Petitioner   : MR D K SARMAH

Advocate for the Respondent :




                                  BEFORE
                    HONOURABLE MR. JUSTICE SUMAN SHYAM
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

Date : 22-11-2021 Suman Shyam, J

Heard Mr. U.K. Goswami, learned counsel for the appellant.

This appeal is directed against the judgment and decree dated 08-10-2021 passed Page No.# 2/2

by the learned Principal Judge, Family Court, Barpeta in connection with T.S.(M) F.C. No.

09/2019 dismissing the petition filed by the appellant herein seeking a decree of divorce.

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

Admit the appeal.

Call for the LCR.

Issue notice returnable in 06 weeks.

Appellant to take steps for service of notice upon the respondent by registered post

with A/D as well as by usual process.

Steps within a week from today.

                          JUDGE                       JUDGE
GS




Comparing Assistant