Page No.# 1/2 vs Protap Roy
2021 Latest Caselaw 3103 Gua

                                                                                Page No.# 1/2

GAHC010095762021




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

                                 Case No. : Mat.App./12/2021

            MITALI ROY
            D/O- SRI PRASEN KUMAR SAHA, R/O- WEST KAMAKHYA COLONY, P.O.
            PANDU, P.S. JALUKBARI, GUWAHATI, DIST.- KAMRUP(M), ASSAM, PIN-
            781012.



            VERSUS

            PROTAP ROY
            S/O- SRI SUSHIL RANJAN ROY, R/O- SARADA COLONY, H/NO. 2, BYE LANE
            NO. 1, WEST GOTA NAGAR, P.O. MALIGAON, P.S. JALUKBARI, GUWAHATI,
            DIST.- KAMRUP(M), ASSAM, PIN- 781033.



Advocate for the Petitioner   : MR. U K DAS

Advocate for the Respondent : MR P KATAKI




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

                                          ORDER

24.11.2021 (Suman Shyam, J)

Heard Mr. U. K. Das, learned counsel appearing for the appellant. We

have also Mr. D. Deka, learned counsel for the respondent, who has entered Page No.# 2/2

appearance on behalf of the sole respondent.

This appeal is directed against the judgment and order dated 04.03.2021

passed by the learned Principal Judge, Family Court-II, Kamrup(M), Guwahati in

F.C.(Civil) Case No.780/2015 granting a decree of divorce dissolving the

marriage between the parties while declining any permanent alimony to be

paid to the appellant. We have perused the grounds taken in the memo of

appeal.

Admit the appeal.

Call for the LCR.

Issue notice returnable in six weeks.

Since Mr. Deka has entered appearance on behalf of the sole

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

Registry to list the matter by reflecting the name of Mr. D. Deka, learned

counsel for the respondent, in the Cause List.

                                           JUDGE                                 JUDGE



Comparing Assistant