Page No.# 1/2 vs Protap Roy
2021 Latest Caselaw 2470 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 :




                                    BEFORE
                         HONOURABLE THE CHIEF JUSTICE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                          ORDER

07-10-2021

The matter is taken up through video conferencing. Heard Mr. U.K. Das, learned counsel for the appellant.

Page No.# 2/2

This is a matrimonial appeal filed by the appellant against the judgment dated 04.03.2021 passed by the Family Court-II, Kamrup (M) at Guwahati in F.C. (Civil) Case No.780/2015, by which the petition of the respondent/husband has been allowed and divorce has been granted.

Issue notice to the respondent,returnable on 24th November, 2021. Steps by registered post with A/D within one week.

                      JUDGE        CHIEF JUSTICE




Comparing Assistant