Md. Shajahan Ali vs The State Of Assam And Anr
2021 Latest Caselaw 2366 Gua

                                                                          Page No.# 1/2

GAHC010141022018




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

                                  Case No. : Crl.Rev.P./235/2018

            MD. SHAJAHAN ALI
            S/O- PIYAR ALI, R/O- VILL- AMBARI UNDER CHAYGAON P.S., DIST-
            KAMRUP (R), ASSAM, PIN- 781137



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY P.P., ASSAM

            2:MUSSTT. REJINA BEGUM
             D/O- LT TOYAB ULLAHA
             R/O- VILL/MOUZA- ALUBARI UNDER SORBHOG P.S.
             DIST- BARPETA
            ASSAM
             PIN- 78131

Advocate for the Petitioner    : MR. N AHMED

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                            ORDER

Date : 29.09.2021 Mr. N. Ahmed, learned counsel submits that instructions from the petitioner in respect of the matter is required, Page No.# 2/2

therefore he seeks a short date.

Ms. P. Talukdar, learned counsel appears for respondent no.2, who submits that in terms of the Judgment dated 05.04.2018 passed by the Principal Judge, Family Court, Barpeta, the petitioner has not paid maintenance allowance of Rs.2000/- (Rupees two thousand) only as directed from the date of passing the order.

Accordingly let the matter be listed after 3 (three) weeks.

Meanwhile Mr. N. Ahmed, learned counsel for the petitioner will ensure that the payment as directed by the Principal Judge, Family Court, Barpeta to be made to the respondent no.2 is to be deposited in the Court premises of Principal Judge, Family Court, Barpeta. The petitioner is directed to clear the arrears of the maintenance allowance if not already paid.

List after 2 (two) weeks.

JUDGE

Comparing Assistant