Alpana Barman vs Sanjit Das
2022 Latest Caselaw 1211 Gua

                                                                           Page No.# 1/2

GAHC010227262021




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

                                 Case No. : Mat.App./9/2022

            ALPANA BARMAN
            W/O SRI SANJIT DAS RESIDENT OF HP APARTMENT, FLAT NO. 2B, DINESH
            OJHA PATH, BHANGAGARH, PS BHANGAGARH, GUWAHATI, DIST
            KAMRUP ASSAM



            VERSUS

            SANJIT DAS
            S/O LATE RANJIT DAS, MANAGER (ACCOUNTS) NEMCARE HOSPITAL, GS
            ROAD, BHANGAGARH, GUWAHATI, PERMANENT RESIDENT OF HP
            APARTMENT, FLAT NO. 2B, DINESH OJHA PATH, BHANGAGARH, PS
            BHANGAGARH, GUWAHATI, DIST KAMRUP ASSAM



Advocate for the Petitioner   : MR. P K ROY

Advocate for the Respondent : MR. A CHAMUAH




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 04-04-2022 Suman Shyam, J

Heard Mr. P.K. Roy, learned counsel for the appellant. Also heard Mr. A. Sattar, Page No.# 2/2

learned counsel appearing on behalf of the respondent on the strength of a caveat.

This appeal is directed against the judgment dated 23-11-2021 passed in F.C. (C)

No. 834/2014, whereby the prayer made by the appellant for restoration of conjugal

rights has been rejected by the learned court below.

Admit the appeal.

Call for the LCR.

Issue notice returnable in 06 weeks.

Since the respondent is already represented, no formal notice is required to be sent

in this case.

Let this matter be listed again after receipt of the LCR, along with Mat. App. No.

8/2022.

                           JUDGE                       JUDGE
GS




Comparing Assistant