Sujit Chandra Das vs Smti. Momi Das
2022 Latest Caselaw 1298 Gua

                                                                            Page No.# 1/2

GAHC010195752021




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

                                 Case No. : Mat.App./23/2021

            SUJIT CHANDRA DAS
            S/O SRI SUNIL CHANDRA DAS, R/O SCHOOL RESERVE, DHING, P.S.-DHING,
            PIN-782123



            VERSUS

            SMTI. MOMI DAS
            D/O SRI DIPAK DAS, R/O VILL- SANTIBAN, PANIGAON, P.S.-NAGAON
            SADAR, DIST- NAGAON (ASSAM), PIN-782003



Advocate for the Petitioner   : MS M D MEDHI

Advocate for the Respondent : MR J C BORAH




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

                                          ORDER

Date : 18-04-2022 Suman Shyam, J

Heard Mr. B.C. Das, learned counsel for the appellant. Also heard Mr. J.C. Borah,

learned counsel for the respondent.

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This appeal is directed against the judgment dated 06-09-2021 passed by the

learned District Judge, Nagaon, Assam in Mat. Suit (D) No. 71/2017 dismissing the

application filed by the applicant under Section 13(1)(ia) of the Hindu Marriage Act, 1955

seeking dissolution of his marriage with the respondent by issuing decree of divorce.

We have perused the grounds taken in the memo of appeal and are of the opinion

that the matter would require deeper consideration.

Admit the appeal.

Since the respondent has already entered appearance, no formal notice is required

to be sent in this case.

LCR has already been received. As such, Registry to list the matter for hearing in

usual course by tagging the LCR.

                           JUDGE                      JUDGE
GS




Comparing Assistant