Neelayan Dass vs Deboshree Haldar
2022 Latest Caselaw 1354 Gua

                                                                   Page No.# 1/2

GAHC010061402022




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

                                 Case No. : Mat.App./11/2022

            NEELAYAN DASS
            S/O LATE NAGEN CHANDRA DAS.
            RESIDENT OF FLAT NO. B706, TRANS GARDEN, PATARKUCHI ROAD,
            VILLAGE MAIDAM NO. 2, UNDER MOUZA BELTOLA, BASISTHA,
            GUWAHATI 781029, KAMRUP M ASSAM



            VERSUS

            DEBOSHREE HALDAR
            D/O SRI BASUDEV HALDER, RESIDENT OF G 43, LAXMI NAGAR, DELHI,
            NEAR WALIA NURSING HOME
            PRESENT ADDRESS
            C/O LATE NAGEN CHANDRA DAS,
            RESIDENT OF ODALBAKRA, LALGANESH, BARODA BHAWAN, HOUSE NO.
            45, NETAJI PATH, PO ANDPS DISPUR GUWAHATI, KAMRUP M ASSAM



Advocate for the Petitioner   : MR. M AHMED

Advocate for the Respondent :




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

                                          ORDER

Date : 25-04-2022 Suman Shyam, J Page No.# 2/2

Heard Mr. S. Banik, learned counsel for the appellant.

Aggrieved by the judgment and order dated 01-12-2021 passed by the learned Principal Judge, Family Court No. II, Kamrup (M) at Guwahati in F.C. (C) No. 20/2021 dismissing the application filed by the appellant under Section 13 (1)(i-a) of the Hindu Marriage Act, 1955 read with Section 27 of the Special Marriage Act, 1954 seeking a decree of divorce the present appeal has been filed.

We have perused the grounds taken in the memo of appeal and also heard the submission made by Mr. Banik, learned counsel for the appellant.

Admit the appeal.

Issue notice to the respondent returnable in 06 weeks.

Appellant to take steps for service of notice by registered post with A/D as well as by usual process.

Steps within 03 days from today.

Call for the LCR.

List accordingly.

                          JUDGE                        JUDGE
GS




Comparing Assistant