Abani Das vs Suravi Das
2022 Latest Caselaw 493 Gua

                                                                          Page No.# 1/2

GAHC010154052021




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

                                Case No. : Mat.App./26/2021

            ABANI DAS
            S/O- SARAT CH. DAS, R/O- VILL.- AND P.O. BARAZARA, P.S. AND DIST.-
            NALBARI, ASSAM



            VERSUS

            SURAVI DAS
            D/O- RAJANI DAS, R/O- AMINGAON MADHYAM (NEAR SBI BRANCH), P.O.
            AMINGAON, P.S. JALUKBARI, DIST.- KAMRUP(M), ASSAM AND
            PRESENTLY RESIDING AT VILLAGE AND P.O. BARAZARA, P.S. AND DIST.-
            NALBARI, ASSAM



Advocate for the Petitioner   : MR. R MAZUMDAR

Advocate for the Respondent :




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

Date : 11-02-2022 Suman Shyam, J

Heard Mr. B. Kaushik, learned counsel for the appellant.

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This appeal is directed against the judgment dated 24-03-2021 passed by the

learned Principal Judge, Family Court, Nalbari in F.C.(C) No. 131/2019 dismissing the

application filed by the appellant praying for a decree of judicial separation.

We have perused the grounds taken in the memo of appeal.

Issue notice returnable in 06 weeks.

Appellant to take steps for service of notice upon the respondent by registered post

with A/D within a week from today.

                           JUDGE                       JUDGE
GS




Comparing Assistant