Mustak Ahmed vs Sakila Banu
2022 Latest Caselaw 609 Gua

                                                                Page No.# 1/2

GAHC010031222022




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

                                Case No. : Crl.Rev.P./68/2022

            MUSTAK AHMED
            S/O LATE ALI AHMED
            R/O ZOO NARENGI ROAD,
            P.S. GITANAGAR, GUWAHATI-781024
            DIST. KAMRUP (M), ASSAM



            VERSUS

            SAKILA BANU
            W/O MD. MUSTAK AHMED
            D/O LATE MD. ISMAIL
            R/O H. NO. 13, BYE LANE -7, DR ZAKIR HUSSAIN PATH
            P.O. AND P.S. DISPUR, GUWAHATI-781006,
            DIST. KAMRUP (M), ASSAM



Advocate for the Petitioner   : MR. U J SAIKIA

Advocate for the Respondent :
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                                        :: BEFORE ::
                   HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN


                                        O R D E R

21.02.2022

By way of this petition under Section 401 of the CrPC, the petitioner has challenged the judgment and order dated 07.05.2021 passed by the Principal Judge, Family Court II, Kamrup(M) in F.C.(Crl.) Case No.377/2016 granting maintenance of Rs.7,000/- to the respondent wife.

Heard the learned counsel for the petitioner.

The revision is admitted for hearing.

Issue notice to the sole respondent by Regd. Post with A/D as well as by usual process, returnable in four weeks.

Steps within 3 days.

Call for the scan copy of the LCR from the trial Court.

Prayer for interim relief will be considered on appearance of the other side and after the returnable date.

JUDGE

Comparing Assistant