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Joy Raj vs Debapriya Shil
2022 Latest Caselaw 613 Gua

Citation : 2022 Latest Caselaw 613 Gua
Judgement Date : 21 February, 2022

Gauhati High Court
Joy Raj vs Debapriya Shil on 21 February, 2022
                                                                         Page No.# 1/2

GAHC010015142022




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

                                 Case No. : Mat.App./1/2022

            JOY RAJ
            S/O DR. SANTOSH KUMAR SARKAR, PERMANENT RESIDENT OF
            AMBAGAN, NEAR BSNL TOWER, PO KHALIPUR,PS AND DIST DHUBRI,
            ASSAM.



            VERSUS

            DEBAPRIYA SHIL
            D/O DIPAK KUMAR SHIL,
            RESIDENT OF WARD NO. 2, KALIBARI BARUAPATI ROAD, PO AND PS
            GAURIPUR, DIST DHUBRI, ASSAM 783331



Advocate for the Petitioner   : MR. D CHAKRABARTY

Advocate for the Respondent :




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

                                          ORDER

Date : 21-02-2022 Suman Shyam, J

Heard Mr. D. Chakrabarty, learned counsel for the appellant.

This appeal is directed against the common judgment and order dated 21-12-2021 Page No.# 2/2

passed by the learned Principal Judge, Family Court, Dhubri.

Mr. Chakrabarty submits that in this appeal the appellant has assailed the common judgment and order, insofar as it relates to the application filed by the respondent under Section 9 of the Hindu Marriage Act, 1955. The appellant, however, reserves his right to prefer a separate appeal against the common judgment and order insofar as the rejection of the application filed under Section 10 of the Act of 1955 is concerned.

We have considered the submissions made by the learned counsel.

We have also perused the grounds taken in the appeal.

Issue notice returnable in 06 weeks.

Appellant to take steps for service of notice upon the respondent by registered post with A/D.

Steps within 03 days from today.

                          JUDGE                       JUDGE
GS




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