Joy Raj vs Debapriya Shil
2022 Latest Caselaw 614 Gua

                                                           Page No.# 1/2

GAHC010015142022




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

           Case : I.A.(Civil)/361/2022

           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 : MR. D CHAKRABARTY
           Advocate for : appearing for DEBAPRIYA SHIL



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

                                         ORDER

Date : 21-02-2022 Suman Shyam, J Page No.# 2/2

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

This I.A. has been filed with a prayer to suspend operation of the common

judgment and order dated 21-12-2021 passed by the learned Principal Judge, Family

Court, Dhubri in FCTS(R) No. 1/2018 allowing the application for restoration of conjugal

right.

By the impugned order, the learned court below has directed the applicant to

resume conjugal life with the opposite party within 03 months.

Issue notice returnable on 15-03-2022.

Applicant to take steps for service of notice upon the opposite party by registered

post with A/D as well as by usual process.

Steps within 03 days from today.

The prayer for interim relief will be considered on the returnable date.

List this matter again on 15-03-2022 as a fixed item.

                             JUDGE                       JUDGE
GS




Comparing Assistant