Ashok Ganguly vs Sima Ganguly
2022 Latest Caselaw 716 Gua

                                                                      Page No.# 1/2

GAHC010073942021




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

                                 Case No. : Mat. App./2/2022

            ASHOK GANGULY
            S/O LATE SUNIL GANGULY
            RESIDENT OF SANKAR DEV NAGAR, PO AND PS MAKUM JN DIST
            TINSUKIA,



            VERSUS

            SIMA GANGULY
            D/O JAGODISH CHAKRAVORTY
            RESIDENT OF SOUTH MASIL, PO BHANGA BAZAR, BADARPUR, DIST
            KARIMGANJ. ASSAM



Advocate for the Petitioner   : MR D DEKA

Advocate for the Respondent :




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

                                          ORDER

Date : 28-02-2022 Suman Shyam, J

Heard Mr. M.A. Choudhury, learned counsel for the appellant.

Page No.# 2/2

This appeal is directed against the judgment and order dated 11-02-2021 passed

by the learned District Judge, Karimganj in T.S.(D) No. 81/2014 dismissing the suit filed

by the appellant seeking a decree of divorce dissolving his marriage with the respondent.

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

Issue notice before admission, returnable in 06 weeks.

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

with A/D.

                          JUDGE                      JUDGE
GS




Comparing Assistant