Roshan Agarwalla vs Kiran Agarwalla
2022 Latest Caselaw 1936 Gua

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GAHC010057522020




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

                                Case No. : Crl.Rev.P./258/2022

            ROSHAN AGARWALLA
            S/O. SRI KRISHNA AGARWALLA, VILL. NAMSISU, P.O. SELENGHAT, P.S.
            TEOK, DIST. JORHAT, ASSAM, PIN- 785636



            VERSUS

            KIRAN AGARWALLA
            W/O. SRI ROSHAN AGARWALLA, D/O. SRI BIMAL AGARAWALLA, R/O.
            SONARI TOWN, WARD NO.2, P.O. SONARI, P.S. SONARI, DIST. CHARAIDEO,
            ASSAM, PIN-



Advocate for the Petitioner   : MR. S CHOUHAN

Advocate for the Respondent : MR H RAHMAN




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 01.06.2022

Heard Ms. B. Das, learned counsel appearing on behalf of Mr. G. Jalan, learned conducting counsel for the petitioner. Also heard Ms. B. Hazarika, learned counsel for the respondent.

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This revision petition is directed against the judgment and order, dated 31.08.2019, passed by the learned Judicial Magistrate First Class, Charideo at Sonari, in Misc. Case No. 02/2018. It is to be noted here that vide impugned judgment and order, the learned Court below has directed the petitioner to pay a sum of Rs. 8,000/- (Rupees eight thousand) only per month to the respondent.

Admit.

Issue notice to the respondent, returnable in 2 (two) weeks.

Since Ms. B. Hazarika, learned counsel, has entered appearance and accepted notice on behalf of the respondent, no formal notice is required to be issued. However, she shall be provided with requisite extra-copy of the petition during the course of the day.

Call for the records from the learned Court below.

List the matter after 2 (two) weeks.

JUDGE

Comparing Assistant