Ashit Chanda vs Suparna Chanda (Sen)
2022 Latest Caselaw 985 Gua

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GAHC010018982022




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

                                Case No. : I.A.(Civil)/297/2022

            ASHIT CHANDA
            S/O LATE GOURANGA CHANDA
            RESIDENT OF SRIKUNA, PS SILCHAR, DIST CACHAR, ASSAM 788005



            VERSUS

            SUPARNA CHANDA (SEN)
            D/O SRI SASHI BHUSAN SEN
            W/O SRI ASHIT CHANDA, RESIDENT OF RADHA MADHAB ROAD, RANGIR
            KHARI, SILCHAR, DIST CACHAR, ASSAM, 788005



Advocate for the Petitioner   : MR. N H MAZARBHUIYAN

Advocate for the Respondent :




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

21.03.2022 (Suman Shyam, J) Mr. M. H. Saikia, learned counsel is present on behalf of the applicant but

he could not answer the basic query of the Court pertaining to the nature and

content of the judgment impugned in the connected appeal.

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Since there is a delay of 2417 days in filing the connected appeal, it

would be necessary for us to assess as to whether any live issue still survives in

the connected Matrimonial Appeal. On such ground, we are not inclined to

issue notice unless the queries made are properly addressed to the Court.

At this stage, Mr. Saikia has prayed for three weeks time to examine the

issue and address the court.

Prayer is allowed.

List accordingly.

                                           JUDGE                                 JUDGE




Comparing Assistant