Smti Monalisha Hazarika Thakuria vs Sri Debajyoti Thakuria
2022 Latest Caselaw 1582 Gua

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GAHC010289292018




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

                                 Case No. : Mat.App./55/2019

            SMTI MONALISHA HAZARIKA THAKURIA
            W/O SRI DEVOJYOTI THAKURIA, R/O DIGAMBAR CHUK, NAKARI ROAD,
            P.O. AND P.S. JORHAT, DIST. JORHAT, ASSAM.



            VERSUS

            SRI DEBAJYOTI THAKURIA
            S/O SRI DEBENDRA NATH THAKURIA, R/O DIGAMBAR CHUK, NAKARI
            ROAD, P.O. AND P.S. JORHAT, DIST. JORHAT, ASSAM.



Advocate for the Petitioner   : MR. R K MALAKAR

Advocate for the Respondent :




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

                                          ORDER

Date : 11-05-2022

Suman Shyam, J

None appears for the appellant. Appellant's counsel was absent on as many as

three previous consecutive occasions.

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This appeal is preferred by the wife assailing the judgment and decree passed in

TS (M) No. 39/2014 passed by the learned Addl. District Judge at Jorhat dissolving her

marriage with the respondent by a decree of divorce.

Since the appellant's counsel has remained absent on three consecutive previous

occasions and is also not present before this Court today despite the fact that the name

of the counsel is reflected in the cause list, we are of the opinion that the appellant is no

longer interested to pursue this matter.

As such, this appeal stands dismissed for non-prosecution.

                          JUDGE                        JUDGE
GS


Comparing Assistant