Dhanjit Nath vs Gitanjali Nath
2022 Latest Caselaw 1601 Gua

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GAHC010083412022




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

                                     Case No. : Crl.Rev.P./192/2022

              DHANJIT NATH
              S/O. LT. ARBINDA NATH, R/O. VILL/P.O. BARKAPLA, P.S. SARTHEBARI,
              DIST. BARPETA, ASSAM, PIN-781307.



              VERSUS

              GITANJALI NATH
              D/O. HOMESWAR NATH, VILL/P.O BARKAPLA, P.S. SARTHEBARI, DIST.
              BARPETA, ASSAM, PIN-781307.



Advocate for the Petitioner      : MR. J LASKAR

Advocate for the Respondent :




                                      BEFORE
                     HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                                 ORDER

12.05.2022

Heard Mr. J. Laskar, learned counsel representing the petitioner. The revision petition is admitted for hearing.

Issue Notice to the sole respondents.

Petitioner shall take steps for service of notice by registered post with A/D and other Page No.# 2/2

usual process.

Call for the LCR.

List after Eight weeks.

Till disposal of this revision petition, the operation of the impugned judgment and order dated 02.02.2022 passed by the Principal Judge, Family Court, Barpeta in Case No. FC (Crl.) No. 320/2020 shall remain stayed, subject to condition that the petitioner shall pay Rs.4,000/- per month to the respondent.

JUDGE

Comparing Assistant