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Monojit Bhattacharjee vs Smti Nandita Bhattacharee
2022 Latest Caselaw 4043 Gua

Citation : 2022 Latest Caselaw 4043 Gua
Judgement Date : 19 October, 2022

Gauhati High Court
Monojit Bhattacharjee vs Smti Nandita Bhattacharee on 19 October, 2022
                                                                       Page No.# 1/2

GAHC010015452014




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

                                Case No. : Crl.Rev.P./413/2014

             MONOJIT BHATTACHARJEE
             S/O SRI MRIGANKA BHATTACHARJEE, IIT CAMPUS, QUARTER NO. B- 44
             P.O. and P.S. NORTH GUWAHATI, DIST. KAMRUP, ASSAM. PIN- 781039.



             VERSUS

             SMTI NANDITA BHATTACHAREE
             W/O SRI MONOJIT BHATTACHARJEE C/O SRI JADAB CHAKRABORTY,
             PREETI BHAWAN, RAILWAY GATE NO.2, OPPOSITE BOC, P.O. and P.S.
             LANKA, DIST. NAGAON, ASSAM. PIN- 782446.



Advocate for the Petitioner   : MR.R HAZARIKA

Advocate for the Respondent :




                                        :: BEFORE ::
                        HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                        O R D E R

19.10.2022

The learned counsel Mr. D. Das appearing for the petitioner prays for one Page No.# 2/2

week's time to place on record the judgment passed by the Division Bench of this Court.

I have also heard Ms. P. Sarma, learned counsel appearing for the respondent.

Prayer of Mr. Das is allowed.

List after a week.

This is a matter of 2014.

As interim order is operating in this matter, therefore, both sides are directed to be careful while seeking adjournment in future.

JUDGE

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