Siben Kumar Das vs Khana Das
2023 Latest Caselaw 1543 Gua

                                                                    Page No.# 1/2

GAHC010023312022




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

                                 Case No. : Crl.Rev.P./48/2022

            SIBEN KUMAR DAS
            S/O LATE BIREN DAS
            R/O KUMAR HATI
            WARD NO. 9, P.S. BARPETA,
            DIST. BARPETA, ASSAM


            VERSUS

            KHANA DAS
            W/O SRI SIBEN KUMAR DAS
            D/O LATE BHAGABAN CH. DAS
            R/O BRINDABAN HATI
            WARD NO. 9, P.S. BARPETA,
            DIST. BARPETA, ASSAM


Advocate for the Petitioner   : MR. N K KALITA

Advocate for the Respondent : MRS. H SARMAH




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                           ORDER

Date : 19-04-2023

Heard Mr. NK Kalita, learned counsel for the petitioner and also heard Mr. S Dutta, learned counsel for the respondent.

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Mr. Kalita, learned counsel for the petitioner submits that this petition has become infructuous, inasmuch as, the petitioner and the respondent have settled all the disputes pursuant to the order dated 11.01.2023 passed by the learned Principal Judge, Family Court, Barpeta in Suit No. T.S.(M) F.C.155/2021 and therefore contended to allow him to withdraw this petition.

Mr. Dutta, learned counsel for the respondent also fairly submits that the matter has become infructuous and the respondent has no objection in the event of disposing of this petition.

Having heard the submissions of the learned Advocates of both sides, I have carefully gone through the petition and the documents placed on record and also pursuant to the order dated 11.01.2023, passed by the learned Principal Judge, Family Court, Barpeta in Suit No. T.S.(M) F.C.155/2021.

It appears that vide judgment and order dated 11.01.2023, the learned court below has dissolved the marriage between the petitioner and the respondent and directed the petitioner to pay a sum of Rs. 12 lakhs as permanent alimony and Rs. 20,000/- being the cost of the proceeding to the respondent and also it is provided that the order passed in Case No. FC(Crl.) 118/2021 under Section 125 Cr.PC will cease to enforce from today.

In view of above, this petition stands closed for being infructuous.

JUDGE

Comparing Assistant