Xxxxxxxx vs Xxxxxxxx
2023 Latest Caselaw 3013 Gua

                                                                                Page No.# 1/2

GAHC010064012023




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

                                 Case No. : Mat.App./40/2023

            XXXXXXXX
            D/O Late Kanchan Goswami,
            Resident of Ashram Road, Hailakandi , Assam



            VERSUS

            XXXXXXXX
            S/O Late Benimadhab Goswami, Resident of Madan Mohan Park Lane, Rangairkhari,
            Silchar, Dist. Cachar, Assam.



Advocate for the Petitioner   : MR. A M BARBHUIYA

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                      HONOURABLE MR. JUSTICE KARDAK ETE

                                           ORDER

Date : 09.08.2023 (K.R. Surana, J)

Heard Mr. A.M. Barbhuiya, learned counsel for the appellant and Mr. A. Acharya, learned counsel appearing for the respondent.

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This appeal under Section 19 of the Family Court Act, which is directed against the ex-parte judgment and decree dated 17.12.2021 passed by the learned Principal Judge, Family Court, Cachar, Silchar in FC (Civil) Case No. 246/2020 dissolving the marriage between the parties is admitted for hearing by issuing rule returnable forthwith, without requiring the petitioner to take steps as the respondent has entered appearance.

Call for the records of TS (D) 19/2022 from the court of learned District Judge, Hailakandi.

List on 13.09.2023.

                        JUDGE                    JUDGE




Comparing Assistant