Xxxxxxxx vs Xxxxxxxx
2023 Latest Caselaw 3170 Gua

                                                                       Page No.# 1/2

GAHC010133052021




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

                                 Case No. : Mat.App./17/2021

             XXXXXXXX
             S/O- LATE BISHNUPADA DAS, R/O- SHANTIPARA, RONGPUR, P.O. AND P.S.
             SILCHAR, DIST. CACHAR, ASSAM


             VERSUS

             XXXXXXXX
             W/O- SRI BIKRAMJIT DAS, D/O- LATE NIDHU RANJAN DAS OF
             SHANTIPARA, RONGPUR, P.O. AND P.S. SILCHAR, DIST.- CACHAR, ASSAM
             AND AT PRESENT RESIDING AT C/O- SMTI. UMA DAS, W/O- LATE
             SAMIRAN DAS AT SUBASH NAGAR, SILCHAR-4, P.S. SILCHAR, DIST.
             CACHAR, ASSAM


Advocate for the Petitioner   : MR R DHAR

Advocate for the Respondent : MS. S B CHOUDHURY




                                   BEFORE
                 HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 16-08-2023 (M. Zothankhuma, J)

Mr. U Ghosh, learned counsel appears on behalf of Mr. DP Borah, learned counsel for the appellant and prays for adjournment, stating that Mr. DP Borah is having some personal difficulty.

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Ms. SB Choudhury, learned counsel appears for the respondent and submits that she has filed an application giving the pay slips and medical documents of their son.

In view of the prayer made on behalf of Mr. DP Borah, learned counsel for the appellant, the matter is adjourned for a week.

List the matter on 25.08.2023. In the meantime, the counsels for the parties shall file affidavits stating the assets and liabilities of the parties in terms of the judgment of the Supreme Court in Rajnesh -vs- Neha, reported in (2021) 2 SCC 324.

                                           JUDGE                        JUDGE




Comparing Assistant