Diju Bharali vs Jyotirupa Das
2023 Latest Caselaw 3398 Gua

                                                                   Page No.# 1/2

GAHC010176382023




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

                                 Case No. : Mat.App./42/2023

             DIJU BHARALI
             S.O GOLAK CH. BHARALI,
             RESIDENT OF HOUSE NO. 62, DURGA SAROVAR (NEAR HIGH SCHOOL) PO
             AND PS BHARALUMUKH, DIST KAMRUP M ASSAM 781009



             VERSUS

             JYOTIRUPA DAS
             D/O DR. SANATAN DAS,
             RESIDENT OF AMTOLA (NEAR RABINDRA NATH TAGORE STATUE)
             BARPETA ROAD, DIST BARPETA, ASSAM 781315



Advocate for the Petitioner   : MR. J PATOWARY

Advocate for the Respondent :




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

                                        O R D E R

28.08.2023

Heard the learned senior counsel Mr. A.M. Bora assisted by Mr. J. Patowary, learned counsel appearing for the appellant.

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The appeal is admitted for hearing.

Issue Notice.

The appellant shall take steps for service of notice upon the sole respondent by registered post with A/D.

List after 6(six) weeks.

Till the returnable date, the impugned judgment and order dated 03.07.2023 passed by the learned District Judge, Barpeta in DTS Case No.01/2021 shall remain stayed.

JUDGE

Comparing Assistant