Citation : 2023 Latest Caselaw 3471 Gua
Judgement Date : 30 August, 2023
Page No.# 1/2
GAHC010181422023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Mat.App./44/2023
JITUMONI BARMAN
S/O LATE MADAN CH. BARMAN,
RESIDENT OF VILLAGE SATHIKUCHI, PO GOBARDAL, PS TIHU, DIST.
NALBARI, ASSAM 781370
VERSUS
RUPANJALI BARMAN
W/O JITUMONI BARMAN
D/O LATE SUKHDEB BARMAN,
RESIDENT OF VILLAGE KHARUJAN, PO KHARUA, PS BARAMA, DIST
BAKSA, BTAD, ASSAM 781346
Advocate for the Petitioner : MR. N DAS
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
30.08.2023 (KR Surana, J) Page No.# 2/2
Heard Mr. SD Purkayastha, learned counsel for the appellant.
Aggrieved by the dismissal of the matrimonial suits no.65/2021 vide judgment and order dated 17.07.2023, which was filed under section 13(1) of the Hindu Marriage Act, the present appeal has been preferred under section 19(1) of the Family Courts Act read with section 28(1) of the Hindu Marriage Act.
Appeal is admitted for hearing.
Issue rule returnable on 13.10.2023.
The appellant shall take steps within 2(two) days for service of notice on the respondent by registered post with A/D as well as by usual process.
Liberty is granted to the learned counsel for the petitioners to collect the postal receipt number from the Registry so as to track service through the postal website of India Post and to submit the track report before the Registry prior to the next date fixed.
List the matter on 13.10.2023.
JUDGE JUDGE Comparing Assistant
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