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Bijoy Kr. Roy vs Gitabala Roy
2023 Latest Caselaw 5090 Gua

Citation : 2023 Latest Caselaw 5090 Gua
Judgement Date : 15 December, 2023

Gauhati High Court

Bijoy Kr. Roy vs Gitabala Roy on 15 December, 2023

Author: M. Zothankhuma

Bench: Michael Zothankhuma, Malasri Nandi

                                                                        Page No.# 1/2

GAHC010237652023




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

                                Case No. : I.A.(Civil)/3669/2023

            BIJOY KR. ROY
            S/O LATE BASANTA KR. ROY @ RAJ KANTA ROY.
            PRESENT ADDRESS- CID QUARTER SWARGAPUR, GANESH NAGAR,
            BASISTHA GUWAHATI, DIST.- KAMRUP (M), ASSAM, PIN- 781029.
            PERMANENT ADDRESS- VILL.- NALIYA, P.O.- NALIYA, P.S.- GOLOGONG,
            DIST.- KOKRAJHAR (BTAD), ASSAM, PIN- 783334.

            VERSUS

            GITABALA ROY
            W/O BIJOY KR. ROY,
            D/O LATE DURGA CHARAN ROY,
            VILL.- BALAJAN, P.O.- BALAJAN, P.S.- BOKAKGANJ, DIST.- DHUBRI,
            ASSAM, PIN- 783331.



Advocate for the Petitioner   : MR. A K PURKAYASTHA

Advocate for the Respondent :


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

                                           ORDER

15.12.2023 (M. Zothankhuma, J)

Heard Ms. B. Ronghanpi, learned counsel appearing on behalf of Mr. A.K. Page No.# 2/2

Purkayastha, learned counsel for the applicant.

This is an application praying for condonation of 367 days in preferring an appeal against the judgment and decree dated 20.04.2022 passed by the learned Principal Judge, Family Court-III, Kamrup(M), Guwahati in F.C.(Civil) Case No.387/2015, by which the appellant's suit for a decree of divorce has been dismissed..

Issue Notice returnable in 4 (four) weeks..

The applicant shall take steps for service of notice upon the respondent no.2 by registered post with A.D. within a week.

List the matter after 4 (four) weeks.

                       JUDGE                      JUDGE




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