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Nupur Chandra Bhuyan vs Pranita Kalita
2023 Latest Caselaw 393 Gua

Citation : 2023 Latest Caselaw 393 Gua
Judgement Date : 3 February, 2023

Gauhati High Court
Nupur Chandra Bhuyan vs Pranita Kalita on 3 February, 2023
                                                                        Page No.# 1/2

GAHC010009312023




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

                                      Case No. : Mat.App./8/2023


               NUPUR CHANDRA BHUYAN
               S/O SRI UTTAM CHANDRA BHUYAN
               RESIDENT OF HOUSE NO. 33 RASARAJ PATH NO. 2 BASISTHAPUR PATH
               WIRELESS PS HATIGAON PO BELTOLA KAMRUP M ASSAM

                            VERSUS

               PRANITA KALITA
               W/O SRI NUPUR CHANDRA BHUYAN
               D/O SRI JAYCHARAN KALITA
               RESIDENT OF HOUSE NO. 35 BYE LANE ASOMI PATH GHORAMARA
               CHANDAN NAGAR PS HATIGAON PO BELTOLA KAMRUP ASSAM

               Advocate for : MR. B D DEKA
               Advocate for : appearing for PRANITA KALITA

                     -BEFORE-
HON'BLE THE CHIEF JUSTICE (ACTING) MR. N. KOTISWAR SINGH
          HON'BLE MR. JUSTICE SOUMITRA SAIKIA

                                               ORDER

Date : 03-02-2023 [(N. Kotiswar Singh, CJ (Acting)]

Heard Mr. K.N. Choudhury, learned senior counsel, assisted by Mr. A. Bhatra, learned counsel for the appellant.

Appeal is admitted for hearing.

Call for the records.

Page No.# 2/2

The appellant has prayed for suspending the judgment dated 15.11.2022 passed in F.C. (Crl.) Case No.657/2017 passed by the Family Court No.1, Kamrup (Metro) at Guwahati qua as regards the monthly maintenance of Rs.25,000/- (Rupees Twenty Five Thousand) to be paid to the respondent.

Issue notice as regards the interim prayer, which would be considered after service of notice.

The appellant to take steps for service of notice upon the sole respondent by registered post with A/D. In addition, dasti service is also permitted.

List after 4(four) weeks alongwith Mat. Appeal No.7/2023.

                  JUDGE                      CHIEF JUSTICE (ACTING)




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