Citation : 2023 Latest Caselaw 193 Gua
Judgement Date : 18 January, 2023
Page No.# 1/2
GAHC010246512022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Mat.App./47/2022
SYED NAZRUL ISLAM
S/O LATE SYED SAFED ALI,
R/O SOUTH SARANIA,
P.S.- PALTAN BAZAR,
DIST.- KAMRUP(M), ASSAM.
VERSUS
MUSSTT ABEDA BEGUM AND ANR.
D/O LATE BAHAR ALI,
R/O JATIA, KAHILIPARA ROAD, NEAR BLUE MOON GUEST HOUSE,
P.O.- DISPUR,
DIST.- KAMRUP (M), ASSAM, PIN- 781006.
2:THE MUSLIM MARRIAGES AND DIVORCES REGISTRAR AND KAZI
P.O.- RANGIA
DIST.- KAMRUP (ASSAM)
PIN- 781354
Advocate for the Petitioner : MR H R A CHOUDHURY
Advocate for the Respondent : FOR CAVEATOR
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BEFORE
HON'BLE THE CHIEF JUSTICE (ACTING) MR. N. KOTISWAR SINGH
HON'BLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
18.01.2023
[N. Kostiswar Singh, CJ (Acting)]
Heard Mrs. R. Choudhury, learned counsel for the appellant. Also heard Mr. P. Bhowmick, learned counsel for the respondent No.1. Appeal is admitted.
Call for the records.
Learned counsel for the appellant shall take steps for service of notice upon the respondent no.2 by registered post with A/D within 7 (seven) days from today. Mrs. R. Choudhury prays for stay of the judgment and order dated 28.10.2022 passed by the Principle Judge, Family Court No.1, Kamrup(M), Guwahati, in F.C.(Civil) Case No.444/2012 which will be considered on the next date. List the matter on 21.02.2023.
JUDGE CHIEF JUSTICE (ACTING) Comparing Assistant
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