Xxxx Xxxx vs Xxxx Xxxx
2023 Latest Caselaw 2701 Gua

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GAHC010137722023




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

                                 Case No. : Mat.App./33/2023

            XXXX XXXX
            S/O SHRI SHITAL KANTI DUTTA,
            RESIDENT OF 2ND LINK ROAD, LANE NO. 12, HOUSE NO. 27/12,PO
            SILCHAR, DIST CACHAR, ASSAM



            VERSUS

            XXXX XXXX
            W/O SRI CHANNA SHEKHAR DUTTA,
            D/O SRI MAKHAN LAL DUTTA,
            RESIDENT OF SIBBARI ROAD, KHUDIRAM SARANI, TARAPUR, PO
            SILCHAR, DIST CACHAR, ASSAM 788003



Advocate for the Petitioner   : MR M J QUADIR

Advocate for the Respondent :




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

                                          ORDER

17.07.2023 (M. Zothankhuma, J.)

Heard Mr. M.J. Quadir, learned counsel for the appellant, who submits that Page No.# 2/2

the judgment and order dated 29.05.2023 passed by the Principal Judge, Family Court, Cachar at Silchar in FC (Civil) Case No.256/2015 dismissing the Divorce Suit should be set aside.

Admit the appeal.

Call for the LCR.

Issue Notice to the respondent returnable in 4 (four) weeks.

The appellant to take steps for service of notice upon the respondent by registered post with AD within 3 (three) days.

List the matter after four weeks.

                        JUDGE                        JUDGE



Comparing Assistant