Dr. Mineswar Hatimuria vs Bornali Bora Hatimuria
2023 Latest Caselaw 2664 Gua

                                                                       Page No.# 1/2

GAHC010049512023




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

                                 Case No. : Crl.Pet./602/2023

             DR. MINESWAR HATIMURIA
             S/O- BHADRESWAR HATIMURIA R/O- BORBARUAH MAIDAM DIGAL
             PACHI GAON, P.O. SILAKOTI, P.S. SIMULOGURI, DIST.- CHARAIDEO
             (ASSAM)



             VERSUS

             BORNALI BORA HATIMURIA
             W/O- DR. MINESWAR HATIMURIA, R/O- MORIKALONG LILADHAR KATAKI
             PATH, P.S. NAGAON DISTRICT- NAGAON, ASSAM


Advocate for the Petitioner   : MR. K BORUAH

Advocate for the Respondent :


                                        :: BEFORE ::
                        HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                        O R D E R

22.06.2023

Heard the learned counsel Mr. K. Boruah appearing for the petitioner.

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Issue Notice.

The petitioner shall take steps for service of notice upon the sole respondent by registered post with A/D and other usual process.

List after 4(four) weeks.

Till returnable date, the judgment and order dated 16.08.2022 passed by the learned District Judge, Nagaon in Criminal Appeal No.01(N)/2021 shall remain stayed subject to the condition that the petitioner shall continue to pay ₹5,000/- per month as monthly maintenance to the sole respondent.

JUDGE

Comparing Assistant