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Xxxxxxxx vs Xxxxxxxx
2023 Latest Caselaw 1255 Gua

Citation : 2023 Latest Caselaw 1255 Gua
Judgement Date : 27 March, 2023

Gauhati High Court
Xxxxxxxx vs Xxxxxxxx on 27 March, 2023
                                                                      Page No.# 1/2

GAHC010107802022




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

                                 Case No. : Mat.App./33/2022

            XXXXXXXX
            S/O LATE ANUKUL DAS, RESIDENT OF QUARTER NO. 5, ASSAM
            UNIVERSITY, DORGAKONA, PO SILCHAR, PS AND DIST CACHAR, ASSAM



            VERSUS

            XXXXXXXX
            D/O RAMKRISHNA DAS RESIDENT OF PUB GINGIA, PS GINGIA, DIST
            BISWANATH, ASSAM



Advocate for the Petitioner   : MR P K DAS

Advocate for the Respondent : MR. P BORDOLOI




                                          BEFORE
                  THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                   ORDER

27. 03. 2023

None appears for the appellant on call.

Vide order dated 25.01.2023, the Hon'ble Division Bench of this Court directed the appellant to appear before the court in person on 06.02.2023. On 06.02.2023, the matter stood adjourned to 14.02.2023 on the prayer Page No.# 2/2

of the learned counsel for the respondent. However, the matter was not listed on 14.02.2023.

The learned counsel for the respondent submits that though there is no stay of the impugned judgment and order, however, the appellant has not paid a single penny out of the permanent alimony awarded, by taking advantage of the pendency of the present appeal. It is also contended that on similar submission being made the order dated 25.01.2023 was passed.

Be that as it may, the personal appearance of the appellant has not been dispensed with by any subsequent orders.

In that view of the matter, let the appellant appear in person before this court on 26.04.2023.

Registry to forward a copy of this order to the Superintendant of Police of Cachar District, who shall serve the same through the Officer-in-Charge of the local Police Station where the appellant stated to be residing i.e. Quarter No. 5, Assam University, Dorgakona, P.O. Silchar P.S. & Dist Cachar, Assam.

List on 26.04.2023 for appearance of the appellant.

JUDGE

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