Xxxx Xxxx vs Xxxx Xxxx
2023 Latest Caselaw 2079 Gua

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GAHC010100302023




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

                                Case No. : I.A.(Civil)/1254/2023

            XXXX XXXX
            D/O JIBAN PRADHAN,
            R/O JOKAI, KONWAR GAON,
            P.S.- BORBORUAH,
            P.O.- HARAK PATAR,
            DIST.- DIBRUGARH, ASSAM, PIN- 786003.
            CURRENTLY RESIDING AT- NIZARAPARA HILL SIDE, BIRUBARI,
            P.O.- GOPINATH NAGAR,
            DIST.- KAMRUP (M), ASSAM, PIN- 781016.



            VERSUS

            XXXX XXXX
            S/O DIMBESWAE GOGOI,
            R/O JAKAI, KONWAR GAON,
            P.O.- HARAK PATAR,
            P.S.- BORBORUAH,
            DIST.- DIBRUGARH, ASSAM, PIN- 786003.



Advocate for the Petitioner   : MR N N UPADHYAYA

Advocate for the Respondent :




             Linked Case :

            XXXX XXXX
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          VERSUS

          XXXX XXXX



          ------------
          Advocate for : MR N N UPADHYAYA
          Advocate for : appearing for XXXX XXXX



                               BEFORE
              HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                       ORDER

19.05.2023.

Heard Ms. Tinlung, learned counsel for the applicant.

This is an application filed under Section 5 of the Limitation Act, 1963 for condonation of delay of 45 days in filing the connected Matrimonial Appeal against the judgment and order dated 12.12.2022, passed by the learned Additional District Judge (F.T.C), Dibrugarh whereby the Title Suit (D) Case No. 128/2018 filed by the respondent (herein) under Section 13 (1) (A) was allowed on contest.

Issue notice returnable after six weeks.

Applicant to take steps for issuance of notice upon the respondent by way of registered post with A/D as well as by usual process within a period of 5 (five) days from today.

List this matter after six weeks.

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JUDGE

Comparing Assistant