Jugal Pathak vs Lavita Kalita
2023 Latest Caselaw 2274 Gua

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GAHC010207752019




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

                                 Case No. : Mat.App./43/2019

            JUGAL PATHAK
            S/O- JAGNYESHWAR PATHAK, VILL.- DUBAPARA, P.S. MORNOI, DIST.-
            GOALPARA, ASSAM, PIN- 783101.



            VERSUS

            LAVITA KALITA
            D/O- UMESH KALITA, VILL.- BALAGAON- KALITAPARA, P.O. AND P.S.
            CHHAYGAON, DIST.- KAMRUP(R), ASSAM, PIN- 781124.



Advocate for the Petitioner   : MR. M ALI

Advocate for the Respondent :
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                                 BEFORE
                  HONOURABLE MRS. JUSTICE MITALI THAKURIA
                                  ORDER

31.05.2023 Heard Mr. M. Ali, learned counsel for the appellant.

This appeal is filed under Order 43 Rule 1 read with Section 151 of the Code of Civil procedure challenging the impugned judgment dated 30.03.2019, passed by the learned Additional District Judge, Goalpara in T.S.(D)No.58/2017, whereby, the suit filed by the appellant seeking divorce on contest with a cost of Rs.5000/-(Rupees Five Thousand) only was dismissed.

The learned counsel for the appellant has prayed for some more time to submit additional documents.

Issue notice to the respondent, returnable within 4(four) weeks.

Prayer is allowed.

Appeal admitted.

Also call for the LCR.

List the matter after 4(four) weeks. In the meantime, the learned counsel for the appellant shall submit the additional documents.

JUDGE

Comparing Assistant