Page No.# 1/2 vs Xxxxxxxx
2023 Latest Caselaw 4711 Gua

Gauhati High Court

Page No.# 1/2 vs Xxxxxxxx on 21 November, 2023

Author: M. Zothankhuma

Bench: Michael Zothankhuma, Malasri Nandi

                                                                      Page No.# 1/2

GAHC010085332021




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

                                 Case No. : Mat.App./13/2021

            XXXXXXXX
            D/O- KALICHARAN PATHAK, W/O- GAURIKANTA ROY, R/O- VILL.-
            KATHALMURA, P.O. JALKHANA, P.S. TIHU, DIST.- NALBARI, ASSAM, PIN-
            781371.



            VERSUS

            XXXXXXXX
            S/O- LATE SONESWAR ROY, C/O- OFFICE OF THE SUPERINTENDENT OF
            POLICE NAGAON DISTRICT UBC-265, P.O., P.S. AND DIST.- NAGAON,
            ASSAM, PIN- 782001 AND PERMANENT ADDRESS- VILL.- KAWOIMARI,
            MOUZA- PAKA, P.O. RAMPUR DEKAPARA, P.S. SARTHEBARI, DIST.-
            BARPETA, ASSAM, PIN- 781375.



Advocate for the Petitioner   : MR. S N KRISHNATRAYA

Advocate for the Respondent : MS F BEGUM


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

                                          ORDER

21.11.2023 (M. Zothankhuma, J.)

Mr. S.N. Krishnatraya, learned counsel for the appellant and Mr. S. Paul, Page No.# 2/2

learned counsel for the respondent pray for an additional 3 (three) weeks' time to file affidavit, as required to be done pursuant to the judgment of the Supreme Court in the case of Rajnesh Vs. Neha & Another, reported in (2021) 2 SCC 324.

Prayer is allowed.

List the matter after 3 (three) weeks.

                         JUDGE                      JUDGE



Comparing Assistant