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Jitumoni Barman vs Rupanjali Barman
2023 Latest Caselaw 4321 Gua

Citation : 2023 Latest Caselaw 4321 Gua
Judgement Date : 13 October, 2023

Gauhati High Court
Jitumoni Barman vs Rupanjali Barman on 13 October, 2023
                                                                    Page No.# 1/2

GAHC010181422023




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

                                 Case No. : Mat.App./44/2023

            JITUMONI BARMAN
            S/O LATE MADAN CH. BARMAN,
            RESIDENT OF VILLAGE SATHIKUCHI, PO GOBARDAL, PS TIHU, DIST.
            NALBARI, ASSAM 781370



            VERSUS

            RUPANJALI BARMAN
            W/O JITUMONI BARMAN
            D/O LATE SUKHDEB BARMAN,
            RESIDENT OF VILLAGE KHARUJAN, PO KHARUA, PS BARAMA, DIST
            BAKSA, BTAD, ASSAM 781346



Advocate for the Petitioner   : MR. N DAS

Advocate for the Respondent : MR. O LASKAR




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                  HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                            ORDER

13.10.2023 (M. Zothankhuma, J)

Mr. N. Das, learned counsel appears for the appellant while Mr. U.N.

Page No.# 2/2

Chetri, learned counsel appears for the respondent.

This appeal has been filed against the dismissal of the suit filed by the appellant husband, wherein he prayed for dissolution of marriage.

The appeal was admitted on 30.08.2023.

However, as LCR has not been called for, Registry to call for the LCR, pertaining to Matrimonial Suit No.65/2021, which was disposed off, vide judgment dated 17.07.2023 by the Court of the Principal Judge, Family Court, Nalbari.

The learned counsels for the parties submit that the matter may be sent for mediation, as there is a chance of settlement of the dispute between the parties.

Accordingly, the Registry to send the same to the Mediation Cell of the Gauhati High Court.

As consented by the learned counsels for the parties, they should appear before the concerned Mediator on 16.11.2023.

List the matter after a report is received from the concerned Mediator.

                       JUDGE                        JUDGE




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