Xxxxxxxx vs Xxxxxxxx
2023 Latest Caselaw 4460 Gua

                                                                        Page No.# 1/2

GAHC010238772023




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

                                Case No. : Mat.App./61/2023

            XXXXXXXX
            D/O SRI RABEN DAS,
            VILL.- UDALGURI WARD NO. 4, P.O.- UDALGURI, P.S.- UDALGURI, DIST.-
            UDALGURI, B.T.R. ASSAM.



            VERSUS

            XXXXXXXX
            S/O LATE PARESH CHANDRA DAS,
            VILL.- METUAKUCHI, P.O.- BARPETA, P.S.- BARPETA, DIST.- BARPETA,
            ASSAM.



Advocate for the Petitioner   : MR G N SAHEWALLA

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                         ORDER

Date : 18.10.2023 Heard Ms. S. Todi, learned counsel for the appellant. By this appeal under Section 28 of the Hindu Marriage Act, 1955, the applicant who is the estrange wife of the respondent has assailed the judgment Page No.# 2/2

and order dated 10.08.2023 passed by the learned Addl. District Judge, Udalguri in T.S.(D) 54/2021.

This appeal is admitted for hearing.

Call for the records.

Issue notice returnable in 4(four) weeks.

The appellant shall take steps within 2 days for service of notice on the respondent by registered post with A/D as well as by usual process.

Liberty is granted to the learned counsel for the appellant to collect the postal receipt number from the Registry and track service through the postal website and the track report may be filed before the Registry prior to the next date fixed.

List after 4(four) weeks.

JUDGE

Comparing Assistant