Nomita Sukla Baidya @ Namita Sukla ... vs Pijush Kanti Baidya
2023 Latest Caselaw 3698 Gua

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GAHC010186432023




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

                                  Case No. : Mat.App./46/2023

            NOMITA SUKLA BAIDYA @ NAMITA SUKLA BAIDYA
            D/O LT. ANIL SUKLA BAIDYA PERMANENT R/O VILL. DHAMALIYA P.O
            UTTAR KRISHNAPUR P.S. SILCHAR DIST. CACHAR ASSAM PIN 788006



            VERSUS

            PIJUSH KANTI BAIDYA
            S/O DWARIKA SUKLABOIDYA R/O VILL. DHAMALIA NEAR 490 NO.
            DHAMALIA L P SCHOOL P.S. SILCHAR DIST. CACHAR ASSAM PIN 788006



Advocate for the Petitioner   : MR. D CHAKRABARTY

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/2529/2023

            NOMITA SUKLA BAIDYA @ NAMITA SUKLA BAIDYA
            D/O LT. ANIL SUKLA BAIDYA PERMANENT R/O VILL. DHAMALIYA P.O
            UTTAR KRISHNAPUR P.S. SILCHAR DIST. CACHAR ASSAM PIN 788006


             VERSUS

            PIJUSH KANTI BAIDYA
            S/O DWARIKA SUKLABOIDYA R/O VILL. DHAMALIA NEAR 490 NO.
            DHAMALIA L P SCHOOL P.S. SILCHAR DIST. CACHAR ASSAM PIN 788006
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           ------------
           Advocate for : MR. D CHAKRABARTY
           Advocate for : appearing for PIJUSH KANTI BAIDYA



                                   BEFORE
                  HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                       ORDER

13.09.2023 (KR Surana, J)

Heard Mr. D. Chakrabarty, learned counsel for the applicant.

Issue notice returnable in 4(four) weeks.

The applicant shall take steps within 2(two) days for service of notice on the opposite party by registered post with 2(two) days as well as by usual process.

As the connected appeal has been admitted for hearing, as an interim measure, the Court is inclined to stay the operation of the impugned judgment and decree dated 18.07.2023 passed by the learned Principal Judge, Family Court, Cachar, Silchar in FC (Civil) case no.286/2014 till the next date of listing.

List the matter after 4(four) weeks.

             JUDGE                             JUDGE
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Comparing Assistant