Ujjal Dutta vs Chandana Dutta
2023 Latest Caselaw 3706 Gua

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GAHC010199722023




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

                                Case No. : Mat.App./52/2023

            UJJAL DUTTA
            S/O LATE KHAGENDRA NARAYAN DUTTA,
            R/O PUB SANTIPUR NAGAR, NIZARAPATH KAHILIPARA, GHY- 19, P.O.-
            KAHILIPARA, DIST.- KAMRUP (M), ASSAM.



            VERSUS

            CHANDANA DUTTA
            D/O ROBIN DUTTA,
            VILL.- KHUDRA SANKARI,
            P.O.- TERESIA, P.S.- NALBARI, DIST.- NALBARI, ASSAM.



Advocate for the Petitioner   : MR S KHOUND

Advocate for the Respondent :




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

                                         ORDER

13.09.2023 (KR Surana, J)

Heard Mr. S. Khound, learned counsel for the appellant.

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This appeal under section 28(1)(2) of the Hindu Marriage Act, 1955 is directed against the judgment, order and decree dated 12.06.2023 passed by the learned Principal Judge, Family Court, Nalbari in MS(D) 117/2021.

Appeal is admitted for hearing.

Call for the records.

Issue notice returnable in 4(four) weeks.

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

The learned counsel for the appellant has submitted that due to oversight the interlocutory application for stay has not been filed and he prays for liberty to file the same in the meanwhile.

Prayer is allowed.

List the matter after 4(four) weeks.

            JUDGE                              JUDGE




Comparing Assistant