Nomita Sukla Baidya @ Namita Sukla ... vs Pijush Kanti Baidya
2023 Latest Caselaw 3707 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 :




                                   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 appellant.

This appeal under section 28 of the Hindu Marriage Act, 1955 is directed Page No.# 2/2

against the judgment and decree dated 18.07.2023 passed by the learned Principal Judge, Family Court, Cachar, Silchar in FC (Civil) case no.286/2014.

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.

List the matter after 4(four) weeks.

            JUDGE                              JUDGE




Comparing Assistant