Ananta Karmakar vs Sabita Baruah
2023 Latest Caselaw 3757 Gua

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GAHC010181512023




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

                                 Case No. : Mat.App./50/2023

            ANANTA KARMAKAR
            S/O LATE BASANTA KUMAR KARMAKAR,
            VILL.- BISONODI PT. II, P.O.- BISONODI, P.S.- GOLAKGANJ, PIN- 783334,
            DIST.- DHUBRI, ASSAM.



            VERSUS

            SABITA BARUAH
            D/O LATE SACHINDRA BARUAH,
            VILL.- GANAKPARA, P.O.- BHOLABARI, P.S.- KALAIGAON, PIN- 784525,
            DIST.- UDALGURI, ASSAM.



Advocate for the Petitioner   : MR P R SARMA

Advocate for the Respondent :




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

                                          ORDER

Date : 15.09.2023 (K.R. Surana, J)

Heard Mr. P.R. Sarma, learned counsel for the appellant.

2. By filing this appeal under section 28 of the Hindu Marriage Act, the Page No.# 2/2

appellant has challenged the judgment and decree dated 19.06.2023, passed by the Principal Judge, Family Court, Dhubri in F.C.T.S.(D) Case no. 02/2021.

3. The appeal is admitted for hearing.

4. Call for the records.

5. Issue notice returnable in 4 (four) weeks.

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

7. List after 4 (four) weeks.

                        JUDGE                             JUDGE




Comparing Assistant