Xxxx Xxxx vs Xxxx Xxxx
2023 Latest Caselaw 3850 Gua

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GAHC010114002023




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

                                 Case No. : Mat.App./32/2023

            XXXX XXXX
            S/O LATE BHUBENDRA DAS
            RESIDENT OF VILLAGE HARINAGAR PART I, PS KATIGORAH, DIST
            CACHAR, ASSAM



            VERSUS

            XXXX XXXX
            D/O LATE RAJKUMAR DAS,
            RESIDENT OF VILLAGE HARINAGAR PART I, PS KATIGORAH, DIST
            CACHAR, ASSAM



Advocate for the Petitioner   : MR. N H LASKAR

Advocate for the Respondent :




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

                                          ORDER

Date : 20.09.2023 (K.R. Surana, J)

Heard Mr. N.H. Laskar, learned counsel for the appellant.

2. The learned counsel for the appellant has submitted that this is a Page No.# 2/2

common appeal against the impugned judgment and decree dated 27.03.2023, passed by the learned Principal Judge, Family Court, Cachar, Silchar, in FC (Civil) Case No. 225/2020, thereby dismissing the divorce petition filed under section 13(1)(ia) of the Hindu Marriage Act by the respondent. He has also submitted that the appellant has paid Court fees for two appeals.

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

4. 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.

5. 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.

6. List after 4 (four) weeks.

                       JUDGE                  JUDGE




Comparing Assistant