Putul Dutta vs Smti Joonmoni Gogoi
2024 Latest Caselaw 5610 Gua

Gauhati High Court

Putul Dutta vs Smti Joonmoni Gogoi on 6 August, 2024

Author: Manash Ranjan Pathak

Bench: Manash Ranjan Pathak

                                                                                Page No.# 1/2

GAHC010160982011




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

                                 Case No. : Crl.Rev.P./108/2011

            PUTUL DUTTA
            S/O SHRI PUNA CHANDRA DUTTA R/O NILAKH TAKOWANI, P.O. NILAKH
            CHARIALI, MOUZA - SISSI BORGAON, P.S. SILAPATHAR IN THE DIST. OF
            DHEMAJI, ASSAM.



            VERSUS

            SMTI JOONMONI GOGOI
            D/O SHRI BHADESAWAR GOGOI R/O NILAKH BALIJAN TINIALI, P.O.
            NILAKH, MOUZA- SISSI BORGAON, P.S. SILAPATHAR, IN THE DIST. OF
            DHEMAJI, ASSAM.



Advocate for the Petitioner   : MR.A K MAHESWARI,

Advocate for the Respondent : MR.P HAZARIKA, MR.M CHOUDHURY




                                   BEFORE
                 HONOURABLE MR. JUSTICE MANASH RANJAN PATHAK

                                            ORDER

06-08-2024 No representation on behalf of the petitioner on call, though name of the counsel for the petitioner has been reflected in the cause list.

On the next date fixed, Mr. P Hazarika, learned counsel for the sole respondent shall apprise the Court as to whether she is receiving the monthly maintenance of Rs. 500/- per Page No.# 2/2

month in terms of the judgment and order dated 10.05.2010 or not, since this Court while admitting this criminal revision petition did not stay the said judgment and order dated 10.05.2010 passed by the learned Judicial Magistrate First Class, Dhemaji in Misc (J) Case No. 26/2008.

List on 13.08.2024.

JUDGE

Comparing Assistant