Mridul Jyoti Deka vs Himani Talukdar
2024 Latest Caselaw 5668 Gua

Gauhati High Court

Mridul Jyoti Deka vs Himani Talukdar on 7 August, 2024

Author: Manash Ranjan Pathak

Bench: Manash Ranjan Pathak

                                                                    Page No.# 1/2

GAHC010178462023




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

                           Case No. : Crl.Rev.P./314/2023

          MRIDUL JYOTI DEKA
          S/O LATE RAJANI KANTA DEKA
          R/O VILL- CHANDKUCHI
          P.S. NALBARI
          DIST. NALBARI, ASSAM



          VERSUS

          HIMANI TALUKDAR
          D/O MADHAB TALUKDAR
          R/O VILL-PANIGAON (BHATTACHUPA)
          P.O. PANIGAON
          P.S. BELSOR
          DIST. NALBARI, ASSAM
          PIN-781034

Advocate for the Petitioner : MR P UPADHYAY, MR A UPADHYAY
Advocate for the Respondent : MS F BEGUM, MS P DASGUPTA,MR S PAUL


                                    BEFORE
              HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                      O R D E R

07.08.2024

Heard Mr. P. Upadhyay, learned counsel appearing for the petitioner and Mr. S. Paul, learned counsel appearing for the sole respondent.

2. Aggrieved with the impugned judgment and order dated 09.05.2023 Page No.# 2/2

passed by the learned Principal Judge, Family Court, Nalbari in F.C. Case No.(125 Cr.P.C) 130/2021, whereby the petitioner was directed to pay Rs.4000/- (rupees four thousand) per month to the sole respondent towards maintenance allowance of their minor child from the date of passing of the said order dated 09.05.2023, the petitioner preferred this criminal revision petition on 10.08.2023.

3. On instruction of the petitioner, his counsel Mr. P. Upadhyay is not pressing this criminal revision petition.

4. Accordingly, this criminal revision petition stands dismissed, on being not pressed.

JUDGE

Comparing Assistant