Jitu Sonowal vs Nandita Sonowal
2024 Latest Caselaw 5827 Gua

Gauhati High Court

Jitu Sonowal vs Nandita Sonowal on 12 August, 2024

                                                                     Page No.# 1/2

GAHC010074572024




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

                                  Case No. : I.A.(Civil)/1119/2024

            JITU SONOWAL
            S/O GUNARAM SONOWAL
            RESIDENT OF VILLAGE NATABARI, PO SONARDHEKI, PS PANIGAON, DIST
            LAKHIMPUR, ASSAM 787052

            VERSUS

            NANDITA SONOWAL,
            D/O BOGAI SONOWAL, R/O VILLAGE NATABARI, P.O. SONARDHEKI, PS
            PANIGAON, DISTRICT LAKHIMPUR, PIN 787052, ASSAM



Advocate for the Petitioner   : MR J PAYENG, MS A PAYENG

Advocate for the Respondent : ,




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                             ORDER

Date : 12.08.2024

Heard Mr. P. Payeng, learned counsel for the applicant.

This application under Order XLI Rule 5 of the Code of Civil Procedure, 1908 has been filed by the applicant/appellant for stay of the operation of the impugned judgment and order dated 14.08.2023 passed in Title Suit (Divorce) Page No.# 2/2

Case No. 20/2021 by the Court of learned District Judge, Lakhimpur.

Issue notice to the respondent.

The applicant is directed to take steps for issuance of notice to the respondent by registered post with A/D as well as by usual mode within seven days from the date of this order, returnable after four weeks.

List accordingly.

JUDGE

Comparing Assistant