Dhritasmita Das Thakuria vs Utpal Thakuria
2024 Latest Caselaw 320 Gua

Gauhati High Court

Dhritasmita Das Thakuria vs Utpal Thakuria on 19 January, 2024

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                             Page No.# 1/2

GAHC010008502024




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

                                 Case No. : Crl.Rev.P./20/2024

            DHRITASMITA DAS THAKURIA
            W/O SRI UTPAL THAKURIA
            D/O BALORAM DAS
            R/O VILL-NALBARI GAON,
            P.S. NALBARI,
            DIST. NALBARI, ASSAM



            VERSUS

            UTPAL THAKURIA
            S/O SRI RAMANI THAKURIA
            R/O VILL- PACHIM KHAGRABARI
            P.S. SIMLA
            DIST. BAKSA, ASSAM



Advocate for the Petitioner   : MR. S K GOSWAMI

Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

19.01.2024 Heard Mr. S. K. Goswami, learned counsel for the petitioner. Issue Notice.

Page No.# 2/2

Petitioner shall take steps for service of notice on the respondent by registered post with A/D and other usual process.

List after four weeks.

Till returnable date, the Judgment and Order dated 03.11.2023 passed by the learned Sessions Judge, Nalbari in Criminal Appeal No. 22/2022 shall remain stayed.

The respondent shall continue to pay Rs.10,000/- per month to the petitioner until further order(s).

JUDGE

Comparing Assistant