Dr. Biswajit Suraj Malakar vs Smt. Smritilekha Kakoty
2024 Latest Caselaw 4982 Gua

Gauhati High Court

Dr. Biswajit Suraj Malakar vs Smt. Smritilekha Kakoty on 19 July, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                        Page No.# 1/2

GAHC010137732024




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

                                Case No. : Crl.Rev.P./261/2024

            DR. BISWAJIT SURAJ MALAKAR
            S/O SRI PRABHAT MALAKAR, R/O HOUSE NO. 23, NAMGHAR PATH,
            HENGRABARI FOREST GATE, P.O.-SACHIVALAYA, P.S.-DISPUR, DIST-
            KAMRUP (M), GUWAHATI-6



            VERSUS

            SMT. SMRITILEKHA KAKOTY
            D/O SRI TIKENDRAJIT KAKOTY, R/O JANAKUR PATH, HOUSE NO. 10,
            KAHILIPARA, GUWAHATI, P.S.-DISPUR, DIST- KAMRUP (M), ASSAM



Advocate for the Petitioner   : MR P KATAKI

Advocate for the Respondent : MS G DAS




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 19.07.2024

Heard Mr. P. Kataki, learned counsel for the petitioner. Also heard Ms. G. Das, learned counsel for the respondent. The learned counsel for the respondent prays for two weeks time to Page No.# 2/2

file an affidavit which is allowed. The parties are directed to calculate the amount which has to be paid by the respondent to the petitioner since the date of filing of petition as per judgment i.e. 09.06.2016 till the month of August, 2024. List the matter after two weeks.

JUDGE

Comparing Assistant