Jitu Kalita vs Barnali Medhi Kalita
2024 Latest Caselaw 5329 Gua

Gauhati High Court

Jitu Kalita vs Barnali Medhi Kalita on 30 July, 2024

                                                                 Page No.# 1/3

GAHC010265652023




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

                                Case No. : Crl.Rev.P./505/2023

            JITU KALITA
            S/O ATUL KALITA
            VILL AND P.O. BARANHATI
            P.S. KAYA
            DIST. KAMRUP, ASSAM
            PIN-781350



            VERSUS

            BARNALI MEDHI KALITA
            D/O MANIK MEDHI
            VILL- KALDI, P.S. MUKALMUA
            DIST.NALBARI, ASSAM
            PIN-781138



Advocate for the Petitioner   : MR. W RAHMAN, MR M RAHMAN

Advocate for the Respondent : MR. S HOQUE, MR. M ISLAM
                                                                       Page No.# 2/3

                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                     ORDER

Date : 30.07.2024

None appears on call for the petitioner side.

Heard Mr. S. Hoque, learned counsel for the respondent, who submitted that the petition is supported with only the judgment passed by the learned Court below and other relevant documents are not annexed along with the petition and accordingly submitted that the petitioner may be directed to furnish all the relevant documents including the Written Statement etc. Further it is submitted that though there is no stay order passed by this Court, but the petitioner submitted before the learned Trial Court that there is a stay order passed by this Court and accordingly, they are not entitled to pay any alimony as per the order of this Court.

However, on perusal of the case record, it is seen that there is no stay order passed by this Court and hence, the learned Principal Judge is at liberty to proceed with the case accordingly.

List the matter after 2 (two) weeks.

JUDGE Page No.# 3/3

Comparing Assistant