Gauhati High Court

P.O.- Habibarangabari vs Dilip Kr. Patar on 6 May, 2024

Author: Devashis Baruah

Bench: Devashis Baruah

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GAHC010030262024




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

                           Case No.: I.A.(Civil)/968/2024

           ANIMA PATAR
           W/O SRI DILIP KUMAR PATAR

           D/O RAJANI PATAR

           VILL.- DHURASHAP

           P.O.- HABIBARANGABARI
            P.S.- MIKIRBHETA
            DIST.- MORIGAON
           ASSAM
            PIN- 782103.


            VERSUS

           DILIP KR. PATAR
           XXXXXX

For the appellant (s)      : Mr. S. Chouhan, Advocate

For the respondent (s)   : None appears

                                BEFORE
                 HON'BLE MR. JUSTICE DEVASHIS BARUAH
                               ORDER

06.05.2024 This is an application under Order XLI Rule 5 read with Section 151 of the Code of Civil Procedure, 1908 seeking stay of the impugned Page No.# 2/2

judgment and decree dated 07.11.2023 passed by the learned District Judge, Morigaon, Assam in T.S.(D) No.32/2019 whereby the decree of divorce was passed.

2. Taking into account the Section 15 of the Hindu Marriage Act, 1955 and the Appeal having been admitted, this Court is of the opinion that this is a fit case for stay of the impugned judgment and decree dated 07.11.2023 till the disposal of the Appeal.

3. Accordingly, the impugned judgment and decree dated 07.11.2023 passed by the learned District Judge, Morigaon, Assam in T.S.(D) No.32/2019 shall remain stayed till the disposal of the Appeal.

4. In view of the above, the instant I.A. stands disposed of.

JUDGE

Comparing Assistant