Md. Monser Ali @ Muncher Ali vs Rahima Khatun
2024 Latest Caselaw 8125 Gua

Gauhati High Court

Md. Monser Ali @ Muncher Ali vs Rahima Khatun on 6 November, 2024

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

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GAHC010217022024




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

                                  Case No. : Crl.Rev.P./437/2024

             MD. MONSER ALI @ MUNCHER ALI
             S/O HABIBUR RAHMAN, VILL- BUNMAJA GAON, P.S.-GOBARDHANA,
             DIST- BAKSA, ASSAM



             VERSUS

             RAHIMA KHATUN
             D/O RAHIMUDDIN, W/O MUNCHER ALI, R/O PANPARA, P.S.-
             PATACHARKUCHI, DIST- BAJALI, ASSAM, PIN-783371



Advocate for the Petitioner   : MR R A AHMED, MR. A AWAL,MR A ALAM,MR. A A MONDAL

Advocate for the Respondent : ,




                                         :: BEFORE ::
                   HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          O R D E R

06.11.2024

Heard Mr. R.A. Ahmed, the learned counsel appearing for the petitioner.

Issue Notice, returnable in 4(four) weeks.

Page No.# 2/2

The petitioner shall take steps for service of notice upon the sole respondent by registered post with A/D.

List after 4(four) weeks.

Call for the case records.

It is hereby directed that until further order, the impugned judgment and order dated 04.07.2024 passed by the learned Judicial Magistrate First Class, Bajali, in Misc. Case No.13/2023 shall remain stayed.

List accordingly.

JUDGE

Comparing Assistant