Niranjan Ray vs Kashmiri Barman
2024 Latest Caselaw 8426 Gua

Gauhati High Court

Niranjan Ray vs Kashmiri Barman on 18 November, 2024

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GAHC010237832024




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

                                  Case No. : Crl.Rev.P./457/2024

            NIRANJAN RAY
            S/O LATE THANESWAR RAY
            R/O VILL- BIJULIBARI
            CHANDRAPARA, P.S. AND DIST. KOKRAJHAR, ASSAM
            PIN-783370



            VERSUS

            KASHMIRI BARMAN
            W/O SRI NIRANJAN RAY
            D/O LATE DIBAKAR BARMAN,
            R/O VIL- CHAKIHALI
            P.S. MANIKPUR AND DIST. BONGAIGAON, ASSAM



Advocate for the Petitioner   : MS R NATH, MR K BISWAKARMA

Advocate for the Respondent : ,
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                                BEFORE
                 HONOURABLE MRS. JUSTICE MITALI THAKURIA
                                 ORDER

18.11.2024

Heard Mr. K. Biswakarma, learned counsel for the petitioner.

This is an application filed under Section 438 read with Section 442 of the Bharatiya Nagarik Suraksha Sanhita, 2023, against the judgment passed by the learned Additional Chief Judicial Magistrate, Bongaigaon, in connection with Misc. Case No. 71/2022, whereby the petitioner was directed to pay a monthly maintenance of Rs. 8,000/- (Rupees eight thousand) only to the respondent.

Issue notice to the private respondent, returnable on 07.01.2025.

The learned counsel for the petitioner shall take steps for service of notice upon respondent by registered post with A/D as well as usual process within three days from today.

Call for the scanned copy of the LCR.

List the matter on 07.01.2025.

JUDGE Page No.# 3/3

Comparing Assistant