Ganesh Das vs Himakshi Talukdar
2024 Latest Caselaw 8516 Gua

Gauhati High Court

Ganesh Das vs Himakshi Talukdar on 20 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                            Page No.# 1/2

GAHC010225092024




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

                                  Case No. : Mat.App./44/2024

            GANESH DAS
            C/O LATE NAGEN DAS,
            RESIDENT OF VILLAGE AND PO THAMNA, PS MUSHALPUR, DIST BAKSA
            (BTR) ASSAM, 781377



            VERSUS

            HIMAKSHI TALUKDAR
            C/O SHRI GIRINDRA TALUKDAR,
            RESIDENT OF VILLAGE GAREMARI, DIST BAKSA, BTR, PS MUSHALPUR
            ASSAM 781377



Advocate for the Petitioner   : MS. T SOM, MS. U HAZARIKA,MR H DAS

Advocate for the Respondent : ,




                                   BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

Date : 20.11.2024

Heard Ms. T. Som, learned counsel for the appellant.

The present appeal has been filed under Section 28 of Hindu Marriage Act, 1955, against the judgment dated 03.09.2024, passed Page No.# 2/2

by learned District Judge, Baksa, Mushalpur in Misc.(J) Case No. 02/2024.

Issue notice.

The appellant is directed to take step for service of notice upon the respondent by registered post with AD as well as other usual process returnable within 4(four) weeks. The steps be taken within 7(seven) days.

Call for the trial court record pertaining to Misc.(J) Case No. 02/2024 and Title Suit (M)/49/2018. The Registry is directed to procure the same.

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant