Md. Sobahan Ali vs Ayesha Khatun
2024 Latest Caselaw 7867 Gua

Gauhati High Court

Md. Sobahan Ali vs Ayesha Khatun on 28 October, 2024

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                              Page No.# 1/2

GAHC010231652022




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

                                Case No. : Crl.Rev.P./554/2022

            MD. SOBAHAN ALI
            S/O MD. SARBESH ALI
            R/O VILL- NO. 2 BARBALA
            P.O. BHANGNAMARI
            P.S. SALMARI
            DIST. NALBARI, ASSAM



            VERSUS

            AYESHA KHATUN
            D/O LATE AKBAR ALI
            R/O VILL- SATRAKANARA
            P.O. SATRAKANARA BAZAR
            P.S. BAGHBAR
            DIST. BARPETA, ASSAM



Advocate for the Petitioner   : MR. B CHOWDHURY,

Advocate for the Respondent : MR. F A HASSAN, MD E AHMED




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

Date : 28.10.2024

Heard Mr. B. Chowdhury, learned counsel appearing for the petitioner.

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None appears for the opposite party in spite of service of notice. List after 4 (four) weeks.

It is hereby directed that until further order, the operation of the impugned judgment dated 17.09.2022 passed by the learned Principal Judge, Family Court, Barpeta in F.C. (Crl.) Case No. 610/2019 shall remain stayed.

JUDGE

Comparing Assistant