Sri Pranjal Dutta vs Ms Sujata Barman
2025 Latest Caselaw 2571 Gua

Gauhati High Court

Sri Pranjal Dutta vs Ms Sujata Barman on 7 August, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                         Page No.# 1/2

GAHC010021302025




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

                                Case No. : I.A.(Civil)/222/2025

            SRI PRANJAL DUTTA
            S/O LATE BIREN CHANDRA DUTTA, RESIDENT OF A6-201, SPARKLET,
            MEGAPOLIS NEAR TECHMAHINDRA, HINJEWADI PHASE 3, MIDC PUNE
            411057 MAHARASTRA



            VERSUS

            MS SUJATA BARMAN
            RESIDENT AT C/O SUBHAS CHANDRA BARMAN BARKHAPARA PART 1
            WARD NO 20 BORPARA BEHIND LIC DIVISIONAL OFFICE BONGAIGAON
            783380 ASSAM



Advocate for the Petitioner   : MR. M DAS, MR K AGARWAL

Advocate for the Respondent : MR. B J MUKHERJEE, MS R SAHA




                                   BEFORE
                    HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
                   HONOURABLE MR. JUSTICE ANJAN MONI KALITA

                                           ORDER

07.08.2025 (Soumitra Saikia, J)

Heard Mr. K. Agarwal, learned Sr. counsel assisted by Mr M. Das, learned Page No.# 2/2

counsel for the applicant. Also heard Ms. S Saha, learned counsel for the respondent.

The accompanying appeal has been filed against the Judgment and Order dated 28/10/2024 passed by the Principal Judge, Family Court No. 1, Kamrup (M), Guwahati in F.C (Civil) Case No. 209/2017 under Section 27(1)(b) & (d) of the Special Marriage Act, 1954. In filing the statutory appeal, a delay of 13 days has occurred and therefore this interlocutory application has been filed praying for condonation of the delay.

The learned counsel for the respondent does not object to the delay.

Upon considering the submissions of the learned counsel for the parties and upon perusal of the grounds urged in support of the prayer for condonation of the delay and in absence of any specific objections from the respondents to the contrary and also considering the law laid down by the Apex Court in N. Balakrishnan Vs. M. Krishnamurthy reported in (1998) 7 SCC 123, this Court considers it appropriate to condone the delay, as prayed for.

Accordingly, the delay of 13 days which had occurred in filing the connected appeal is condoned.

Accordingly, the interlocutory application stands disposed of.

The Registry is directed to register the accompanying appeal and list it thereafter.

                                         JUDGE                  JUDGE




Comparing Assistant