Anita Verma @ Anita Barma vs Om Shankar Verma
2025 Latest Caselaw 4792 Gua

Gauhati High Court

Anita Verma @ Anita Barma vs Om Shankar Verma on 22 August, 2025

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GAHC010130692024




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

                                  Case No. : Mat.App./26/2025

            Anita Verma @ Anita Barma
            Smti Anita Verma @ Anita Barma, aged about 30 years, W/O - Om Shankar Verma,
            D/O - Bishnu Dayal Verma, Village- Sunakhira, P.S- Patharkandi, Dist.- Karimganj,
            Assam.



            VERSUS

            Om Shankar Verma
            Om Shankar Verma, S/O- Ramnath Verma,
            Village- Rangabak Pt. I, PS - Katlicherra, Dist - Hailakandi, Assam.



Advocate for the Petitioner   : MR F A LASKAR, S HOQUE

Advocate for the Respondent : MS. R VERMA, MS. R VERMA
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                                BEFORE
                    HONOURABLE MR. JUSTICE BUDI HABUNG
                                ORDER

22.08.2025

Heard Mr. F. A. Laskar, learned counsel for the appellant. Also heard Mr. J. P. Choudhury, learned counsel for the sole respondent.

This appeal, under Section 28 of the Hindu Marriage Act, 1955, read with Section 151 of the Code of Civil Procedure, has been filed by the appellant challenging the judgment and decree dated 06.10.2023, passed by the Court of the learned Additional District Judge, Hailakandi, in Title Suit (Restitution) No. 02/2023, whereby, the learned Trial Court passed an ex-parte order against the present appellant/wife, directing her to resume conjugal life with the present respondent/husband immediately, preferably within a period of one month.

Issue notice to the respondent, returnable on 16.10.2025.

Since Mr. Choudhury, learned counsel, has entered appearance and accepted notice on behalf of the sole respondent, no formal notice is required to be issued to the said respondent. However, he shall be furnished with the requisite extra-copy of the Memo of Appeal during the course of the day.

Also, call for the scanned copy of the TCR.

Considering the submissions of the learned counsels for both sides, the operation of the impugned and decree dated 06.10.2023, passed by the Court of the learned Additional District Judge, Hailakandi in Title Suit (Restitution) No. 02/2023, shall remain stayed till the next returnable date.

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List the matter again on 16.10.2025.

JUDGE

Comparing Assistant