Smti Shilpa Singh vs Sri Sudipta Roy Chowdhury
2025 Latest Caselaw 4815 Gua

Gauhati High Court

Smti Shilpa Singh vs Sri Sudipta Roy Chowdhury on 22 August, 2025

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GAHC010015632025




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

                            Case No. : I.A.(Civil)/2312/2025




         Smti Shilpa Singh
         Daughter of Sri Mahendra Singh
         wife of Sri Sudipta Roy Chowdhury
         Presently Resident of Shree Maa Aprtment
         3rd
         Behind floor
         Behind Loknath Mandir
         Tenghoria
         Kolkata - 700157
         West Bengal.


          VERSUS

         Sri Sudipta Roy Chowdhury
         Son of Sri Subol Roy Chowdhury Resident of Ward No 10 Gopinagar Post Office and
         Police Station North Lakhimpur District Lakhimpur Assam


         ------------
         Advocate for : MR. KAUSTUVMANI KAKOTI
         Advocate for : MR. N SARKAR appearing for Sri Sudipta Roy Chowdhury
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                                BEFORE
                    HONOURABLE MR. JUSTICE BUDI HABUNG

                                      ORDER

22.08.2025

Heard Mr. N. Patiri, learned counsel for the applicant. Also heard Ms. B. Choudhury, learned counsel for the sole respondent, who prays for an adjournment of the matter to file the written objection.

This interlocutory application under Order XLI, Rule 5 read with Section 151 of the Code of Civil Procedure, 1908, is preferred by the applicant, praying for stay/suspension of the operation of the impugned judgment and order dated 17.09.2024, passed by the Court of the learned District Judge, Lakhimpur, North Lakhimpur, Assam, in Title Suit (Divorce) No. 55/2019.

Issue notice to the respondent, returnable within 4(four) weeks.

Since Ms. B. 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, she shall be furnished with the requisite extra-copy of the Memo of Appeal during the course of the day.

Call for the scanned copy of the Trial Court Record.

Further, considering the submissions of learned counsel for the parties and in the interest of justice, the operation of the impugned judgment and order dated 17.09.2024, passed by the Court of the learned District Judge, Lakhimpur, North Lakhimpur, Assam, in Title Suit (Divorce) No. 55/2019, stands stayed/suspended till the next date of listing.

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As prayed for by the learned counsel for the respondent, list the matter after 4 (four) weeks, enabling the said counsel to file the written objection.

JUDGE

Comparing Assistant