Smti Shilpa Singh vs Sri Sudipta Roy Chowdhury
2025 Latest Caselaw 4826 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. : Mat.App./43/2025

            Smti Shilpa Singh
            S/O OF SRI MAHENDRA SINGH, W/O- SRI SUDIPTA ROY CHOWDHURY,
            R/O- SHREE MAA APARTMENT, 3RD FLOOR, BEHIND LOKNATH MANDIR,
            TEGHORIA KOLKATA-700157, WEST BENGAL



            VERSUS

            Sri Sudipta Roy Chowdhury
            R/O- WARD NO 10, GOPINAGAR, P.O.- AND P.S.- NORTH LAKHIMPUR, DIST.-
            LAKHIMPUR, ASSAM



Advocate for the Petitioner   : MR. KAUSTUVMANI KAKOTI, MR. K KAKOTI,MS B LASKAR

Advocate for the Respondent : , MR A BANERJEE,MR BHUBAN SHARMA,MS B CHOUDHURY
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                                  BEFORE
                      HONOURABLE MR. JUSTICE BUDI HABUNG
                                  ORDER

22.08.2025

Heard Mr. N. Patiri, learned counsel for the appellant. Also heard Ms. B. Choudhury, learned counsel for the sole respondent.

This appeal, under Section 39 of the Special Marriage Act, 1954, has been filed by the appellant challenging the 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.

Also, call for the scanned copy of the TCR.

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant