Pranjal Dutta vs Sujata Barman
2025 Latest Caselaw 6844 Gua

Gauhati High Court

Pranjal Dutta vs Sujata Barman on 29 August, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                      Page No.# 1/2

GAHC010271472024




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

                                 Case No. : Mat.App./57/2025

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

             VERSUS

             SUJATA BARMAN
             D/O SUBHAS CHANDRA BARMAN,
             R/O BARKHAPARA PART-1, W/NO 20,
             BORPARA, BEHIND LIC DIVISIONAL OFFICE,
             BONGAIGAON 783380, ASSAM

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

Advocate for the Respondent : , MS R SAHA

                                   BEFORE
                 HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                   HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                          ORDER

Date : 29.08.2025 (M. Zothankhuma, J)

Heard Mr. K. Agarwal, learned counsel for the appellant husband, who submits that the prayer of the appellant before the learned Family Court was to grant a decree of divorce. However, the same was dismissed by the Principal Judge, Family Court-I, Kamrup (M) at Guwahati, in FC(Civil) Case No. 209/2017, vide the judgment dated 28.10.2024. He further submits that the prayer of the Page No.# 2/2

respondent wife for a decree of restitution of conjugal life was also dismissed, vide the same judgment.

Admit the appeal.

Call for the TCR.

Issue notice.

Mr. B. J. Mukherjee, learned counsel accepts notice on behalf of the respondent.

Mr. Agarwal and Mr. Mukherjee submit that an attempt can be made by the parties to arrive at a settlement.

In view of the above submissions, Registry to send the case to the Gauhati High Court Mediation Centre for attempting a settlement.

As the appellant is apparently living in Pune, the mediation settlement can be attempted by way of video conference.

Let the settlement be attempted within an outer limit of one month from today.

                              JUDGE                                  JUDGE




Comparing Assistant