Kiran Das vs Diptimani Ray
2025 Latest Caselaw 9070 Gua

Gauhati High Court

Kiran Das vs Diptimani Ray on 1 December, 2025

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GAHC010259422025




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

                                  Case No. : Crl.Rev.P./500/2025

            KIRAN DAS
            S/O LAE PANINDRA CHANDRA RAY, R/O VILL. CHANDAMARI, P.O.
            BALAPET, P.S. SORBHOG, DIST. BARPETA, ASSAM.



            VERSUS

            DIPTIMANI RAY
            D/O RAMAKANTA RAY,
            R/O VILL. KHAKUAPARA, P.O. AND P.S. MANIKPUR, DIST. BONGAIGAON,
            ASSAM,
            PIN 783392



Advocate for the Petitioner   : MR. M KHAN, MS J AKTAR,MR A K DAS

Advocate for the Respondent : ,
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                                 BEFORE
              HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                      ORDER

01.12.2025

Learned counsel Mr. M. Khan is present for the petitioner.

Petitioner is aggrieved by the judgment and order dated 02.09.2025 passed in Misc. Case No. 17/2023, as the petitioner is not legally married to the respondent.

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

Extra copies to be furnished.

The prayer for stay will be decided on the returnable date.

List accordingly.

JUDGE

Comparing Assistant