Sri Pranjal Dutta vs Ms Sujata Barman
2025 Latest Caselaw 3037 Gua

Gauhati High Court

Sri Pranjal Dutta vs Ms Sujata Barman on 11 February, 2025

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                           Page No.# 1/2

GAHC010021302025




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

                                  Case No. : I.A.(Civil)/222/2025

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



            VERSUS


            MS SUJATA BARMAN
            RESIDENT AT C/O SUBHAS CHANDRA BARMAN BARKHAPARA PART 1
            WARD NO 20 BORPARA BEHIND LIC DIVISIONAL OFFICE BONGAIGAON
            783380 ASSAM



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

Advocate for the Respondent : ,




             Linked Case :

            PRANJAL DUTTA



             VERSUS

            SUJATA BARMAN
                                                                       Page No.# 2/2




           ------------
           Advocate for : MR. M DAS
           Advocate for : appearing for SUJATA BARMAN



                                 BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
              HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                       ORDER

11.02.2025 (S.K. Medhi, J)

Heard Shri K. Agarwal, learned Senior Counsel assisted by Shri M. Das, learned counsel, who has filed this application under Section 5 of the Limitation Act, 1963 for condonation of delay of 13 days in preferring the appeal.

The appeal has been preferred against the judgment and order dated 28.10.2024 passed by the Principal Judge, Family Court No.1, Kamrup (M) Guwahati in F.C. (Civil) Case No. 209/2017.

Let notice be issued, returnable by 4 (four) weeks.

Let steps be taken for service of notice upon the respondent by registered post with A/D. Steps within 2 (two) working days.

                                              JUDGE              JUDGE


Comparing Assistant