Ashit Chanda vs Smt. Suparna Chanda
2025 Latest Caselaw 3452 Gua

Gauhati High Court

Ashit Chanda vs Smt. Suparna Chanda on 24 February, 2025

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                                     Page No.# 1/2

GAHC010018972022




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

                                   Case No. : Mat.App./14/2025

             Ashit Chanda
             Sri Ashit Chanda, aged about 50 years,
             S/O - Late Gauranga Chanda,
             R/O - Srikuna, P.S.- Silchar
             Dist- Cachar, Assam,
             PIN - 788005.

             VERSUS

             Smt. Suparna Chanda
             Smt. Suparna Chanda (Sen),
             aged about 45 years, D/o- Sri Sashi Bhusan Sen, W/O- Sri Ashit Chanda, R/o - Radha
             Madhab Road, Rangir Khari, Silchar, Dist- Cachar, Assam, PIN- 788005


Advocate for the Petitioner : MR. N H MAZARBHUIYAN, MR. M H SAIKIA,MR. N I
MAZARBHUYAN,MR. R. KARIM,MR. P K DEKA

Advocate for the Respondent : MR. P DAIMARY,




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                   HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                             ORDER

24.02.2025 (S.K. Medhi, J)

Heard Ms. L. Wajeeda, learned counsel appearing on instructions of Shri N H Mazarbhuiyan, learned counsel for the appellant, who has preferred this appeal under Page No.# 2/2

Section 28 of the Hindu Marriage Act, 1955 against the Judgment and Order dated 02.05.2013 passed by Principal Judge, Family Court, Cachar, Silchar in case No. F.C. (Civil) 119/2008.

By the impugned judgment, the suit filed under Section 13 of the Hindu Marriage Act, 1955 has been dismissed.

Admit.

Call for the records.

Since Shri P.K. Deka, learned counsel has already entered appearance for the sole respondent, formal steps is not required to be taken. However, a memo of the appeal be served upon him within 2 (two) days.

List this matter after 6 (six) weeks for report on receipt of records.

                                              JUDGE                      JUDGE


Comparing Assistant