Moni Rajbongshi vs Bhupen Rajbongshi
2025 Latest Caselaw 1121 Gua

Gauhati High Court

Moni Rajbongshi vs Bhupen Rajbongshi on 18 July, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                          Page No.# 1/2

GAHC010159412022




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

                                 Case No. : Mat.App./46/2022

            MONI RAJBONGSHI
            W/O SRI BHUPEN RAJBONGSHI, RESIDENT OF VILLAGE MALOIBARI, PS
            KHETRI, DIST KAMRUP M ASSAM 782403

            VERSUS

            BHUPEN RAJBONGSHI
            S/O SRI RAJAT RAJBONGSHI, RESIDENT OF VILLAGE MALOIBARI, PS
            KHETRI, DIST KAMRUP M ASSAM 782403

Advocate for the Petitioner   : MR. K R PATGIRI, MS CHITRALEKHA DAS,MS. U HAZARIKA

Advocate for the Respondent : MR. K BHATTACHARJEE, MR P K KALITA




                                  BEFORE
                 HONOURABLE MR. JUSTICE MANISH CHOUDHURY
              HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER

                                          ORDER

Date : 18.07.2025 [M. Choudhury, J]

Heard Mr. K.R. Patgiri, learned counsel for the appellant-wife and Ms. A. Barman, learned counsel for the respondent-husband.

2. This appeal under Section 19 of the Family Courts Act, 1984 has been preferred against a Judgment and Order dated 21.06.2022 passed by the Court of learned Principal Judge, Family Court No.-II, Kamrup [M] at Guwahati in F.C. Page No.# 2/2

[Civil] Case no. 973/2014 whereby a petition filed by the respondent-husband under Section 13[1] of the Hindu Marriage Act, 1955 seeking dissolution of his marriage with the appellant-wife, has been allowed on contest.

3. The appeal has been identified for inclusion in the cause-list under the heading "For referral to the Special Mediation Drive-Mediation 'For the Nation' list".

4. After hearing the learned counsel for the parties and regard to the issues involved, we are of the view that there exists an element for settlement.

5. As the learned counsel for both the parties are present, the first date of mediation is, therefore, fixed on 29.07.2025.

6. As per the Standard Operating Procedure for the campaign' 'Mediation for the Nation', mediation can be conducted completely in offline mode [physical mode], or in online mode or in hybrid mode.

7. For the purpose of further reference, the parties shall contact the Coordinator/Nodal Officer of the Mediation Centre, Mr. Joydev Koch, Mobile no. 7099063524, Email id - [email protected].

8. The Office to list the appeal on a date after receipt of a report about conclusion of the mediation process from the Mediator.

                                     JUDGE                    JUDGE



Comparing Assistant