Sri Niren Rajbangshi @ Naren vs Mrs Sabitri Rajbangshi
2025 Latest Caselaw 1513 Gua

Gauhati High Court

Sri Niren Rajbangshi @ Naren vs Mrs Sabitri Rajbangshi on 28 July, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                            Page No.# 1/2

GAHC010152972025




                                                                     undefined

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

                                  Case No. : I.A.(Civil)/2275/2025

             SRI NIREN RAJBANGSHI @ NAREN
             S/O LATE DHANIRAM RAJBANGSHI, R/O GOTANAGAR, NIZARAPUR, P.O.
             GOTANAGAR, P.S. JALUKBARI, GUWAHATI 781033, IN THE DIST. OF
             KAMRUP (M), ASSAM AND PRESENTLY RESIDED AT MAIDAMGAON, P.S.
             BASISTHA, GUWAHATI, IN THE DIST. OF KAMRUP (M), ASSAM.



             VERSUS

             MRS SABITRI RAJBANGSHI
             R/O GOTANAGAR, NIZARAPAR, P.O. GOTANAGAR, P.S. JALUKBARI,
             GUWAHATI 781033, IN THE DIST. KAMRUP (M), ASSAM.



Advocate for the Petitioner   : MR. P BORAH, MRS K M SAIKIA

Advocate for the Respondent : ,




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

                                             ORDER

28.07.2025 (M. Zothankhuma, J)

Heard Ms. K.M. Saikia, learned counsel for the applicant, who submits that Page No.# 2/2

there is a delay of 26 days in filing the appeal against the impugned judgment and decree dated 23.04.2025 passed by the learned Principal Judge, Family Court No.1, Kamrup(M) at Guwahati in F.C.(C) No.933/2022, whereby the petition filed by the applicant under Section 13(1)(ia) of the Hindu Marriage Act, 1955 praying for dissolution of marriage by a decree of divorce has been dismissed.

The applicant's counsel submits that the applicant could not submit the appeal on time due to the applicant being a very sick person undergoing medical treatment. As such, the delay of 26 days has occurred due to the medical reason. from

On considering the grounds of delay in filing the appeal, we find that sufficient cause for the delay has been made out. The delay of 26 days is accordingly condoned.

Registry to register the appeal and list the same after a week.

I.A.(Crl.) is accordingly allowed and disposed off.

                        JUDGE                        JUDGE




Comparing Assistant