Saisab Chakraborty vs Sabita Ghosh (Chakraborty)
2025 Latest Caselaw 5690 Gua

Gauhati High Court

Saisab Chakraborty vs Sabita Ghosh (Chakraborty) on 24 June, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                                 Page No. 1/2

GAHC010088972025




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

                                  Case No. : I.A.(Civil)/1794/2025

            SAISAB CHAKRABORTY
            S/O SRI SANKAR KUMAR CHAKRABORTY, R/S VILL. RONGPUR PT-IV
            (BARBHUIYA LANE), P.S. SILCHAR, DIST. CACHAR, ASSAM.

            VERSUS

            SABITA GHOSH (CHAKRABORTY)
            D/O NITYARANGAN GHOSH, VILL. DHUMKAR, P.O. KALAIN BAZAR, P.S.
            KATIGORAH, DIST. CACHAR, ASSAM, PIN 788815

Advocate for the Petitioner   : MR. L R MAZUMDER, MR. A ISLAM

Advocate for the Respondent : ,


                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                             ORDER

Date : 24.06.2025 [Manish Choudhury, J.]

Heard Mr. L.R. Mazumder, learned counsel for the applicant.

2. The instant interlocutory application under Section 5 of the Limitation Act, 1963 is preferred seeking condonation of delay of ninety-five days, which have occurred in preferring the connected appeal under Section 19 of the Family Courts Act, 1984 against a Judgment and Order dated 20.12.2024 passed by the learned Principal Judge, Family Court, Cachar at

Silchar in Family Court [Civil] Case no. 251/2017 whereby a petition filed by applicant under Section 13[1][ia][ib] of the Hindu Marriage Act, 1955 has been dismissed.

3. Issue notice, returnable in 4 [four] weeks.

4. The applicant shall take steps for service of notice upon the opposite by registered post with A/D within 3 [three] working days from today.

5. List the case after 4 [four] weeks.

                                                          JUDGE                     JUDGE




Comparing Assistant