Refill Star Pakyntein vs Smti Jaya Arora
2025 Latest Caselaw 3671 Gua

Gauhati High Court

Refill Star Pakyntein vs Smti Jaya Arora on 3 March, 2025

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                                     Page No.# 1/2

GAHC010156952024




                                                                             undefined

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

                                 Case No. : Mat.App./11/2025

           Refill Star Pakyntein
           Refill Star Pakintein
           Aged about 49 years,
           Son of D Early Peace, resident of Mawlai, Mudatbaki, P.O. Phudmuri, in the District
           of East Khasi Hills, Meghalaya.


           VERSUS

           Smti Jaya Arora
           Smti Jaya Arora
           Daughter of Darshan Lal Arora, resident of KKB Road, Chenikuthi, House No. 51,
           P.S. Chandmari, Guwahati - 781003, in the District of Kamrup (M), Assam.


Advocate for the Petitioner : MS. P CHAKRABORTY, MS. A DAS
Advocate for the Respondent : MS P TALUKDAR,


                                 BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                     HONOURABLE MR. JUSTICE K. SEMA

                                           ORDER

03-03-2025 (S. K. Medhi, J) Heard Ms. P. Chakraborty, learned counsel for the appellant, who has preferred this appeal under Section 19 of the Family Court Act, 1984 against the Judgment dated 12.06.2024 and order dated 14.06.2024 passed in FC (C) No. 427/2011 passed by the learned Principal Judge, Family Court-2, Kamrup (M) at Guwahati. Vide the Page No.# 2/2

impugned judgment, the prayer for declaration of the marriage to be a nullity has been rejected.

Admit.

Call for the records.

Ms. P. Talukdar, learned counsel has already entered appearance on behalf of the respondent.

Let extra copy of the Memo of Appeal be served upon her by tomorrow. List after 6 (six) weeks along with report on receipt of records.

                                         JUDGE                        JUDGE




Comparing Assistant