Shilpi Roy Dhar Alias Shilpi Roy vs Manabendra Narayan Dhar
2025 Latest Caselaw 4354 Gua

Gauhati High Court

Shilpi Roy Dhar Alias Shilpi Roy vs Manabendra Narayan Dhar on 21 March, 2025

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GAHC010057682025




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

                                  Case No. : CRP(IO)/96/2025

             SHILPI ROY DHAR ALIAS SHILPI ROY
             D/O- LATE MANABENDRA MOHAN ROY, R/O- LINK ROAD, LANE NO. 16,
             P.O. AND P.S. SILCHAR, DIST. CACHAR, ASSAM AND PRESENTLY
             RESIDING AT UJJALA APARTMENT, 3RD FLOOR, OPPOSITE RABINDRA
             SARANI, N.S. AVENUE, SILCHAR, CACHAR, ASSAM, PIN- 788005.



             VERSUS

             MANABENDRA NARAYAN DHAR
             S/O- LATE MANINDRA NARAYAN DHAR, R/O- UJJALA APARTMENT, 3RD
             FLOOR, OPPOSITE RABINDRA SARANI, N.S. AVENUE, SILCHAR, CACHAR,
             ASSAM, PIN- 788005.



Advocate for the Petitioner   : MR. B CHAKRAVARTY, A SARMA

Advocate for the Respondent : ,



                                         BEFORE
                      HON'BLE MR. JUSTICE ROBIN PHUKAN
                                   ORDER

21.03.2025 Heard Mr B Chakravarty, learned counsel for the petitioner.

2. In this petition under Article 227 of the Constitution of India, the petitioner has challenged the correctness and otherwise of the Judgment and Order dated Page No.# 2/2

21.12.2024, passed by the learned Principal Judge, Family Court, Cachar at Silchar, in FC (Civil) No. 470 of 2023.

3. It is to be noted here that vide impugned Judgment and Order dated 21.12.2024, the learned trial Court has dismissed the petition, filed by the petitioner for calling the original record of Title Suit (N) No. 6/2004, from the Court of learned District Judge, Hailakandi.

4. Perused the petition and the documents placed on record.

5. Let notice be issued to the respondent, returnable in 4 (four) weeks.

6. Steps be taken by registered post with A/D and also by usual process, within a week from today.

7. List the matter after 4 (four) weeks.

8. Interim prayer of the petitioner will be considered on appearance of the other side.

JUDGE

Comparing Assistant