Pauliankap Bulte vs Bawinu Lalrotluangi Vaiphei
2025 Latest Caselaw 4892 Gua

Gauhati High Court

Pauliankap Bulte vs Bawinu Lalrotluangi Vaiphei on 21 May, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                            Page No.# 1/2

GAHC010073402025




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

                                  Case No. : I.A.(Civil)/1522/2025

            PAULIANKAP BULTE
            S/O LATE MANGTINLAL BULTE, R/O FLAT NO. 1E, THE TERRACES,
            TRIPURA ROAD, JAYANAGAR BELTOLA, P.S. BASISTHA, P.O. KHANAPARA,
            PIN NO 781028, DIST. KAMRUP (M), ASSAM.



            VERSUS

            BAWINU LALROTLUANGI VAIPHEI
            W/O PAULIANKAP BULTE, R/O FLAT NO. 1E, THE TERRACES TRIPURA
            ROAD, JAYANAGAR, BELTOLA, P.O. KHANAPARA, P.S. BASISTHA, DIST.
            KAMRUP(M), ASSAM, PIN 781028



Advocate for the Petitioner   : MR. S DUTTA, MS. A RANA,MR. S DUTTA,MR. C SHARMA

Advocate for the Respondent : ,




             Linked Case :

            XXXXXXX
            RESIDENT OF FLAT NO 1E THE TERRACES TRIPURA ROAD JAYANAGAR
            BELTOLA PS BASISTHA PO KHANAPARA DISTRICT KAMRUP METRO


             VERSUS

            BAWINU LALROTLUANGI VAIPHEI
                                                                                  Page No.# 2/2

            RESIDENT OF FLAT NO 1E THE TERRACES TRIPURA ROAD JAYANAGAR
            BELTOLA PO KHANAPARA PS BASISTHA DISTRICT KAMRUP METRO
            ASSAM


            ------------
            Advocate for : Sidhant Dutta
            Advocate for : appearing for BAWINU LALROTLUANGI VAIPHEI



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

                                           ORDER

21.05.2025 [Manish Choudhury, J]

Heard Mr. C. Sharma, learned counsel for the applicant. The instant interlocutory application under Section 5 of the Limitation Act, 1963 is filed seeking condonation of delay of 54 days in preferring the connected appeal under Section 19 of the Family Courts Act, 1984 against a Judgment and Order dated 09.01.2025 passed by the learned Principal Judge, Family Court-I in F.C.[Civil] Case no. 1283/2021.

Issue notice, returnable in 4 [four] weeks.

The applicant shall take steps for service of notice upon the opposite party by registered post with A/D within 2 [two] working days from today.

List the case after 4 [four] weeks.

                        JUDGE                                   JUDGE




Comparing Assistant