Shri Tapan Saha vs Smti Gayatri Saha
2025 Latest Caselaw 8620 Gua

Gauhati High Court

Shri Tapan Saha vs Smti Gayatri Saha on 17 November, 2025

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                       Page No.# 1/2

GAHC010227602025




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

                                  Case No. : Mat.App./76/2025

            SHRI TAPAN SAHA
            SON OF LATE ANIL KUMAR SAHA,RESIDENT OF HOUSE NO. 153,
            OPPOSITE JUTE MILL, KALAPAHAR,P.O -GOPINATH NAGAR,P.S - FATASIL
            AMBARI, GUWAHATI - 781016, DISTRICT - KAMRUP (M), ASSAM.



            VERSUS

            SMTI GAYATRI SAHA
            D/O SHRI DILIP ROY,RESIDENT OF ORNATE HILLS, FLAT NO. 1B, FIRST
            FLOOR, NEAR HANUMAN MANDIR, JYOTIKUCHI MAIN ROAD, GUWAHATI
            - 781034, DISTRICT - KAMRUP (M), ASSAM.



Advocate for the Petitioner   : MR. P BHOWMICK, MR. D THAOSEN

Advocate for the Respondent : ,




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                   HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                           ORDER

Date : 17.11.2025 (K.R. Surana, J)

Heard Mr. P. Bhowmik, learned counsel for the appellant.

2. This matrimonial appeal filed under section 19 of the Family Courts Page No.# 2/2

Act, 1984 is directed against the judgment and decree dated 06.09.2025, passed by the learned Principal Judge, Family Court-1, Kamrup (M), Guwahati in F.C. (Civil) Case No. 274/2021.

3. The appeal is admitted for hearing.

4. Call for the records.

5. Issue notice returnable on 05.01.2026.

6. The appellant shall take steps within 2 (two) days for service of notice on the respondent by usual process as well as by speed post with A/D.

7. List on 05.01.2026, awaiting receipt of records.

                        JUDGE                JUDGE




Comparing Assistant