Anita Mandal vs Tapan Mandal
2025 Latest Caselaw 8621 Gua

Gauhati High Court

Anita Mandal vs Tapan Mandal on 17 November, 2025

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                       Page No.# 1/2

GAHC010207452025




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

                                  Case No. : Mat.App./77/2025

            ANITA MANDAL
            D/O SRI NIMAI MANDAL, W/O TAPAN MANDAL, R/O A.K. DEY ROAD,
            BARSAPARA, P.O. AND P.S. FATASIL AMBARI, DIST. KAMRUP (M), PIN
            781025



            VERSUS

            TAPAN MANDAL
            S/O LATE SANTOSH MANDAL, R/O RAHA, NEAR SMITI HOTEL, P.O. AND
            P.S. RAHA, DIST. NAGAON, PIN 782103, ASSAM.



Advocate for the Petitioner   : MR. A BISWAS, MR P K BASU

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. A. Biswas, 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 dated 07.08.2025, passed by the learned Principal Judge, Family Court-1, Kamrup (M), Guwahati in F.C. (Civil) Case No. 660/2022.

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