Page No.# 1/2 vs Bawinu Lalrotluangi Vaiphei
2025 Latest Caselaw 7882 Gua

Gauhati High Court

Page No.# 1/2 vs Bawinu Lalrotluangi Vaiphei on 17 October, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                         Page No.# 1/2

GAHC010073402025




                                                                   2025:GAU-AS:13909

                              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 : MR. N BARUAH, MS. P DUTTA

             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
            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
                                                                        Page No.# 2/2


                                 BEFORE
               HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                 HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                     ORDER

Date : 17.10.2025.

(M. Zothankhuma, J)

No one appears for the applicant.

Mr. N. Baruah, learned counsel appears for the respondent.

This is an application for condoning the delay of fifty four (54) days against the judgment and order dated 09.01.2025, passed by the learned Principal Judge, Family Court-I in F.C. [Civil] Case No.1283/2021.

Mr. N. Baruah, learned counsel submits that he has no objection if the delay is condoned.

Accordingly, the delay of hundred and fifty four (54) days is condoned.

Registry to list the appeal after a week.

The counsel for the applicant shall furnish a copy of the appeal petition to Mr. N. Baruah, learned counsel for the respondent in the meantime.

Interlocutory application is accordingly disposed of.

                                    JUDGE                         JUDGE


Comparing Assistant