Shri Raju Moni Kakati vs Sikha Rani Das
2025 Latest Caselaw 7899 Gua

Gauhati High Court

Shri Raju Moni Kakati vs Sikha Rani Das on 17 October, 2025

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GAHC010224052025




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

                                  Case No. : Crl.Rev.P./417/2025

            SHRI RAJU MONI KAKATI
            S/O SRI KRIHSNA KAKATI
            RESIDENT OF FLAT NO 304F, SAGAR HOUSING COMPLEX, ADABARI
            TINIALI, KAMAKHYA NAGAR, PO PANDU, PS JALUKBARI, DISTRICT
            KAMRUP (M), ASSAM,
            PIN 781012



            VERSUS

            SIKHA RANI DAS
            D/O SRI UDDHAB DAS
            W/O SHRI RAJU MONI KAKATI
            RESIDENT OF MALIGAON, BARIPARA, NEAR WEST NAMGHAR, BYE LANE
            NO 2, PO PANDU, PS JALUKBARI, DISTRICT KAMRUP M, ASSAM, PIN
            781012



Advocate for the Petitioner   : MR A L MANDAL, MD. S ALOM

Advocate for the Respondent : ,




                                   BEFORE
                     HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                            ORDER

17.10.2025

Heard Mr. A.L. Mandal, learned counsel appearing for the petitioner.

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The instant application has been filed under Sections 438 and 442 of

BNSS, 2023 read with Article 227 of the Constitution of India challenging the

Judgment and Order dated 14.08.2025 passed by the learned Principal Judge,

Family Court-I, Kamrup(M), in F.C. (Crl.) Case No. 702/2023 by which the

petitioner was directed to pay a monthly maintenance of Rs, 20,000/- (Rupees

Twenty Thousand) to the respondent.

Issue notice to the respondent.

The petitioner to take steps for service of notice upon the respondent by

registered post with A/D as well as by usual process.

List the matter after two (2) weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant