Smt. Shyamala Barman vs Sri Hiranya Barman
2025 Latest Caselaw 8076 Gua

Gauhati High Court

Smt. Shyamala Barman vs Sri Hiranya Barman on 27 October, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                            Page No.# 1/2

GAHC010279652023




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

                              Case No. : Mat.App./10/2024

         Smt. Shyamala Barman
         Smt. Shyamala Barman, aged about 58 Years,W/O Shri Hiranya BarmanD/O Late
         Monindra Chandra Barman,R/O Police Reserve near M.T. Office Jail Road,P.O
         Jhalupara,P.S. Silchar, Tarapur District Cachar, Assam,
         PIN 788003

         VERSUS

         Sri Hiranya Barman
         Sri Hiranya Barman, aged about 64 years
         S/O Late Jugamoni Barman
         R/O Village. Barbond,
         P.O Daloo, District- Cachar, Assam. PIN. 788111

         2:EMONJYOTI SAIKIA
          S/O LATE RANJIT SAIKIA

         PERMANENT RESIDENT OF PUKHURIPORIA
         P.S.- LALUK
         PIN- 784160
         DIST.- NORTH LAKHIMPUR
         ASSAM.

         3:DHARMESWAR DAIMARY
          S/O SRI UMAR DAIMARY

         R/O BORDONDI
         P.O.- TELAM
         PIN- 787061
         DIST.- DHEMAJI
         ASSAM.

         4:ORIENTAL INSURANCE CO. LTD.
          OFFICE- ULUBARI
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             GUWAHATI- 781007

Advocate for the Petitioner   : MR. P K DEKA,

Advocate for the Respondent : MR. I ALAM, MR. T SK


                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                  HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                          ORDER

27.10.2025 (M. Zothankhuma, J)

Mr. T. Sk., learned counsel for the respondent husband submits that he needs 2(two) weeks' time to file affidavit regarding the assets and liabilities, in terms of the judgment of the Supreme Court in Rajnesh Vs. Neha & Anr., reported in (2021) 2 SCC 324. He submits that the affidavit is ready.

Mr. P.K. Deka, learned counsel appears for the appellant wife and submits that affidavit has already been filed in terms of the order dated 20.03.2025.

On considering the fact that the order for filing affidavit had been made in March, 2025, the respondent is granted 3(three) days' time to file the said affidavit, failing which, an adverse inference may be made against the respondent.

List the matter on 04.11.2025.

                    JUDGE                                       JUDGE



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