Md Jainal Ali vs Mainu Begum
2025 Latest Caselaw 6902 Gua

Gauhati High Court

Md Jainal Ali vs Mainu Begum on 1 September, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                            Page No.# 1/2

GAHC010184672025




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

                                  Case No. : I.A.(Civil)/2845/2025

             MD JAINAL ALI
             MD. JAINAL ALI, S/O ABAS ALI, R/O QTR NO. 168, E BLOCK NARENGI
             CANTT. SATGAON, GUWAHATI 27



             VERSUS

             MAINU BEGUM
             W/O JAINAL ALI, R/O SURAJ NAGAR, JARGAON NEAR RAILWAY LINE,
             SATGAON ROAD, GUWAHATI 781027



Advocate for the Petitioner   : MR. S BANIK, MR A K SHARMA,MR. A T H AHMED,MD. A H
LASKAR

Advocate for the Respondent : ,




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

                                             ORDER

01.09.2025 (M. Zothankhuma, J)

Md. A.H. Laskar, learned counsel for the applicant submits that there is a delay of 45 days against the judgment and order dated 30.05.2025 passed by Page No.# 2/2

the learned Principal Judge, Family Court, Guwahati in Misc. Case No.526/2021, by which the monthly maintenance amount has been enhanced. He further submits that the arrear maintenance amount has been deposited last week in the Family Court, Kamrup (M).

Issue Notice returnable in 4 (four) weeks.

Applicant to take steps for service of notice upon the respondent by registered post with AD within 2 (two) days.

List the matter after four weeks.

                                   JUDGE                   JUDGE


Comparing Assistant