Dr Deep Jyoti Kalita vs Barnali Talukdar
2025 Latest Caselaw 7701 Gua

Gauhati High Court

Dr Deep Jyoti Kalita vs Barnali Talukdar on 26 September, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                                 Page No.# 1/2

GAHC010216392025




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

                                  Case No. : I.A.(Civil)/3224/2025

            DR DEEP JYOTI KALITA
            S/O LATE CHANDI CHARAN KALITA,
            R/O FLAT NO. 1-A, ABODE ENCLAVE,
            MOTHER TERESA ROAD,
            GEETANAGAR, GUWAHATI,
            DIST. KAMRUP (M) ASSAM,
            PIN 781020

            VERSUS

            BARNALI TALUKDAR
            D/O SRI BIBEKANANDA TALUKDAR,
            R/O HOUE NO. 37, NABARUN PATH,
            JATIA, KAHILIPARA ROAD,
            GUWAHATI, DIST. KAMRUP (M),
            ASSAM, PIN 781006

Advocate for the Petitioner   : MS B CHAKRAVARTY, MR A CHAKRABORTY

Advocate for the Respondent : ,

             Linked Case :

            DR DEEP JYOTI KALITAASSAM

             VERSUS

            BARNALI TALUKDARASSAM
            ------------
            Advocate for : ANIRBAN CHAKRABORTY
            Advocate for : appearing for BARNALI TALUKDAR
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                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                  HONOURABLE MR. JUSTICE ANJAN MONI KALITA
                                   ORDER

Date : 26.09.2025 (M. Zothankhuma, J)

Heard Mr. A. Chakraborty, learned counsel for the applicant/appellant, who submits that there is a delay of 14 days in filing the appeal against the impugned judgement and order dated 10.07.2025, passed in FC (Civil) Case No. 244/2018, by the learned Principal Judge, Family Court No. 1, Kamrup (M), wherein the learned Court was pleased to dismiss the divorce petition filed by the applicant husband.

2. The reason for the delay, as given by the applicant, is provided in para Nos. 4 & 5 of the application, wherein it has been stated that the impugned judgment and order dated 10.07.2025 was handed over to him by his counsel on 31.07.2025. Thereafter, the applicant handed over the same to his counsel on 02.08.2025 for preparing an appeal. It was also noticed that requisite stamps and folios were delivered before the Registry of the learned Family Court on 25.07.2025, i.e. 14 days after the same was notified by the Registry to the engaged counsel appearing on behalf of the applicant in the learned Family Court. He submits that in view of the said reasons, there is a delay of 14 days.

3. On considering the submission of the learned counsel for the applicant, we find that sufficient cause for the delay has been made out. Accordingly, the delay of 14 days is condoned.

4. Registry to register the connected appeal and list the same after the ensuing Puja Vacation.

5. I.A. is accordingly allowed and disposed of.

                                            JUDGE                                          JUDGE



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