Dipankar Bhuyan vs Kanta Biswas
2026 Latest Caselaw 156 Gua

Gauhati High Court

Dipankar Bhuyan vs Kanta Biswas on 8 January, 2026

                                                           Page No.# 1/2

GAHC010265642025




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




          I.A.(Civil)/38/2026

         DIPANKAR BHUYAN
         S/O DILIP BHUYAN
         PERMANENT R/O VILL- GORAJAN
         P.S- RUPOHI HAT
         DIST- NAGAON
         ASSAM
         PIN- 782124
         PRESENTLY RESIDING IN H. NO. 18
         COLONEL SHIV RAM BORA ROAD
         KHARGHULI
         UZAN BAZAR
         DISTRICT- KAMRUP (M)
         ASSAM
         PIN- 781004


          VERSUS

         KANTA BISWAS
         D/O DIPAK KUMAR BISWAS
         R/O VILL- KONABORI
         WARD NO 7
         P.S- JAGIROAD
         P.O- JAGIROAD
         DIST- JAGIROAD
         ASSAM
         PIN- 782410
                                                                      Page No.# 2/2

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            Advocate for : MS P DEVI
            Advocate for : appearing for KANTA BISWAS



                                  BEFORE
                   HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                         ORDER

Date : --08.01.2026

Heard Mr. A. Baruah, the learned counsel for the applicant/appellant.

2. This is an application filed under Order 41 Rule 27 CPC for production of records of C.R.(DV) Case No. 175/2018 as additional evidence in connection with Matrimonial Appeal arising out of judgment & decree dated 30.08.2025 passed by the learned District Judge, Morigaon in Title Suit (Divorce) Case No. 4/2022.

3. Issue Notice to the respondent through Speed Post as well as through usual process.

4. List the matter after 4 (four) weeks as on a date to be fixed by the Registry.

JUDGE

Comparing Assistant