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Page No.# 1/2 vs Sabita Ghosh (Chakraborty)
2026 Latest Caselaw 181 Gua

Citation : 2026 Latest Caselaw 181 Gua
Judgement Date : 9 January, 2026

[Cites 1, Cited by 0]

Gauhati High Court

Page No.# 1/2 vs Sabita Ghosh (Chakraborty) on 9 January, 2026

Author: M. Zothankhuma
Bench: Michael Zothankhuma
                                                                              Page No.# 1/2

GAHC010088972025




                                                                   2026:GAU-AS:386-DB

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

                                Case No. : I.A.(Civil)/1794/2025

            SAISAB CHAKRABORTY
            S/O SRI SANKAR KUMAR CHAKRABORTY, R/S VILL. RONGPUR PT-IV
            (BARBHUIYA LANE), P.S. SILCHAR, DIST. CACHAR, ASSAM.



            VERSUS

            SABITA GHOSH (CHAKRABORTY)
            D/O NITYARANGAN GHOSH, VILL. DHUMKAR, P.O. KALAIN BAZAR, P.S.
            KATIGORAH, DIST. CACHAR, ASSAM, PIN 788815



Advocate for the Petitioner   : MR. L R MAZUMDER, MR. A ISLAM

Advocate for the Respondent : MRS R B BORAH (LEGAL AID COUNSEL),




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

                                           ORDER

09.01.2026 (M. Zothankhuma, J)

Mr. L.R. Mazumder, learned counsel for the applicant submits that there is a delay of 95 days in preferring the appeal against the judgment and order dated 20.12.2024, passed by the learned Principal Judge, Family Court, Cachar at Page No.# 2/2

Silchar in Family Court (Civil) Case No.25/2017, by which the applicant's petition for a Divorce Decree under Section 13(1)(ia)(ib) of the Hindu Marriage Act, 1955 had been dismissed.

Mrs. R.B. Borah, learned Legal Aid Counsel for the respondent wife submits that she has got no objection to the delay being condoned.

Accordingly, the delay of 95 days is condoned.

Registry to list the appeal.

I.A. is accordingly disposed of.

                      JUDGE                            JUDGE



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