Dr Deep Jyoti Kalita vs Smt. Barnali Talukdar
2026 Latest Caselaw 197 Gua

Gauhati High Court

Dr Deep Jyoti Kalita vs Smt. Barnali Talukdar on 19 January, 2026

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                                  Page No. 1/2

GAHC010197802025




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

                                  Case No. : Mat.App./68/2025

            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

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

Advocate for the Petitioner   : ANIRBAN CHAKRABORTY, MR A CHAKRABORTY

Advocate for the Respondent : ,

                                  BEFORE
                 HONOURABLE MR. JUSTICE MANISH CHOUDHURY
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                           ORDER

Date : 19.01.2026 [Manish Choudhury, J.]

Heard Mr. A. Chakaborty, learned counsel for the appellant. This appeal under Section 19 of the Family Courts Act, 1984 is preferred against a Judgment dated 10.07.2025 passed by the Court of learned Principal Judge, Family Court - I at Kamrup [Metro], Guwahati ['the Family Court', for short] in F.C. [Civil] Case no. 244/2018. By the Judgment dated 10.07.2025, the learned Family Court dismissed an application under Section 13[1][ia] of the Hindu Marriage Act, 1954 read with 27[d][i] of the Special Marriage

Act, 1954, preferred by the appellant as the petitioner, for dissolution of marriage by a decree of divorce.

The appeal is admitted for hearing.

We have gone through the grounds urged in the memo of appeal. The case records of F.C. [Civil] Case no. 244/2018 be called for. Issue notice, returnable on 23.02.2026.

The appellant shall take steps for service of notice upon the respondent by speed post within 3 [three] working days from today.

                                                               JUDGE                  JUDGE



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