Sudipta Das Gupta @ Sudipta Sen Gupta vs Debashis Das Gupta
2026 Latest Caselaw 201 Gua

Gauhati High Court

Sudipta Das Gupta @ Sudipta Sen Gupta vs Debashis Das Gupta on 19 January, 2026

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                           Page No.# 1/2

GAHC010271532024




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

                                  Case No. : Mat.App./80/2025

            SUDIPTA DAS GUPTA @ SUDIPTA SEN GUPTA
            W/O SRI DEBASHIS DAS GUPTA, D/O NIRMALENDU SEN GUPTA, R/O
            WARD NO. 2, ANUKUL CHANDRA ADS GUPTA ROAD, P.O. AND P.S.
            DHUBRI, DIST. DHUBRI, ASSAM PIN 783301



            VERSUS

            DEBASHIS DAS GUPTA
            S/O LATE ASHIT DAS GUPTA, R/O 1162A SREE COLONY, BAGHAJATIN, P.O.
            REGENT ESTATE, KOLKATA, WEST BENGAL PIN 700092



Advocate for the Petitioner   : MR. A A R KARIM, MS. R R BORAH,S A KHAN

Advocate for the Respondent : ,




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

                                           ORDER

Date : 19.01.2026 [M. Choudhury, J]

Heard Mr. A.A.R. Karim, learned counsel for the appellant.

2. This appeal under Section 28 of the Hindu Marriage Act, 1955 read with Page No.# 2/2

Section 19[1] of the Family Court Act, 1984 is preferred against a Judgment dated 01.08.2024 passed by the Court of learned Principal Judge, Family Court, Dhubri in F.C.T.S.[D] Case no. 09/2023. By the Judgment dated 01.08.2024 passed ex parte, a petition preferred by the respondent herein as the petitioner under Section 13[1] of the Hindu Marriage Act, 1955 seeking dissolution of the marriage by a decree of divorce has been dismissed.

3. We have gone through the grounds urged in the memorandum of appeal.

4. The appeal is admitted for hearing.

5. The case records of F.C.T.S.[D] Case no. 09/2023 be called for.

6. Issue notice, returnable on 25.02.2026.

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

                                  JUDGE                       JUDGE




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