Pauliankap Bulte vs Bawinu Lalrotluangi Vaiphei
2026 Latest Caselaw 220 Gua

Gauhati High Court

Pauliankap Bulte vs Bawinu Lalrotluangi Vaiphei on 19 January, 2026

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                                  Page No. 1/2

GAHC010073392025




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

                                 Case No. : Mat.App./70/2025

            Pauliankap Bulte
            RESIDENT OF FLAT NO 1E THE TERRACES TRIPURA ROAD JAYANAGAR
            BELTOLA PS BASISTHA PO KHANAPARA DISTRICT KAMRUP METRO

            VERSUS

            BAWINU LALROTLUANGI VAIPHEI
            RESIDENT OF FLAT NO 1E THE TERRACES TRIPURA ROAD JAYANAGAR
            BELTOLA PO KHANAPARA PS BASISTHA DISTRICT KAMRUP METRO
            ASSAM

Advocate for the Petitioner   : Sidhant Dutta, MR. C SHARMA,MR. S DUTTA,MS. A RANA

Advocate for the Respondent : , MS. P DUTTA

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

                                          ORDER

Date : 19.01.2026 [Manish Choudhury, J.]

Heard Mr. S. Dutta, learned counsel for the appellant. This appeal under Section 19 of the Family Courts Act, 1984 is preferred against a Judgment and Order dated 09.01.2025 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. 1283/2021. By the Judgment and Order dated 09.01.2025, a petition filed under Section 10 of the Indian Divorce [Amendment] Act, 2001, preferred by the appellant as the petitioner,

praying for dissolution of marriage by a decree of divorce has been rejected.

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. 1283/2021 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




Comparing Assistant