Smt Papiya Saha Roy vs Amit Vikram Roy
2026 Latest Caselaw 287 Gua

Gauhati High Court

Smt Papiya Saha Roy vs Amit Vikram Roy on 21 January, 2026

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                          Page No.# 1/3

GAHC010002462026




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

                                  Case No. : I.A.(Civil)/88/2026

            SMT PAPIYA SAHA ROY
            ESTRANGED W/O SRI AMIT VIKRAM ROY, D/O SRI KRISHNA SAHA, R/O
            NONGRIMBAH, LAITUMKHRAH, P.O. AND P.S.- LAITUMKHRAH,
            SHILLONG, PIN-793003, MEGHALAYA. NOW R/A WARD NO. 31, SUBASH
            NAGAR, P.O.- EAST PRATAPGARH, P.S.- EAST AGARTALA, WEST TRIPURA,
            PIN-799004



            VERSUS

            AMIT VIKRAM ROY
            S/O SRI NIRMAL KUMAR ROY, R/O HOUSE NO.1, KALAPAHAR, NEAR
            CYCLE FACTORY, OPPOSITE GANESH PAATHOR, P.S.- FATASIL AMBARI,
            GUWAHATI, PIN-781018, ASSAM



Advocate for the Petitioner   : MS. M DEV, MS N DEB,MS P DEB

Advocate for the Respondent : ,




             Linked Case : C.APPLN/0/0

            SMTPAPIYA SAHA ROY
            ASSAM


             VERSUS
                                                                        Page No.# 2/3

           SRI AMIT VIKRAM ROY
           ASSAM


           ------------
           Advocate for : MS ANGANA DAS
           Advocate for : appearing for SRI AMIT VIKRAM ROY



            Linked Case : MAF(T)/0/0

           SMTPAPIYA SAHA ROY
           ASSAM


            VERSUS

           SRI AMIT VIKRAM ROY
           ASSAM


           ------------
           Advocate for : MS ANGANA DAS
           Advocate for : appearing for SRI AMIT VIKRAM ROY



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

                                       ORDER

21.01.2026 [Manish Choudhury, J]

Heard Ms. M. Dev, learned counsel for the appellant/applicant.

This instant application under Section 5 of the Limitation Act, 1963 is preferred seeking condonation of delay of 16 days which period of delay has occurred in preferring the accompanying matrimonial appeal under Section 19(1) of the Family Courts Act, 1984 read with Section 28 of the Hindu Marriage Act, 1985 Page No.# 3/3

against a Judgment and Decree dated 26.09.2025 passed in F.C.(C) Case No. 212/2019 by the learned Principal Judge, Family Court-III, Kamrup (M), Guwahati.

Learned counsel for the appellant/applicant has submitted that in fact, there is no delay in filing the instant application seeking condonation of delay.

On the other hand, in the check-list of the case records accompanying the matrimonial appeal, a calculation has been made to arrive at a period of 16 days delay by the Registry.

In view of such position, Registry to place a report as regards to the manner in which the period of delay has been calculated.

List this case on 06.02.2026.

                                         JUDGE                     JUDGE



Comparing Assistant