Gauhati High Court
Kiranmoyee Choudhury @ Dutta vs Rita Baishya Talukdar And Anr on 12 December, 2025
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GAHC010015922021
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : CRP/10/2021
KIRANMOYEE CHOUDHURY @ DUTTA
D/O. KARUNA NARAYAN CHOUDHURY, R/O. VILL. BIDYAPUR, NALBARI
TOWN, DIST. NALBARI, ASSAM, PIN-781335.
VERSUS
RITA BAISHYA TALUKDAR AND ANR
W/O. SHRI NARASH TALUKDAR, VILL. BIDYAPUR, NALBARI TOWN, DIST.
NALBARI, ASSAM, PIN-782335.
2:MD. OII ALI @ OLIUR RAHMAN
W/O. RAUSAN ALI
VILL. ISLAM CHUPA
NALBARI TOWN
DIST. NALBARI
ASSAM
PIN-782335
Advocate for the Petitioner : MR. R J BORDOLOI, MR. R ALI
Advocate for the Respondent : MR S DIFUSA, MR D CHOUDHURY
WITH
Case : CRP/65/2020
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KIRANMOYEE CHOUDHURY @ DUTTA
W/O KARUNA NARAYAN CHOUDHURY
R/O VILL. BIDYAPUR
NALBARI TOWN
DIST. NALBARI
ASSAM
VERSUS
RITA BAISHYA TALUKDAR AND ANR.
W/O SHRI NARASH TALUKDAR
R/O VILL. BIDYAPUR
NALBARI TOWN
DIST. NALBARI
ASSAM
2:MD. OLI ALI @ OLIUR RAHMAN
W/O RAUSAN ALI
R/O VILL. ISLAM CHUPA
NALBARI TOWN
DIST NALBARI
ASSAM
------------
Advocate for : MR. R J BORDOLOI
Advocate for : MR D CHOUDHURY appearing for RITA BAISHYA TALUKDAR
AND ANR.
BEFORE
HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA
ORDER
12.12.2025
1. Heard Ms. S. Sharma, the learned counsel for the respondents, who prays for some time to file written gist of argument, as directed by this court, in its earlier order dated 18.11.2025.
2. She submits that the respondents are unable to file the written gist as the engaged counsel for the respondents is out Page No.# 3/3 of station. Though Mr. R. Ali, the learned counsel for the petitioner has objected to the prayer for adjournment, however, since a very short adjournment has been prayed for, same is allowed.
3. Let these matters be listed on 15th December, 2025.
4. The written gist submitted by the learned counsel for the petitioner may be tagged with the case record.
JUDGE Comparing Assistant