ANJALEE BHATTACHARJEE Vs. SUNANDA DEB

JUDGEMENT

(1.) Matter taken up via Video Conferencing.

(2.) This application under Article 227 of the Constitution of India, is the second round of litigation by the petitioner before this Court.

(3.) The order impugned herein dated 24.06.2020 had been passed in FAO No. 1 (H) 2020 arising out of Misc. Case No. 3 (H) 2020 in Title Suit No. 5 (H) 2020 by the Court of the learned Additional District Judge, Shillong.