ABHIMANYU KUMAR Vs. BIDISA SONAR

JUDGEMENT

(1.) Heard the learned counsel Mr. S. Saikia, appearing for the petitioner. Also heard Ms. P. Barman, learned counsel representing the respondent.

(2.) This is an application under Article 227 of the Constitution of India whereby the order dtd. 22/4/2019 passed in Misc. (J) Case No. 16/2018 arises out of Misc. (G) Case No. 91/2016 by the Principal Judge, Family Court-II, Kamrup, Guwahati is put to challenge.

(3.) The factual matrix giving rise to this petition arises out of the matrimonial dispute between a man and his wife.