SABYASACHI DUTT (DR.) Vs. SUZANNE FARISHA SYIEM DUTT

JUDGEMENT

(1.) Heard Mr. S. Guhathakurata, learned counsel for the petitioner. Also heard Ms. M. Borah, learned counsel appearing for the respondent.

(2.) By this petition under Article 227 of the Constitution of India, the petitioner calls into question the orders dated 07.07.2017, 08.08.2017 and 07.11.2017 passed by the learned Principal Judge, Family Court-I, Kamrup (M) at Guwahati in Misc. (G) Case No. 21/2017. Order dated 07.07.2017 was passed in a petition bearing No. 395/2017, order dated 08.08.2017 was passed in Review Petition bearing No. 1660/2017 and the order dated 07.11.2017 was passed in a petition bearing No. 2616/2017.

(3.) On 17.11.2017, this Court had passed the following order:-