LAKHI BORUAH Vs. BIJUMONI BORUAH

JUDGEMENT

(1.) Heard Mr. N. Dhar, learned counsel for the petitioner.

(2.) By this application under Article 227 of the Constitution of India filed on 22.9.2017, the petitioner seeks to challenge the order dated 8.9.2016 passed by the learned District Judge, North Lakhimpur, in Misc. (J) Case No. 8/2016.

(3.) The relevant portion of the prayer made in this petition reads as follows: