BISMITA SAIKIA Vs. PRANJAL DUTTA

JUDGEMENT

(1.) None appears for the appellant.

(2.) Ms. Momita Borah, learned counsel for the respondent brings to our notice the order dated 14.11.2018 passed by the Hon'ble Supreme Court in Special Leave to Appeal (C) No.16208/2018, whereunder the Hon'ble Supreme Court has indicated the manner of right between the parties and, in that light, has granted the appellant herein three months time to vacate from the premises.

(3.) In that background, a perusal of the order dated 22.11.2016 impugned in the instant appeal would indicate that the appellant herein was before the Court below in Misc. (J) Case No.37 of 2016 seeking injunction against the respondent herein. The injunction essentially was to enable the appellant herein to continue in the residence of the parties where they had resided prior to dissolution being granted. The Court below while disposing the matter though had not granted injunction, as prayed, but had protected the right of the petitioner to rented premises to be provided by the respondent herein. It is in that view, the appellant claiming to be aggrieved has instituted this appeal.