Sri Swapan Kumar Saha vs The Union Of India
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Tripura High Court

Sri Swapan Kumar Saha vs The Union Of India on 7 April, 2026

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                                       HIGH COURT OF TRIPURA
                                             AGARTALA
                                                 MFA No.04 of 2024
Sri Swapan Kumar Saha
                                                                            .........Appellant(s);
                                Versus
The Union of India, represented by the Secretary, Ministry of Finance,
Department of Revenue & others
                                                    .........Respondent(s)

For Appellant(s) : Mr. Koomar Chakraborty, Advocate. For Respondent(s) : Mr. Bidyut Majumder, Deputy SGI, Mr. Amitabha Ray Barman, Advocate, Mr. Biplabendu Roy, Advocate. IA No.01/2025 in MFA 01 of 2025 The Special Director, Directorate of Enforcement .........Applicant(s);

Versus Sri Swapan Kumar Saha .........Respondent(s) For Applicant(s) : Mr. Amitabha Ray Barman, Advocate. For Respondent(s) : Mr. Koomar Chakraborty, Advocate. HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 07/04/2026

List both the matters on 20.04.2026.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

Pijush/ PIJUSH KANTI NAG Digitally signed by PIJUSH KANTI NAG Date: 2026.04.07 14:07:35 +05'30'