Ikbal Hossain On Behalf Of Shri Hasib ... vs The Union Of India
2026 Latest Caselaw 1042 Tri

Tripura High Court

Ikbal Hossain On Behalf Of Shri Hasib ... vs The Union Of India on 25 February, 2026

                                          Page 1 of 1




                               HIGH COURT OF TRIPURA
                                     AGARTALA

                                      B.A. No.36 of 2026

 Ikbal Hossain on behalf of Shri Hasib Uddin and another
                                                                    ...... Applicant(s).
                                        Vs.
 The Union of India
                                                                   ......Respondent(s).

For Applicant(s) : Mr. Bhaskar Deb, Advocate.

Mr. Victor Ghosh, Advocate.

For Respondent(s) : Mr. Koushik Datta, Special PP.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

25/02/2026

Due to paucity of time, the case is adjourned today.

Mr. Koushik Datta, learned Special PP has sought for an adjournment to submit affidavit-in-opposition.

Considered.

However, affidavit-in-opposition shall be submitted atleast 2(two) days prior to the next date with furnishing copy to the other side.

CD will be produced on the next date.

Accordingly, list this matter on 05.03.2026.

JUDGE

SUJAY Digitally signed by SUJAY GHOSH

GHOSH 17:01:12 +05'30' Date: 2026.02.26

Dinashree