Shri. Siraj Uddin vs Shri Gopal Chandra Dey
2026 Latest Caselaw 1174 Tri

Citation : 2026 Latest Caselaw 1174 Tri
Judgement Date : 27 February, 2026

[Cites 0, Cited by 0]

Tripura High Court

Shri. Siraj Uddin vs Shri Gopal Chandra Dey on 27 February, 2026

                                             HIGH COURT OF TRIPURA
                                                   AGARTALA

                                                  CRP No.77 of 2025

Shri. Siraj Uddin
                                                                                  ....Petitioner(s)
                                                          Versus

Shri Gopal Chandra Dey.
                                                                                ....Respondent(s)

For Petitioner(s) : Mr. Sisir Chakraborty, Advocate.

For Respondent(s) : Ms. R.Purkayastha, Advocate.

=B=E=F=O=R=E=

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

27.02.2026

Ld. Counsel of petitioner, Mr. Sisir Chakraborty has sought for an adjournment to produce the required sale deed and the plan as per order dated 21.01.2026.

Ld. Counsel, Mr. Sisir Chakraborty also submits that the copy of the sale deed as received by him is not properly legible. So another date may be fixed.

Considered.

Ld. Counsel of the petitioner shall produce the sale deed dated 12.02.1996 and the plan annexed thereto on the next date of hearing.

List the matter on 16.03.2026.

JUDGE

MUNNA Digitally signed by MUNNA SAHA

SAHA Date: 2026.02.27 18:25:34 +05'30'

Saikat Sarma