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Khurshedur Rahaman vs Tania Aktar And Another
2026 Latest Caselaw 589 Tri

Citation : 2026 Latest Caselaw 589 Tri
Judgement Date : 13 February, 2026

[Cites 0, Cited by 0]

Tripura High Court

Khurshedur Rahaman vs Tania Aktar And Another on 13 February, 2026

                                        Page 1 of 1



                          HIGH COURT OF TRIPURA
                                  AGARTALA
                            Crl.Rev. P. No.66 of 2025
          Khurshedur Rahaman
                                                               ---Petitioner(s)
                                          Versus
          Tania Aktar and Another
                                                             ----Respondent(s)

For Petitioner(s) : Mr. Samarjit Bhattacharjee, Adv. For Respondent(s) : Ms. Sutapa Deb Barman, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

13/02/2026 Learned Counsel Mr. S. Bhattacharjee is present for the

petitioner.

Learned Counsel Ms. S. Deb Barman appears for the

respondents No.1 and 2 being engaged by the Legal Service

Authority as a legal aid counsel.

Learned Counsel appearing for the respondents at this stage

sought for an indulgence to adjourn the case for the purpose of

hearing.

Request is considered.

Call for the record from the Learned Trial Court.

List this matter on 20.03.2026 for hearing.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.02.13 16:54:03 +05'30' Moumita

 
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