Shri Manir Hossain Maishan vs Smt. Fatema Khatun And Another
2026 Latest Caselaw 602 Tri

Tripura High Court

Shri Manir Hossain Maishan vs Smt. Fatema Khatun And Another on 13 February, 2026

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                                          HIGH COURT OF TRIPURA
                                                AGARTALA
                              I.A. No.1 of 2026 in Crl. Rev. P. No.14 of 2026

          Shri Manir Hossain Maishan
                                                                                 ---- Applicant(s)
                                                        Versus
          Smt. Fatema Khatun and another
                                                                            ----Respondent(s)

For Applicant(s) : Ms. Saswati Nag, Adv.

For Respondent(s) : None.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

13/02/2026

Learned Counsel, Ms. Saswati Nag appears vice

Learned Counsel, Mr. Anup Baidya on behalf of the applicant and

submits that the applicant-petitioner has filed a petition

challenging the validity and propriety of the judgment dated

03.09.2025 passed by Learned Judge, Family Court, Sonamura,

Sepahijala District in connection with Crl. Misc./6/2023 and along

with the petition, another application is filed for condoning delay

of 67 days in filing the revision petition. Until and unless the

prayer for codonation is allowed, there is no scope to proceed

further with the matter.

Issue Notice upon the respondents.

The applicant may take steps for service of notice upon

the respondents both by normal process and by registered A/D

post or speed post within 3(three) days and file proof of service.

List the matter on 07.04.2026.

JUDGE MOUMIT Digitally signed by MOUMITA DATTA

A DATTA 18:11:59 -08'00' Date: 2026.02.16

Deepshikha