Ahmed Hussain For And On Behalf Of Sri ... vs The State Of Tripura
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Tripura High Court

Ahmed Hussain For And On Behalf Of Sri ... vs The State Of Tripura on 20 February, 2026

                                                                          HIGH COURT OF TRIPURA
                                                                              AGARTALA
                                                                               BA No.30 of 2026

Ahmed Hussain for and on behalf of Sri Mahboob Alam
                                                                                                       ......... Applicant(s)
                                                                              -Versus-
The State of Tripura
                                                                                                      ........Respondent(s)

For the Applicant(s)                                                      :   Mr. Koomar Chakraborty, Advocate.
For the Respondent(s)                                                     :   Mr. Raju Datta, P.P.


                                                       HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                                                 ORDER

20/02/2026

Heard both sides.

Mr. Koomar Chakraborty, learned counsel for the applicant has sought for an adjournment.

Considered.

Let the matter be listed on 23.02.2026.

JUDGE

Rudradeep RUDRADEEP BANERJEE Digitally signed by RUDRADEEP BANERJEE Date: 2026.02.20 16:39:50 +05'30'