Swapan Kumar Saha vs The Union Of India
2026 Latest Caselaw 940 Tri

Tripura High Court

Swapan Kumar Saha vs The Union Of India on 23 February, 2026

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                                                            HIGH COURT OF TRIPURA
                                                               _A_G_A_R_T_A_L_A_
                                                                 MFA No.04 of 2024
                                                        IA No.01 of 2025 in MFA No.01 of 2025

            Swapan Kumar Saha
                                                                                            .........Appellant(s)
                                                                 VERSUS
            The Union of India,
            Represented by the Secretary,
            Ministry of Finance, Department of Revenue
                                                                                              .......Respondent(s)

For Appellant(s) : Mr. Samarjit Bhattacharjee, Advocate, Mr. Koomar Chakraborty, Advocate.

For Respondent(s) : Mr. Amitabha Ray Barman, Advocate.

IA No.01 of 2025 in MFA No.01 of 2025

The Special Director, Directorate of Enforcement .........Appellant(s) VERSUS Sri Swapan Kumar Saha .......Respondent(s)

For Appellant(s) : Mr. Amitabha Ray Barman, Advocate.

For Respondent(s) : Mr. Koomar Chakraborty, Advocate.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT

=O=R=D=E=R=

23/02/2026

At the request of the counsel for the applicant, list on

07.04.2026. Along with MFA No. 01/2025

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

Manti D/B

SIDDHARTHA Digitally signed by SIDDHARTHA LODH

LODH Date: 2026.02.23 23:15:57 -08'00'