Mr. Abdul Sattar And Others vs The State Of Tripura And Others
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Tripura High Court

Mr. Abdul Sattar And Others vs The State Of Tripura And Others on 26 March, 2026

                                                                        HIGH COURT OF TRIPURA
                                                                            AGARTALA
                                                                            WP(C) No. 443 of 2024

Mr. Abdul Sattar and others
                                                                                                        ......... Petitioner(s)
                                                                            -Versus-
The State of Tripura and others
                                                                                                        ........Respondent(s)

For the Petitioner(s)                                                   :   Ms. A. Chakraborty, Advocate.
For the Respondent(s)                                                   :   Mr. D. Sarma, Addl. G.A.


                           HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                                               ORDER

26/03/2026

Ms. A. Chakraborty, learned counsel has sought for an adjournment on the ground of illness of Mr. Somik Deb, learned counsel for the petitioners.

Let the matter be listed on 10.04.2026.

JUDGE

Rudradeep RUDRADEEP BANERJEE Digitally signed by RUDRADEEP BANERJEE Date: 2026.03.26 16:39:30 +05'30'