FAZLUL HAQUE CHOWDHURY Vs. HOSSAIN ALI AND ORS.

JUDGEMENT

(1.) Leave is granted to the petitioner to expunge the name of the petitioner No. 2 from the cause title of the revisional application in course of this day.

(2.) This revisional application is directed against Order No. 2 dated 8th December, 2011 passed by the District Judge, Uttar Dinajpur, in Misc. Appeal No. 24 of 2011, by which an interim order of injunction is passed.

(3.) The petitioner sought for his addition in a suit before the trial Court as necessary and proper party. Initially the said application was rejected by the trial Court but this Court allowed the same on 9th January 2012 in C.O. 5 of 2012.