TOFAZZUL ISLAM BORBHUYAN Vs. MATIUR RAHMAN MAZUMDAR

JUDGEMENT

(1.) Heard Mr. I.S. Laskar, learned counsel for the petitioner and also heard Mr. F.U. Barbhuyan, learned counsel for the respondent.

(2.) Notice of motion was issued on 2.2.95 and since then this revision has been pending for Admission. At the time of issuance of notice of motion, this Court was pleased to pass an interim order staying the impugned judgment and order dated 11.11.94 passed by the learned Sessions Judge, Hailakandi in Crl. Motion No. 15(3) of 1994.

(3.) Let a Rule issue calling upon the respondents to show cause as to why the impugned order dated 11.11.94 should not be set aside as prayed for; or why such further or other order(s) should not be passed as to this Court may seem fit and proper. Rule is made returnable forthwith.