NOOR BANDI Vs. AJIJUL HAQUE

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondents.

(2.) Perused the impugned order dated 08.04.2016 whereby the learned 6th Additional District Judge, Gopalganj in Title Appeal No.28 of 2014 rejected the stay application filed by the petitioners under Order 41, Rule 5 of the Code of Civil Procedure and refused to stay the further proceeding of Execution Case No.06 of 2014.

(3.) The learned counsel for the petitioners submitted that the final decree has been passed in partition suit and now the respondents are taking steps for delivery of possession of the property, which are in possession of the petitioners.