HOSNE ARA BEGUM Vs. ISLAMI BANK BANGLADESH LIMITED

JUDGEMENT

(1.) This petition by the defendant-petitioners is against the judgment and order dated 15-6-1998 passed by a Division Bench of the High Court Division in Civil Revision No. 2038 of 1994 discharging the Rule.

(2.) The material question that was for considering before the High Court Division was, whether a revision or writ petition will lie against an interlocutory order of Artha Rin Adalat.

(3.) The facts to narrate, in brief, are that, the plaintiff-Islami Bank Bangladesh Limited filed Money Suit No. 60 of 1991 in Artha Rin Adalat No. 3 of Dhaka against the petitioners for realisation of a sum of Taka 26,03,073,92 paisa. The said suit on transfer to Artha Rin Adalat No. 4 at Dhaka was renumbered as Money Suit No. 143 of 1993.