(1.) This Rule Nisi, at the instance of two judgment debtors in a mortgage decree, was issued calling in question order dated 26.5.2003 passed by the Artha Rin Adalat, Comilla in Artha Decree Execution Case No. 44 of 1995 (arising out of Artha Rin Suit No. 182 of 1992) issuing warrant of arrest against the petitioners to put them in civil prison.