MD. ARIF GAFFAR Vs. ARTHA RIN ADALAT

JUDGEMENT

(1.) This Rule Nisi, was issued at the instance of the writ petitioner Md. Arif Gaffer, a judgment debtor in an exparte decree passed by the Artha Rin Adalat, Khulna to examine the legality of order dated 1.12.2008 passed by the Artha Rin Adalat, Khulna issuing warrant of arrest for his civil imprisonment in Artha Jari Case No.185 of 2006 (arising out of Artha Rin Suit No. 27 of 2006).