BAKUL AKTER Vs. BANGLADESH

JUDGEMENT

(1.) This is a petition for leave to appeal in respect of the judgment and order dated 08.06.2008, passed by the High Court Division, in Writ Petition No. 4092 of 2008, rejecting the petition summarily filed under Article 102 of the Constitution.

(2.) The facts leading to the filing of the writ petition are that the Agrani Bank Limited filed a suit under the provisions of the Artho Rin Adalat Ain, 2003, against M/S. Oyester Fashion Limited and others, praying for a decree for Tk. 1,90,11,342.00. The defendant No. 3, the petitioner herein, filed a written statement on 01.04.2008, denying all material averments and also prayed for dismissal of suit against her. Another application under Order 1 Rule 10(2) of the Code of Civil Procedure was also filed on her behalf on 01.04.2008, praying for striking out of her name as a defendant.

(3.) The learned Judge, Artho Rin Adalat, Chittagong, by Order No. 11 dated 01.04.2008, rejected the petition of the defendant No. 3. Being aggrieved, the petitioner filed the instant writ petition. The High Court Division, also summarily rejected the petition.