FULBARIA ADARSHA MARKET DOKANDAR MALIK SAMITY Vs. FULBARIA ADARSHA MARKET KHATIGRASHTA KALLYAN SAMABAYA SAMITY DOKANDAR

JUDGEMENT

(1.) The Rule in Civil Revision Case No.58 of 2001 was on 21-01-2001 obtained by added defendant No. 4 against an order dated 29-11-2000 passed by Assistant Judge, 4th Court at Dhaka in Title Suit No. 321 of 2000 by which defendant Nos. 1 to 3 Waqf Authorities were directed to restore possession to the plaintiff an ad interim mandatory injunction.

(2.) The other Rule in Civil Revision No.125 of 2001 was on 23-01-2001 obtained by the plaintiff against the order dated 04-01-2001 passed by the same Court in the suit by which added defendants No.4 (petitioner in the earlier Rule) and 5 were added in the suit.

(3.) As both the Rules arise out of the same suit, the Rules are heard one after another, and is now being disposed of by this order.