A. RAHMAN LASKER Vs. ABUL KALAM

JUDGEMENT

(1.) This Rule at the instance of plaintiff petitioner was issued calling upon the opposite party Nos. 1-3 to show cause as to why the impugned order no. 57 dated 08.10.1998 passed by the learned Senior Assistant Judge, Sadar Court, Faridpur in Title Suit No. 30 of 1995 should not be set aside and or such other or further order or orders passed as to this Court may seem fit and proper.