MD. MOHIUDDIN CHOWDHURY Vs. RUPALI BANK LTD.

JUDGEMENT

(1.) This Rule Nisi, at the instance of a judgment debtor in a mortgage decree, was issued calling in question order dated 29.1.2008 passed by Artha Rin Adalat No.1, Chittagong in Artha Rin Execution Case No.278 of 2003 (arising out of Mortgage Suit No.33 of 1996) rejecting the petitioner's application filed under section 20 of the Financial Institutions Act, 1993 for appointment of an audit commissioner by Bangladesh Bank to inspect and examine his C.C. account.