MD. TAZUDDIN Vs. GOVERNMENT OF BANGLADESH

JUDGEMENT

(1.) This Rule, at the instance of the plaintiffs, was issued on an application under section 115 (1) of the Code of Civil Procedure to examine the legality of order dated 7.7.1999 passed by the Assistant Judge, Shibpur, Narshingdhi in Title Suit No.3 of 1998 rejecting their application under Order XI rule 14 of the Code of Civil Procedure for a direction upon the defendants to produce certain documents.