MOHAMMAD ALI Vs. BANGALDESH BANK

JUDGEMENT

(1.) This Rule Nisi, at the instance of a judgment debtor in a mortgage decree, was issued calling in question two orders dated 16.10.2008 and 4.11.2008 respectively passed by the Judge, Artha Rin Adalat No.1, Chittagong in Artha Rin Execution Case No.75 of 2005 (arising out of Artha Rin Suit No.424 of 2004). By the first order the learned Judge, on an application filed by the decree holder-bank, fixed a date of auction on publishing auction notice in news papers for sale of the petitioner's mortgaged property, while by latter rejected his (petitioner's) application for rejection of the execution case.