MD. SHAHAR ALI Vs. SAILESH CHANDRA SEN

JUDGEMENT

(1.) This Rule at the instance of the defendant-petitioners was issued calling in question the legality of judgment and order dated 25.3.2003 passed by the Additional District Judge, Sherpur in Miscellaneous Appeal No.33 of 2002 dismissing the same on affirmation of order dated 1.9.2002 passed by the Senior Assistant Judge, Sadar, Sherpur in Other Suit No.176 of 2002. The Assistant Judge, by the said order, granted temporary injunction against the defendants on an application filed by the plaintiffs.