MD. AKRAM ALI PK Vs. MD. YASIN ALI

JUDGEMENT

(1.) This civil petition for leave to appeal is directed against the judgment and order dated 15.01.2009 passed by a Single Bench of the High Court Division in Civil Revision No.1396 of 2007 discharging the Rule and affirming the judgment and order dated 07.03.2007 passed by the learned District Judge, Bogra in Civil Revision No.98 of 2006 reversing the order dated 27.07.2006 passed by the learned Senior Assistant Judge, Bogra in Other Suit No.300 of 2000 allowing an application under Order VI Rule 17 of the Code of Civil Procedure.