MD. BODIUZZAMAN MILON Vs. BANGLADESH COMMERCE BANK LIMITED

JUDGEMENT

(1.) All these Rules were heard together and disposed of by a common judgment as they do involve similar questions of facts and laws though the parties are different.

(2.) In Civil Revision No. 1454 of 2009, Rule was issued calling upon the opposite parties to show cause as to why the impugned order No.47 dated 23.10.2008 passed by the learned Joint District Judge, and Artha Rin Adalat, Court No.02, Dhaka in Artho Execution Case No. 18 of 2003 should not be set aside and/or such other or further order or orders passed as to this Court may seem fit and proper.

(3.) In Civil Revision No.1318 of 2009, Rule was issued calling upon the opposite parties to show cause as to why the impugned order No.54 dated 23.10.2008 passed by the learned Joint District Judge, Court No. 2, Dhaka in Artha Rin Jari No.15 of 2003 should not be set aside and/or such other or further order or orders passed as to this Court may seem fit and proper.