SEEMARNA AZAM Vs. WONDERLAND HOLDING LIMITED

JUDGEMENT

(1.) On an application under section 115(1) of the Code of Civil Procedure this Rule, at the instance of the defendant petitioner was issued calling upon the plaintiffs-opposite parties to show cause as to why the order dated 02.02.2009 rejecting an application filed under order 7 Rule 11 of the Code of Civil Procedure, passed by the learned Joint District Judge, 7th Court, Dhaka should not be set aside and or such other or further order or orders passed as to this Court may seem fit and proper.