BANGLADESH Vs. AL-HAJ ZAHURUL ISLAM

JUDGEMENT

(1.) These appeals, by leave, by the Government-appellants arise out of the judgments and orders dated 05.12.1994 and 04.09.1994 passed by a Division Bench of the High Court Division in First Miscellaneous Appeal Nos. 706, 744, 707 and 742 of 1991 dismissing the appeals and upholding the judgments and orders dated 17.03.1991, 28.08.1991, 20.04.1991, 23.04.1991 and 30.04.1991 passed by the learned Subord-inate Judge, Arbitration Court, Dhaka in Arbitration Case Nos.10 of 1986, 129 of 1988, 108 of 1987 and 130 of 1988 respectively. Civil Appeal Nos.174, 175, 176 and 177 of 2000 have been heard together and are being disposed of by this common judgment as they do involve common questions of laws and facts.