MATIUR RAHMAN FAKIR Vs. ARUN KUMAR SARKER

JUDGEMENT

(1.) This Rule at the instance of the defendant-respondents was issued calling in question the legality of judgment and order dated 5.5.2004 passed by the Additional District Judge, Third Court, Bogra in Miscellaneous Appeal No.154 of 2002 allowing the same on setting aside order dated 28.10.2002 passed by the Senior Assistant Judge, Bogra in Other Suit No.125 of 2002. By the said order the Senior Assistant Judge rejected an application for temporary injunction filed by the plaintiff.