ABDUS SALAM LASKAR Vs. BANGLADESH

JUDGEMENT

(1.) This Rule at the instance of the plaintiff-appellant was issued on an application under section 115 (1) of the Code of Civil Procedure to examine the legality of judgment and order dated 3.10.2007 passed by the Additional District Judge, Habiganj in Miscellaneous Appeal No.37 of 2003 dismissing the same on affirmation of order dated 15.7.2003 passed by the Senior Assistant Judge (in charge), Baniachong, Habiganj in Titile Suit No.60 of 2001. By the said order the Senior Assistant Judge-in-charge rejected an application for temporary injunction filed by the plaintiff.