ANWAR HOSSAIN Vs. BANGLADESH

JUDGEMENT

(1.) This rule nisi at the instance of a judgment-debtor in an Artha Rin Mortgage Suit was issued challenging the proceedings in Mortgage Execution Case No. 3 of 2004 (arising out of expartee decree dated 27.08.2003 passed in Artha Rin Mortgage Suit No. 11 of 2003) now pending before the Artha Rin Adalat, Narayangonj.