MAMTAJ BEGUM Vs. JANATA BANK

JUDGEMENT

(1.) This rule nisi at the instance of the third party-petitioners was issued challenging the legality of judgment and order dated 12.06.2005 passed by the District Judge, Khulna in Civil Revision No.121 of 2004 allowing the same reversing the order dated 28.09.2004 passed by the Judge, Artha Rin Adalat, Khulna allowing Miscellaneous Case No.2 of 2003. The said miscellaneous case was filed under Order XXI rule 58 of the Code of Civil Procedure for releasing the petitioners' property in Execution Case No.163 of 1999 (arising out of decree dated 14.06.1998 passed in Title Suit No.17 of 1997).