MAHBUBUR RAHMAN SIKDER Vs. MUJIBUR RAHMAN SIKDER

JUDGEMENT

(1.) In Criminal Miscellaneous petition No. 8 of 1982 the following order was passed by this Court on February 6, 1983.

(2.) This notice was issued not on the prayer of any of the parties in the aforesaid criminal miscellaneous petition, but was made suo motu by this Court having heard grievances of both the parties regarding certain clauses inserted by this Court in the ordering portion of its judgment in Civil Appeal Nos. 63-65 of 1982delivered on July 13, 1982. The grievances centered mainly on conditions (4) and (5). For the sake of clarity and under standing all the five conditions will in due course be quoted in this judgment. Submissions of both the parties show their respective claims regarding the extent of adherence or non-adherence to these conditions.

(3.) Without elaborately describing the background in which the aforesaid notice to show cause was issued, a brief reference may be made to indicate the necessity and importance of issuing such a notice. As the facts constituting the background of the show-cause notice are offered by the judgments of this Court in Civil Appeal Nos. 63, 64 and 65 of 1982 and Criminal Miscellaneous Revision No. 8 of 1982, they may be looked into for this purpose.