PUBALI BANK LIMITED Vs. MD. ABDUR RASHID MIAH

JUDGEMENT

(1.) The delay of 393 days in filing the civil petition for leave to appeal is hereby condoned.

(2.) This civil petition for leave to appeal is directed against the judgment and order dated 17.06.2012 passed by the High Court Division in Writ Petition No. 9031 of 2010 disposing of the Rule.

(3.) The facts of the instant case, in brief, are as follows: