MD. DARUL ISLAM Vs. MD. TAMIJUL ISLAM

JUDGEMENT

(1.) This Rule was issued calling upon the opposite party Nos.1 and 2 to show cause as to why the impugned order dated 24.3.2013 passed by the learned Additional District Judge (in-charge), Dinajpur in Civil Revision No.79 of 2009 disallowing the revision and affirming the order dated 9.7.2009 passed by the learned Senior Assistant Judge, Sadar, Dinajpur in Other Class Suit No.58 of 2006 rejecting the application for rejection of the plaint should not be set aside and/or such other or further order or orders passed as to this Court may seem fit and proper.