MD. AHMED ALI Vs. BANGLADESH

JUDGEMENT

(1.) In this application under Article 102 of the Constitution of Bangladesh a Rule Nisi was issued at the instance of the Petitioners calling upon the Respondents to show cause as to why the Order No.58 dated 29.07.2012 as evidenced by Annexure-F passed by the Joint District Judge, 2nd Court, Sylhet in Artha Jari Case No. 16 of 2005 refusing the Petitioners prayer for adjustment of their deposit against the outstanding loan and directing the Decree-Holder Respondent No.3 to supply the draft copy of auction sale should not be declared to have been passed without lawful authority and is of no legal effect, and as to why his earlier Order No.54 dated 29.02.2012 as evidenced by Annexure-E, directing the Decree-Holder Respondent No.3 to adjust the deposit made by the Petitioners in the loan account of the borrower Judgment Debtors should not be restored and/ or such other or further order or orders as to this Court may seem fit and proper.