MD. SOLAIMAN Vs. RUMA AKTER

JUDGEMENT

(1.) This Rule was issued calling upon the opposite parties to show cause as to why the impugned Judgment and order dated 24.9.2014 passed by the learned Additional District Judge, 3rd Court, Kishoregonj in Misc. Appeal No.76 of 2014 allowing the appeal and setting aside the order dated 7.8.2014 passed by the learned Joint District Judge, 2nd Court, Kishoregonj in Other Class Suit No.36 of 2014 granting temporary injunction should not be set-aside and/or such other or further order or orders passed as to this Court may seem fit and proper.