MD. RUKUNUDDIN MOLLAH Vs. ARTHA RIN ADALAT

JUDGEMENT

(1.) In this application under Article 102 of the Constitution of Bangladesh a Rule Nisi has been issued at the instance of the Petitioner calling upon the Respondents to show cause as to why the Notice for auction published in the daily Inquilab and Bhorer Kagoj both dated 24.1.2013 ( Annexures F and F-1 ) shall not be declared to be without any lawful authority and is of no legal effect and as to why Order No. 17 dated 24.2.2013 ( AnnexureD), Order No.21 dated 16.5.2013 and Order No. 22 dated 5.6.2013 ( Annexure E-3) passed in Artha Execution Case No. 69 of 2013 and Order No.33 dated 3.7.21013 passed In Miscellaneous Case No.28 of 2013 all the orders passed by Artha Rin Adalat, 2nd Court, Dhaka shall not be declared to have been passed without lawful authority and are of no legal effect and/ or such other or further order or orders passed as to this Court may seem fit and proper.