AN APPLICATION UNDER ARTICLE 102 OF THE CONSTITUTION OF THE PEOPLES REPUBLIC OF BANGLADESH Vs. GOVERNMENT OF BANGLADESH
Decided On May 05, 2015
An Application Under Article 102 Of The Constitution Of The Peoples Republic Of Bangladesh Appellant
V/S
Government Of Bangladesh Respondents
JUDGEMENT
(1.) On an application under article 102 of the Constitution of the People's
Republic of Bangladesh made by the petitioner, this Court on 18.07.2004 was
pleased to issue a Rule Nisi in the following terms: