SALAHUDDIN Vs. GOVERNMENT OF BANGLADESH

JUDGEMENT

(1.) By filing an application under Article 102 of the Constitution, the writ petitioners sought to challenge the legality and propriety of the order no. 14 dated 18.09.2012 passed by the learned Judge of the Third Artha Rin Adalat, Dhaka (hereinafter referred to as the Adalat) accepting the offer of respondent no. 7 as the highest bidder for the mortgaged property in Artha Jari Case no. 234 of 2011 arising out of Artha Rin Case no. 119 of 2010.