RAZIA SULTANA Vs. MIR SHAHINUL ISLAM

JUDGEMENT

(1.) The Rule was issued calling upon the opposite party No. 1 to show cause as to why the impugned judgment and order dated 18.11.2013 passed by the learned Joint District Judge, 5th Court, Dhaka, in Title Suit No.201 of 2013 rejecting the application filed by the defendants No. 1-3 under Order VII, rule 11 of the Code of Civil Procedure should not be set aside and/or such other or further order or orders passed as to this Court may seem fit and proper.