HARUN-OR-RASHID (MD.) Vs. PUBALI BANK LTD.

JUDGEMENT

(1.) This appeal by leave by the writ petitioner is from the judgment and order dated 24-1-2000 passed by a Division Bench of the High Court Division in Writ Petition No. 4934 of 1999 rejecting the writ petition summarily on the ground that a civil revision and not writ petition was maintainable against an interlocutory order passed by Artha Rin Adalat.

(2.) Respondent No. 1, Pubali Bank Limited, disbursed certain amount of loan to the appellant for construction of commercial building (Supermarket) in Chuadanga town. The appellant having failed to repay the loan as per terms of the loan agreement the suit was filed by the respondent No. 1 against the appellant for realisation of the loan amount with interest. The suit was contested by the appellant and others. On 15-5-1999 the appellant filed an application for submitting a statement as to charging rate of interest by the respondent No. 1 from the appellant during 3-3-1989 to 24-11-1996.

(3.) The respondent No. 2, Artha Rin Adalat, rejected this application by order dated 23-8-1999. Against that order the appellant filed the aforesaid writ petition which was summarily rejected on the ground that writ petition is not maintainable against an interlocutory order of Artha Rin Adalat but a revision under section 115 of the Code of Civil Procedure is maintainable.