AGRANI BANK LTD. Vs. GOVERNMENT BANGLADESH

JUDGEMENT

(1.) This Rule was issued calling upon the respondents to show cause as to why the order dated 16.03.2006 (Annexure-A/1 to the writ petition) passed by the learned Judge, Artha Rin Adalat, Narayangonj in Miscellaneous Case No. 26 of 2005 (arising out of Mortgage Execution Case No. 123 of 2003) and order dated 27.10.2005 (Annexure-C/1 to the supplementary affidavit of the writ petition) passed by the learned Judge, Artha Rin Adalat, Narayangonj in Mortgage Execution Case No. 123 of 2003 should not be declared to have been passed without lawful authority and is of no legal effect and/or pass such other or further order or orders as to this Court may seem fit and proper.