SHARMIN AKHTER Vs. MAHBUB AKBAR BHUYIAN

JUDGEMENT

(1.) This Rule at the instance of respondent-petitioner Sharmin Akhter, mother of a minor boy was issued on an application under section 115 of the Code of Civil Procedure to examine the legality of order dated 1.3.2004 passed by the Additional District Judge, 5th Court, Dhaka in Miscellaneous Family Appeal No.236 of 2003 allowing an application filed by the appellant-opposite party Major (Rtd) Mahbub Akbar Bhuiyan, father of the minor directing the petitioner to produce her minor son before a doctor nominated by the Australian High Commission in Dhaka for checkup and rejecting another application filed by the petitioner for direction upon the opposite party to file an affidavit stating whether he had filed any application to the High Commission for obtaining visa of the minor.