LAWS(BANG)-2016-11-3

MD. ABUL KALAM Vs. MD. ENTAJ ALI SHEIKH

Decided On November 14, 2016
Md. Abul Kalam Appellant
V/S
Md. Entaj Ali Sheikh Respondents

JUDGEMENT

(1.) This Rule was issued upon the preemptors-opposite party to show cause as to why the impugned judgment and order complained of should not be set-aside and/or pass such other order or orders as to this Court may seem fit and proper.