SHABBIR MEDICAL HALL Vs. MOHAMMED NASEER

JUDGEMENT

(1.) These two intra Court appeals have arisen from the common order of the learned single Judge of this Court made in O.A. No. 460 of 2008 and A. No. 2025 of 2009.

(2.) The Court heard the learned senior counsels for the appellant and also for the respondent and looked into all the materials available and in particular, the order under challenge.

(3.) Pending the suit in C.S. No. 422 of 2008 filed pursuant to the leave granted, the plaintiff also filed an application seeking interim injunction. While the matter stood thus, the defendant on appearance, made an application in A. No. 1633 of 2009 for rejection of the plaint and also an application in A. No. 2025 of 2009 for revocation of the leave already granted by the Court in A. No. 1707 of 2008. On enquiry, the learned single Judge has made an order revoking the leave already granted and consequent upon the same, the other application for rejection of plaint was closed, and the application for interim injunction was dismissed. Aggrieved over the same, the plaintiff has brought forth these two appeals before this Court.