CONSOLIDATED AGENCIES Vs. GUJARAT CARBON AND INDUSTRIES LTD

JUDGEMENT

(1.) The appeal is directed against the order dated 29-3-2001 made in Application No. 3713 of 1998 in C.S. No. 87 of 1998 revoking the leave granted under Clause 12 of the Letters Patent to the plaintiff/appellant herein in Application No. 304 of 1998 on 2-2-1998 to file the suit in C. S. No. 87 of 1998.

(2.) For the purpose of convenience, the parties are arrayed as per their rank in the suit.

(3.) The plaintiff/appellant herein filed C. S. No. 87 of 1998 to direct the defendants/respondents herein to pay a sum of Rs. 12,43,657.30 and for a declaration that the plaintiff has no dues payable as against the defendants, based on the Consignment-Stockist Agreement dated 1-10-1985.