DYNAMIC ASSOCIATES Vs. SINGARACHARLU

JUDGEMENT

(1.) This intra-court appeal is filed by the appellant / 4th defendant, aggrieved by the order dtd. 4/7/2018 passed by the learned Judge, dismissing the Application No. 365 of 2010 in Tr. C.S. No. 282 of 2011 filed to revoke the leave granted to institute the suit on 4/3/2008 in Application No. 1134 of 2008 filed by the plaintiff.

(2.) (i) The first respondent herein, as plaintiff, has instituted the suit in C.S. No. 272 of 2008 with the following averments:

(3.) Aggrieved by the aforesaid order dtd. 4/3/2008 passed in A.No.1134 of 2008, the fourth defendant has filed the instant application No. 365 of 2010 in Tr.C.S.No.282 of 2011 (C.S. No. 272 of 2008) to revoke the leave granted to the plaintiff to file a separate suit.