PONDS INDIA LTD Vs. PONDS EMPLOYEES WELFARE TRUST

JUDGEMENT

(1.) THIS appeal challenges an order of the learned Single Judge of this Court made in Application No. 938 of 2003 seeking revocation of the leave originally granted in Application No. 2918/2002 in C. S. No. 579 of 2002.

(2.) THE suit was filed by the plaintiffs for, (a) framing a scheme for the proper administration of the first defendant trust by appointing two more persons who are office-bearers of the first plaintiff association to be trustees of the first defendant's trust along with the existing trustees.

(3.) WHILE doing so, an application was filed in Application No. 2918 of 2002 under Sec. 92 of the Code of Civil Procedure seeking the leave of the Court. On being granted, the suit was taken on file in C. S. No. 579 of 2002. For revoking the leave so granted, the first defendant filed Application No. 938 of 2003. On enquiry, the learned Single Judge allowed the application for revocation of the leave already granted and also dismissed the application wherein leave was originally granted.