CAPTAIN TRACTORS PVT LTD Vs. ASHOK LEYLAND LTD

JUDGEMENT

(1.) In the main suit, i.e., C.S. (Comm.Div) No.468 of 2018, there is a sole plaintiff and a lone defendant. Both sole plaintiff and lone defendant are juristic persons. While sole plaintiff is a public limited company incorporated in India, lone defendant is a private limited company incorporated in India. Parties in the instant application (A.No.6799 of 2018) shall be referred to by their respective ranks in the main suit in this order for the sake of convenience and clarity.

(2.) Instant application (i.e., A.No.6799 of 2018) has been taken out by sole defendant with a prayer to revoke leave to sue granted in A.No.5114 of 2018 on 12.07.2018. Before this Commercial Division adverts to the instant leave revocation application, a concise precise of facts necessary to appreciate this order has to be noticed and the same is given infra under the caption 'Precise of Facts'.

(3.) Precise of Facts :