ADANI WILMAR LTD Vs. A S HANSRAJ

JUDGEMENT

(1.) The appellants in this Original Side Appeal are the defendants in the suit filed before this Court in C.S.No.609 of 2016 and this OSA has been directed against the order passed by the learned single Judge in Application No.5506 of 2016, dated 21.03.2017 wherein the appellants sought for revocation of leave granted to the respondents herein who are the plaintiffs in the said suit.

(2.) For the sake of convenience, the parties in the above appeal will be referred in accordance with their status in the above suit.

(3.) Brief Facts: