M K SOWBHAGYAM Vs. WIPRO LTD

JUDGEMENT

(1.) This is an application filed seeking the following relief: "to revoke the leave granted in A. No. 4-143 of 2008 dated 4.9.2008 for want of jurisdiction as there is no cause of action arisen within the jurisdiction of this Court."

(2.) Compendiously and concisely, the relevant facts absolutely necessary and germane for the disposal of this application would run thus: The respondents herein, as the plaintiffs, filed the suit seeking the following reliefs:

(3.) The respondents/plaintiffs also filed O.A. No. 4143 of 2008 seeking the following relief: