A S HAMEED Vs. P MAHARAJAN PROPRIETOR

JUDGEMENT

(1.) Application No. 4688 of 2015 has been taken out by sole defendant in the main suit with a prayer for revocation of 'leave to sue' ('LTS' for brevity) granted by this Court in Application No. 2218 of 2012. Though the date on which 'LTS' was granted is not mentioned either in the leave revocation application or in the Judge's Summons, a perusal of the suit file placed before me reveals that 'LTS' was granted on 27.04.2012 in Application No. 2218 of 2012.

(2.) Sole plaintiff in the main suit is obviously the lone respondent in the instant leave revocation application.

(3.) From hereon, parties shall be referred to by their respective ranks in the main suit for the sake of convenience and clarity.