SNV AVIATION PRIVATE LIMITED Vs. CAPT. GAREEMA KUMAR

JUDGEMENT

(1.) All these six Leave Petitions are filed in six separate Suits. These suits are filed by Airline company against their erstwhile Pilots/Officers. Normally, the issue of grant of leave is an issue in between the PetitionerPlaintiff and the Court. Whereas in these Leave Petitions, the Defendants have appeared in pursuance of private notice given on the Interim Applications filed in the suits.

(2.) All of them have assisted the Court while deciding the issue of grant of leave. Even though Leave Petition is filed in Suit (Stamp) No.25426 of 2023, the Defendant therein resides in Mumbai, and as such the leave is not required. Leave Petition (L) No.25427 of 2023 is disposed of.

(3.) According to the Petitioner in all these Leave Petitions, this Court will be having exclusive jurisdiction to entertain the suit. They have also pleaded that part of cause of action has arisen within jurisdiction of this Court and that's why leave is sought. Whereas, according to the Respondent in all these Leave Petitions, this Court will not be having jurisdiction and as such leave cannot be granted. There are affidavits in reply filed by the Defendants. They have opposed the Leave Petitions. There are also affidavit in rejoinder filed.