SAMAR VIJAYKUMAR PUPALA Vs. SHALINI PRATAP HAMBIR

JUDGEMENT

(1.) HEARD the learned counsels for the parties. With their consent, the Appeal is taken up for final disposal.

(2.) THIS Appeal is directed against the order dated 17 April 2014 passed by the learned Single Judge of this Court revoking the leave granted under Clause XII of the Letters Patent and returning the plaint for presentation before the appropriate court.

(3.) MR . D.D. Madon, the learned Senior Advocate for the Appellants -Plaintiffs made the following submissions in support of the Appeal: