RAMLALL KANHAIYALALL Vs. MYSORE SUGAR COMPANY LTD

JUDGEMENT

(1.) This appeal is directed against a judgment and order dated 2.2.2001 whereby an application made by the defendant, the respondent in this appeal, inter alia for revocation of leave granted under Clause 12 of the Letters Patent was allowed.

(2.) The appellant has filed a suit after obtaining leave under Clause 12 of Letters Patent for the following reliefs: (c) Receiver, (d) Injunctionl, (e) Costs, (f) Further and/or other reliefs.

(3.) The contention of the respondent is that no part of the cause of action has arisen within the ordinary original civil jurisdiction of this Court.