RDB TWO THOUSAND PLUS LIMITED Vs. SARVIDEO

JUDGEMENT

(1.) This is an application for dismissal of the suit and in the alternative rejection of the Plaint.

(2.) The application is made mainly on two grounds, First is that revocation of leave under Clause 12 of the Letters Patent since no cause of action arising within the jurisdiction of this Hon'ble Court. Second is that plaint does not disclose any cause of action.

(3.) In support of the application Mr. Girish Gupta, learned Counsel contended that he is eager to raise the second point first.