GOODRICKE GROUP LTD Vs. MAHMUD HASAN SULTAN

JUDGEMENT

(1.) THE moot question, raised in this revision, is whether a suit can be instituted against a corporation in a Court, within whose local jurisdiction a subordinate or branch office of the corporation is located, irrespective of the fact as to whether the 'cause of action', or part thereof, had or had not arisen within the limits of the territorial jurisdiction of the Court ?

(2.) THE question, posed above, has arisen in the backdrop of the facts as may be briefly put as under :

(3.) BY order, dated 05.08.2008, as the learned Civil Judge (Senior Division) No.2, Kamrup, has rejected the defendants' prayer to return the plaint, the defendants-petitioners, feeling aggrieved, are, now, before this Court with the present revision.