V.K.Gupta, J. - (1.) By this common Judgment we propose to dispose of three Appeals together namely Appeal Nos. 554, 555 and 556 of 1993. On 14th July 1993 the learned single Judge of this Court while considering the application filed by the plaintiff/respondents for grant of an order of injunction allowed the said application and confirmed the earlier ad-interim order as absolute.
(2.) Mr. S.B. Mookherjee, learned senior Advocate appearing for the Appellant Bihar States Industrial Development Corporation Ltd. (BSIDC for short) in Appeal No. 554 of 1993 has confined his challenge to the Judgment under Appeal on the limited question of jurisdiction of this Court and therefore has urged that the leave granted by the learned trial Judge in terms of Clause 12 of the Letters Patent was erroneously and misappropriate granted and that this leave should have been revoked. But the learned trial Judge instead of revoking the leave, curserily dealt with the question of jurisdiction by observing as under: "So far as the jurisdiction of this Court is concerned, there was a meeting at Great Eastern Hotel and the contract Office at Calcutta and the part of the cause of action arises within the jurisdiction of this Court and as such this Court has jurisdiction to entertain the application."
(3.) In order to decide the question about the jurisdiction of this Court and to appreciate the aforesaid contention raised by Mr. Mookherjee we have to take note of certain facts which led to the filing of the aforesaid Suit and then apply those facts to settle legal principles in order to decide whether this Court had any jurisdiction at all to entertain the Suit and to grant leave in terms of Clause 12 of the Letters Patent. Whether any part of cause of action for filing this Suit had accrued within the jurisdiction of this Court or not would thus be decided only on proper appreciation of the herein below mentioned brief facts:;