Sanjib Banerjee, J. - (1.) The Court : An appellate Court order of July 26, 2010 was brought to the notice of this Court on August 3, 2010 when the matters were mentioned for being taken up on urgent basis. The matters have appeared today and have been heard out pursuant to the direction of the Appellate Court.
(2.) G.A. No.2867 of 2009 is the plaintiff's principal interlocutory application in this suit complaining of defamation. G.A. No. 3390 of 2009 is the first defendant's application for revocation of the leave granted under Clause 12 of the Letters Patent. G.A. No. 1367 of 2010 is the plaintiff's application under Order 39, Rule 2A of the Civil Procedure Code.
(3.) Since the authority of the Court to receive the action has been questioned, such matter has to be addressed first.;