- (1.) Two applications are taken up for hearing analogously as they are in the same suit.
(2.) In a suit for recovery of price of goods sold and delivered, the plaintiff seeks final decree under Chapter XIIIA of the Original Side Rules. The defendant questions the jurisdiction of this Hon'ble Court to receive the suit. The defendant seeks revocation of leave granted under Clause 12 of the Letters Patent, 1865 and return of the plaint.
(3.) In such factual conspectus it would be appropriate to decide the application for revocation of leave under Clause 12 of the Letters Patent, 1865 first.;