SOUMEN SEN,J. - (1.) The defendant No. 3 is the applicant in G.A. No. 1688 of 2017.
(2.) The defendant Nos. 2,7,8,9,11,12,13,15,16,17,18,19,20 and 21 are the applicants in G.A. No. 1571 of 2017.
(3.) These applications are for revocation of leave under Clause 12 of the Letters Patent and for dismissal of the suit on the ground that the suit is ex facie barred by limitation.;