MOUSHUMI BHATTACHARYA, J. - (1.) The defendants have filed the instant application for revocation of leave granted under Clause 12 of the Letters Patent, 1865 and for dismissal of the suit on the ground of the plaintiffs' failing to act in terms of the directions passed by this Court on 18th July, 2016 and 12th August, 2016. According to the defendants, by the aforesaid orders, the plaintiffs were directed to complete discovery and inspection of documents.
(2.) The plaintiff no. 1 is the father of the plaintiff no. 2 and the deceased (one Dr. Atin Kumar Sinha described as "the victim" in the plaint). The plaintiff no. 2 is the sister of the deceased. The defendant no. 1 claims to be the wife of the deceased (which is denied by the plaintiffs); the defendant nos. 2 and 3 are the witnesses to an action filed under Section 498A of the Indian Penal Code (IPC) by the defendant no. 1 against the plaintiffs.
(3.) The suit is for defamation and malicious prosecution.;