Soumen Sen, J. - (1.) This is an application by defendant nos. 1 to 4 for rejection of the plaint on the ground that this Court has no jurisdiction over the subject matter of the suit.
(2.) The applicants contend that the suit is essentially for recovery of debt within the meaning of Section 2(g) of the Recovery of Debts due to Banks and Financial Institution Act, 1993 (hereinafter referred to as the RDB Act) and the cause of action has been camouflaged in such a manner so as to create an illustration of jurisdiction of this Court, which otherwise it does not have.
(3.) The applicants have also prayed for revocation of leave under Clause 12 of the Letter Patent on the ground that the Master Restructuring Agreement (MRA) and other loan documents have been executed outside the territorial jurisdiction of this Court at 8/10 Alipore Road, Kolkata 700 027. However, this objection has not been seriously pursued during argument.;