AIR 2019 SUPREME COURT 1413 ::AIROnline 2019 SC 482 ::AIR 2019 SC (Civil) 1407 ::(2020) 3 Mad LW 243 ::2020 (3) Cur CC 184 ::(2019) 196 AllIndCas 92 (SC) ::(2019) 135 All LR 243 ::(2019) 2 ICC 783

Supreme Court Of India

Hon'ble Judge(s): Abhay Manohar Sapre, Dinesh Mahehswari , JJ

Letters Patent (Cal) , Cl.12— Civil P.C. (5 of 1908) , O.14 R.1— Leave to file suit in Calcutta High Court - Revocation sought for want of territorial jurisdiction - Plea of territorial jurisdiction is mixed question of law and fact - Can be raised in written statement to enable Court to try it on merits as per provisions of O. 14 of CPC - Order allowing revocation application, set aside with liberty to file written statement. (Para 20 22)