PHARMA VENTURES INTERNATIONAL LTD Vs. SENIOR MEDIA LTD

JUDGEMENT

(1.) VIDE order dated 25. 04. 2008, the defence of the defendant has been struck off. In the counter claim being Counter Claim No. 49 of 2008, the following preliminary issue was framed on 25. 04. 2008:-

(2.) AS per the case of the plaintiff, the plaintiff company is the lessee of the property bearing No. 3, Siri Fort Road, New Delhi comprising entire ground floor except the garage and entire basement of the said property and the said property was initially leased to the plaintiff by the lessor, M/s. Sushant Builders Pvt. Ltd. , B-109, Defence Colony, New Delhi vide lease deed dated 14. 03. 2003, duly registered on 17. 03. 2003 as registration No. 2040 in book No. I, Vol. No. 3268 at page nos. 193 to 199 with the office of the registrar-V, New Delhi.

(3.) THEREAFTER M/s. Sushant Builders Pvt. Ltd. sold the property to one m/s. Prime Time [india] Limited and had attorned the tenancy in their favour. The plaintiff is having the rights to further sublet the leased property and the lease of the plaintiff is subsisting and valid till date.