LAWS(ALL)-2005-3-91

BANK OF BARODA Vs. STATE OF U P

Decided On March 21, 2005
BANK OF BARODA Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) The grievance sought to be raised in the present petition is that the petitioner Bank is not being permitted by the respondent Landlords to collect the documents from the premises which had been leased to it since the landlords have locked the premises.

(2.) We have heard learned Counsel for the petitioner Shri Ashok Trivedi; learned Standing Counsel appearing for respondent Nos. 1 to 5 and Shri Umesh Vats for respondent Nos. 6 and 7.

(3.) From the records it transpires that the petitioner Bank executed a lease agreement with respondent Nos. 6 and 7 for opening its branch in the First Floor of House No. 106, Mohalla Ruhatta, Jaunpur City. Pursuant to the aforesaid agreement, the petitioner Bank too possession of the property on a monthly rent of Rs. 6000/- and started its business. However, in the year 2002, the Government of India took a decision to merge the petitioner Bank with Bank of Baroda and a notification in this regard was issued on 19th June, 2002. The petitioner Bank, therefore, took a decision to close the aforesaid branch and then gave a notice to the respondent landlords regarding its interim to determine the lease. However, a notice was also sent by the respondent landlords to the petitioner Bank.