SWADHA BUILDERS PVT. LTD. Vs. NABARUN BHATTACHARJEE

JUDGEMENT

(1.) The petitioners/plaintiffs have filed the instant application being GA 7 of 2022 praying for following reliefs :

(2.) The respondent no. 7 has filed an application being GA. 8 of 2022 praying for revocation of Leave granted under Clause 12 of the Letters of Patent.

(3.) The petitioner No.1 was earlier known as Falcon Footwears Industries Limited. The entire shareholding of the petitioner no.1 is owned by the petitioners Nos. 2 to 5 having different number of shares. The respondent no. 2 is the wife of the respondent no.1 and the respondent no. 5 is the wife of respondent no. 4. The respondent nos. 1 and 2 are the principle share holders of the respondent no. 3. The respondent nos. 4 and 5 are the principle share holders of respondent no. 6. The respondent no. 7 is the banker of the respondent no. 3 and had granted substantial loan and advances to the respondent no. 3. The petitioner no.1 was the sole and absolute owner of the entirety of the premises no. 6, Jessore Road (North) having 24 cottahs with the basement plus ground floor and four storied brick built building standing thereon. On 26/4/2011, the petitioner no. 1 sold a portion of the fourth floor of the building at the said property comprising an area of 1250 sq. ft to one Sheela Sharma.