SAILENDRA NATH MUKHERJEE Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The petitioner has filed the present wit application praying for a direction upon the respondent/Bank, particularly the respondent No. 2, to inquire and inspect the matter as to why the concerned officials of the respondent/Bank did not pay the arrears of rent together with interest on delayed payment of rent and to pay the rent together with interest on delayed payment of rent forthwith, without any further delay.

(2.) On 25/2/2013, a lease deed was executed between the petitioner and the United Bank of India with respect to the entire first floor of the building being premises No. 168/D, Keshab Chandra Sen Street, Kolkata-700009, total measuring an area of 3309 sq. ft. on a payment of monthly rent with the option of renewing the lease for further period of five years subject to review/revision of the rent.

(3.) The lease deed expired on 30/9/2022. On 23/9/2022, the petitioner requested respondent/Bank, i.e. Punjab National Bank (erstwhile, United Bank of India) for further renewal of the lease deed on further terms and conditions with the revision of rent at the rate of Rs.40.00 per sq. ft. per month.