(1.) Both these appeals arise out of a common judgment and decree passed by a learned single Judge of this Court in Suit No. 491 of 1985 instituted by Delta International Ltd. and another, inter alia, for eviction of the defendants-appellants and other reliefs.
(2.) The basic fact of the matter is not in dispute.
(3.) The plaintiffs' predecessor-in-interest Dewar's Garage (India) Pvt. Ltd. (In Short 'Dewar') was maintaining and running a Petrol Service Station for sale of motor spares and components at premises No. 4D, Council House Street, Calcutta. The said Service Station was equipped with requisite Plant and Machinery. Dewar had erected and built certain structures on the said premises. Allegedly an agreement termed as leave and licence was granted by Dewar in favour of Esso Standard Eastern Inc. (in short ESSO). As it was decided by Dewar not to continue to carry on business of Petrol Service Station, an agreement dated 18th July, 1970 was entered into with ESSO. By an order passed in Company Petition No. 331/91 Dewar amalgamated with the plaintiff. The business undertakings and the estates of ESSO had also been taken over by a Parliamentary Act, the same had been transferred and assigned by the Central Government by reason of an appropriate notification issued therefor in favour of M/s. Hindusthan Petroleum Corporation Ltd.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN