- (1.) Leave granted.
(2.) The appellant-Bharat Petroleum Corporation Limited, is a Public Sector Oil Company. In appeal against a decree of eviction, it claims the right to another innings under section 5(2) of the Burmah Shell (Acquisition of Undertakings in India) Act, 1976 (hereinafter referred to as "the Act").
(3.) The facts which provide the context for judging the appellant's claim are brief and simple.;