NEW REDBANK TEA CO PVT LIMITED Vs. KUMKUM MITTAL
LAWS(SC)-1993-11-42
SUPREME COURT OF INDIA (FROM: CALCUTTA)
Decided on November 16,1993

New Redbank Tea Co Pvt Limited Appellant
VERSUS
KUMKUM MITTAL Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) This appeal raises the question whether Terai Tea Company Pvt. Ltd. , respondent 11 herein, is entitled to be impleaded as a party (defendant) in E. O. Suit No. 1 of 1985 pending in the Calcutta High court.
(3.) The subject-matter of the dispute between the parties is Dharanipur Tea Estate situate in District Jalpaiguri in West Bengal. One Dhirendra Nath Bhowmick (deceased) had obtained the lease of the land of the said tea estate from the government of West Bengal. The said lease was for a term of thirty years commencing from 27/10/1964. The New Red Bank Tea Co. Pvt. Ltd. , appellant 1 owns the Red Bank Tea Estate and Surendra Nagar Tea Co. Pvt. Ltd. , appellant 2 herein, owns the Surendra Nagar Tea Estate. Dhirendra Nath Bhowmick and his wife, Smt Reba Bhowmick, respondent 3 herein, were having controlling block of shares in both these companies.;


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