Punchhi, J. - (1.) Leave granted.
(2.) This appeal is virtually against the judgment and order of a learned single Judge of the Bombay High Court dated 9-11-1993 passed in Writ Petition No. 2949 of 1993 against which Letters Patent Appeal No.1 of 1994 was dismissed summarily by a Division Bench of that Court on 14-1-1994.
(3.) The learned single Judge was spared the order of recounting the checkered history of the litigation between the parties because of the reasonable stand taken by both the sides. We assume that we too have been spared likewise and the parties continue to be reasonable. It so happens that there is a building known as Great Social Building situate at 60. Sir P.M. Road, Fort, Bombay, which once belonged to the Great Social Life Insurance Co. Ltd. It appears that M/s. Interseas Corporation had taken on rent the fourth floor of the said building sometime in the year 1944. A portion carved out therefrom by a wooden partition was apparently sublet by M/s. Interseas Corporation to the appellant M/s. Shangrila Food Products Ltd. in July 1951. It also appears that M/s. S.M. Enterprises also became sub-lessees of M/s. Interseas Corporation of another portion of the property.;