Sabyasachi Mukharji, J. - (1.) Special leave granted. The appeal is disposed of by the judgment herein.
(2.) On or about 7th Aug, 1963 Jayshree Textiles and Industries Ltd. (hereinafter called 'the Jayshree') was inducted as a tenant in respect of a godown in Calcutta on ground floor at a monthly rent of Rs. 151/-per month payable according to the English calendar month w.e.f. 1-8-1963 exclusive of electric charges. Such induction was by the predecessor in title of the present appellant. The said rent of Rs. 151/- p.m. was later enhanced from time to time and the last rent was Rs. 225/p. M.
(3.) On or about 21st July, 1976, the High Court at Calcutta. in Company Petition No. 161/76 connected with Company Application No. 70/76 filed by the Jayshree, approved the scheme of amalgamation whereby the Jayshree merged in the respondent Company. It is alleged that on or about 4th July, 1985, the appellant for the first time came to know that the said godown was in occupation of Indian Rayon Corporation Ltd and. hence, a notice to quit was issued. On or about 11th July, 1985, the respondent by their letter intimated the appellant that Jayshree was amalgamated with the respondent in accordance with the scheme sanctioned by the High Court at Calcutta on 21st July. 1976.;