- (1.) In view of the decision of this Court dated 7th February, 1996 in C.A. No. 7424 of 1993 arising from S.L.P.(Civil) 18012 of 1993 (since reported in 1998 -3 -L.W. 821) and also in view of the fact that even the extended period of the lease has by now expired, we do not see any reason to interfere. Hence, the Civil Appeal is dismissed.;