M.P.SINGH, J. - (1.) THE petitioner is a subsidiary of National Textile Corporation which is a Central Government Corporation. The position of the petitioner was that of a sub-tenant.
(2.) DR . C.M. Pant was the landlord of the shop in dispute. He let out the same to respondent No. 3, Shrawan Kumar Mehra. Dr. C.M. Pant sold the said shop to opposite parties Nos. 4 and 5 on 2.11.1982. They are owners and landlord of the said shop since then. The respondent No. 3 continued to be a tenant. Before opposite parties Nos. 4 and 5 became landlords, an agreement was entered into between the petitioner and respondent No. 3 on 5.9.1977. According to that agreement, the said shop was offered to the petitioner for the purpose of opening a show-room and running its business in the same. The respondent No. 3 was only to get commission from the petitioner @ 3.5% on retail and 1% on whole sale subject to a minimum of Rs. 1700 and maximum of Rs. 2800 per month. The said show-room was to be run and managed by the petitioner through its authorised person. The agreement was to lease for five years in the first instance, with an option of renewal for another five years. However, it could be done only by mutual agreement.
(3.) DR . C.M. Pant, the then landlord, only permitted the respondent No. 3 to start N.T.C. work in the shop.;