- (1.) THE learned single judge of this Court doubted the correctness of the view of another learned single Judge in the case of Veetrag Investments and Finance Co. v. M/s. Premier Brass and Metal works Pvt. Ltd. , Mumbai, 2002 (3) Mah LJ 455 (Veetrag Investments I) and passed the following order : "the principal question raised in this chamber Summons is that the disputed property (non-residential) is tenanted property and if it is so, the same cannot be subject matter of attachment and sale in the course of execution of the decree. Reliance is placed on the decision of the single Judge of this Court reported in 2002 (3) Mah LJ 455 in Veetrag Investments and Finance Co. Ltd. M/s. Premier Brass and Metal Works Pvt. Ltd. , Mumbai. In this decision, the Court has mainly adverted to the provisions of section 26 of the Maharashtra Rent Control act, 1999 to conclude that the tenant has no right to sublet or transfer the premises held by him whether they are for residential or non-residential purposes (see para 10) ; and on that basis, found that the leasehold rights cannot be put to sale. In my opinion, prima facie, by virtue of section 56 of the Act, which is a non obstante provision, the limitation or restriction imposed in Section 26 of the Act is lifted and would enable the decree-holder to enforce the decree qua such premises, for it recognises that the tenant or any person acting or purporting to act on behalf of the tenant can claim or receive any sum or any consideration as a condition of the relin-quishment, transfer or assignment of his tenancy of any premises. The judgment of this Court pressed into service has obviously not considered the efficacy of Section 56 of the Act, which has a non obstante clause. In the circumstances, the appropriate course is to refer the matter to a larger Bench for an authoritative pronouncement of the question that arises for consideration in this case. Accordingly, the papers be placed before the learned Chief Justice for assigning it to a larger Bench. "
(2.) THIS is now the present Full Bench has been constituted by Honble the Chief justice.
(3.) IN the order of reference, the learned single Judge has not narrated the necessary facts. The learned counsel for the parties were not ad idem on facts before us. Bereft of facts, in the circumstances, the neat question of law for our consideration is whether the interest of the tenant of non-residential premises to which the Maharashtra Rent control Act, 1999 applies, is attachable and saleable in execution of the decree against the tenant ?;