Debangsu Basak,J. - (1.) Two suits and two interim applications have been heard analogously as the issues in the two suits are same. In CS No. 145 of 2020 the claims revolve around 6,644 square feet of area while in CS No. 146 of 2020 the claims revolve around 6,541 square feet of area lying and situate on the third, fifth and sixth floor of premises No. 163, S.P. Mukherjee Road, Kolkata. The plaintiffs have money claims against the defendant in the two suits. The plaintiffs have applied for security for their claims, receiver and injunction.
(2.) Learned Senior Advocate appearing for the plaintiffs has submitted that, the plaintiffs are seeking an order of injunction in the interim petitions. He has submitted that the plaintiffs are giving up the other prayers made in the petitions.
(3.) Learned Senior Advocate appearing for the plaintiffs has submitted that, the plaintiff No. 1 is the owner of the demised premises. The plaintiff No. 1 had let out the demised premises to the defendant under the agreements dated January 10, 2018. He has submitted that, the defendant had agreed to pay a monthly rent of Rs. 3,45,488/- to the plaintiff No. 1 in respect of 6,644 square feet in CS No. 145 of 2020. The defendant had agreed to pay Rs. 3,40,132/- for 6,541 square feet in CS No. 146 of 2020. He has submitted that, the agreements contain a lock in period. He has referred to the various clauses of the agreements. He has submitted that, the force majeure clause as the defendant is seeking to rely upon cannot be read in the manner as the defendant is seeking to do.;