INDIRA BANERJEE, J. - (1.) This appeal, under Section 37(1) of the Arbitration and Conciliation Act, 1996, hereinafter referred to as the 1996 Act, is against a judgment and order dated 6th December, 2014, passed by the Court of the Additional 10th District Judge, Alipore, District - South 24-Parganas, allowing the application being Misc Case No.15 of 2013 filed by the respondent under Section 34 of the 1996 Act and setting aside an award dated 22nd April, 2012 of the learned Arbitrator, Shri Prabir Kr. Roychoudhury, Bat at Law, in an arbitration to adjudicate disputes between the appellant and the respondent in respect of a purported licence agreement dated 26th December, 2004 between the respondent and the appellant in relation to Premises No. P-10, Taratala Road, Kolkata-700 088, hereinafter referred to as the said premises.
(2.) Kolkata Port Trust is the owner of the said premises. By an indenture of lease executed by and between Kolkata Port Trust and one Das Reprographics Limited, a company within the meaning of the Companies Act, 1956, which has since been wound up, Kolkata Port Trust had leased out the said premises to the said company for a period of 29 years, 1 month and 25 days with effect from December, 1963.
(3.) The said indenture of lease provided option for renewal of the lease for a further term of 30 years, subject to the conditions as contained in the said indenture of lease. It appears that the company had applied for renewal of the lease some time in August, 1991 about five months before the date of its expiry. The lease was not renewed, but the company continued in possession of the said premises, without interference.;