Shivakant Prasad, J. - (1.) Plaintiff had prayed for a decree for specific performance of the agreement dated January 12, 2009 by directing the defendant no. 1 to execute and register a deed of conveyance in favour of the plaintiff with further direction upon the defendant no. 2 and/or the defendant no. 4 to act in terms of the agreement dated 24th March, 1988 and to execute a deed of conveyance thereof; and also prayed for a decree for Rs. 1,48,89,798.06 together with interest thereon @ 18% PA till the date of payment as on 31st May, 2009 as against the defendant no. 4.
(2.) Declaration that the plaintiff is entitled to uninterrupted supply of electricity at the said jute mill till such time the plaintiff obtains independent supply from the defendant no.3.
(3.) Perpetual injunction do issue restraining the defendant no. 4 from disconnecting the electric supply to the plaintiff's jute mill;;