Indira Banerjee, J. - (1.) The Judgment of the Court was as follows: The Court: In the application being G. A. No. 1545 of 2006, the petitioner, being the defendant No. 1 has inter alia prayed for dismissal of the suit being C. S. No. 461 of 2002, on the ground of failure of the plaintiffs to take steps for service of the writ of summons.
(2.) By an indenture of lease dated 24th February, 1973, one Mihir Kumar Law leased out premises No. 42A, Shakespeare Sarani, Calcutta - 700 017, hereinafter referred to as the suit premises, to the petitioner for a period of 21 years.
(3.) The indenture of lease inter alia contained a renewal clause, in terms whereof, the lessee was to notify to the lessor, at least one year before expiry of the lease, of the intention of the lessee to exercise option to renew the lease, for a further period of 21 years.;