Subrata Talukdar, J. - (1.) In this writ petition the petitioner No.1 is a registered company and, is also represented by impleading its Director as co-petitioner, both challenging the action of the respondents/State Bank of India connected to the premises at 25, N.S. Road, Kolkata 700001 (for short the premises).
(2.) Mr. Abhrajit Mitra, Ld. Senior Counsel appearing for the petitioners submits that by three separate registered deeds of lease entered into by and between the petitioner No.1 as the lessor and the private respondent No.4, being the lessee, the premises were leased out for the years 2006-2008 to be used as office space. Mr. Mitra submits that thereafter, without the knowledge of the petitioners, the property was mortgaged as a security interest by the private respondent No.4 in favour of the respondents/SBI for a loan advance of around Rs. 144 crores.
(3.) Disputes and differences having arisen between the petitioners and the respondent Nos. 3 and 4, being the lessor and lessee respectively, the petitioner No.1 instituted eviction proceedings before the Ld. City Civil Court at Calcutta being Title Suit Nos. 451 of 2015, 453 of 2015 and 454 of 2015. The said Title Suits culminated in judgments and decrees of eviction on admission dated 2nd February, 2016. Upon obtaining the judgments and decrees on admission the petitioner No.1 has taken possession of the said premises and, is since retaining the same.;