Sabyasachi Bhattacharyya, J. - (1.) The brief facts of the case are as follows:
(2.) On July 30, 2009, the opposite party no.2 Infinity Infotech Parks Ltd., a lessee in respect of the suit premises, entered into an agreement of sub-lease with opposite party no. 1, Pearl Studios Pvt. Ltd.
(3.) Subsequently, the opposite party no. 1 inducted one Mahuaa Media Private Limited as a further sub-lessee.;