- (1.) The only reason that this appeal may have been filed appears to be for the amusement of the officials of Steel Authority of India Limited (SAIL) or since the officials do not fund any litigation.
(2.) SAIL obtained two contiguous plots of land together with godown and office space from two associate concerns: A.M. Industries Limited, the plaintiff herein, and A.M. Udyog Limited for its Sankrail stockyard. The original agreement was till or about the middle of 1998 but it is not in dispute that by mutual consent the tenure of the agreement was extended till the end of calendar year 1998. On December 31, 1998, SAIL removed its men and material from the premises and handed over a letter of possession that indicates that such possession was made over to a representative of the landlords at or about 4 pm on the relevant date. On a reading of such letter, it would be evident that vacant possession of the entirety of the land and other areas was made over by SAIL to the landlords.
(3.) However, the plaintiff wrote back the following day, on January 1, 1999, that vacant possession of the land had not been made over by SAIL and that there were three cranes lying in the previously rented premises. The letter of January 1, 1999 was issued on behalf of both landlord companies. The letter called upon SAIL to confirm that the landlords could dispose of the cranes without referring to any person.;