Sabyasachi Bhattacharyya, J. - (1.) The two revisional applications, having arisen from connected matters, are taken up together for hearing. The brief facts of the case are as follows:
(2.) On February 1, 1956, the decree-holder/opposite party no. 1, Rajlaxmi Investment and Trading Co. Pvt. Ltd., entered into a lease agreement in favour of the judgment debtor/opposite party no. 2, namely, Electric Construction Equipment Industries Ltd. (ECEL), for a period of 40 years.
(3.) The said lease expired by efflux of time on January 31, 1996. The petitioner alleges that the lease deed dated February 1, 1956 was modified in the meantime, permitting ECEL to sub-let, transfer and assign the leasehold interest in favour of others.;