DHANANJAY DAS Vs. MRINAL KANTI GHOSH

JUDGEMENT

(1.) This Civil Order is at the instance of the defendant in a suit for eviction and is directed against the order dtd. 8/6/2023 passed by the learned Civil Judge (Junior Division), Second Court at Barrackpore in Ejectment Suit no. 100 of 2009.

(2.) By the impugned order, the application under Sec. 7(2) of the West Bengal Premises Tenancy Act, 1997 (for short 'the 1997 Act') was allowed by directing the defendant/petitioner herein to deposit the arrear rent within the time limit specified in the said order.

(3.) The predecessor-in-interest of the opposite parties herein instituted the suit for eviction, inter alia, on the ground of default. After entering appearance in the said suit the defendant/ petitioner herein filed an application under Sec. 7(2) of the 1997 Act raising various disputes.