MOHAMMED ALIM Vs. JAI PRASAD GURUNG

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned counsel for the respondents.

(2.) This revision is directed against the order dtd. 27/9/2023 passed by the learned Civil Judge, Senior Division, Darjeeling in O.C. Eviction Suit No.7 of 2022 thereby dismissing the applications under Sec. 7(1) of the West Bengal Premises Tenancy Act, 1997 for permission to deposit the rent for the month of January, 2018 as well as the current rents and under Sec. 5 of the Limitation Act, 1963 praying for condonation of delay and to strike off the defense against the recovery of possession filed by the petitioners.

(3.) The petitioners are defendants and the respondents are plaintiffs in OC Eviction Case No.7 of 2022.