MD JAMALUDDIN AHMED Vs. SABERA ISLAM

JUDGEMENT

(1.) Order impugned dated 13th May, 2015 passed by the learned Civil Judge, Junior Division, 2nd Additional Court at Alipore in Rent Control Case No.228 of 2004 refusing extension of time to make payment is under challenge in this revisional application.

(2.) Learned Counsel appearing for the petitioner submits that there was some advance and after adjustment of advance the calculation was made. However, two instalments were granted and one instalment was paid, the balance amount is to be paid by one more instalment.

(3.) Learned Counsel submits that his client has some difficulty to make payment. He further submits that this Hon'ble Court has discretionary power to extend the period of making payment even in spite of the fact provision under Section 7(1) and (2) of the West Bengal Premises Tenancy Act, 1997 fixed a specific date.