- (1.) Leave granted.
(2.) This appeal by special leave is directed against the order dated 27.3.2014 passed by the High Court of Calcutta in Company No. 914 of 2012 dismissing the application filed by the Appellants and upholding the orders dated 19.1.2012 and 21.2.2012 passed by 5th Bench, Presidency Small Causes Court at Calcutta in Ejectment Suit No. 49 of 2008-E and rejecting the application for review of the order passed Under Section 7(2) of the West Bengal Premises Tenancy Act, 1997.
(3.) The facts of the case lie in a narrow compass.;