Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) This appeal is directed against the final judgment and decree dated 13.06.2017 passed by the High Court at Calcutta in APD No. 510 of 2015 whereby the Division Bench of the High Court allowed the appeal filed by the respondent herein and set aside the order dated 14.10.2015 passed by the Single Judge of the High Court and granted unconditional leave to the respondent to defend the suit and remanded the suit for its trial on merits.
(3.) The short issue involved in this appeal relates to grant of leave to the respondent (defendant) to defend the summary eviction suit filed by the appellant against them in relation to the suit premises.;