- (1.) THIS application for review is at the instance of the defendant/tenant and is directed against the order dated January 5, 2011 passed by this Bench in C.O. No.2964 of 2010.
(2.) THE application under Section 5 of the Limitation Act has been filed for condonation of delay in filing the said application for review. Since identical matter will have to be discussed for disposal of the two matters, they are taken together and they are disposed of by this common order. For convenience, the application under Section 5 of the Limitation Act is discussed below: - The said revisional application was dismissed on January 5, 2011 and the application for review was filed on July 26, 2012 meaning thereby there was a delay of 524 days in preferring the application for review.
(3.) SO far as the ground for delay is concerned, the defendant/tenant/applicant herein has contented that on getting summons of the suit for ejectment, the applicant entered appearance and filed applications under Sections 7(1) and 7(2) of the West Bengal Premises Tenancy Act, 1997.;