A.N. Ray, J. - (1.) This is an application under 3.17(2) of the West Bengal Premises Tenancy Act, 1956, made by the tenant Defendant Punjab & Sind Bank regarding ascertainment of arrears of rent, if any, that is to be deposited by them and for orders regarding further subsequent payments.
(2.) There is no dispute that the application has been made within time.
(3.) The scheme of the West Bengal Premises Tenancy Act, 1956, is that within a month of service of the writ of summons the tenant is to deposit the arrears of rent with 8 1/3% interest and go on depositing the subsequent rent month by month.;