INDRAJIT CHATTERJEE, J. - (1.) HEARD the learned Advocates for the parties.
(2.) BOTH the matters are taken up together and a common order is being passed.
(3.) I have gone through the order of this Court dated 17/2/2014. In CO no 418 of 2014 it has been prayed for by the petitioner that several adjournments have been given by the learned 7th Court of Civil Judge (Junior Division), Howrah in T.S. no. 32 of 2013 to dispose of the application under Section 7(2) of the West Bengal Premises Tenancy Act and the learned trial Court be directed to dispose of the matter expeditiously.;