Ashis Kumar Chakraborty, J. - (1.) In this application the petitioner has prayed for, clarification and/or modification of the order dated November 30, 2015 passed by this Court in CO No. 3959 of 2015. By the said order dated November 30, 2015 this Court rejected the revisional application filed by the petitioner, being the defendant in the Ejectment Suit No. 603 of 2010 wherein the petitioner had challenged the orders dated September 17, 2013 and September 7, 2015, passed by the learned Vth Bench, Small Causes Court at Calcutta.
(2.) By the order dated September 17, 2013 the learned Court below held the defendant-petitioner to be in default in payment of rent for the month of July 2008 and September 2008 and directed her to deposit Rs. 4936/- to the plaintiff-opposite party within one month from the date of the order.
(3.) By the order dated September 7, 2015 the learned Court below allowed the application of the plaintiff-opposite party under Section 7(3) of the West Bengal Premises Tenancy Act, 1997 by striking out the defence of the defendant-petitioner against the delivery of possession on the ground that the defendant-petitioner failed to comply with the said order dated February 6, 2013.;