Harish Tandon, J. - (1.) C.O. 2906 of 2016 is filed challenging an order dated November 27, 2015 passed by the learned Civil Judge (Junior Division), 3rd Court, Sealdah in Ejectment Suit No. 48 of 2004, by which an application under Order 7, Rule 10 of the Code of Civil Procedure is rejected.
(2.) C.O. 2912 of 2016 is filed by the same petitioners challenging an order dated June 13, 2016 passed in the said suit disposing of an application under Section 7 (2) of the West Bengal Premises Tenancy Act, 1997 determining the arrear of rent and directing the petitioners to deposit the same within thirty days from the said date.
(3.) Admittedly the suit is filed by the plaintiffs/opposite parties for eviction of a tenant, inter alia, on the ground of default and reasonable requirement. After receiving the summons the disputes are raised under Sub-section 2 of Section 7 of the said Act relating to the arrears rent and the relationship of landlord and tenant .;