SAHIDULLAH MUNSHI,J. - (1.) Application being RVWO No.37 of 2017 has been filed praying for review of the order dated 9th August, 2017. By the said order this Court directed the learned Registrar, Original Side to accept payment on account of 'arrear rent' from the month of March 2016 till July 2017 which does not tally with the record as is evident from the application itself being GA No.2393 of 2017.
(2.) In the last paragraph of the order, the words "In such circumstances, the learned Registrar, Original Side is directed to accept payment on account of arrear rent from the month of March 2016 till July 2017" is substituted by "In such circumstances, the learned Registrar, Original Side is directed to accept payment of an amount equivalent to arrear rent from the month of March 2016 and for the period from 1st April, 2016 to 21st April, 2016".
(3.) In the third sentence of the said paragraph, the words "The defendant/petitioner shall also be entitled to deposit every month a sum of Rs.21,996/- equivalent to monthly rent with the Registrar, Original Side" shall be substituted by "The defendant/petitioner shall also be entitled to deposit every month a sum of Rs.21,996/- equivalent to monthly occupational charges with the Registrar, Original Side.";