Mir Dara Sheko, J. - (1.) The application under Section 7(2) of the W.B.P.T. Act initially was disposed of by Learned Trial Court on March 7, 2014 directing the petitioner herein to deposit the rent fell in arrear up to January 2014 with statutory interest at a time with as usual further direction to go on depositing the sum equivalent to current monthly rent.
(2.) At the instance of the petitioner/defendant/tenant in an application under Article 227, Constitution of India being C.O. 1612 of 2014 period of default only was modified holding that the petitioner was in default from January 2011 till January 2014 i.e. for 157 months instead of 168 months as erroneously calculated by learned Trial Court, and said amount would have to be deposited by 15th February, 2015.
(3.) The petitioner contended that though said calculated amount of arrear with statutory interest was deposited by challan on February 7, 2015, but did not take steps in respect of depositing the sum equivalent to the rent for current months till receipt of the certified copy of the disposal order of C.O. 1612 of 2012 lying with his Advocate of High Court.;