SABYASACHI BHATTACHARYYA,J. - (1.) C.O. No. 3579 of 2017 and C.O. No. 170 of 2018 are taken up together since both arise from connected orders passed in the same suit.C.O. No. 3579 of 2017
(2.) The grievance of the defendant/petitioner in C.O. No. 3579 of 2017 is that, by virtue of the impugned order, the trial court decided the petitioner's application under Section 7(2) of the West Bengal Premises Tenancy Act, 1997 by framing certain issues at the time of passing the order, thereby denying the petitioner opportunity to address such issues properly.
(3.) It is urged by learned senior advocate for the petitioner that the trial court proceeded on a perverse premise in holding that landlord-tenant relationship existed between the contesting parties. The basis of the said finding was the existence of certain purported Letter of Attornment and communications between the parties relating to such letter.;