Sabyasachi Bhattacharyya - (1.) Despite previous service, none appears on behalf of the opposite parties. As such, the matter is decided ex parte.
(2.) The plaintiff in an eviction suit under the West Bengal Premises Tenancy Act, 1997 has preferred the instant revisional application. Initially the defendants/opposite parties filed applications under Section 7(1) and Section 7(2) respectively of the West Bengal Premises Tenancy Act, 1997 (hereinafter referred to as "the 1997 Act").
(3.) The trial court adjudicated such applications, thereby determining the arrears payable by the defendants/opposite parties, on June 7, 2008.;