Sabyasachi Bhattacharyya, J. - (1.) The aforesaid two revisional applications arise from consequential orders and as such are taken up together for hearing.
(2.) C.O. No. 921 of 2018 is preferred against two orders.
(3.) By the first, the application of the petitioners, being defendants in an eviction suit, under Section 7 (2) of the West Bengal Premises Tenancy Act, 1997 (hereinafter referred to as "the 1997 Act") was dismissed on the ground of non- deposit of admitted arrears as stipulated in the said section. Consequentially the defence of the petitioners was also struck out under Section 7 (3) of the 1997 Act.;