Kabita Biswas & Ors. Vs Sadhan Dasgupta
.... deposit the arrear rent within the period fixed by the original order passed by the Civil Judge must be made on or before the date of expiry of the original period fixed by the Civil Judge. In paragraph 21, the Court further held that the accrual of the right in favour of the plaintiff landlord ...
Calcutta High Court (Appellete Side)
Debasish Paul & Anr Vs Amal Boral
.... he tenant or where he appears in the proceedings without the summons being served on him within one month of his appearance and in terms of Clause (c), the tenant thereafter to pay the landlord or deposit with the controller month-by-month a sum equivalent to the rent by the 15th of each succeed ...
Supreme Court Of India
Amal Boral Vs Debasish Paul & Anr
.... titioner/tenant did everything, supportive of his purpose, after discovering the case to have been posted for ex-parte hearing, when tenant/petitioner proceeded to challenge the eviction suit by filing written statement on 14.12.2016, along with an application under Section 7(1) and 7(2) of West ...
Calcutta High Court
Anannya Chowdhury And Another Vs Ranjit Kumar Basu And Another \
.... e shall, having regard to the rate at which rent was last paid and the period for which default may have been made by the tenant, make, as soon as possible within a period not exceeding one year, an order specifying the amount, if any, due from the tenant and, thereupon, the tenant shall, within ...
Calcutta High Court
Madhabi Mukherjee Vs Dipali Mitra
.... ince he filed the said application beyond the prescribed time of limitation, he filed another application u/s 5 of the Limitation Act for condonation of delay in filing the said application u/s 7(1) of the said Act. He also filed another application u/s 7(2) of the said Act along with another applic ...
Calcutta High Court
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