PRITAM SINGH Vs. RAJ DULARI

JUDGEMENT

(1.) This revision petition has been filed against the order of the Rent Controller, Chandigarh, dated October 30, 1975 by which the evidence of the petitioner was closed on the application for setting aside the ex-parte proceedings and the said application was dismissed.

(2.) A notice of motion was issued. Mr. Virinder Issar appears on behalf of the respondent and contests the petition.

(3.) The first grievance of the counsel for the petitioner is that the petitioner was not given full opportunity to lead evidence. I do not find any substance in it. It is admitted by the learned counsel for the petitioner that the case was fixed for the evidence of the petitioner for October 30, 1975, and the petitioner had not filed the process fee for summoning the witnesses for that date. Alter taking into consideration the orders passed on various dates, I do not had sufficient reasons for allowing him any further opportunity to lead evidence.