Rajesh Bajaj vs Abnash Singh and another

Prayer in the present application is for placing on record copy of order dated 03.10.2022, copy of application dated 14.11.2024, copy of order dated 11.12.2024, copy of application dated 30.04.2026 and copy of summary of all daily orders since 16.07.2025 to 04.08.2026 along with orders passed by learned Rent Controller, Chandigarh in 'Abnash Singh Versus Rakesh Bajaj and another', RC No.131 of 2019 as Annexures P-16 to P-20.

For the reasons mentioned in the application, the same is allowed and copy of order dated 03.10.2022, copy of application dated 14.11.2024, copy of order dated 11.12.2024, copy of application dated 30.04.2026 and copy of summary of all daily orders since 16.07.2025 to 04.08.2026 along with orders passed by learned Rent Controller, Chandigarh in 'Abnash Singh Versus Rakesh Bajaj and another', RC No.131 of 2019 as Annexures P-16 to P-20, are taken on record, subject to all just exceptions.

Application is, accordingly, disposed of.

The present civil revision petition has been filed for setting aside the order dated 16.04.2026 (Annexure P-9) passed by the learned Rent Controller, Chandigarh, whereby an application filed under Section 39 of Bharatiya Nyaya Sanhita, 2023 read with Section 168 of Bharatiya Nyaya Sanhita, 2023, has been dismissed.

A further prayer has been made for setting aside the order dated 05.05.2026 (Annexure P-12) passed by the learned Rent Controller, Chandigarh, whereby the evidence of the petitioner was closed by way of a Court order.

Another prayer has been made for setting aside the order dated 23.07.2026 (Annexure P-15) passed by the learned Rent Controller, Chandigarh, whereby an application for placing on record the expert opinion dated 02.05.2026, has been dismissed.

During the course of hearing of the present revision petition, learned counsel for the petitioner submits that he does not press the present revision petition insofar as the challenge to the order dated 16.04.2026 (Annexure P-9) is concerned. However, he submits that the petitioner may be afforded one opportunity to lead his expert evidence on the date already fixed before the learned Rent Controller, i.e. 07.09.2026, subject to payment of costs.

On the other hand, learned Senior Counsel representing the caveator/respondent No.1 submits that if one opportunity is granted to the petitioner to lead his expert evidence, on the date already fixed before the learned Rent Controller, i.e. 07.09.2026, the same may be permitted, however, subject to payment of heavy costs.

Learned counsel for the petitioner has not opposed the aforesaid course being adopted.

Keeping in view the broad consensus arrived at between the learned counsel for the respective parties, the order dated 05.05.2026 (Annexure P-12) passed by the learned Rent Controller, Chandigarh, is set aside and the petitioner is afforded only one opportunity to lead expert evidence on the date already fixed before the learned Rent Controller, i.e., 07.09.2026; subject to payment of costs of Rs.50,000/- to be deposited with "Punjab and Haryana High Court Bar Association Lawyers' Family Welfare Fund (Account No.41564846387, S.B.I. High Court Branch)".

The present civil revision petition is disposed of, in the afore-stated terms.

All pending application(s), if any, shall also stand closed.