NARESH KUMAR ARORA Vs. NITIN GARG

JUDGEMENT

(1.) Petitioner impugns order dated 05.08.2019, whereby the eviction petition filed by the respondent has been allowed after trial.

(2.) Subject eviction petition was filed by the respondent seeking eviction of the petitioner on the ground of bonafide necessity under Section 14(1) (e) of the Delhi Rent Control Act, 1958, in respect of one shop in premises bearing No.29/2, Nangia Park, Shakti Nagar, Delhi, more particularly as shown in red colour in the site plan annexed with the eviction petition.

(3.) Learned counsel for the petitioner, under instructions from the petitioner, seeks leave to withdraw the petition.