SHANTI PLASTIC Vs. SUNDER LAL

JUDGEMENT

(1.) Petitioner impugns order dated 25.08.2018, whereby the leave to defend application of the petitioner has been dismissed and an eviction order passed.

(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, from one shop ad-measuring 6 feet x 8 feet, Ground Floor of property bearing No. 6259-60, Kucha Shiv Mandir, Naya Bans, Khari Baoli, Delhi, more particularly as shown in red colour in the site plan annexed with the eviction petition.

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