ASHOK KUMAR BAGGA Vs. MOHINDER YADAV

JUDGEMENT

(1.) Petitioner impugns order dated 25.07.2019, whereby the leave to defend application filed by the petitioner has been dismissed and an eviction order passed.

(2.) Respondent had filed the subject eviction seeking eviction of the petitioner on the ground of bonafide necessity under Section 14(1) (e) of the Delhi Rent Control Act, 1958, from a shop having an area of approximately 440 square feet on ground floor bearing Shop No. 4D/6, Ground Floor, M/s Ch. Kishan Chand Complex, 4, Jawalaheri, Paschim Vihar, New Delhi-110063 more particularly as shown in red colour in the site plan annexed with the eviction petition.

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