PARDEEP KUMAR SINGHAL Vs. VIJAI SHRI (P) LTD.

JUDGEMENT

(1.) Petitioners impugn order dated 22.01.2019, whereby the Leave to defend application of the petitioner has been dismissed and an eviction order passed.

(2.) Respondent had filed the subject eviction petition seeking eviction of the petitioner on the ground of bonafide necessity under Section 14(1) (e) of Delhi Rent Control Act, 1958 with regard to Shop no.6, Liberty Cinema Building, 19-B, New Rohtak Road, New Delhi-110005 more particularly as shown in red colour in the site plan attached to the eviction petition.

(3.) Learned counsel for the petitioners under instructions from petitioner No.1 Mr. Pradeep Kumar Singhal, who is present in court seeks leave to withdraw the petition.