VED PRAKASH AGGARWAL Vs. NITU TIWARI

JUDGEMENT

(1.) Petitioners impugn order dated 19.09.2019 whereby leave to defend application of the petitioner has been dismissed and an eviction order passed.

(2.) Respondents had filed the subject eviction petition seeking eviction of the petitioner from One Shop bearing Municipal No.305/7C, Rai Sahib Market, Masjid Moth, South Extension Part-II, New Delhi-110049, more particularly as shown red colour in the site plan annexed to the eviction petition.

(3.) Learned counsel for the petitioner under instructions from petitioner, who is present in court, seeks leave to withdraw the petition.