INDER KUMAR Vs. BRAHAM PRAKASH

JUDGEMENT

(1.) Petitioners impugn order dated 20.05.2019, whereby the leave to defend application of the petitioners was 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 from property bearing Municipal No.6539 to 6542 also known as Plot No.48, D Block, Kamla Nagar, Delhi 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 the petitioner No.1, who is present in Court in person, seeks leave to withdraw the petition.