CHAMAN LAL Vs. SUNIL KUMAR MINOCHA

JUDGEMENT

(1.) Petitioner impugns order dated 23.08.2017, whereby the Leave to defend application of 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 one shop on the ground floor in property No. 2124/59, Nai Wala, Abdul Aziz Road, Karol Bagh, New Delhi-110005, more particularly as shown in red colour in the site plan annexed with the eviction petition.

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