DULI CHAND Vs. ADITYA KUMAR GUPTA

JUDGEMENT

(1.) Petitioners impugn order dated 08.05.2018, whereby, leave to defend application of the petitioners has been dismissed and an eviction order passed.

(2.) Respondents had filed the subject eviction petition seeking eviction of the petitioners, on the ground of bonafide necessity under Section 14(1)(e) of the Delhi Rent Control Act, 1958, from a shop No.1146, Basement Floor of property No.1137, Chatta Madan Gopal, Maliwara, Delhi, more particularly as shown in red colour in the site plan annexed with the eviction petition.

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