PRATAP SINGH Vs. NIRANJAN SINGH (DECEASED) THR LRS.

JUDGEMENT

(1.) Petitioner impugns order dated 19.03.2019, whereby the eviction petition filed by the respondent under Section 14(1)(e) of the Delhi Rent Control Act has been allowed and an eviction order passed.

(2.) Subject eviction petition was filed by the respondent seeking eviction of the petitioner on the ground of bonafide necessity under Section 14(1)(e) of the Delhi Rent Control Act, 1958, from shop bearing Private No.2 in property bearing No.WZ-272, Vishnu Garden-I, New Delhi, more particularly as shown in red colour in the site plan annexed to the eviction petition.

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