CHOPRA GENERAL STORE Vs. ASSA RAM

JUDGEMENT

(1.) Petitioners impugn order dated 16.03.2015, 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 petitioners on the ground of bonafide necessity under Section 14(1)(e) of Delhi Rent Control Act, 1958 from one shop bearing No.33, Central Road, Bhogal, Jungpura, New 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.2, who is present in Court in person, seeks leave to withdraw the petition.