NASIR ALI Vs. MOHD YASIN

JUDGEMENT

(1.) Petitioner impugns order dated 11.02.2019, whereby the Leave to defend application of the petitioner has been dismissed by the Rent Controller on the ground that same was filed beyond limitation.

(2.) Respondent filed the subject petition seeking eviction of the petitioner under Section 14(1) (e) of Delhi Rent Control Act, 1958 from a shop on the ground floor of property bearing no. 769, Suiwalan, Daryaganj, Delhi measuring 20.6 x 7.3 ft. 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 petitioners No. 1 & 2, who are present in Court in person, seeks leave to withdraw the petition.