NIZAMUDDIN Vs. REHAN SIDDIQUI

JUDGEMENT

(1.) Petitioner impugns order dated 07.11.2017, whereby the Leave to defend application of the petitioner has been dismissed by the Rent Controller and an eviction order passed.

(2.) Respondent had filed the subject eviction petition seeking eviction of the petitioner on the ground of bonafide necessity under Section 14(1)(e) of Delhi Rent Control Act, 1958 with regard to two rooms, one kitchen, one toilet, bathroom and open space on first floor of property bearing no. 5000, Lal Gali, Kucha Rehman, Chandni Chowk, Delhi-110006, more particularly as shown in red colour in the site plan attached to the eviction petition.

(3.) Learned counsel for the petitioner under instructions from the petitioner who is present in court seeks leave to withdraw the petition.