LAWS(DLH)-2019-9-126

BALESH KUMAR Vs. SANTOSH JAIN

Decided On September 17, 2019
Balesh Kumar Appellant
V/S
SANTOSH JAIN Respondents

JUDGEMENT

(1.) Petitioner impugns order dated 05.03.2019, whereby the eviction petition filed by the respondent for bonafide necessity under Section 14(1) (e) of Delhi Rent Control Act, 1958 has been allowed after trial.

(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 from a shop bearing No. 4753, Plot No. 8, Deputy Ganj, Sadar Bazar, 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 son of the petitioner - Mr. Satish Kumar, who is present in Court in person, seeks leave to withdraw the petition.