PADMA ARORA Vs. RAJESH NARULA

JUDGEMENT

(1.) Petitioners impugn order dated 11.03.2019, 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.15, A Block, Poorvi Marg, Vasant Vihar, 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 petitioners, who are present in Court in person, seeks leave to withdraw the petition.