VIJAY KUMAR Vs. AMARJEET KAUR

JUDGEMENT

(1.) Petitioner impugns order dated 07.03.2019 whereby the leave to defend application of the petitioner has been dismissed.

(2.) Respondent/landlady had filed the subject eviction petition seeking eviction of the petitioner on the ground of bonafide necessity from shop bearing Private No.5 in property No.3121/ 35, Ground Floor, Beadon Pura, Karol Bagh, New Delhi more particularly shown in red colour in the site plan attached to the Eviction Petition.

(3.) After some arguments, learned counsel for the petitioner under instructions from the petitioner who is present in Court in person seeks leave to withdraw the petition. He, however, prays that some reasonable time may be granted uptil 31.05.2021 to vacate and hand over the peaceful vacant possession of the subject premises. Same is acceptable to the respondent.