GOKAL CHAND JAGAN NATH NAHAR Vs. OM PRAKASH

JUDGEMENT

(1.) Petitioner impugns order dated 20.05.2019, whereby the eviction petition filed by the respondents seeking eviction of the petitioner on the ground of bonafide necessity under Section 14(1) (e) of the Delhi Rent Control Act, 1958, from ground floor of property No.5/7, Desh Bandhu Gupta Road, Paharganj, Delhi, more particularly as shown in red colour in the site plan annexed with the eviction petition, has been allowed and an eviction order passed.

(2.) Learned counsel for the petitioner seeks leave to withdraw the petition. He further submits that he has instructions on behalf of the petitioner to undertake that petitioner shall vacate and handover the peaceful vacant possession of the tenanted premises to the respondent on or before 31.03.2020.

(3.) Learned counsel for the Petitioner further undertakes on behalf of the petitioner that petitioner shall clear all water, electricity and other dues/charges in respect of the tenanted premises before the petitioner vacates the premises on or before 31.03.2020. Learned counsel for the Petitioner further undertakes on behalf of the petitioner that the petitioner shall not sublet, assign or part with the possession of the tenanted premises or any part thereof. He further undertakes that petitioner shall not cause any damage to the tenanted premises and shall hand over the peaceful and vacant possession of the tenanted premises in the same condition as it exists today subject to normal wear and tear.