VINOD KOHLI Vs. AMAN DEEP SINGH GANDHI

JUDGEMENT

(1.) Petitioner impugns order dated 30.07.2018, whereby the leave to defend application of the petitioner has been dismissed and an eviction order passed.

(2.) Respondent had filed the subject eviction petition on the ground of bonafide necessity under Section 14(1)(e) of Delhi Rent Control Act, 1958 seeking eviction of the petitioner from one Shop bearing No.4/5203-B, Ground floor, Krishan Nagar, Karol Bagh, New Delhi-110005, more particularly as shown in red colour in the site plan attached to the eviction petition.

(3.) After some arguments, learned counsel for the petitioner seeks leave to withdraw the petition.