JAGDISH PRASAD Vs. KRISHAN SHARMA

JUDGEMENT

(1.) Petitioner impugns order dated 13.11.2018, whereby, leave to defend application of the petitioner has been dismissed and an eviction order passed.

(2.) Respondent had filed the subject eviction petition seeking eviction of the petitioner, on the ground of bonafide necessity under Section 14(1) (e) read with Section 25-B of the Delhi Rent Control Act, 1958, from bearing Shop Nos. 3 & 4 at IX/5896, Geeta Gali, Subhash Mohalla, Gandhi Nagar, Delhi-31, more particularly shown in red colour in the site plan annexed with the petition.

(3.) Learned counsel for the petitioner, under instructions from the petitioner seeks leave to withdraw the petition.