RAJ KUMAR Vs. PRADEEP KUMAR PURI

JUDGEMENT

(1.) Petitioners impugn order dated 30.01.2019, whereby the leave to defend application of the petitioners was dismissed and an eviction order was 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 a shop on the ground floor of property bearing No.F-107, Kirti Nagar, 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 petitioner Nos.2 and 3, who are present in Court in person, seeks leave to withdraw the petition.