MAHENDAR KUMAR Vs. B.L SAINI

JUDGEMENT

(1.) Petitioner impugns order dated 05.04.2019, whereby the Leave to defend application of the petitioner has been dismissed by the Rent Controller and an eviction order passed.

(2.) Respondent had filed the subject eviction 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, shop north east side in property bearing No. L-53, Nag Mandir Road, Shastri Nagar, P.S. Sarai Rohilla, Delhi-110052, more particularly as shown in red colour in the site plan annexed with the eviction petition.

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