MUSARAF AHMAD Vs. PRITAM SHARMA

JUDGEMENT

(1.) Petitioners impugn order dated 20.05.2015, whereby eviction petition filed by the respondent has been allowed after trial.

(2.) Subject eviction petition was filed by the respondent seeking eviction of the petitioner on the ground of bonafide necessity under Section 14(1)(e) of the Delhi Rent Control Act, 1958, from shop No. 4, Tanky Road, Pt. Yadram Market, Opposite Dispensary, Bhajanpura, Delhi, 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.