SHEILA GUJRAL Vs. JOBAN KAUR PURI

JUDGEMENT

(1.) Petitioner impugns order dated 13.03.2018, 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 petition seeking eviction of the petitioner on the ground of bonafide necessity under Section 14(1) (e) of Delhi Rent Control Act, 1958 from shop bearing No. 43-A, Khan Market, New Delhi, more particularly as shown in red colour in the site plan attached to the eviction petition.

(3.) Learned counsel for the petitioner under instructions from Mr. Vishal Gujral, Petitioner No. 2 who is also the son of petitioner no. 1, and is present in Court in person, seeks leave to withdraw the petition.