RAMESH CHANDER KUMAR Vs. MISHRI LAL MAURYA

JUDGEMENT

(1.) Petitioner impugns order dated 13.12.2018, whereby the 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) of Delhi Rent Control Act, 1958 from a shop in property bearing No. 2986/39-40, Beadonpura, Karol Bagh, 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 the petitioner, who is present in Court in person, seeks leave to withdraw the petition.