SANT LAL Vs. SHIELA VANTI

JUDGEMENT

(1.) Petitioner impugns order dated 15.11.2016, 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 bona-fide necessity under Section 14(1)(e) of Delhi Rent Control Act, 1958 from shop bearing private No. 5, on Ground Floor, of Property No. 810, Som Bazar, Haibutpura, Near Raghunath Mandir, Najafgarh, New Delhi-110043, 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.