MOHD SHOKEEN Vs. SHAHIDA BEGUM

JUDGEMENT

(1.) Petitioner impugns order dated 10.05.2019, whereby, 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) and 14-D of the Delhi Rent Control Act, 1958, from Property No.17/44, Part of Khasra No.275, Zakhir Nagar, Okhla, New Delhi-110025.

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