SANJEEV SACHDEVA,J. - (1.) Petitioners impugn order dated 03.01.2019, 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 petitioners on the ground of bonafide necessity under Section 14(1)(e) of Delhi Rent Control Act, 1958 from the tenanted premises being part of property bearing no. 100, Bangla Sahib Marg, New Delhi comprising of a shop with verandah facing Bangla Sahib Marg, New Delhi together with Godown and store etc., 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 petitioner no. 2 - Sushil Kumar Munjal, who is the sole proprietor of Petitioner No. 1 and is present in Court in person, seeks leave to withdraw the petition.;