M/S Venus Auto Products Of India vs Rohit Vedi
2019 Latest Caselaw 4726 Del

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* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                Judgment delivered on: 30.09.2019

+      RC.REV. 416/2019 & CM APPL.31210/2019
       M/S VENUS AUTO PRODUCTS OF INDIA ..... Petitioner

                                 versus

       ROHIT VEDI                                     ..... Respondent
Advocates who appeared in this case:
For the Petitioner:       Mr.Zorawar Singh, Advocate.

For the Respondent:       Mr.Rajiv Bajaj, Advocate.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                             JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner impugns order dated 03.10.2018, 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) of the Delhi Rent Control Act, 1958, from shop at ground floor forming part of property No.1468, Gali No.24, Naiwala, Karol Bagh, New Delhi-110005, more particularly shown in red

colour in the site plan annexed with the petition.

3. Learned counsel for the petitioner submits that the possession of the subject premises was taken over by the respondent during execution proceedings.

4. Learned counsel for the petitioner submits that he has instructions from the petitioner to withdraw the petition. He seeks leave to withdraw the Petition.

5. The Petition is dismissed as withdrawn.

6. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J SEPTEMBER 30, 2019 rk