$~33 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
# CNR No. DLHC010437162024 
+  OMP (ENF.) (COMM.) 154/2024 
 M/S SUBHASH CHANDER     .....Decree Holder 
Through: Advocate (appearance not given) 
    versus 
 
 DELHI DEVELOPMENT AUTHORITY .....Judgement Debtor 
Through: Mr. Sanjay Vashishtha, SC with Mr. Siddhartha Goswami and Mr. Aditya Sachdeva, Advs. 
 CORAM: 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER(ORAL) 
%        03.09.2026 
 
1. It seems that there is no adequate stamp duty deposited on the award. 


  
2. Learned Counsel appearing for the Decree Holder seeks leave to withdraw the present petition with liberty to file again as and when situation arise.  


 
3. Leave and liberty is granted as aforesaid.  


 
4. The present petition is dismissed as withdrawn with liberty as prayed.  


 
 
OM PRAKASH SHUKLA, J 
SEPTEMBER 3, 2026/at