$~39 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
# CNR No. DLHC010414132025 
+  OMP (ENF.) (COMM.) 143/2025 
 M/S A V SCIENCE AND TECHNOLOGIES PVT. LTD. 
.....Decree Holder 
Through: Mr. Puneet Mittal, Sr. Advocate with Mr. Rupendra Pratap Singh and Ms. Sakshi Mendiratta, Advocates.  
 
    versus 
 
 UNION OF INDIA         .....Judgement Debtor 
Through: Mr. Bharat Singh Sisodia, Advocate.  
 
 CORAM: 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER (ORAL) 
%        07.09.2026 
1. At the outset, learned Counsel for the Decree Holder seeks leave to withdraw the present petition with liberty to file as and when the situation arises after duly satisfying the stamp duty on award in accordance with the procedure laid down in the Indian Stamp Act, 18991. 


1 As applicable in NCT of Delhi  
 
2. Leave and liberty is granted as prayed.   


 
3. The petition is dismissed as withdrawn in the aforesaid terms.  


 
 
OM PRAKASH SHUKLA, J 
SEPTEMBER 7, 2026/pa