$~22 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
# CNR No. DLHC010176182026 
+  OMP (ENF.) (COMM.) 94/2026 & EX.APPL.(OS) 604/2026 
 VODAFONE IDEA LIMITED   .....Decree Holder 
    Through: Mr. S.L. Gupta, Advocate.  
 
    versus 
 
 OXIGEN SERVICES INDIA PVT. LTD  .....Judgement Debtor 
Through: Mr. Sudhir Makkar, Sr. Advocate with Ms. Madhavi Agarwal, Mr. Daksh Arora, Mr. Abhishek Anand, Ms. Addhya Shrotriya and Ms. Saumya Gupta, Advocates. 
 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, 1899 . 


 
2. Leave and liberty is granted as aforesaid. 


 
3. The petition is dismissed as withdrawn. Pending application stands disposed of.  


OM PRAKASH SHUKLA, J 
SEPTEMBER 7, 2026/pa