$~55 to 57 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
# CNR No. DLHC010427632026 
+  OMP (ENF.) (COMM.) 195/2026 & EX.APPL.(OS) 1295/2026 
 IRCON INFRASTRUCTURE AND SERVICES LTD  
.....Decree Holder 
Through: Mr. Nishit Kush, Ms. Mercy Hussan, Mr. Siddart Sikri, Ms. Vandana Pali, Advs.  
 
    versus 
 
INDORE MULTI FUNCTIONAL COMPLEX PRIVATE LIMITED           .....Judgement Debtor 
    Through: None.  
56. 
# CNR No. DLHC010427652026 
+  OMP (ENF.) (COMM.) 196/2026 & EX.APPL.(OS) 1299/2026 
 IRCON INFRASTRUCTURE AND SERVICES LTD  
.....Decree Holder 
Through: Mr. Nishit Kush, Ms. Mercy Hussan, Mr. Siddart Sikri, Ms. Vandana Pali, Advs.  
 
    versus 
 
JODHPUR MULTI FUNCTIONAL COMPLEX PRIVATE LIMITED            .....Judgement Debtor 
    Through: None.  
57. 
# CNR No. DLHC010428032026 
+  OMP (ENF.) (COMM.) 197/2026 & EX.APPL.(OS) 1300/2026  
 IRCON INFRASTRUCTURE AND SERVICES LTD 
  .....Decree Holder 
Through: Mr. Nishit Kush, Ms. Mercy Hussan, Mr. Siddart Sikri, Ms. Vandana Pali, Advs.  
 
    versus 
 
MADURAI MULTI FUNCTIONAL COMPLEX PRIVATE LIMITED                      .....Judgement Debtor 
    Through: None.  
 
CORAM: 
HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    JUDGMENT(ORAL) 
%             10.09.2026 
  
1. At the outset, learned Counsel appearing for the Decree Holder seeks leave to withdraw the present petitions with liberty to file it again after depositing the adequate stamp duty. 


 
2. Leave and liberty as aforesaid is granted.  


 
3. Accordingly, the present petitions are dismissed as withdrawn with aforesaid liberty.  


 
OM PRAKASH SHUKLA, J 
SEPTEMBER 10, 2026/at