$~23 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
# CNR No. DLHC010523952023 
+  OMP (ENF.) (COMM.) 248/2023 & EX.APPL.(OS) 1635/2023 
 GMR POWER AND URBAN INFRA LIMITED & ANR. 
.....Decree Holders 
Through: Mr. Gaurav Pachnanda, Sr. Adv. with Ms. Amita Katragadda, Ms. Nayani Agarwal, Ms. Ambika Mathur, Ms. Yashodhan Thakur and Mr. Rohit Rahar, Advs. 
    versus 
DEDICATED FREIGHT CORRIDOR CORPORATION OF INDIA LIMITED          .....Judgement Debtor 
Through: Mr. Sanjay Jain, Sr. Adv. with Ms. Sandhya Kohli, Mr. Yuvraj Sharma, Mr. Nishank Tripathi, Ms. Harshita Sukhija, Ms. Rishika Agrawal and Mr. Shreyan Srivastava, Advs.  
 CORAM: 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER(ORAL) 
%       10.09.2026 
1. At the outset, learned Counsel appearing for the Decree Holders seeks leave to withdraw the present petition, with liberty to file it again as and when situation arises after making stamp duty good.  


 
2. Leave and liberty as aforesaid, is granted.  


 
3. The present petition is dismissed as withdrawn with the aforesaid liberty. Pending application(s), if any, also stand disposed of.  


 
 
OM PRAKASH SHUKLA, J 
SEPTEMBER 10, 2026/gunn