$~32 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
# CNR No. DLHC010315382026 
+  OMP (ENF.) (COMM.) 156/2026 
 TRANSPARENT ENERGY SYSTEMS PRIVATE LIMITED 
.....Decree Holder 
Through: Mr. J. Sai Deepak, Sr. Advocate with Mr. Amar Vivek, Mr. Aditya Gaur, Mr. Anant Jain, Ms. Damini and Mr. Aryan Chhabra, Advocates.  
    versus 
 GAIL (INDIA) LIMITED        .....Judgement Debtor 
Through: Mr. Raghavendra P. Shankar, CGSC with Mr. NL Ganapathi, Mr. Prabudh Singh, Mr. Siddhant Garg, Mr. Anaida Khan and Mr. Prabudh Singh, Advocates.  
 CORAM: 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER(ORAL) 
%        14.09.2026 
1. At the outset, learned Counsel for the Decree Holder seeks leave to withdraw the present petition with liberty to file it again after satisfying on the aspect of stamp duty as per the Indian Stamp Act, 1899. 


 
2. Leave and liberty as aforesaid is granted.  


 
3. The petition is dismissed as withdrawn with the aforesaid liberty.  


 
 
OM PRAKASH SHUKLA, J 
SEPTEMBER 14, 2026/pa