$~42
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
#	CNR No. DLHC010399582026
+ 	OMP (ENF.) (COMM.) 191/2026 & EX.APPL.(OS) 1238/2026 
CHHOTAGOVINDPUR AND BAGBERA DRINKING WATER SUPPLY PROJECT LIMITED THROUGH ITS RESOLUTION PROFESSIONAL MR. ANSHUL PATHANIA
.....Decree Holder
Through:	Mr. Piyush Joshi, Ms. Meghna Sengupta and Ms. Aarshia Biju Shantharam, Advocates. 

				versus

DRINKING WATER AND SANITATION DEPARTMENT GOVERNMENT OF JHARKHAND THROUGH THE EXECUTIVE ENGINEER		      .....Judgement Debtor
				Through:	Adv. (appearance not given).

	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, as applicable in NCT of Delhi. 

2. Leave and liberty as aforesaid is granted. 

3. The petition is dismissed as withdrawn with the aforesaid liberty. Pending applications, if any, also stand disposed of.


OM PRAKASH SHUKLA, J
SEPTEMBER 14, 2026/pa					






OMP (ENF.) (COMM.) 191/2026		Page 1 of 1