$~64
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
#	CNR No. DLHC010432012026
+ 	OMP (ENF.) (COMM.) 199/2026, EX.APPL.(OS) 1308/2026 
	SANMATI INTEGRATOR AND CONSULTANTS
.....Decree Holder
Through:	Mr.  Priyam Kamra, Mr. Pratik Malik and Mr. Jayant Raj Sethi, Advs.

				versus

	 VIDYUT ASSOCIATES & ORS.	      .....Judgement Debtor
				Through:
	CORAM:
	HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
				ORDER(ORAL)
%				    14.09.2026
1. At the outset, learned Counsel appearing for Decree Holder seeks leave to withdraw the present enforcement petition with liberty to file it again after depositing the adequate stamp duty required for the purpose of enforcement.

2. Leave and liberty, as aforesaid, is granted.

3. The present petition is dismissed as withdrawn along with pending application(s), if any with aforesaid liberty.

OM PRAKASH SHUKLA, J
SEPTEMBER 14, 2026/ss


                                                                                     



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