$~34 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
# CNR No. DLHC010913172024 
+  OMP (ENF.) (COMM.) 272/2024, EX.APPL.(OS) 2/2025 
 MI2C BUSINESS ENTERPRISES PRIVATE LIMITED 
.....Decree Holder 
Through: Mr. Rajesh Gogna, Ms. Punita Jha and Ms. Simran, Advocates.  
 
    versus 
 
INSTITUTE OF HUMAN BEHAVIOUR AND ALLIED SCIENCES            .....Judgement Debtor 
Through: Mr. Tushar Sannu, SC with Ms. Ankita Bhadouriya and Mr. Hardik Saxena, Advocates.  
 
 CORAM: 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER(ORAL) 
%        14.09.2026 
 
1. 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, 18991. 


1 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 The petition is dismissed as withdrawn with the aforesaid liberty.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, stand disposed of.  


 
 
OM PRAKASH SHUKLA, J 
SEPTEMBER 14, 2026/pa